DNYANESHWAR SURESH BORKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard finally with the consent of the learned counsel appearing for the parties.

(2.) By this Writ Petition filed under Article 226 of the Constitution of India, the Petitioner takes exception to the order dated 06/10/2020 passed by Respondent No.2 - The Additional Director General of Police and Inspector General, Prisons and Corrections confirming the order dated 01/04/2020 passed by the Respondent No.3 - The Deputy Inspector General of Prisons, Western Division, Yerwada thereby rejecting the application of the Petitioner for furlough.

(3.) The facts disclosed in the memo of Petition, can in brief be stated thus :-