RANA SIDRAM JANGI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) AN application was received in this Court from the petitioners regarding some illtreatment meted out to them by the jail authorities. Shri Patil was appointed amicus curiae for the petitioners. He has filed Regular Petition. His main grievance is that the scale of ration fixed for individual prisoners is violative of Article 21 of the Constitution of India, inasmuch as, the requirement of each individual prisoner is not taken into consideration, but the prisoners are supplied food on the basis of general scale fixed which, according to him, is in violation of the provisions of Article 21 of the Constitution of India.

(2.) THE second ground of challenge is that there is no machinery prescribed to consider the grievance of individual prisoner regarding insufficient quantity of food which may be supplied to him as per scale fixed.

(3.) THERE are Affidavits filed on behalf of respondents by Senior Jailor as well as by Under Secretary (Law), Home Department, Mantralaya, Bombay.