KHET SINGH AND ORS Vs. STATE AND ORS

JUDGEMENT

(1.) Heard.

(2.) These bunch of cases are being decided by a common judgment because the questions raised in all the writ petitions are of common origin and broadly to the same effect.

(3.) The petitions have been filed by the prisoners convicted under the Narcotic Drugs and Psychotropic Substances Act. The grievance of the petitioners is three fold. First is that the petitioners case is not being considered by the respondent State for granting parole under the Rajasthan Release of Prisoners on Parole Rules, 1958 as amended by the Rajasthan Release of Prisoners on Parole Rules, 1990 (hereinafter referred to as 'the Rules'). According to the learned Counsel for the petitioners, the parole has been defined in Rule 2(d), which reads as under: