RAJENDRA SINGH GODARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY way of this writ petition, the petitionerprisoner rajendra Singh Godara seeks his transfer from Central jail, Jaipur to Open Air Camp, Sanganer, Jaipur which has been denied by Director General, Jails, Rajasthan, Jaipur vide its order dated 16/3/2009 on the ground that his conduct in jail is not satisfactory and he was punished for jail punishment by jail authorities on 6/4/2008, therefore he is not eligible for admission to open air camp as per the provisions of Rule 3 (g) of the Rajasthan Prisoners Open Air Camp Rules, 1972 (hereinafter shall be referred as the Rules, 1972 ).

(2.) PETITIONER-PRISONER has been convicted in court martial proceedings for the offence under section 302 IPC vide judgment dated 31/8/1998 and has been sentenced for imprisonment of life. It also appears from the material placed on record that petitioner-prisoner had filed a writ petition bearing no. 2697/2008 before the Principal Seat at Jodhpur wherein it was found that petitioner's application is pending before the competent authority for consideration for sending him to open air camp, therefore it was directed to the authorities to consider the case of the petitioner within a period of 15 days in accordance to rules. Thereafter by the aforesaid order Director general (Jails) did not find him eligible for admission to open air camp.

(3.) HEARD learned counsel for the petitionerprisoner, learned Deputy Government Advocate and perused the material placed on the record.