MAHESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner has sent a letter petition for his transfer from Bharatpur Jail to Kota Jail.

(2.) AFTER considering the contents of the letter petition, it appears that without approaching the appropriate authority for his transfer, the present letter petition has been sent directly to this Court. Normally this court does not entertain the transfer petition unless a proper representation is made by he accused petitioner under Section 8 of the rajasthan Prisoners Act, 1960 or Rule 153 of the Rajasthan Prisoners Rules, 1951. In these circumstances, we are not inclined to entertain this petition preferred without approaching the competent authority first. The letter petition is, accordingly, dismissed. The petitioner may be informed accordingly. 2 It will be open for the petitioner to approach the appropriate authority first in the same matter and thereafter in case he feels aggrieved with the order of authority concerned, it will be open for him to approach this Court again.