RAIES MOHD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner has sent a letter petition for his transfer from Central Jail, ajmer to Central Jail, Jaipur.

(2.) FROM the contents of the letter petition, it appears that without approaching the appropriate authority for his transfer, the present letter petition has been sent by petitioner directly to this Court. Normally this Court does not entertain such petition unless a proper representation is made by the convict 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. The petition is, accordingly, dismissed. The petitioner may be informed accordingly.

(3.) IT will be open for the petitioner to approach the appropriate authority for his and thereafter if he feels aggrieved, it will be open for him to approach this Court again.