YELLAPRAGADA SUDHARANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant is aggrieved by the order, dated 15.06.2020, whereby a learned Single Judge has directed as under:-

(2.) As any further delay in providing treatment to the prisoner (petitioner's husband) would affect his vision, thereby affecting his 'Right to life' as enshrined under Article 21 of the Constitution of India, which does not stand denuded as from that of a free citizen, this Court is of the view that the respondent authorities are to be directed to take necessary steps to have the convict prisoner CT No. 0923, admitted into an eye hospital for having the surgery done to his eyes as noted in the Medical Report, dated 26.09.2018, within a period of three (3) weeks from the date of receipt of a copy of this order.

(3.) A bare perusal of the said order clearly reveals that, in fact, the order is in favour of the appellant, petitioner. However, the learned counsel for the appellant submits that despite the order passed by the learned Single Judge, the same is not being implemented by the respondent No. 2, and respondent No. 3, the Director General of Prisons, and Correctional Services, Telangana, and the Superintendent, Central Prison, Cherlapally, R.R. District, respectively.