K.C. Bhargava and R.P. Nigam, JJ. - (1.) The petitioner has challenged the rejection of Form A which the State Government has rejected on 6.9.1988. It has further been challenged that the nominal roll of the petitioner has been wrongly deferred for two years by order dated 21.8.1995.
(2.) According to the learned counsel for the petitioner the petitioner was convicted for life on 31st May, 1977. Till 31.8.1996, the petitioner had completed 12 years 10 months 15 days imprisonment without remission and 17 years 5 months 15 days with remission. The petitioner has also served 02 months, 07 days as under-trial prisoner.
(3.) According to the petitioner, his Form-A has been rejected without a speaking order and is an illegal and arbitrary manner without application of mind. The petitioner was not given the copy of the order by which the State Government has rejected the Form 'A', only the thumb impression of the petitioner was obtained by the jail authorities. It has further been alleged that the petitioner's nominal role has been deferred for a period of two years with effect form 21st August, 1995 but the petitioner's nominal roll has not been considered thereafter.;