DEBASISH KAR GUPTA, J. - (1.) The subject matter involved in this matter relates to taking of adequate remedial measures with regard to the issues as follows:- (i) Unnatural death of prisoners, (ii) Gross inadequacy of staff and (iii) Available staff being untrained or inadequately trained, in view of the judgment dated September 15, 2017 passed by the Hon'ble Supreme Court (In Re: Inhuman conditions in 1382 prisons) (In Re: Writ Petition (Civil) No. 406 of 2013).
(2.) The above matter was taken up on the last occasion on October 3, 2018. It was submitted by Mr. Kishore Dutta, learned Advocate General appearing on behalf of the State respondents that the State requires about three months time to prepare a Scheme prescribing the remedial measures as also payment of compensation in respect of the unnatural deaths in different correctional homes in the State of West Bengal.
(3.) This Court took into consideration the undisputed fact that a considerable period had elapsed after the unnatural deaths of at least 41 inmates in different correctional homes in the State of West Bengal and this Court was of the considered view that pending consideration of framing of adequate Scheme prescribing remedial measures for preventing unnatural deaths in different correctional homes in the State of West Bengal and payment of adequate compensation finally, the situation warrants payment of interim relief at least to the next of kin of those deceased inmates whose list had already been furnished by the State Legal Services Authority before this Court.;