- (1.) The convict-Mahaveer Singh has submitted this letter petition stating therein that he has already served the requisite sentence and is eligible for consideration of his case for sending him from Central Jail to Open Air Camp as per the Rules but his case has wrongly been rejected by order dated 16.3.2010 by taking into account wrong facts.
(2.) It is pointed out by learned counsel for the petitioner that on earlier occasion this Court vide its order dated 15.1.2010 passed in D.B. Criminal Parole Writ Petition No.11538/2009 while disposing of the petition directed the respondents to decide the case of the petitioner within a period of two months from the date of submitting certified copy of order and in pursuance of that order, order dated 16.3.2010 has been passed rejecting the petitioner's application.
(3.) Learned counsel for the petitioner pointed out that the respondents have deliberately wrongly counted the sentence undergone by accused-petitioner, which is clear from the respondent's own documents i.e. a report given showing the sentence undergone by petitioner upto 31.1.2009 and another document submitting showing total sentence undergone by the petitioner upto 15.5.2010.;