Narendra Kumar Jain, J. - (1.) HEARD learned counsel for the Petitioner.
(2.) CONVICT -Petitioner has preferred this parole writ petition through his nephew for grant of emergent parole for a period of 15 days on account of performing post death ceremonies of his mother, who has died on 25.08.2011. Learned counsel for the Petitioner submitted that the Petitioner's mother expired on 25.08.2011. Her Death Certificate is enclosed along with the writ petition as Annexure -2. The Petitioner moved an application for grant of emergent parole before the Director General of Prisons, Rajasthan, Jaipur on 26.08.2011; a copy of the application is enclosed along with the writ petition as Annexure -1. As per Rule 21 of the Rajasthan Prisoners Release on Parole Rules, 1958(for short 'the Rules'), it was a duty of the concerned authority to decide the application within four days from the date of receipt of the application for parole, but the statutory authority failed to consider and decide the application of the Petitioner for grant of emergent parole, therefore, this Court may allow this writ petition and grant emergent parole of 15 days to the Petitioner.
(3.) I have considered submissions of learned counsel for the Petitioner and examined the documents enclosed with the writ petition.;