- (1.) The petitioner has made a limited prayer that his case should be considered for permanent parole by the respondent as he claims to be eligible for the same.
(2.) However, the respondents are refusing to consider his case ostensibly on the ground that he has been convicted for offences under Sections 8/21(c) of NDPS Act and has been sentenced to ten years of rigorous imprisonment.
(3.) Thus, he is ineligible for grant of permanent parole. Despite the fact that the petitioner has completed nine years, ten months and thirteen days, despite the fact that he has already undergone his first three paroles, the respondents are refusing to consider him for permanent parole.;