- (1.) THE petitioner prisoner has sent this letter petition with the prayer for grant of permanent parole with the submissions inter alia, that he has served a sentence of 14 years and is in open air camp for about 5-6 months and has also availed the parole 5-6 times in past but his case has not been considered for grant of permanent parole.
(2.) FROM the submissions as made in the reply, it appears that as on 12.05.2012, the petitioner prisoner had indeed served the actual sentence for a period of about 14 years 6 month and 14 days; and inclusive of jail remission, the period comes to about 16 years 11 months and 8 days. It is further submitted in the reply that upon moving an application for permanent parole by the petitioner on 2011, the requisite reports from the concerned officials of the Departments have been called and reminders have also been sent but the reports were awaited. It is submitted that as soon as the reports would be received from Social Welfare Officer, Nagaur, District Magistrate, Nagaur and Superintendent of Police, Nagaur, the application for permanent parole of the petitioner shall be considered and the same shall be decided. 3. The manner of the dealing with the matter by the authorities with such leisurely pace, cannot be appreciated when the application for permanent parole made as back as on 03.2011 it is said to be pending yet for wants of reports by the authorities concerned. It is definitely expected of the concerned authorities to forward such reports without delay and for the Government to take a final decision in the matter expeditiously. Having regard to the facts and circumstances of the case, though we do not consider it appropriate to take a final decision on the matter in this petition but it does appear appropriate to observe that the concerned authorities are expected to deal with the matter with utmost expedition and the Government should decide the application at the earliest; as far as possible, within thirty days from today. It is also considered appropriate and hence observed that the concerned authorities may be called upon by the State Government to send the requisite reports at the earliest and if they yet fail to forward such reports, the matter should be processed further without such reports, of course, while fixing the responsibility for such default. With the above observations, this petition for permanent parole stands disposed of. It is further made clear that in case of any grievance remaining with the petitioner after decision on his prayer for permanent parole by the State Government, it shall always be permissible for him to approach this Court again in accordance with law.;