- (1.) BY way of this letter petition, the petitioner-convict has stated grievance that his case for being transferred to Open Air Camp is not being considered; and has prayed for the relief of being transferred to the Open Air Camp at Chittorgarh or Partapgarh or Udaipur.
(2.) IT is submitted on behalf of the respondents that on the application made by the petitioner seeking transfer to the Open Air Camp, the matter has been sent to the Directorate of Prisons on 29.11.2012; and decision will be taken by the concerned authorities in accordance with law. We are of the view that when the case of the petitioner was sent to the Directorate for consideration as back as on 29.11.2012, by this time, appropriate decision ought to have been taken thereupon. Unnecessary delay in disposal of such matters cannot be appreciated.
(3.) HAVING regard to the facts and circumstances of the case, it is considered appropriate and hence directed that if the final decision on the case of the petitioner for transfer to the Open Air Camp has not been taken yet, the authorities concerned shall take up his matter at the earliest and take a final decision thereupon without further delay; and in any case, within 30 days from today.;