- (1.) Prayer has been made on behalf of the accused petitioner Kanwar Lal S/o. Shri Mohan Lal for his transfer from Central Jail, Ajmer to Open Air Camp, Sanganer, Jaipur on the ground that his son also convicted by the trial court for the same incident, has already been transferred to Open Air Camp, Sanganer, Jaipur. Representation of the petitioner has been rejected by the Advisory Committee on the ground that he is already 69 years of age and as per the relevant rules, the petitioner is not entitled for transfer to the Open Air Camp. The rule relied on by the authorities concerned has already been interpreted by this court in the case of Sukhdev Ram Vs. State, DB Civil Writ Petition No. 1430/03 vide order dated 25.3.2003. The court observed that the relevant Rule -3 provides that the prisoners shall ordinarily be not eligible for being sent to Open Air Camp. Considering the fact that two sons of the petitioner in that case were already transferred to Open Air Camp, the court directed the authorities to consider representation of the petitioner in that case. Having carefully gone through the material on record as also the judgment referred above, since one of the sons of the petitioner is already in the Open Air Camp, Sanganer, Jaipur, the petitioner may submit a fresh representation to the authorities concerned for his transfer to the Open Air Camp, Sanganer, Jaipur subject to son of the petitioner, already serving sentence in the Open Air Camp, Sanganer, Jaipur, is prepared to look after his father and help him independently without the aid of the Jail Authorities. In case any such representation is made, the authorities may decide the same as expeditiously as possible.
(2.) With the above observations and liberty, the writ petition stands disposed of accordingly.;