P.K.LOHRA,J. - (1.) Learned Deputy Govt. Advocate has submitted explanation of Deputy Secretary (Appeals), Home Department, Govt. of Rajasthan, Jaipur, in the form of additional affidavit, in compliance of order dated 7th of November, 2017.
(2.) By order dated 7th of November 2017, Court has expressed its anguish for the phraseology employed in impugned order (Annex.1) dated 13th of July 2017, passed by the State Level Parole Committee (for short, 'Committee'), declining permanent parole to convict prisoner Lala S/o Mohan @ Chandriya. The Committee, in the impugned order, while considering the case of convict prisoner Lala, has castigated the entire "Kalbeliya" community and branded it community of 'Jarayam Pesha', i.e., the community earning its livelihood by committing crimes.
(3.) In the explanation, the Deputy Secretary has mentioned with clarity and precision that aforesaid phrase was used bona fide and unintentional. The concerned officer has also tendered unconditional apology for these remarks in his explanation.;