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Judgment
This petition has been filed by the petitioner, a life convict, seeking direction to the respondents to transfer him from Central Jail, Bikaner to Open Air Camp, Bichhwal, Bikaner.
The application preferred by the petitioner has been rejected by the Open Air Camp Committee in its meeting held on 11.04.2019, 12.02.2019 and 15.02.2019 solely on the ground that petitioner is lodged in High Security Jail, and, therefore, the application for transfer to Open Air Camp cannot be considered.
Learned counsel appearing for the petitioner submits that now the petitioner already stands transferred to Central Jail, Bikaner and, therefore, his prayer for transfer to Open Air Camp deserves to be considered afresh.
Accordingly, the petition is disposed of with a direction that if the petitioner makes application afresh for transfer to Open Air Camp, the same shall be considered by the Open Air Camp Committee, expeditiously, in any case within a period of six weeks.