K.R.RAJA vs S.K.PRABHAKAR IAS

2026:MHC:3675
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03.09.2026
CORAM
THE HON'BLE MR JUSTICE C.V.KARTHIKEYAN
AND
THE HON'BLE MR JUSTICE R.SAKTHIVEL
Cont P (MD) No.1628 of 2021
K.R.Raja S/o. K. Rajendiran,23,C/1, Besant Road, Chinna Chokkikulam,
Madurai-625 002.
... Petitioner
- Vs. -
1. S.K.Prabhakar
The Additional Chief Secretary, Home (Prison) Department, Government of
Tamil Nadu, Chief Secretariat, St.George Fort,Chennai-600 009.
2. Sunil Kumar Singh,
The Director General of Prisons and Correctional Services,
Tamil Nadu Prison Head Quarters,No.6.Whennals Road, Egmore, Chennai-
600 008.
... Respondents
Prayer:Contempt Petition filed under Section 11 of the Contempt of Courts
Act, 1971 to initiate contempt proceedings against the
Contemnors/Respondents No.1 and 2 for their willful disobedience to the
order of this Court in WP(MD).No.6852 of 2021 dated on 20-07-2021.
For Petitioner : Mr.R.Alagumani
For Respondents : Mr.M.Kannan
Spl. Government Pleader
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2026:MHC:3675
ORDER
(Order of the Court was made by C.V.KARTHIKEYAN, J)
nd
We had directed the 2 respondent to file an affidavit. Accordingly,
nd
on behalf of the 2 respondent, the Inspector General of Prisons and
Correctional Services (Head Quarters), Egmore, Chennai, had filed the
affidavit, wherein, it had been stated as follows:
“9] It is submitted that Government have issued the 'Nil'
panel for the post of Additional Superintendent of Central prisons
for the years 2022-2023, 2023-2024, 2024-2025 & 2025-2026 as
none of the eligible officers are available in the category of Jailer,
during the above panel periods. During the panel year 2027-2028
(Panel crucial date on 15.02.2027), around six eligible candidates
are likely to be included in the panel for promotion to the post of
Additional Superintendent.
10] In this connection it is further submitted that the main
duty of the Social Case Work Expert is to make a social study
through personal interview in the case of prisoners sentenced for a
period of one year and above within a week of their admission and
to prepare a social case study Report in Form No.91 for each
prisoner and submit it to the Superintendent to attend to cases of
prisoners and in addition they also act as a member of Classification
Committee. Moreover, Social Case Work Expert posts are
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2026:MHC:3675
permanently available only in 3 Central Prisons, namely Vellore,
Madurai and Coimbatore and all the 3 Posts were filled.
11] Further Government in G.O.Ms.No.413, Home (Pri.II)
Department, Dated: 04.08.2022 have sanctioned 12 Social Case
Work Experts in all Central Prisons (except Vellore, Coimbatore
and Madurai), Special Prisons for Women and District Jail,
Pudukottai on honorarium basis of Rs.15,000/- per month. Out of
the 12 posts, 9 posts were filled up and the remaining 3 posts will
be filled shortly. Action is being taken to fill up the vacant posts.
12] It is further submitted that the sanctioned strength of the
post of Psychologist is 15. At present 4 posts are vacant. Further,
with a view to fill up the posts of Psychologists, an Estimate of
Vacancy for one (1) post for the year 2023-2024 was sent to the
Tamil Nadu Public Service Commission vide G.O.(D) No.260,
Home (Prison-I) Department, dated 05.03.2024, and an Estimate of
Vacancy for two (2) posts for the year 2024-2025 was sent vide
G.O.(D) No.1343, Home (Prison-I) Department, dated 09.11.2024.
Accordingly, two (2) candidates have been selected and their names
have been forwarded to the Government, and the same is presently
under the consideration of the Government. To fill the remaining
one (1) vacancy, the Estimate of Vacancy for the year 2026-2027
was sent to the Government vide this office letter
No.TNPCS/1105/2026-CS-2, dated 25.07.2026 and Government
orders are awaited in this regard.”
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2026:MHC:3675
2. It is seen that measures are being taken to fill up the existing
vacancies for the post of Additional Superintendent, Social Case Work
Expert and Psychologist.
3. Noting the above fact, the petition stands closed with liberty to the
petitioner to approach the Court, if there is any inordinate delay.
(C.V.K.,J.) (R.S.V,J.)
03.09.2026
NCC : Yes
Index : Yes
RR
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2026:MHC:3675
C.V.KARTHIKEYAN, J
AND
R.SAKTHIVEL, J
RR
Cont P(MD) No.1628 of 2021
03.09.2026
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