RE-INHUMAN CONDITIONS IN 1382 PRISONS VS Vs STATE OF ASSAM
Judgment by: HON'BLE MR. JUSTICE MADAN B. LOKUR
Case number: W.P.(C) No.-000406-000406 / 2013
Diary number: 18545 / 2013
Advocates: BY POST Vs
W.P. (C) No. 406 of 2013 Page 1 of 14
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 406 OF 2013
RE- INHUMAN CONDITIONS IN 1382 PRISONS
O R D E R
Madan B. Lokur, J.
1. Over the years, public interest litigation has brought immense social
change through interventions made and directions issued by this Court.
Public interest litigation has been initiated, very rarely, by suo motu1
exercise of jurisdiction by this Court. On most occasions, it has been
initiated through a writ petition filed by activist individuals or
organisations2. Again, quite infrequently, it has been initiated on the basis
of a communication received by this Court3.
1 Suo Motu Writ Petitions:
In Re: Outrage As Parents End Life After Child’s Dengue Death, (2016) 10 SCC 709, In Re: Death of
25 Chained Inmates in Asylum Fire in Tamil Nadu v. Union of India, (2002) 3 SCC 31, In Re: Indian
Woman says gang-raped on orders of Village Court published in Business and Financial News, (2014) 2
SCC 786 2 Writ Petitions filed: MC Mehta v. Union of India [Oleum Gas Leak], (1986) 2 SCC 176, Pt. Parmanand Katara v. Union of
India, (1989) 4 SCC 286, Bachpan Bachao Andolan v. Union of India, (2011) 5 SCC 1 3 Letters Petitions: Prem Shankar Shukla v. Delhi Administration, (1980) 3 SCC 526, Sheela Barse v. State of Maharashtra,
(1983) 2 SCC 96, D.K. Basu v. State of W.B., (1997) 1 SCC 416
W.P. (C) No. 406 of 2013 Page 2 of 14
2. During the last several decades, public interest litigation has
compelled this Court to consider issues relating to the environment, social
justice, violation of human rights and disregard for Article 21 of the
Constitution; either because of an absence of governance due to the failure
of the State to faithfully and sincerely implement laws enacted by
Parliament4 or due to mis-governance by the State, that is, the Central
Government, the State Governments and Union Territory Administrations
leading to rampant illegalities5. The failure of the State to take remedial
steps to fill in the gap when there is no operative law6, except that enshrined
in the Constitution, more particularly Article 21 has resulted in public
interest litigation and at least two cases where a treaty obligation ought to
be fulfilled7.
3. In recent times, usually and regrettably, the State has chosen to
challenge the idea of public interest litigation or denigrate it by chanting
the mantra of ‘judicial activism’ or ‘separation of powers’. In most cases,
these mantras are nothing but a fig leaf to cover the failure of the State to
4 Absence of Governance: Bandhua Mukti Morcha v. Union of India, (1997) 10 SCC 549, Sampurna Behura v. Union of India, (2018) 4 SCC 433, Swaraj Abhiyan v. Union of India, (2016) 7 SCC 498 5 Mis-Governance: Common Cause v. Union of India, (2017) 3 SCC 501, Goa Foundation v. Union of India, (2014) 6 SCC
590, Manohar Lal Sharma v. Principal Secretary & Ors., (2014) 9 SCC 516 6 When there is no operative law: Laxmi v. Union of India, (2014) 4 SCC 427, In Re: Noise Pollution (V), (2005) 5 SCC 733, Environment
& Consumer Protection Foundation v. Union of India & Ors. [Vrindavan Widows] (2017) 16 SCC 780,
MC Mehta [Taj Trapezium] v. Union of India, (1997) 2 SCC 353 7 Treaty Obligation: Vishaka v. State of Rajasthan [CEDAW], (1997) 6 SCC 241, Consumer Education & Research Centre
v. Union of India [ILO Asbestos Convention], (1995) 3 SCC 42
W.P. (C) No. 406 of 2013 Page 3 of 14
recognise the existence of the rule of law and the need for providing social
justice to the people of the country, as stated in the Preamble to our
Constitution. There must be a realization that public interest litigation has
given a voice to millions of marginalized sections of society, women and
children. Public interest litigation is one of the more important
contributions of India to jurisprudence. In fact, the Indian experience has
encouraged some other countries to introduce public interest litigation in
their jurisprudence.
4. This is not to suggest that public interest litigation has not been
misused or that occasionally this Court has not exceeded its jurisdiction,
but it must be emphasised that wherever this Court might have exceeded
its jurisdiction, it has always been in the interest of the people of the
country prompted by administrative mis-governance or absence of
governance. There are, therefore, occasional transgressions on both sides,
but that cannot take away from the significance of public interest litigation
as a non-adversarial source of righting some wrongs and encouraging
social change through accountability and, in cases, transparency.
5. Even the present petition concerning the rights of prisoners, which
was initiated on the basis of a letter received by this Court from a former
Chief Justice of India, was initially resisted by the State, but with the
intervention of the learned Attorney General, it appears that the need for
W.P. (C) No. 406 of 2013 Page 4 of 14
introspection and reform has been recognised and there has been a positive
and constructive expression of interest shown by the Union of India in this
regard. The present petition arose out of a concern shown by former Chief
Justice R.C. Lahoti on four issues, namely, overcrowding in prisons;
unnatural deaths of prisoners; gross inadequacy of staff; and the available
staff being untrained or inadequately trained. Ever since this petition has
been pending disposal, despite several directions issued by this Court from
time to time, no finality has yet been attached to the rights of prisoners. On
the contrary, issues that require consideration have multiplied and new
vistas have opened for consideration.
6. With this preamble, before we actually pass agreed directions that
have been accepted by the learned Attorney General, it is necessary to give
a few background facts relating to the efforts made in the past on the issue
of the rights of prisoners.
Earlier efforts on the rights of prisoners
7. The first effort relating to the rights of prisoners was made through
the Report of the All India Committee on Jail Reforms, 1980-1983,
commonly known as the Mulla Committee. Some of the recommendations
made by the Mulla Committee were accepted by the Government of India,
while some were not. But what is more important is the discussion relating
to the purpose of punishment and the changes that should be brought about
W.P. (C) No. 406 of 2013 Page 5 of 14
to achieve this purpose. These questions are valid even today and continue
to demand an answer.
8. In 1987, the Justice V. R. Krishna Iyer Committee on Women
Prisoners, submitted its report, which dealt with issues concerning women
prisoners as a marginalised group and gave several significant
recommendations. The Law Commission of India also dealt with the rights
of prisoners in its 78th Report particularly dealing with congestion of
undertrial prisoners in jails. The Bureau of Police Research and
Development (BPR&D) also gave a report in 2007 under the Chairmanship
of its Director General. Amongst other things, a National Policy on Prison
Reforms and Correctional Administration was also framed.
9. Apart from the above, there have been some private and individual
efforts, including a Report on Prison Visiting System in India by the
Commonwealth Human Rights Initiative in 2005. The responsibilities of
Visitors appointed for prisons was the subject matter of a decision of a
Division Bench of the Madhya Pradesh High Court in Ranchod v. State of
M.P. and Anr.8 The Centre on the Death Penalty of the National Law
University, Delhi, submitted a two-volume report in 2016 which dealt with,
inter alia, the conditions and treatment of prisoners on death row. There is
also a significant study on Open Prisons conducted by Smita Chakraburtty
8 MANU/MP/0313/1987
W.P. (C) No. 406 of 2013 Page 6 of 14
on her experiences in prisons in Rajasthan and Bihar which is of seminal
importance.
10. In other words, there is a wealth of material available on record,
apart from several milestone decisions9 rendered by this Court from time
to time and also in the present petition as well as in R.D. Upadhyay v. State
of Andhra Pradesh and others.10
11. Keeping this in mind and the dire necessity of reforms in prison
administration and prison management despite earlier efforts, it was put to
the learned Attorney General to consider the feasibility of appointing a
Committee to look into the entire range of issues raised, not only in this
petition, but also other issues that have cropped up during the hearing on
several dates and from time to time. As mentioned above, the learned
Attorney General accepted the suggestion of a Committee being appointed.
Therefore, the following directions are issued:
12. The Ministry of Home Affairs in the Government of India shall
forthwith issue a notification constituting a Supreme Court Committee on
Prison Reforms consisting of:
1. Hon’ble Mr. Justice Amitava Roy, former Judge of the
Supreme Court as its Chair.
9 Sunil Batra v. Delhi Administration (1978) 4 SCC 494; Charles Sobraj v. Suptd. Central Jail, Tihar (1978) 4 SCC 104; Sheela Barse v. State of Maharashtra (1983) 2 SCC 96; Prem Shankar Shukla v. Delhi Administration (1980) 3 SCC 526 10(2007) 15 SCC 337
W.P. (C) No. 406 of 2013 Page 7 of 14
2. Inspector General of Police, Bureau of Police Research and
Development as its Member
3. Director General (Prisons) Tihar Jail, New Delhi as its
Member.
13. The Committee will give its recommendations on the following
issues as its Terms of Reference:
1. Review the implementation of the Guidelines contained in the
Model Prison Manual 2016 by States and Union Territories
(UT's).
2. Review the implementation by the States and UTs of the
recommendations made by the Parliamentary Committee on
Empowerment of Women in its report tabled in the Parliament
titled ‘Women in Detention and Access to Justice,’ and the
advisory issued by the Ministry of Home Affairs (MHA) in this
regard.
3. To review the two training manuals for prison personnel prepared
by Bureau of Police Research & Development (BPR&D),
‘Training Manual of Basic Course for Prison Officers 2017’ and
‘Training Manual of Basic Course for Prison Warders 2017’ and
forwarded to States and UTs.
W.P. (C) No. 406 of 2013 Page 8 of 14
4. Review the recommendations made in the report of the Ministry
of Women and Child Development in collaboration with the
National Commission for Women and the National Law
University Delhi on ‘Women in Prisons’.
5. Review the recommendations made in the report of the National
Commission for Women on ‘Inspection of Prisons/Jails/
Custodial Homes housing Women’.
6. Review the implementation by States and UTs of the Guidelines
contained in ‘Living conditions in Institutions for Children in
Conflict with Law’ prepared by the Ministry of Women and
Child Development (MWCD) and the Model Rules and
Procedures prepared by the MWCD under the Juvenile Justice
(Care & Protection of Children) Act, 2015 and Juvenile Justice
(Care and Protection of Children) Model Rules, 2016.
7. Review the status of the implementation of the guidelines and
advisories issued by MHA to the States and UTs.
8. The Committee may give its consolidated recommendations
based on the above and suggest measures to improve the
implementation of the aforementioned guidelines and advisories,
subject to budgetary resources available with the States and the
UTs.
W.P. (C) No. 406 of 2013 Page 9 of 14
9. To examine the extent of overcrowding in prisons and
correctional homes and recommend remedial measures,
including an examination of the functioning of Under Trial
Review Committees, availability of legal aid and advice, grant of
remission, parole and furlough.
10. To examine violence in prisons and correctional homes and
recommend measures to prevent unnatural deaths and assess the
availability of medical facilities in prisons and correctional
homes and make recommendations in this regard.
11. To assess the availability and inadequacy of staff in prisons and
correctional homes and recommend remedial measures.
12. To suggest training and educational modules for the staff in
prisons and correctional homes with a view to implement the
suggestions.
13. To assess the feasibility of establishing Open Prisons, the
possibility of and the potential for establishing Open Prisons in
different parts of the country and give effect to the
recommendations.
14. To recommend steps for the psycho-social well-being of minor
children of women prisoners, including their education and
health.
W.P. (C) No. 406 of 2013 Page 10 of 14
15. To examine and recommend measures for the health, education,
development of skills, rehabilitation and social reintegration of
children in Observation Homes, Places of Safety and Special
Homes established under the provisions of the Juvenile Justice
(Care and Protection of Children) Act, 2015.
16. Generally, any other recommendation that the Committee may
deem appropriate, fit and proper in furtherance of reforms in
prisons and correctional homes.
17. The Committee while giving its suggestions and
recommendations may also suggest changes or amendments to
various guidelines contained in the Modern Prison Manual, 2016
and also various directives issued by the Government of India.
14. The Committee is requested to give its recommendations in respect
of the first three Terms of Reference, preferably within a period of three
months from the date on which the necessary facilities are provided by the
Government of India.
A. It is hereby directed that the Chairman of the Committee would
be entitled to financial benefits as available to a Judge of the
Hon’ble Supreme Court. The other terms and conditions of the
Chairman of the Committee would be as accepted by the learned
Attorney General as follows:
W.P. (C) No. 406 of 2013 Page 11 of 14
Sl. No. Particulars of Terms &
Conditions
Accepted
A) Chairperson
i) Residential Accommodation Payment of HRA @30%
of pay, as a special case.
ii) LTC As admissible to highest
grade of Government
official under LTC Rules
in terms of OM dated
08.10.1987 (as revised).
iii) Staff Car Staff car may be provided,
if the same can be spared
by MHA. If staff car
cannot be provided, the
Chairman may be provided
with Chauffeur driven
hired conveyance with
limit of 600 litres of petrol
per quarter.
iv) Travelling Allowance Traveling allowance on
appointment by air for self
and dependent family
members from home town
to New Delhi for joining
the Committee.
One additional fare for the
the Chairman, both
onwards and return if the
family members are left
behind.
v) Medical facility Through CGHS, unless
already entitled to medical
facilities.
vi) Telephone One Residential
Telephone/Mobile/Internet
facility may be allowed to
the Chairman with ceiling
for reimbursement as
applicable to the Secretary
to GOI in terms of MOF’s
OM dated 14.11.2006 &
subsequent OM dated
11.05.2012 (as revised),
W.P. (C) No. 406 of 2013 Page 12 of 14
unless already possessing
such facilities.
vii) Newspaper & Magazines Supply of
Newspaper/Magazines
may be regulated as per
DoE/s OM No. 1(24)-
E.II(A)/96 dated
13.09.1996 (as revised).
B. Since the ‘in service’ officers will be appointed as part of the
Committee, these officers will be treated as ‘on duty’. The officers
would be entitled to all allowances and benefits as per the applicable
rules.
C. The composition of the above Committee will be notified by the
Ministry of Home Affairs, Government of India forthwith.
D. The Committee will have its office in the National Capital Territory of
Delhi.
E. The Committee will indicate to the Union of India as to its requirements
of infrastructure support, including personnel necessary for answering
the Terms of Reference. The necessary infrastructure, including
manpower will be provided by Ministry of Home Affairs, Government
of India.
F. All payments indicated above shall be made by the Union of India.
W.P. (C) No. 406 of 2013 Page 13 of 14
DIRECTIONS
1. The Committee will make its recommendations as soon as feasible,
other than with respect to the first three Terms of Reference, dealt with
above. It may consider, if necessary, sending reports on any of the
matters as and when the recommendations are finalized. It shall also
make its recommendations to the State Governments.
2. The Committee will devise its own procedure and formulate modalities
necessary for accomplishing the task. It may appoint such advisers,
institutional consultants and experts as it may consider necessary for
any particular purpose. It may call for such information and take such
evidence as it may consider necessary. All State Governments, UT
Administrations and the Ministries/Departments of the Central
Government will furnish such information, documents and other
assistance as required by the Committee.
3. We request the Committee to complete the collection of data and
information and make appropriate recommendations and submit the
same to this Court preferably within a period of 12 months.
4. The Committee may visit the States and interact with authorities
concerned of the State Governments. All authorities of the State
Governments and Union Territories may be directed to extend full
cooperation with Committee. It would be the responsibility of the State
W.P. (C) No. 406 of 2013 Page 14 of 14
Governments to cooperate with the Committee and facilitate its visit
and outreach to relevant authorities.
5. The Committee shall be at liberty to approach this Court to seek any
further clarification or direction, if felt necessary.
6. The Government of India will make the services of an Additional
Solicitor General of India, as and when required by the Committee for
any assistance.
7. As and when a copy of the final report is submitted, the matter to be
listed for further orders.
15. The writ petition may be revived and listed as and when required by
the learned Amicus Curiae. We record our appreciation of the efforts put
in by the learned Amicus who has devoted considerable time in assisting us
and has made valuable suggestions from time to time, in a positive manner,
and with a view to take forward the recognition and implementation of the
human rights of prisoners.
...……………………J
(Madan B. Lokur)
...……………………J
(S. Abdul Nazeer)
New Delhi; ...…………………....J
September 25, 2018 (Deepak Gupta)