Allahabad High Court
Km. Reema Thru.Her Father Ram Murat vs State Of U.P.Thru.Prin. Secy.Women ... on 27 September, 2019
Bench: Pankaj Kumar Jaiswal, Irshad Ali
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- MISC. BENCH No. - 27084 of 2019 Petitioner :- Km. Reema Thru.Her Father Ram Murat Respondent :- State Of U.P.Thru.Prin. Secy.Women Welfare Deptt.Lko.& Ors. Counsel for Petitioner :- Mukesh Singh,Abhay Raj Singh Counsel for Respondent :- C.S.C. Hon'ble Pankaj Kumar Jaiswal,J.
Hon'ble Irshad Ali,J.
Heard Sri Abhay Raj Singh, learned counsel for the petitioner and Ms. Isha Mittal, learned Standing Counsel for respondent Nos.1, 3, 4, 5 and 6.
Grievance of the petitioner is that she being a rape victim and as per the policy framed by the State Government under Uttar Pradesh Rani Laxmi Bai Mahila Samman Kosh Niyamavali, 2015, she is entitled for compensation, but till today, her case has not been recommended by the opposite party No.2 for grant of the aforesaid compensation.
Considering the aforesaid, we direct the District Steering Committee (opposite party No.2) to investigate the matter and take appropriate step therein at the earliest without further delaying it.
With the aforesaid, the writ petition is disposed of.
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[Irshad Ali, J.] [Pankaj Kumar Jaiswal, J.] Order Date :- 27.9.2019 Gautam