Punjab-Haryana High Court
Jaspinder Kaur vs State Of Punjab & Ors on 9 July, 2018
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
102
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 2178 of 2017
Date of Decision: 09.07.2018
JASPINDER KAUR ...... Petitioner
V/s.
STATE OF PUNJAB AND OTHERS ....Respondents
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN.
Present: Ms. Veena Kumari, Advocate
for the petitioner.
Mr. Sahil Sharma, DAG, Punjab.
***
RAKESH KUMAR JAIN, J. (Oral)
The petitioner is an acid attack survivor who has been awarded `2,50,000/- by way of interim orders passed by this Court.
Learned counsel for the petitioner has submitted that as per the Punjab Acid Attack Victim Compensation Scheme, 2011, the petitioner is entitled to `3,00,000/-, therefore, she has prayed that the remaining amount of `50,000/- be also paid to her. Besides this, it is also submitted that the petitioner has to get treatment from the Dayanand Medical College and Hospital, Ludhiana but she herself is not in a position to make such arrangements, therefore, she has prayed that a direction may be issued to the District Legal Services Authority, Fazilka to make necessary arrangements for her treatment much less, plastic surgery etc. She has referred to an order dated 22.05.2018 passed in CWP No. 26969 of 2016 in support of her submissions.
After hearing learned counsel for the parties and taking into consideration the aforesaid facts and circumstances, the present petition is 1 of 2 ::: Downloaded on - 21-07-2018 22:23:37 ::: CWP No. 2178 of 2017 Page 2 of 2 hereby disposed of with a direction to the respondents to pay the remaining amount of compensation of `50,000/- to the petitioner within seven days from the date of receipt of certified copy of this order. Further, direction is also issued to the District Legal Services Authority, Fazilka to make necessary arrangement for the treatment of the petitioner at Dayanand Medical College and Hospital, Ludhiana (DMCH). The petitioner would approach the District Legal Services Authority, Fazilka within fifteen days from the date of receipt of certified copy of this orders and the District Legal Services Authority, Fazilka would ensure the treatment of the petitioner in DMCH, Ludhiana immediately thereafter.
With these observations, the present petition is hereby disposed of.
July 9, 2018 (RAKESH KUMAR JAIN)
Ess Kay JUDGE
Whether speaking / reasoned : Yes / No
Whether Reportable : Yes / No
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