Punjab-Haryana High Court
Gurmeet Kaur vs Union Of India And Others on 24 April, 2023
Neutral Citation No:=2023:PHHC:058443
244 2023:PHHC:058443
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
CWP-14195-2020 (O&M)
Date of Decision: 24.04.2023.
GURMEET KAUR ....Petitioner
VS
UNION OF INDIA AND OTHERS ...Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
Present: Ms. Veena Kumari, Advocate
for the petitioner.
Ms. Gehna Vaishnavi, Advocate
for respondent No. 1-UOI
Ms. Niharika Sharma, AAG, Punjab.
Mr. Hemant Bassi, Advocate with
Ms. Ashima Narula, Advocate
for respondent No.3.
****
VINOD S. BHARDWAJ, J. (ORAL)
The instant petition has been filed under Article 226 of the Constitution of India for seeking issuance of directions to the respondents to grant compensation to the petitioner who is an acid attack survivor and has suffered 41% disability on account of aforesaid attack. The compensation is being sought in terms of policy dated 30.11.2017 (P-3) read with the policy drafted by NALSA, as per the directions of Hon'ble Supreme Court of India in its order dated 11.05.2018 bearing Writ Petition(s) (Civil) No.565 of 2012 in case of "Nipun Saxena and Another Vs. Union of India and Others".
Learned counsel appearing on behalf of the petitioner submits that the admissible compensation under the policy drafted by NALSA has 1 of 2 ::: Downloaded on - 12-06-2023 04:52:58 ::: Neutral Citation No:=2023:PHHC:058443 CWP-14195-2020 (O&M) -2- 2023:PHHC:058443 already been released. However, the benefit admissible to the petitioner under the Prime Minister's National Relief Fund has not yet been disbursed.
Learned counsel appearing on behalf of respondent No.1-UOI contends that they are in receipt of communication from the Office of Deputy Commissioner, Moga that the same was duly processed. Admissible benefit shall be released to the petitioner within a period of 06 weeks from today.
In view of the aforesaid statement made by counsel appearing on behalf of respondent No.1-UOI, learned counsel for the petitioner does not press the instant writ petition any further.
Needless to mention that respondent No.1-UOI shall remain bound by the statement made and the admissible compensation shall be positively released to the petitioner within time stipulated as aforesaid.
The present writ petition is disposed of.
Pending application(s), if any, shall stand disposed of.
(V
VINOD S. BHARDWAJ)
24.04.2023 JUDGE
pry
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:058443
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