Supreme Court - Daily Orders
Miss Surati vs Union Of India on 8 April, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.50 COURT NO.8 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 145/2015
SURATI Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
Date : 08/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Miss Prachiti Deshpande,Adv.
Dr. R. R. Deshpande,Adv.
For Respondent(s) Mr. Shibashish Misra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner should apply for financial benefit under Madhu Babu Pension Yojana Scheme under which she is apparently entitled for an amount of Rs. 500 p.m. and also under the Bhima Bhoi Bhinnakshyama Samarthya Abhiyan Scheme in which she is entitled for artificial limbs upto Rs. 10,000/-.
In the meanwhile, the State of Orissa may consider the disability of the petitioner to the extent of 80% for enhancing the financial benefit.
List the matter again after four weeks.
(Madhu Bala) (Saroj Saini)
Court Master Court Master
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2016.04.08
16:58:38 IST
Reason: