LEESHA Vs. THE SECRETARY,DEPARTMENT OF HOME AFFAIRS

JUDGEMENT

(1.) Though several prayers are made in the instant petition, at the time of hearing the same is limited to the first and fourth prayers made in the petition and the petitioner seeks consideration in that regard.

(2.) The case of the petitioner is that she had suffered severe injuries in the bomb blast that occurred on 17.04.2013 at 11th Cross, Malleswaram, Bangalore, near the office of the Bharathiya Janatha Party. She was shifted to the K.C. General Hospital for treatment and was subsequently shifted to M.S.Ramaiah Memorial Hospital and has undergone operations which led to prolonged treatment. In spite of such treatment she has suffered more than 50% disability. The petitioner contends that she was a student of Maharani Lakshmi Ammanni College pursuing her Bachelor of Computer Applications and presently though she has completed the course she is unable to secure employment due to the disability. Even while she was undergoing the course she has suffered a lot of hardship as she had to repeatedly go for medical check up which affected her studies. The petitioner further contends that her father who is the only earning member is a daily wager who is not able to meet the medical expenses and the other expenses. Hence a representation was made to the first respondent seeking compensation. Since the representation had not been considered, the petitioner was before this Court in W.P.No.41527/2014. This Court through the order dated 18.11.2014 had noticed that the representation had not provided sufficient details, as such this Court permitted the petitioner to file a detailed fresh representation to enable the first respondent to consider the same. The petitioner has accordingly submitted the representation dated 05.01.2015 as at Annexure- A. The representation has not been considered in the manner as desired by the petitioner. Hence the petitioner is before this Court in this petition.

(3.) Heard Sri. H.Sunil Kumar, learned counsel Sri Prabulinga K. Navadgi, Additional Solicitor General and Sri Y.D. Harsha, learned Government Advocate for the respective parties and perused the petitioner papers.