RENU SHARMA Vs. GNCT OF DELHI AND ORS.

JUDGEMENT

(1.) Present writ petition has been filed by an 'acid attack victim' seeking compensation of at least Rs. 50 lacs. Petitioner further seeks a direction to the respondents to reimburse petitioner's medical expenses. Petitioner also seeks a direction to respondent to provide a government job of not less than a Grade II officer to either the petitioner or one of her family members.

(2.) It has been averred that acid was thrown on the face of the petitioner on 15th February, 2006 as the accused was asked to vacate the house of the petitioner's father.

(3.) It is stated in the writ petition that despite undergoing various surgeries, petitioner is now completely blind and needs constant treatment. It is averred that petitioner's family has already spent Rs. 25 to 30 lacs on her surgeries and it is difficult for the petitioner's family to bear any further cost.