MOHD. RIYAZ Vs. GNCT OF DELHI

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, impugning an order dated 06.04.2019 passed by respondent No. 2 (Central State Legal Services Authority), whereby the petitioner's request for compensation under the Delhi Victims Compensation Scheme, 2015 was rejected for the reason that the same had been filed beyond the stipulated period.

(2.) It is the petitioner's case that he was working as a Constable with Delhi Police (respondent No. 3). It is stated that he was on a dak duty on 14.05.2003 when he met with an accident. A copy of the FIR filed alongwith the present petition indicates that it was reported that one motorcycle had slipped and the rider (the petitioner) had sustained injuries. Thereafter, the petitioner was taken to a trauma centre in a PCR van. There was no eye witness to the said incident. The petitioner had suffered head injury and was in a Comatose condition.

(3.) On 12.11.2018, the petitioner had filed an application under the Delhi Victim Compensation Scheme, 2015, which was almost 15 years after the incident. Apart from the said application being highly belated, it is also noticed that there is no material to establish that any crime was perpetrated. The FIR suggests that the petitioner's motorcycle had slipped.