MANJIT KAUR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The petitioner, who has lost both her eyes in an acid attack, seeks for compensation and rehabilitation. The State has itself come with a reply giving the information about the notification issued on 17.6.2013 issued by the Government of Punjab, Department of Home Affairs and Justice (Home-IV Branch), that a victim of acid attack in the case of disfigurement shall be given compensation of Rs. 3 lakh. There is a case where the petitioner is reported to have suffered 100% loss of vision of both the eyes. A doctor's certificate testifying to the loss of 100% vision of both eyes of the petitioner is annexed as Annexure P/1. No further proof is necessary for the State and I direct the respondents to release compensation of Rs. 3 lakh, as provided under the Scheme, referred to above, within a period four weeks from the date of receipt of a copy of this order. This shall be independent of any other claim which may be possible for the petitioner to pursue against the assailant, who has caused personal loss of vision to the petitioner. The writ petition is disposed of accordingly.