BHATERI DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner is aggrieved against the order dated 30.11.2012 passed by the Deputy Commissioner, Bhiwani, by which her application for grant of Rs 1 lac on account of the death of her son Sombir in a road accident in terms of the scheme called Rajiv Gandhi Pariwar Bima Yojna (hereinafter referred to as the "Scheme") notified by the State of Haryana on 30.08.2011, has been declined on the ground that the application has been received after the period of six months.

(2.) Shorn of unnecessary details, the petitioner has claimed the grant under the Scheme on account of death of her son in a road accident. The petitioner was found fully eligible but her application was found to have been received after the due date.

(3.) Counsel for the petitioner has submitted that the petitioner is an illiterate lady who could not approach the authorities well within time to receive the benefit under the Scheme, which is otherwise a social welfare scheme. In this regard, he has relied upon an order passed by this Court in the case of Ajmero vs. State of Haryana and others, CWP No.25293 of 2012, decided on 12.03.2014, in which a similar controversy was involved and this Court, while allowing the writ petition, issued direction to immediately recommend the case of the petitioner therein for the grant of benefit under the Scheme within a period of two weeks from the date of receipt of certified copy of the order and also burdened the State with the cost of Rs 15,000/-, which was ordered to be paid to the petitioner.