PREMA DEVI Vs. BIHAR STATE LEGAL SERVICES AUTHORITY

JUDGEMENT

(1.) Heard Mr. Abhishek Kumar, learned counsel for the petitioner and Mr. P.K. Verma, learned A.A.G. 3 for the State.

(2.) Pursuant to the order dtd. 29/10/2021 of this Court, Mr. Prahlad Kumar, Registrar, Bihar State Legal Services Authority, Mr. Sampuranand Tiwari, learned District and Sessions Judge-cum-Chairman, DLSA, Bhabua, Kaimur and Mr. Sumit Ranjan, learned Secretary, DLSA, Bhabua, Kaimur (i.e. respondent nos. 1, 2 and 3 respectively) are present in Court.

(3.) The petitioner is aggrieved by the letter dtd. 5/4/2021 issued by the Secretary, District Legal Services Authority, Bhabua, Kaimur (for brevity "DLSA") whereby the claim of the petitioner for grant of compensation under the Compensation Scheme for Women Victims / Survivors of Sexual Assault / Other Crimes, 2019 (for brevity "Scheme, 2019") has been rejected.