NARAINI BAI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The soli tary question involved in this writ petition is as to whether the Government could deny payment of compensation in relation to parents who were killed during 1984 riots to their married daughter?

(2.) The portrayal of relevant facts are in narrow compass : Kartar Singh and Dhani Bai, the parents of the petitioner, were killed in November, 1984 riots. The Government of Haryana took a policy decision to pay ex-gratia compensation to the heirs of those who were killed in November, 1984 riots. The petitioner's own brother Balwant Singh has been given 50 per cent, compensation to the tune of Rs. 1,65,000/- for each of the deceased-parents, but the payment of the balance 50 per cent, compensation to the petitioner has been illegally denied on the ground that she is a married daughter. Succession certificate was furnished by her as well as her brother, which showed her as an heir of the deceased parents.

(3.) In the written statement, it has been asserted, inter alia, that the denial is on two counts : Firstly, she was admittedly married with Rajinder Singh of Village Bawal, District Rewari, before November, 1984 riots and, secondly, she did not furnish any Succession Certificate along with her application, as required. The submissions :