PRAKASH PADIA,J. - (1.) Heard Sri Suresh Singh, learned Chief Standing Counsel for the petitioners and Sri R. P. Singh Parihar, learned counsel for the respondent no.2.
(2.) The petitioners have preferred the present writ petition for quashing of the order dated 7.11.2016 passed by U.P. Human Rights Commission, Lucknow in Case No.1757(71)/2016-17 by which the District Magistrate, Fatehpur/Superintendent of Police, Fatehpur were directed to pay Rs. 1 lac to the Ansarul Haq/respondent no.2 and to inform the Commission.
(3.) The facts in brief as contained in the writ petition are that the respondent no.2 namely Ansarul Haq sustained injuries on the head and in the right eye due to the riots which occurred on 14.1.2016 during the procession on the occasion of Makar Sankranti at Jahanabad, District Fatehpur. After the aforesaid incident the respondent no.2 moved an application dated 10.5.2016 to the Chief Minister, Govt. of U.P., claiming for the compensation. In this regard a certificate was also issued in favour of the respondent no.2 on 14.6.2016 by the Chief Medical Officer, Fatehpur, stating therein that the right eye of the complainant/respondent no.2 is 100% blind and left eye is normal and as such the opinion was recorded to the effect that the disability suffered by the respondent no.2 is 30%. A scheme was introduced by the State Government namely "U.P. Victim Compensation Scheme-2014" in which it is provided that a victim shall be eligible for the grant of compensation if he is found eligible under the provisions of para 4 of the Victim Compensation Scheme-2014, which was amended vide amendment scheme dated 7.6.2016.;