SABYASACHI BHATTACHARYYA,J. - (1.) Both the writ petitions arise from similar orders passed by the Member Secretary, State Legal Services Authority, West Bengal (hereinafter referred to as "the SLSA"). In W.P. No. 233(W) of 2020, the victim Achiya Bibi was awarded a sum of Rs. 3 lakh as compensation for being the victim of human trafficking, in terms of Section 357A of the Code of Criminal Procedure, vide order dated September 6, 2019.
(2.) On the other hand, in W.P. No. 19305(W) of 2019, the petitioner Supiya Bibi was granted compensation of Rs. 4 lakh, being Rs. 3 lakh for having been trafficked and Rs. 1 lakh, since she was a victim of rape.
(3.) By an order dated August 9, 2019 in the case of Achiya Bibi and an order dated September 6, 2019 in the case of Supiya Bibi, the Member Secretary, SLSA directed that 75 percent of the awarded amount was to be deposited by the victim girl with a nationalised bank in a Monthly Income Scheme in the name of the victim for a period of ten years, with auto renewal option, and to submit a compliance of the same within 40 days from the date of receipt of the victim compensation. It was further recorded in the order that, in default, necessary action would follow. The victims were directed to furnish an acknowledgement after receipt of the compensation amount without delay to the SLSA through the District Legal Services Authority (hereinafter referred to as "the DLSA"), District: South 24 Parganas (in W.P. No. 233(W) of 2020) and North 24 Parganas (in W.P. No. 19305(W) of 2019) respectively.;