RAKESH KUMAR JAIN, J. - (1.) The petitioner, who was a victim of attempt to rape, made an application to the District Legal Services Authority, Rewari under the Haryana Victim Compensation Scheme, 2013 (hereinafter referred to as the "Scheme") for award of compensation. The said application was allowed on 29.12.2014, awarding compensation of Rs.50,000/ - to the petitioner. Aggrieved against that order, the petitioner filed an appeal before the Member Secretary, Haryana State Legal Services Authority -cum -Appellate Authority under the Scheme. The said appeal was dismissed on 28.07.2015 and hence, the present petition has been filed.
(2.) Counsel for the petitioner has submitted that as per the Scheme, in case of rape, the compensation to be awarded to the victim is Rs.3 lacs, whereas in case of loss or injury causing severe mental agony to women and child victims in cases like human trafficking, kidnapping and molestation etc., the compensation is of Rs.50,000/ -. It is sought to be argued that the rape would also include the attempt to rape, therefore, the petitioner is entitled to Rs.3 lacs as compensation instead of Rs.50,000/ -.
(3.) I have heard learned counsel for the parties and perused the available record.;