Shiv Kumar Sharma, J. - (1.) This probono petition has been filed by Sanyam Lodha, a Social Activist, Advocate and Member of Legislative Assembly Rajasthan with the following reliefs: (i) to issue direction to the respondents to give full monetary relief as has been granted in the case of Ms. Khushboo of Rs. 5 lacs to other similarly situated persons; (ii) to declare the action of respondents in not giving same monetary relief to minor girls who are subjected to rape as illegal; (iii) to issue direction not to misuse the Chief Minister Relief Fund.
(2.) Contextual facts depict that the petitioner, in the floor of Assembly asked question No. 514/Home that from January 1, 2004 uptill August, 2005 in how many matters of rape with minor girls the amounts was released from the Chief Minister Relief Fund? In another question some details were sought for the months of June, 2005 and July, 2005 pertaining to relief granted to minor girls, who were victims of rape? These questions were answered by the Government and following details were furnished: (i) Ms. Khushboo daughter of Mr. Ishtiyaq Ahmed whose matter No. 15529 was given Rupees Five Lacs vide Demand Draft No. 567545 dated June 25, 2005. (ii) Ms. Shravani daughter of late Mr. Ramdhan Gurjar whose matter No. 101317 was given Rs. 3,95,000/- vide Demand Draft No. 207068 dated August 11, 2004.
(3.) It appears that the petitioner is concerned and aggrieved by the discriminatory policy being adopted by the Government of Rajasthan in the matter of release of relief fund pertaining to similarly situated persons. According to petitioner the policy violates Article 14 of the Constitution of India.;