Details sought on compensation to victims of terrorist attack in Vaishno Devi

The Commission has asked the Director General of Police, Jammu & Kashmir whether any compensation, ex-gratia or otherwise, has been paid to the next of kin of those killed at Vaishno Devi in the terrorist attack on 20 July 2003. Four weeks time has been given to the Government of Jammu & Kashmir for its response. These directions were given on 6 October 2003 after considering an initial report received from the Director General of Police, Jammu & Kashmir.
It may be recalled that in July 2003, the Commission took suo-motu cognizance of media reports on the killing of seven Vaishno Devi Pilgrims at Bal Ganga near Katra. The Commission sought a report on the terrorist attack and also about the alleged laxity of security as reported in the media.