NHRC issue notices to concerned authorities on the compensation and assistance to 11/7 Mumbai blast victims

New Delhi 18th August, 2006
The National Human Rights Commission has issued notices to Chief Secretary, Maharashtra; Chairman, Railway Board; General Manager, Western Railways and Chief Medical Officer, Western Railways on a complaint regarding the difficulties being faced by the next of kin of the deceased and the victims who suffered serious injuries in the bomb blasts in Mumbai on 11th July, 2006. The Commission has asked respective reports with specification whether or not any compensation has been paid to the next of kin of the deceased or the victims who have suffered serious injuries in the bomb blast. The Commission has also asked them to specify what steps, if any, have been taken to ensure proper medical treatment to the injured victims. Commission has given 10 days time to these authorities to submit their reports.
The order comes on a joint complaint filed by Dr. Kirit Somaiya, former MP, Shri Gopal Shetty, Member of Maharashtra Legislature and Shri Parag Alawani. It is alleged, though various announcements and legal commitments were made by the authorities to compensate the victim or next of kin of victims, it was also ensured that treatment to the serious injured persons will be provided, yet affected persons and families are facing harassment. The complaint further said that they have to go from door to door for getting proper medical treatment, medicines and medical expenses, besides the next of kin of the deceased are facing difficulties in getting copy of the FIR and the post-mortem report. The complainants have prayed for the intervention of the NHRC to ensure justice to the affected.
The matter will be put before Full Commission after receiving the reports.
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