NHRC, India takes suo motu cognizance of the reported negligence of Jammu-based Super Specialty hospital authorities in not maintaining the lift which led to the death of a woman

The National Human Rights Commission (NHRC), India has taken suo motu cognizance of a media report that negligence of the authorities in not maintaining the lift at a Super Speciality Hospital in Jammu resulted in the death of a 58-year-old woman. Reportedly, the hospital lift abruptly started moving upwards with a high speed when she stepped into it, resulting in serious injuries to her.

The Commission has observed that the contents of the news report, if true, raise serious issues of violation of human rights of the victim woman. Therefore, it has issued notices to the Chief Secretary and Director General of Police, UT of Jammu & Kashmir, calling for a detailed report on the matter within two weeks.

According to the media report, carried on 6th November 2025, it took about 15 minutes to retrieve her from the lift. Citing negligence by the hospital, her relatives alleged that there was no lift operator or security guard present. They also alleged that the authorities failed to display any warning sign about the technical issues of the malfunctioning lift. The victim struggled in the ICU for five days before succumbing to her injuries.

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