ii. A four-member committee was
constituted to review the recruitment
process for the remaining advertised
higher posts of the medical
education cadre, such as Professor,
Additional Professor, and Associate
Professor.
6. In order to adjudge the correctness
and the veracity of the affidavits that have
been filed by the RIMS and the State
Government respectively, we appoint the
Member Secretary, JHALSA, who shall
submit a report within one week from today.
7. In addition thereto, the Member
Secretary, JHALSA shall also furnish a
report with regard to (i) cleanliness, (ii)
availability of blankets, (iii) medicines, (iv)
pathological facilities, (v)
adequacy/inadequacy of medical
equipments, (vi) overall hygiene of the
hospital, (vii) availability of drinking water,
(viii) blankets, pillows and bed-sheets for
the patients, (ix) quality of the food served
for the patients as well as the attendants in
the canteens and cafeterias in the hospital
and maintenance of attendance through
biometrics. The Member Secretary,
JHALSA shall especially visit the trauma
and the cardiac centers of the hospital.
Specific report regarding encroachment of
the RIMS premises shall also be furnished
within a period of 10 days from today. The
State authorities are directed to extend all
necessary facilities and cooperation to the
Member Secretary, JHALSA and the RIMS
also so as to enable her to submit a report.
8. It was with hope that the functioning
of the RIMS gets better that we had passed
the aforesaid orders and had, in fact,
directed the RIMS to convene the
Governing body meetings to resolve all the
issues. However, it is unfortunate that only
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two meetings were held, especially when the
Court is already in seisin of the matter and
the meeting schedule for 12th November,
2025 has been postponed indefinitely.
Therefore, let the Governing body meeting
be promptly convened and held on 27th
November, 2025 at 11:00 A.M. for which
again we request Hon'ble Mr. Justice
Amareshwar Sahay, a retired judge of this
Court to act as an observer. The State shall
make all necessary arrangements for the
observer, who has to facilitate his presence
in the next meeting.
9. All pending issues be resolved in the
said meeting, failing which this Court may
have to draw contempt proceedings against
the members of the Governing body.
10. List on 03.12.2025."
2. It is not in dispute that the RIMS was established in the year
3. Pursuant to this Act, the land was acquired for establishment of
4. In compliance to the order passed by this Court on 20.11.2025,
"Para7... Specific Report regarding encroachment of the
RIMS Premises shall also be furnished within a period of 10 days
from today..."
2023:JHHC:27279-DB
In compliance of Order of Hon'ble High Court of Jharkhand,
undersigned has visited and inspected entire RIMS premises on
26.11.25 and 27.11.25, in presence of Estate Officers and Medical
Superintendent of RIMS, Circle Officer, Ameen and other staffs of
Badgai Anchal.
Circle Officer Badgai has submitted a map of RIMS
(acquired area), in which he has shown the entire area of acquired
land by RIMS and land encroached (in red ink) through the map. He
has also shown the details of land in the map. The land was situated
in four Mauza namely:
Mauza Morabadi - Thana no. 192-P.S. Ranchi
Mauza Kokar - Thana no. 196-P.S. Ranchi
Mauza Bariyatu - Thana no. 194-P.S. Ranchi
Mauza Tiril - Thana no, 195-P.S. Ranchi
It has further been shown that area of 8 acres of land are
encroached in Morabadi mauza and 1.65 acres of land in Kokar
mauza. However, no encroachment is shown in Bariyatu and Tiril
mauza in the aforesaid map. Further RIMS administration has also
shown and submitted one map in which encroachment has been
shown by marking it in red ink.
Undersigned has further interacted and enquired the matter
with representatives of RIMS administration as well as District
Administration regarding encroachment and thereafter physically
verified several spots, where land of RIMS was encroached.
1. Encroachment in front of old emergency gate of RIMS
Undersigned has found that one temple was
constructed at the premises of RIMS and even 1" floor above
the aforesaid temple was being constructed. Besides that
almost 10-20 shops were in existence and are running near
the temple within the premises of RIMS. Further, at the side
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of OPD almost hundreds of street vendors have also
temporarily established their carts (thelas), thereby
restricting the mobility of the emergency vehicle such as
ambulance to even pass from that road. It has been submitted
by the Representative of RIMS that no place of parking is
designated within the campus. However undersigned has
found some signage denoting no parking area but many
vehicles were parked in those areas restricting the
passage/road within the campus. Even in case of emergency,
it affects the mobility of ambulance, which can create instant
life threat to the patients.
2. Encroachment at DIG ground (commonly named by the
villagers)
Undersigned has further visited and inspected the 2nd
place which was generally named by the villagers as DIG
ground and found that a park was constructed at the RIMS
premises, which was named as Buddha Park. 3-4
multistoried buildings were also constructed within the
acquired area of RIMS. Beside this park, one field about
150x350 ft was also found encroached. The surrounding of
the said field was fenced, where agricultural work was being
done. During enquiry it has been disclosed that the piece of
land was illegally occupied by DIG Saheb
One PCC road has also been constructed within the
campus. It has also been found that one statue of Birsa
Munda has been set up along with one stage in the middle of
the ground. One Apartment has also been constructed near
the DIG ground and the flats therein have been sold without
wailid paper
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More than 150 kuchha houses/pucca houses were
also constructed near the aforesaid ground. All these
constructions are over the RIMS acquired land
On enquiry, the representative of RIMS
administration, has submitted that several warnings were
also given to these persons, but they constructed these
permanent structures as well as kachcha makan beside DOG
ground. He has also submitted that RIMS has not filed any
FIR in this regard. He further submitted that local people
have broken the boundary will and use the RIMS land as
passage. It also came to knowledge that many of the pilots
which are the part of acquired land of RIMS were sold and
mutated in the name of private person. Though CO Office
could not specify the name of those people.
Representatives of District Administration have
submitted that notices have also been issued to the persons
who have encroached the land but they are not vacating it.
3. Encroachment at North Campus at RIMS (Adjacent places near
four lame road called Bariatu Road)
Undersigned has further visited the place which was adjacent
to the Bariatu road and found that 2 temples were in existence and
one more temple is under construction within the acquired land of
RIMS. One temporary construction was also made at the backside of
the temple. Total area encroached there is about 5000 sq.m.
On enquiry, it has been submitted by the RIMS
administration that they have tried to stop the construction of 3rd
temple at the RIMS campus, but administration is not cooperating.
Further, about 25 temporary constructions over RIMS
acquired land in North Campus was also found and old buildings
(Quarter) of doctors are also illegally occupied by some locals and
2023:JHHC:27279-DB
staff of cleaning agency. RIMS administration stated in this regard
that local police station is not cooperating to vacate these quarters.
It also came into knowledge that at many places the local
people had broken the boundary of RIMS and uses it as unauthorized
passage.
4. Encroachment near Girls' hostel situated at North Campus
Undersigned has further visited and inspected the
encroached area which was situated near girls hostel of RIMS and
found that boundary wall was broken. One PCC road was
constructed by the government within the acquired area of RIMS.
20-30 temporary illegal constructions were found there. Some small
shops were also constructed there illegally.
On enquiry, RIMS administration submitted that due to
broken boundary wall, encroachments are increasing and there is
issue of safety and security of girl students of hostel. Incident of theft
are also happening. They have also submitted that 15ft. outer circle
road of the RIMS campus was made available for the common
people but new PCC roads are being regularly constructed within
the middle of the campus.
CONCLUDING REMARKS
The inspection established that RIMS continues to suffer from
multiple unauthorized encroachments affecting its functioning and
despite repeated notices and warning, no comprehensive steps have
been taken by the District Administration, even RIMS administration
has not filed single FIR in the matter.
Encroachments in the form of temples, shops, common
building, schools, sarna sthal, park, residential structures,
and other constructions obstruct essential hospital services.
These structures contribute to congestion, hygiene failures,
and serious safety hazards within the campus.
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The RIMS administration as well as District Administration
have not implemented a time-bound or coordinated plan for
eviction and removal of encroachment.
The continuing encroachment reflects systemic
administrative lapses and lack of accountability.
Immediate joint action is necessary to comply with the
Hon'ble High Court's orders.
Undersigned is annexing herewith map produced by
CO Office (land of RIMS highlighted in sea blue ink) and RIMS
Administration separately. Both the maps highlight the encroached
area in red ink. Besides the area marked in red ink, undersigned has
also highlighted additional encroached area, in neon colour ink,
found during physical inspection.
Sd/-
(Kumari Ranjana Asthana)
Member Secretary"
5. As observed above, the RIMS has been established pursuant to
an Act and structures thereupon belonging to the RIMS are over the
land that was lawfully acquired. Any other structure, which is not
belonging to the RIMS, essentially, therefore, has to be considered to
be an encroachment. There cannot be a lawful ownership or any other
claim of person or authority over the land belonging to the RIMS,
especially within the precincts of RIMS.
6. We, therefore, deem it appropriate to grant 72 hours to the
encroachers who are squatting over the land or building(s) of the
RIMS, to remove their belongings and hand over peaceful possession
of the land to the RIMS, failing which, the District Administration shall
take all necessary steps of evicting the encroachers and report
compliance within one week.
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7. The Senior Superintendent of Police, Ranchi shall ensure
adequate deployment of police force so as to thwart any untoward
incidence.
8. Any person(s) or authority creating any hindrance or obstructing
the Administration from carrying out the eviction, in addition to other
lawful steps that shall be taken against such person(s)/authority, shall
be guilty of having committed deliberate and willful contempt of the
order of the Court.
9. Let a copy of the report of Member Secretary, JHALSA, be
supplied to the State as well as the RIMS.
10. The other reports submitted by the Member Secretary shall be
considered on the next date of hearing.
11. The State will make adequate publicity of the order passed by
this Court so as to facilitate the encroachers to remove their
belongings within the stipulated time.
12. No Court other than this Court shall entertain any claim arising
out of or connected with this order.
13. List on 11.12.2025
(Tarlok Singh Chauhan, C.J.)
(Sujit Narayan Prasad, J.)
December 03, 2025
Manoj/Pramanik/Cp.3
Uploaded on 03.12.2025
