Lata Devi vs The State Of Jharkhand & Another... ... ...
2026 Latest Caselaw 1454 Jhar

Jharkhand High Court

Lata Devi vs The State Of Jharkhand & Another... ... ... on 24 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cont. Case (Civil) No.498 of 2025
                                    -----

            Lata Devi                             ...     ...        Petitioner
                                     Versus

The State of Jharkhand & Another... ... Opp. Parties

-------

CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

-------

For the Petitioner : Mr. Harendra Kr. Mahato, Advocate : Mrs. Ahalya Mahato, Advocate : Ms. Jyotsna Mahato, Advocate For the BCCL : Mr. Amit Kr. Das, Advocate : Mr. S. Goswami, Advocate

------

Order No. 04/Dated 24 February, 2026 th

1. The show cause has been filed wherein it has been

stated that everything is alright in the hospital.

2. The issue pertains to the public cause and considering

the nature of issue involved in the present case which is the

situation of the hospital being run by the B.C.C.L., Dhanbad,

this Court is of the view that a report be called for from the

DLSA, Dhanbad.

3. Learned Member Secretary, JHALSA is directed to

communicate this order to Secretary, DLSA, Dhanbad who will

conduct an inquiry and submit a report to this Court.

4. The Chairman-cum-Managing Director, B.C.C.L., who is

having control upon running of the hospital will extend full

cooperation to the Secretary, DLSA, Dhanbad.

5. List this matter on 17.03.2026.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) 24th February, 2026 Birendra/