Nishikant Dubey vs Union Of India & Ors
2026 Latest Caselaw 696 Jhar

Jharkhand High Court

Nishikant Dubey vs Union Of India & Ors on 4 February, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 W.P.(PIL) No.2419 of 2022
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Nishikant Dubey .......... Petitioner.

-Versus-

Union of India & Ors. .......... Respondents.

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With W.P.(PIL) No.4199 of 2022

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Court on its Own Motion

-Versus-

The State of Jharkhand & Ors. ...........Respondents.

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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. Diwakar Upadhyay, Advocate Amicus Curiae : Mr. Ramit Satender, Advocate For the State : Mr. Piyush Chitresh, AC to AG For the UOI : Mr. Prashant Kumar Singh, DSGI For the AIIMS : Mr. Prashant Pallav, ASGI Ms. Shivani Jaluka, AC to ASGI For the Res. No.13 : Mr. Vijay Shankar Jha, Advocate For the JBVNL : Mr. Mohan Kumar Dubey, SC

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Order No.36 Date: 04.02.2026

1. At the request of learned counsel for the petitioner, we post these

matters for further consideration on 26th February, 2026.

2. The petitioner wishes to file any interlocutory application/

affidavits by 20th February, 2026 and furnish copies of the same

to the learned counsel appearing on behalf of the respondents.

3. In addition to interlocutory application/affidavits, learned counsel

for the parties are requested to file short synopsis indicating the

surviving issues with reference to pleadings, compliances, etc. so

as to facilitate the disposal of these petitions.

4. Further, by 20th February, 2026, the AIIMS, Deoghar as well the

State Government should file affidavits placing on record

approximately the number of burn patients that has sought

medical facilities during the last one year. The affidavits should

also indicate the minimum infrastructure necessary to deal with

such number.

(M. S. Sonak, C.J.)

(Rajesh Shankar, J.) 4th February, 2026 Sanjay/Madhav