Sunita Hembrom vs The State Of Jharkhand Through The ...
2026 Latest Caselaw 872 Jhar

Jharkhand High Court

Sunita Hembrom vs The State Of Jharkhand Through The ... on 9 February, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                               2026:JHHC:3380

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P.(S) No. 757 of 2026
                                     ------

     Sunita Hembrom, aged about 39 years, daughter of Nangu
     Hembrom, wife of Pradip Kumar Sinha, Resident of Village-
     H.No.38, Bada Panchgarh, PO-Sahibganj, PS-Jirwarbari OP.,
     District-Sahebganj.                 ... ... Petitioner(s)

                                      Versus

     1.    The State of Jharkhand through the Secretary, Department
           of Health, Government of Jharkhand, Office at Nepal House,
           Ranchi, PO & PS-Doranda, District-Ranchi, Jharkhand.
     2.    The Director, Department of Health, Government of
           Jharkhand, Office at Nepal House, Ranchi, PO & PS-Doranda,
           District-Ranchi, Jharkhand.
     3.    The Regional Deputy Director, Santhal Pargana Division,
           Dumka, at PO & PS-Dumka, District-Dumka.
     4.    The     Deputy     Commissioner-cum-Chairman       Managing
           Committee, Sadar Hospital Sahibganj, PO & PS-Sahibganj
           District-Sahibganj.
     5.    The Civil Surgeon-cum-Chief Medical Officer-cum-Secretary,
           Managing Committee, Sadar Hospital Sahibganj, PO & PS-
           Sahibganj District-Sahibganj.
     6.    M/s Shiv Lal, N.G.O., Sadar Hospital, Sahibganj through its
           Director Mr. Shiv Lal, S/o of not known, Jharna Colony Imli
           Tola, Sahibganj, PO & PS-Sahibganj District-Sahibganj.
                                                  ... ... Respondent(s)
                                        ------
                      CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. P.K. Mukhopadhyay, Advocate Mr. Sanjay Kr. Dubey, Advocate For the Respondent(s) : Mr. Manish Mishra, GP-V Ms. Aditee Dongrawat, AC to GP-V

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         th
02/ 09        February, 2026

1. Heard, learned counsel for the parties.

2. The petitioner is not the employee of State. Though the petitioner's place of working is at Sadar Hospital but yet the employer of the petitioner is one M/s Shiv Lal, N.G.O., Sadar Hospital who is a manpower supply agency.

3. The petitioner in this writ petition has prayed to set aside the order of termination and take back the petitioner in service.

4. Admittedly, the petitioner is not an employee of the

2026:JHHC:3380 State and M/s Shiv Lal, N.G.O., is a private agency which is not a State within a meaning of Article 12 of the Constitution of India. The petitioner has been removed by the said agency which is a private entity.

5. Thus, this writ petition is not maintainable. Accordingly, this writ petition stands dismissed.

6. A liberty is reserved to the petitioner to approach the appropriate forum for redressal of his grievance.

(ANANDA SEN, J.)

09.02.2026 S.K.D/cp2

Uploaded on 10.02.2026