Patna High Court
Amrendra Kumar Singh vs The State Of Bihar on 6 July, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6426 of 2021
======================================================
Amrendra Kumar Singh, S/o Ram Pravesh Singh, Resident of village- Kolasy,
P.O.- Sandalpur, P.S.- Korha, District- Katihar, at present reside in AA-26/F-2,
Acharya Vinoba Bhave Nagar, Vaishali Nagar, Jaipur, Vaishali.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar, Govt.
Secretariat, Patna.
2. The Principal Secretary, Medical and health department, Govt. of Bihar,
Govt. Secretariat, Patna.
3. The Principal Secretary, Human Resources department, Govt. of Bihar,
Govt. Secretariat, Patna.
4. The Principal Secretary, Disaster Management, Govt. of Bihar, Patna.
5. The Principal Secretary, Urban Development, Govt. of Bihar, Patna.
6. The Director, Medical and Health Services, Govt. of Bihar, Patna.
7. The District Collector cum Chairman District Disaster Management
Authority, All Districts of Bihar.
8. The Chief Medical & Health Officer, All District of Bihar.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Niraj Kumar, Advocate
For the Respondent/s : Mr. Pawan Kumar, AC to AG
======================================================
(The proceedings of the Court are being conducted through Video Conferencing and the
Advocates joined the proceedings through Video Conferencing from their residence.)
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE S. KUMAR)
Date : 06-07-2021
Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s):-
"(A) For issuance of direction to the respondent
authorities to prevent the recurrence of fire incidents as
well as probable disasters in Hospitals, Nursing Homes,
Institutions, Malls, Bank, Industries/Factories and all
others life line buildings and advising the States, to
Patna High Court CWJC No.6426 of 2021 dt.06-07-2021
ensure that Hospitals, Nursing Homes, Institutions,
Malls Bank, Industries/Factories and all lifeline
buildings have proper safety measures in place as
prescribed in various codes and standards.
(B) For issuance of direction to the Respondent
authorities to address hospital safety through a multi-
hazard and inter-disciplinary approach; to ensure
structural safety of hospitals (especially of critical
facilities); to ensure that all professionals involved in the
day to day operation of hospitals are prepared to
respond to disaster; and, to also ensure that every
hospital in the State has a fully functional and regularly
tested Hospital Disaster Management Plan which is
effected on public at large.
(C) For issuance of suitable writ/writs,
direction/directions or order/orders Hon'ble Court may
kindly be direct the respondents to ensure 3 rd party fire
safety audits through professional non profit body of fire
safety experts and also ensure "No objection Certificate
for Fire Safety" of all the government and private
hospitals, Nursing Homes, Institutions, Malls, Bank,
Industries/Factories and all lifeline buildings presently
operational in Bihar.
(D) For issuance of suitable writ/writs,
direction/directions or order/orders Hon'ble Court may
kindly be direct the respondents to ensure that all
buildings of Hospitals, Nursing Homes, Institutions,
Malls, Bank, Industries/Factory and all lifeline buildings
are developed/changed as per advisory issued by
National Building Code for Hospitals within a stipulated
period.
(E) For issuance of any other appropriate writ/writs,
order/orders, direction/directions for which the writ
petitioner shall be found entitled under the facts and
circumstances of the case."
Learned counsel for the petitioner seeks permission to
withdraw this petition.
Permission is granted.
This petition is disposed of with liberty to petitioner
to approach the authority and file a detail representation
Patna High Court CWJC No.6426 of 2021 dt.06-07-2021
pointing out the illegality committed by the institution, and, if
grievances are not redressed, the petitioner shall be at liberty to
approach this Court by filing a fresh petition on the same and
subsequent cause of action.
With aforesaid liberty, the writ petition is disposed of.
(Sanjay Karol, CJ)
( S. Kumar, J)
Rajiv/veena-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date
Transmission Date NA
