LAGAN DEO SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties

(2.) The petitioner in the present writ application seeks the following main relief:

(3.) Learned counsel for the petitioner submits that on 12/12/2013, the petitioner's minor children, namely Jitu Kumar Sah (aged about 9 years) and Sita Kumari (aged about 10 years), were vaccinated for Encephalitis at their government school by health workers. Immediately after receiving the vaccination, both children developed severe complications and high fever. To support this, the health cards of the children have been annexed as Annexure-1 Series.