ONKAR VISHWAKARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) We have heard the learned counsel for the parties.

(2.) The present writ petition has been filed in purported public interest, seeking, inter alia, the following reliefs: --

(3.) This petition has been instituted in the backdrop of an unfortunate incident resulting in multiple deaths, burn injuries and fatalities, allegedly caused due to the use of highly inflammable kerosene supplied through the Public Distribution System in Hazaribagh. The petitioner has brought to the notice of this Court that several injured persons were admitted to Sadar Hospital, Hazaribagh, and, according to the petitioner, were not receiving adequate treatment owing to the absence of specialized burn care facilities.