JAIDEV BISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) The matter came up on the second stay petition; however, after detailed arguments and with the consent of learned counsel for the parties, the matter was being heard finally.

(3.) This writ petition under Art. 226 of the Constitution of India has been preferred claiming the following reliefs: