P.S. BUILD TECH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to the Courts.

(2.) Learned counsel for the petitioner submits that the controversy covered by the order passed by this Court in Sukha Ram v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 16538/2018) decided on 13/12/2021.

(3.) Learned counsel for the respondents opposes the applicability of the order passed in Sukha Ram's case (supra) on the ground that in Sukha Ram's case (supra), there was a clear violation of Rule 14(14) of Rajasthan Minor Mineral Concession Rules, 2017 (for short 'the Rules of 2017) as there was no notice at all for blacklisting whereas in this case, there is a specific notice for blacklisting which has been given and is on record.