BHEEM KANT VYAS Vs. STATE

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 parties jointly submit that the controversy involved in this matter is covered by the judgment rendered by this Court in Jugal Kishore Chanda Advocate Vs. State Urban Improvement Department & Anr. (S.B. Civil Writ Petition No.2953/2011) on 17/11/2021, operative portion of the judgment reads as follows:

(3.) The discrimination made on count of income above Rs.20,000.00 for advocates is set aside considering the fact that UIT, Jodhpur had launched the Scheme for advocates and they cannot be kept at a prejudicial position vis-a-vis other allottees.