SECRETARY EDUCATION COMMITTEE SRI SINGH Vs. MARDULA MERITA

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.) Looking to the commonality of the issues involved in the present petitions, they have been heard together and are being decided by this common order.

(3.) For the sake of brevity, the facts and the prayer clauses are being taken from SBCWP NO. 4784/2012, while treating the same as a lead case.