CENTRAL MODERN EDU. SOCIETY Vs. STATE

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) The petitioner has preferred this writ petition claiming the following prayer:-

(3.) Learned counsel for the petitioner submits that the controversy is no more res-integra, as the petitioner who is at serial no. 18 in Annexure-9 dtd. 27/7/2012 is on the same pedestal, as that of the petitioner in S.B. Civil Writ Petition No. 832/2013 (New India School Samiti, Nai Khunja v. State of Rajasthan and Ors.) which was decided on 15/5/2013, who is at serial No. 50 in the same Annexure-9 dtd. 27/7/2012.