ANAND KUMAR Vs. STATE OF RAJASTHAN

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 Court, for the safety of all concerned.

(2.) At the threshold counsel for the petitioner submits that the petitioner is prepared to compensate respondent-wife to a reasonable amount arrived at by the consent of parties or as ordered by this Court.

(3.) Counsel for the petitioner submits that the petitioner is a Government servant posted as Teacher Grade-II at Government Senior Secondary School, Gram Panchayat Damodara, Panchayat Samiti Sam, District Jaisalmer.