RAMJI LAL KULHARI Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Since the controversy involved in all these writ petitions is common, thus, are decided by a common order; Ramji Lal Kulhari being the lead case.

(3.) The petitioners have preferred these writ petitions, in sum and substance, for the following reliefs:-