AMRIT PAL SINGH 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.) These writ petitions have been preferred claiming the following reliefs:

(3.) For the purpose of brevity, the facts are being taken from S.B. Civil Writ Petition No. 7307/2018, while treating the same as the lead case.