MANOHAR LAL Vs. STATE OF RAJASTHAN

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.) The petitioners have preferred this writ petition under Article 226 of the Constitution of India, claiming the reliefs as mentioned in the writ petition.

(3.) Learned counsel for the petitioners prayed that their representation may be considered by the respondents in light of the judgment passed by the Hon'ble Apex Court in the matter of State of Punjab and Ors. v. Jagjit Singh and Ors. reported in[(2017) 1 Supreme Court Cases 148]. The relevant portion of the judgment reads as under: