MOHAMMAD RAFIQ,J. - (1.) This writ petition by way of public interest litigation has been filed by the Rajasthan High Court Bar Association, Jaipur, through its President, taking note of the situation that has arisen in the State of Rajasthan following the strike by the drivers and nursing staff of 108, 104 and Base Ambulances.
(2.) When a request was made to the Court in the morning for listing of this case today itself, we required learned counsel for the petitioner to serve an advance copy of memo of writ petition on Dr. Vibhuti Bhushan Sharma, learned Additional Advocate General, who was present in the Court, as also on the President of the Rajasthan Ambulance Karamchari Union. We also requested Dr. Vibhuti Bhushan Sharma, learned Additional Advocate General, to call the Additional Chief Secretary to the Government, Medical and Health Department, Government of Rajasthan, Jaipur, to remain present before the Court at 02:00 PM.
(3.) The matter has been taken up in the post-lunch session at 02:00 PM.;