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PETITIONER: HON’BLE  CHIEF JUSTICE, HIGH COURT M. P. JABALPUR

       Vs.

RESPONDENT: MOHAN  KUMAR

DATE OF JUDGMENT23/08/1993

BENCH: PANDIAN, S.R. (J) BENCH: PANDIAN, S.R. (J) KULDIP SINGH (J)

CITATION:  1994 SCC  Supl.  (2) 602 1993 SCALE  (4)656

ACT:

HEADNOTE:

JUDGMENT:                            ORDER 1.We  are  in  a state of extreme pain on  receipt  of  a distress signal sent by the learned Chief Justice of  Madhya Pradesh  by his letter dated August 6, 1993  informing  this Court that the judicial work in the State of Madhya  Pradesh in all the three Benches and the judicial administration  at the  State level have virtually come to a grinding halt  for the  reasons  mentioned in the letter  and  requesting  this Court to take notice of the present unpleasant and unsavoury situation  and  transfer  the  public  interest   litigation initially registered as N.P. No. 1532 of 1993 at Indore  and subsequently transferred to the main seat of the High  Court at  Jabalpur and re-registered as N.P. No. 3077 of  1993  by exercising   the  powers  under  Article  139-A(2)  of   the Constitution. 603 2.Though  we are quite aware of the legal  position  that this  Court is not having any supervisory control  over  the administration  of  a High Court, yet in order to  keep  the machinery  of the institution on move and also in  order  to avoid any further complications, we are constrained to  make the following order: 3.Under  this circumstance the learned Chief  Justice  of Madhya  Pradesh shall call for a Full Court meeting  of  all the  Hon’ble  Judges  of  all  the  three  Benches,  namely, Gwalior, Jabalpur and Indore on August 28, 1993 at 3.00 p.m. in  the  court premises at Jabalpur.  If the  learned  Chief Justice,  for any reason, is unable to attend  the  meeting, the  said meeting shall be presided over by  the  seniormost puisne judge present. 4.In   the  said  meeting  an  Administrative   Committee consisting  of seven Judges of all the Benches of  the  High Court   including  the  learned  Chief  Justice   shall   be constituted. 5.The Committee shall comprise of two Judges from each of the Benches of the High Court and shall be presided over  by

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the   learned  Chief  Justice.   This  Committee  shall   be constituted/elected/selected by the Full Court. 6.The  said Committee shall function up to  December  31, 1993  looking after the transfer of Subordinate  Judges  and shall  be responsible for the administration  including  the transfers  of  the subordinate  judiciary.   This  Committee shall  be  in  supersession of  the  earlier  Administrative Committee and the Transfer Committee. 7.We  direct a notice be issued to the Registrar  of  the High  Court of Jabalpur directing him to submit a report  on or  before September 2, 1993 intimating the results  of  the proceedings of the meeting and the action taken thereon. 8.At  this  stage  Mr S.K. Agnihotri  accepts  notice  on behalf  of  the Registrar as well as of  the  learned  Chief Justice  of Madhya Pradesh.  Mr S.A. Gambhir appearing  with Mr  A. Mathur accepts notice for Mr Mohan Kumar,  respondent herein. 9.   The  Registry  is directed to send this  order  to  the learned Chief Justice and to the   Registrar  of  the   High Court by telex/fax and also by the normal method. 10.  Meanwhile,  there will be a stay of the proceedings  in the said M.P. No. 3077 of     1993 pending in the High Court of  Jabalpur. The transfer orders of the Subordinate  Judges pursuant to the order dated July 17, 1993 are suspended. 11.  List  the matter on September 2, 1993 before  the  same Bench.   If the same Bench is not sitting on that day,  list the matter in the chambers at 1.30 p.m. 12.  Copy of the order may be given today itself. Court Master 604