- (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 6/08/1993 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.
(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 28/08/1993 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.;