- (1.) Mr. K.K. Venugopal, learned senior counsel having entered appearance on behalf of the petitioner has filed the affidavit of Mr. B. Hari, Registrar-cum-Private Secretary to Hon'ble the Chief Justice, High Court of Madras, dated 14.02.2016. A perusal of the same reveals that Hon'ble Mr. Justice C.S. Karnan has received the proposal of his transfer from the High Court of Madras dated 12.02.2016.
(2.) Having taken note of the situation, in our view it would be appropriate, that Hon'ble Mr. Justice C.S. Karnan should hear and dispose of only such matters as are specially assigned to him by Hon'ble the Chief Justice of the Madras High Court. It will be open to Hon'ble the Chief Justice of the High Court, not to assign any further administrative/judicial work to him.
(3.) This would imply, that no other orders shall be passed by Hon'ble Mr. Justice C.S. Karnan, suo-motu or otherwise, in any matter not specially assigned to him. The operation of all or any administrative/judicial order(s) passed by Hon'ble Mr. Justice C.S. Karnan, after the issuance of the proposal of his transfer from the Madras High Court dated 12.02.2016.(unless specially assigned to him, by Hon'ble the Chief Justice), shall remain stayed till further orders.;