- (1.) Special leave granted.
(2.) In the All India Judges' Assn. case in the concluding paragraph this court had observed as under: "Any clarification that may be required in respect of any matter arising out of this decision will be sought only from this court and from no other court. Further, the proceedings, if any, for implementation of the directions given in this judgment shall be filed only in this court and no other court shall entertain them. "
(3.) In view of this clear direction in the aforesaid case, we are afraid that the High court was not right in exercising jurisdiction. We, therefore, set aside the order of the High court. However, if any part of the direction given by this court in the aforesaid case has not been complied with, it would beopen to move this court, if so advised. The appeal will stand disposed of accordingly with no order as to costs.;