- (1.) Issue notice. Mr. S.P. Adgaonkar, learned counsel accepts notice on behalf of respondent No.3 and waives further notice. Issue notice to the Registrar General, Bombay High Court. Dasti, in addition, is permitted.
(2.) Heard Mr. Tushar Mehta, learned Additional Solicitor General appearing on behalf of the petitioner- State of Maharashtra and Mr. B.H. Marlapalle, learned senior counsel on behalf of Respondent No.3-Maharashtra State Judges Association.
(3.) Having regard to the nature of the matter, we deem it appropriate to transfer the Public Interest Litigation No.188 of 2015 pending before the High Court of Judicature at Bombay to this Court as this Court is already dealing with the general issue of the service conditions of the judicial officers of this country.;