- (1.) Though the matter has been adjourned on a number of occasion's, we do not find that the vacancies in the High Court, have been filled up. We would accordingly require the Union of India to file an affidavit indicating the sanctioned strength in different courts, number of existing vacancies in the High Courts and the reason why there has been delay in filling up these vacancies. Learned Attorney General wants a month's time for this purpose.
(2.) The learned Attorney General complains unless we indicate that this matter is pending in this court and, therefore, such litigation should not be moved in the High Court, it would be difficult and embarrassing to the Union of India to go to every High Court for defending the Proceedings. We accordingly direct that no such petition will be entertained in any High Court untill further orders.
(3.) On the oral prayer of the learned Attorney General further proceedings in Special Civil Writ No. 6676/87 pending before the High Court of Gujarat is stayed under further orders.;