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Recently, there was an introduction of a subject-wise roster system in the Supreme Court by Chief Justice Dipak Mishra. It was held that all PILs and letter petition will be heard by the bench headed by the Chief Justice and this will be effective from 5th February 2018. Four Senior Judges had raised certain issues pertaining to the allotment of the important cases to the particular benches. After it was brought to light that the Chief Justice is the master to the roster, the Four Senior Judges stated that it's not a recognition of the superior authority and had also stated certain instances where there wasn't any rational basis for the selection of the benches.
It was held that the Chief Justice is the master of the roster which considered to be a privilege in order to determine the roster i.e., making appropriate arrangements to deal with a case or classes of cases and requirement in multi-numbered courts for the orderly transaction of business. However, the convention of recognition is purely devised in a disciplined manner for the efficient transaction of business of the Court and not by recognition of any Superior authority of Chief Justice over his colleagues.
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