February 21, 2019:

On Tuesday, the Supreme Court's Collegium comprising of Hon'ble Chief Justice Ranjan Gogoi and Justices A.K. Sikri, S.A. Bobde, N.V. Ramana and Arun Mishra, reiterates its earlier recommendation to transfer Justice M.V. Muralidaran to Manipur High Court.

The above said Collegium, vide Minutes dated 15th January, 2019 proposed to transfer Mr. Justice M.V. Muralidaran, Judge, Madras High Court, in interest of better administration of justice, to Manipur High Court.

Upon being requested to send his response in terms of the Memorandum of Procedure, Mr. Justice M.V. Muralidaran had requested to allow him to function in the Madras High Court at least for the time being, and in the alternative, to transfer him to Karnataka, Andhra Pradesh, Kerala or Orissa High Court, instead of Manipur High Court..

The Collegium considered all the representations and relevant factors including Justice Murlidharan's request for transfer to any of the above-mentioned four High Courts. On reconsideration, the Collegium decides,

".....it is not possible to accede to his request. The Collegium, accordingly, reiterates its  recommendation dated 15th January, 2019 for transfer of Mr. Justice M.V. Muralidaran to Manipur High Court."

Read Resolutions dated 19th February, 2019 and 15th January, 2019 @ LatestLaws.com:

Tr.-Justice M.V. Muralidharan-Reconsideration 19.02.2019

Tr.-Justice M.V.Muralidaran 15.01.2019

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