The monthly return of original and appellate civil work shall be accompanied by a short explanatory note drawing attention to any matter of interest in the return such as the consistently low out-turn of any Judge with any reasons therefor or the effectiveness of action taken to remedy faults disclosed in previous returns. The note should not be of a routine nature but should be designed to help the High Court in appreciating the trend of figures and its justification. An adequate scrutiny of monthly statistics by the District Judge is essential both to his understanding of the needs of his district and to his appreciation of his subordinate Courts. An explanatory note which indicates that this scrutiny has been performed conscientiously will not only avoid the necessity of the High Court having to ask for explanations of variations but will also avoid the risk of Judges of subordinate Courts being misjudged.
