Report No. 100

3.3. Litigation Ombudsman-proposal for.-

In our view, there is need for evolving a device that will take of the first category of cases mentioned above.1 It is common experience that once litigation commences, there is considerable expense of time, money and labour in all quarters. As far as possible, the administrative apparatus should be so geared that the possibility of unnecessary litigation against the Government in avoided. It is with this end in view that we envisage the creation of an office of Litigation ombudsman. He will be a functionary to whom prospective litigant may (not must2 have recourse for the redress of their grievances of a justiciable character.

1. Para. 3.1, supra.

2. See para. 3.5, infra.