Report No. 136

1.2. Want of uniformity an evil.-

It is needless to point out that want of uniformity in law not only impairs the quality of the substantive or procedural law but also causes serious inconvenience to citizens in general. Those whose business is to advise persons who consult them on questions of law, find it difficult to give such advice with confidence where the decisions are conflicting.

Those who are entrusted with the function of adjudicating on questions of law must spend considerable time in choosing between two or more possible views on a subject which falls to be considered before them. In this process, there is bound to result considerable waste of time and energy. That apart, it is not a satisfactory situation that on a given topic, the rule of law prevailing in one part of the country should be different from the rule prevailing in another part of the country when the disparity arises from conflicting judicial interpretations.