Report No. 95
II. Specialisation
3.5. Special approach.-
Taking up the first consideration mentioned above1, namely, specialisation, it is necessary to state that the most important aspect is the need for special approach. Here, we would like to quote what was said by the famous economist Keynes, whose interests far transcended the realm of economics. Describing the role of the judge deciding a constitutional issue. Keynes said:
"He must contemplate the particular in terms of the abstract and (the) concrete in the same flight of thought. He must study the present in the light of the past, for the purposes of the future. No part of man's nature or his institutions must lie entirely outside his regard. He must be purposeful and disinterested in a simultaneous mood; as aloof and incorruptible as an artist, yet sometimes as near the earth as a politician."2
1. Para. 3.4(i), supra.
2. J.M. Keynes Memorials of Alfred Marshall, reproduced in Fankfuter and Landis The Business of the Supreme Court, p. 318.
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