Report No. 95

3.18. McCloskey's view.-

Robert G. McCloskey has stated about the U.S. Supreme Court as under:-

"For more than half a century scholars and judges have been repudiating the mythology that the court is merely the impersonal voice of indisputable constitutional varieties and have been emphasizing that the judicial process involves an element of choice based on policy judgments."1

1. Robert G. McCloskey The Modren Supreme Court, p. 298.