Report No. 95
VI. Consistency
3.22. Consistency adjudication.-
The second aspect of constitutional adjudication that needs emphasis is consistency. Desirable in every species of adjudication, this is particularly so in the case of constitutional adjudication. It is not necessary to repeat all that has been said in the preceding paragraph about the importance and impact of constitutional adjudication. Consistency in such matters is of particular importance, because the judgment once pronounced will regulate the working of the State and its numerous agencies and affect the rights and duties of citizens, for years to come.
Back
