Report No. 95

1.6. Issues.-

It is hardly necessary, in this introductory chapter, to set out the issues that need to be considered in the present inquiry, undertaken with the broad objective referred to in the preceding paragraph. These issues have been dealt with in the succeeding chapters of this Report followed by recommendations in the last chapter1 We would, however, like to make it clear that it is not the object of the present inquiry to make suggestions towards restructuring of the judiciary for the sake of re-structuring. Nor is it its object to suggest any other changes for the sake of change. The inquiry is intended to examine how far the implicit assumptions with reference to the importance of constitutional adjudication, when approached in the light of the growing importance of such adjudication and the needs of society, render it desirable to devise further means for improving the efficiency of the process of such adjudication.

1. Chapter 6, infra.