Report No. 95
8. Is the criticism that persons of humble origin or low economic status are not likely to be appointed as High Court Judges in India justified?
The English judiciary is criticised as being inevitably out of sympathy with modern social tendencies and has long failed to have any understanding of the working conditions, attitudes and aspirations of the mass of the population. Most of the English Judges of High Court and Appeal Court had received public school education followed by legal studies at Oxbridge and then called to the Bar. [K. Eddey's English Legal System, 2nd Edn., 1977]. In India the Chief Justices are criticised for recommending lawyers belonging to a particular caste or group for judgeship.
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