Report No. 124
Terms of Reference in the Context of Studying Judiciary Law
1. The need for decentralisation of the system of administration of justice by
(i) establishing, extending and strengthening in rural areas the institution of Nyaya Panchayats or other mechanisms for resolving disputes;
(ii) setting up of a system of participatory justice with defined jurisdiction and powers in suitable areas and centres;
(iii) establishing other tiers or systems within the judicial hierarchy to reduce the volume of work in the Supreme Court and the High Courts.
2. The matters for which Tribunals (excluding services Tribunals) as envisaged in Part XIVA of the Constitution need to be established expeditiously and various aspects related to their establishment and working.
3. The procedural laws with a view generally to disposing of cases expeditiously, eliminating unnecessary litigation and delays in hearing of cases and reform in procedures and procedural laws and particularly to devising procedures appropriate to the terms envisaged in items 1(i) and 1(ii).
4. The method of appointments to subordinate courts subordinate judiciary.
5. The training of judicial officers.
6. The role of the legal profession in strengthening the system of administration of justice.
7. The desirability of formulation of the norms which the Government and the public sector undertakings should follow in the settlement of disputes including a review of the present system for conduct of litigation on behalf of the Government and such undertakings.
8. The cost of litigation with a view to lessening the burden on the litigants.
9. Formation of an All-India Judicial Service; and
10. Such other matters as the Commission considers proper to necessary for the purposes aforesaid or as may be referred to it from time to time by the Government.
Annexure
114. |
Hundred & Fourteenth Report (12-8-1986) | 'Gram Nyayalaya'- Alternative Forum for Resolution of Disputes at Grass-Roots Level. |
115. |
Hundred & Fifteenth Report (28-8-1986) | Tax Courts. |
116. |
Hundred & Sixteenth Report (27-11-1986) | Formation of an All-India Judicial Service. |
117. |
Hundred & Seventeenth Report (28-1.-1986) | Training of Judicial Officers. |
118. |
Hundred & Eighteenth Report (26-12-1986) | Method of Appointment to Subordinate Courts/Subordinate Judiciary. |
119. |
Hundred and Nineteenth Report (19-2-1987). | Access to Exclusive Forum for Victims of Motor Accidents under Motor Vehicles Act, 1939. |
120. |
Hundred & Twentieth Report (3.-7-1987) | Manpower Planning in Judiciary: A Blue Print. |
121. |
Hundred & Twenty First Report (31-7-1987) | A New Forum for Judicial Appointments. |
122. |
One Hundred & Twenty-Second Report (9-12-87) | Forum for National Uniformity in Labour Adjudication. |
123. |
One Hundred and Twenty-Third Report (15-1-1988) | Decentralisation of Administration of Justice: Disputes involving centres of Higher Education. |
D.O. No. 3/Chmn/88-L.C.
January 25, 1988.
Dear Justice Pathak,
In continuation of my letter No. D.O .3/Chmn/88-L.0 dated January 19, 1988, I encroach upon your busy schedule by this short letter only to correct an inadvertent error that has crept in my aforementioned letter. In the last line of para 4 of the letter, I stated that 'the 95th Report is not at all implemented, not even printed till today.' This sentence is likely to given an impression that the 95th Report is not placed on the table of the Lok Sabha and Rajya Sabha.
The later information confirms that the Report was placed on the table of both the Houses which would permit a copy of it to be obtained by anyone interested in it. It may simultaneously be made clear that the Report is printed by the Ministry of Law and Justice. The letter may be read with this clarification.
I hope to get an early response from you with reference to the issues raised in that letter.
With regards,
Yours sincerely,
Sd./-
(D.A. Desai)
Hon'ble Shri R.S. Pathak,
Chief Justice of India,
5, Krishna Menon Marg,
New Delhi-110011.
