Report No. 80
Chapter 6
Recommendations as to Method of Appointment of High Court Judges
I. General
6.1. Views of High Courts as to existing Scheme.-
We have set out above the historical background of the constitutional provisions relating to the appointment of judges of the High Courts and the Supreme Court, the actual modalities which are adopted in working out those provisions and the various suggestions which have been made, off and on, for making changes in the working of the scheme and the decision taken on those suggestions. Most of the High Courts to which a reference was made by the Law Commission1 about the existing scheme of appointment of judges have, in their replies to the Questionnaire, expressed the view that the existing scheme is, by and large, sound.2
1. See Appendix 2.
2. See Appendix 3.
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