Report No. 230

Appointment of judges

1.55 In selecting persons for appointment as judges, every endeavour should be made to ensure that persons committed to the need to protect and preserve the institution of marriage and to promote the welfare of children and qualified by reason of their experience and expertise to promote settlement of disputes by conciliation and counselling are selected. Justice in all its facets - social, economic and political - is to be rendered to the masses of this country without any further loss of time - the need of the hour.