Report No. 230

Reforms in The Judiciary - Some Suggestions

Contents
I.	Themes and Thoughts
	Themes and Thoughts
	Selection and appointment of High Court Judges
	Age of retirement
	Increase in number of judges and creation of new Benches
	Number of working days and vacations
	Work culture
	Justice at easy reach
	Integrity, virtue and ethics
	Governance
	Anti-corruption
	Access to justice
	Alternate Dispute Resolution
	Advantages of ADR
	Appointment of judges
	Three players in Judiciary
	Reforms
	Pendency
	Technology
	Computerization of lower courts
	Fast Track Courts
	Reforms at the village level
II.	Recommendations
	Recommendations