Report No. 72
Shri Frank Anthon.- Opposing the amendment, Shri Frank Anthony said1:
"There is another reason and it is a greater risk. I say that, if you are going to invest your judiciary with the necessary reputation and respect, you must maintain your Judges on a pedestal and you will not maintain them on a pedestal if you allow them to come down, after they have retired, and take part in the hurly-burly of ordinary practice. In this tremendous competition which we have at the bar, the ex-Judges are sometimes compelled to fall from their high standards.
You may say that such cases may be exceptions but, they ate ex-Judges and there may be one or two exceptions which will bring them to contempt and which will bring the whole judiciary into contempt. That is my greatest objection. Even if one ex-Judge or two ex-Judges have, after retirement, to enter the hurly-burly of practice, and begin to resort to devious and dubious practices under the compulsions of this excessive competition in the bar, they bring the whole judiciary into contempt. Once you do that, you expose your judiciary to criticism and attacks".
1. Parliamentary Proceedings on the Constitution (Seventh Amendment) Act, 1956, p. 337, right-hand column, p. 338, left-hand column (5th September, 1956).
