Report No. 58

Supervisory jurisdiction-view as to

8.26. Should the Service Courts be subject to the supervisory jurisdiction of the High Courts under Article 226 and the appellate jurisdiction of the Supreme Court under Articles 132, 133 and 136 of the Constitution or any of them?

On this question, the majority of replies were strongly in favour of making these Courts subject to the jurisdiction of the High Court and the Supreme Court, though a small minority favoured the exclusion of the jurisdiction even of the High Court and the Supreme Court and the amendment of Articles 32, 226, 132 and 136 of the Constitution, if necessary.