Report No. 58

Feeling that system has not proved beneficial

2.11. Nevertheless, "we have no right to be smug". In certain quarters, there is a growing feeling that the present system has not worked to the benefit of the common man. We have to take note of this feeling, and seriously consider the question whether the system has any shortcomings that could be remedied. Society can only stand to gain from such an inquiry. It is, thus, the object of this enquiry to consider how best the higher judiciary-the Supreme Court and the High Courts-can discharge their functions in the most satisfactory manner.