Report No. 58

Greater protection and reduction of arrears

8.29. The creation of Special Service Courts in India may, therefore, provide to the honest and efficient government servant greater and more effective protection against discrimination or victimisation, than at present. Furthermore, the creation of service Courts may reduce the growing volume of arrears in the High Courts and the Supreme Court, provided they are not made subject to the jurisdiction of the High Court under Article 226 and of the Supreme Court under Articles 133 and 136 of the Constitution.