Report No. 58
Position of members of the Bar different
10.8. The position in regard to the members of the Bar who are called upon to join the Bench is very different. All persons who join the Bar-including those who have reached the highest position in the profession-have to face the severe test of a fairly long period of probation when briefs do not come their way. When the junior begins to get briefs, he is never too certain that the flow of briefs will continue until he reaches a stage when he establishes his own reputation, and the sense of security in the profession can then be enjoyed by him. All of us must recognise that members of the Bar who are invited to join the Bench have to face a peculiar dilemma.1
1. See para. 10.16, infra.
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