Report No. 58
Problems of arrears
10.22. All persons, who take interest in the administration of justice, are disturbed by the problem of growing arrears in different High Courts and even in the Supreme Court; but it is not appreciated by ordinary persons that this problem cannot be solved merely by appointing additional number of Judges. When one speaks of expeditious disposal of cases pending in the High Courts and the Supreme Court, one is not asking for superficial or hasty decisions of cases; one is expecting the Judges to bring to bear upon their task the wealth of their experience and their legal acumen coupled with a vision of the true character of their function with a view to dealing with matters expeditiously; and, in that connection, the quality of the Judges matters much more than the number of Judges.