Report No. 58
Conditions essential for creative task
2.16. Felix Frankfurter once spoke1 of "the conditions essential for the kind of creative tasks which are involved in the effective exercise of the Court's jurisdiction, which means essentially a feeling of serenity of mind and an absence of jostling", and he referred especially to jostling due to too many problems occupying the attention of the court. The relevance of these weighty comments to our system is obvious.
1. John H. Manfield (Professor of Law, Harvard Law School, formerly Law Clerk to Mr. Justice Frankfurter) in (1955) 78 Harvard Law Review, 1529, 1531.
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