Constitution of India, 1950: Articles 124 and 217-Appointment of Judges of Supreme Court and High Courts Consultation with the Chief Jus- tice of India Expression 'after consultation with Meaning of Opinion of the Chief Justice of India-Whether should have primacy over Executive opinion Norms to be followed in this regard laid down-Appointment of Judges of Supreme Court-Doctrine of legitimate expectation-Applicability D of.

Article 222-Transfer of High Court Judges/Chief Justices-Role and responsibility of the Chief justice of India Opinion of the Chief Justice of India-Whether prima-Consent of the Judge/Chief Justice to be transferred- whether required-Transfer-Nature of After initial transfer, whether sub- E sequent transfer could be made-Transfer Policy Justiciability of Norms to be observed.

Article 216-Strength of Judges Fixation of Justiciability of Extent and scope of judicial review-Periodical review-Need for. 

Articles 124(2), 217(1) and 222(1) Appointment of Judges of Supreme Court and High Courts Transfer of Judges/Chief Justices of High Courts-President's consultation process with the Chief Justice of India-Position and role of the Chief Justice of India-Whether primacy to be given to opinion of CJI-Nature and relevance of independence of judiciary G and separation of judiciary in this regard Consultation Meaning and no- ture of Contextual meaning Consultation-Whether mandatory Non- ob- servance Effect Of Nature and extent of justiciability of these matters-President and Governor' in the context of appointment of Judges of Supreme Court and High Courts and transfer of Judges/Chief Justices of High Courts Whether mean Central and State Governments Opinion of CJI-Whether includes Opinion of his colleagues Expression 'opinion of judiciary as symbolized by the views of the Chief Justice of India-Meaning of.

Articles 124(2) and 217(1) Conventions-When could be read into constitutional provisions-When acquire binding force of constitutional B Law-Conventions regarding primacy to judiciary in the matter of appoint- ment of Judges of superior courts and initiation of proposals for appoint- ment Existence of and recognition to Article 124(2) and 217(1)-Appointment of Chief Justice of India/High Court Procedure prescribed for appointment of Judges Whether includes Chief Justice of India/High Court Judge Meaning of Whether includes Chief Justice of India/High Court-Convention as to seniormost puisne Judge being appointed as Chief Justice of India-Whether exists.

Article 141-Judgment of Supreme Court Reconsideration of When can be done Necessary conditions for reconsideration Stare decisis Rele vance of, in constitutional cases-Judicial activitism Limits of. 

Articles 32 and 226-Judicial review-Grounds for Scope and extent of judicial review Non-observance of public duty-Whether mandamus could be issued even if the duty is discretionary.

Article 50-Independence of judiciary-Concept of Whether secured by constitutional security of tenure of office, irremovability from office and guarantees of service conditions, pensions, etc. Doctrine of separation of powers-relevance of in the context of appointment of Judges of the Supreme Court and High Court Judges-Expression 'State Meaning of -Giving ab- F solute supremacy to the Council of Ministers in selection and appointment of Judges of Supreme Cour and High Courts-Whether contrary to inde- pendence of judiciary.

Articles 74(1) and 163(1) Opinion given by the Council of Mini- sters-Nature of Whether President/Governor bound by the advice rendered Gon reconsideration.

Article 224-Appointment of additional and acting Judger-Whether could be made without the requirement of consultation.

Article 233(1)-Appointment of District Judges Whether consultation His with the entire body of Judges constituting the High Court or with a Single individual like the Chief Justice of the High Court Consultation with A and/recommendation of the High Court-Whether a condition precedent to the exercise of power by the Govemor of the State Whether such consultation must be complete and meaningful and purposeful.

Article 235-Subordinate Judiciary-Independence of Whether secured by placing it within High Court's control.

Interpretation of the Constitution Principles of Liberal interpretation to meet requirement of ever-changing society-Limits of Stretching the mean- ing-Cannot extend to breaking it or re-writing it-Constitutional Assembly Debates-Whether could aid to construction-Reliance on the Debates vis-a- C vis the experience gained in working of the Constitution Ordinary rules of interpretation Whether could be applied in construing constitutional provisions-Where language is plain and unambiguous Whether it should be given effect to-Judiciary Role of Whether could go into question of what the law ought to be or should it confine itself to interpret the relevant constitutional provisions as they stand in their red spirit and objections  without straining them.

Words and Phrases: Expression Consultation Meaning of in common parlance.