On 16 October 2015 the Supreme Court of India struck down the NationalJudicial Appointments Commission Act–on the grounds that it wouldundermine the independence of the judiciary. Since then, many facets ofpublic law and the functioning of the Supreme Court in particular, havecome under extensive scrutiny by critics and commentators.
Daksha Fellowship welcomes you to the next edition of #DakshaDialogues,where Gautam Bhatia, an expert on public law and the founder of theIndian Constitutional Law and Philosophy Blog, in conversation with Suhrith Parthasarathy, Advocate, Madras High Court and a columnist at The Hindu, discuss and debate therole and responsibilities of the Indian judiciary. The dialogue, inparticular, will examine the role of the judiciary in a democracy, andwithin the Indian constitutional structure. It will examine howeffective the judiciary has been in acting as a check on both thelegislature and the executive, and what the Supreme Court has done inthe last two years.
The conversation will explore the:
- Scope and meaning of judicial accountability
- Need for more robust measures to bring transparency in the functioningof courts
- Case for structural reforms
- Need to bring greater consistency in legal principles andconstitutional jurisprudence
The speakers will discuss these issues in the context of technology lawand policy; law and regulation; and disputes resolution.
When: Sunday, 03 May 2020 at 6:00 PM IST
Where bit.ly/dakdial
Register today
To learn more about the the Daksha Fellowship, visit dakshafellowship.org