The controversy regarding the constitutional validity and modality of the appointment of Judges of High Courts and the Supreme Court of India has again erupted. The issue first came up with the appointment of Mr. Justice Ray as the Chief Justice of India superseding three judges senior to him. This question is now pending before the Supreme Court for its opinion on a reference made by the President of India as to “Whether the recommendation made by the Chief Justice of India Mr. Justice M. M. Punchhi for appointment of judges of various High Courts, is in accordance with law ?” Dr. Justice A. S. Anand, heading the Bench of the Supreme Court of India after hearing the case for a short time has observed that the Supreme Court is not inclined to change the law. The question is what is the law regulating the appointment of judges to High Courts and to the Supreme Court ? The question is to be addressed having regard to the provisions made in the Const ....