The Bombay State can legitimately pride and flatter itself as being the first major State in the whole of India in implementing the second directive principle of the Constitution by introducing from Wednesday the 1st July 1953 complete separation of the Executive from the Judiciary. The Chief Justice of Bombay Shree M. C. Chagla on that eventful day paid well deserved tributes to the Government of Bombay. The separation is rightly regarded as a great triumph of democratic principles and its implementation has totally removed whatsoever suspicion there was in the popular mind about the purity of Criminal Justice. But even this unique and epoch-making action of the Government of Bombay cannot make us shut our eyes and stop us from criticising it strongly when it has adopted quite a contrary and retrograde policy in another allied matter by taking away the administration of Civil Justice from the Judiciary and entrusting it to the Executive. The general rule of law is c ....