The independence of judiciary is one of the important features of the Indian Constitution. Judicary has a very important role to play in the republic of India particularly in view of the important changes taking place in the formation of Government at the Centre and in States. Indeed it affects the very fabric of Indian society, whenever conflicting claims are made on behalf of the executive and the Parliament, it is only judiciary to which the common man of India looks up to during these difficult and turbulent times. Independence of judiciary is therefore of vital importance for the survival of the Indian Society and in the present circumstances it has assumed a very pivotal role. What is the role of the Chief Justice of India in appointment of Judges to the High Court and the Supreme Court? Is the role accordingly one of consultation or has the Chief Justice of India a more vital say in the matter of selection of High Court and Supreme Court Judges, who have to uphold the high tr ....