"Rule of Law" according to Dicey means firstly, 'that no man is punishable or can be lawfully made to suffer in body or goods (except for distinct breach of law established in the ordinary legal manner before the ordinary Courts of law)'.1 Secondly, 'that no man is above the law.....every man whatever be his rank or condition is subject to the ordinary law of the realm and amenable to the jurisdiction of the ordinary tribunals'.2Thirdly 'that the general principles of the Constitution (as per example right to personal liberty, right to public meeting etc.) are the result of judicial decisions determining the rights of private persons in particular cases brought before the Court.'3 In a democratic country, rule of law is the basic and essential principle which is necessary for the successful working of democracy. It is proposed to examine in this paper as to how f ....