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Supreme Court judge, Justice KM Joseph recently emphasized on the need for “cooperative Federalism” for India to become a “naturally indestructible formation”. “Both the Centre and the States must imbibe a genuine spirit of co-operative Federalism, if not collaborative Federalism. There can be no Centre without States. The States are integrated into one nation, both based on social, economic and political rationale but a liberal give and take policy followed by the Centre and the States is indispensable for the continued evolution of the federal system and its blossoming, and Bharat becoming a naturally indestructible formation,” .
The lecture that was presided over by Justice Hrishikesh Roy, Chief Justice, High Court of Kerala was succeeded by the distribution of the Third Justice VR Krishna Iyer Memorial Legal Literary Award for Lawyers. Justice Joseph began his address by remembering Justice Krishna Iyer as someone who combined top-class intellect with compassion, and never shied away from speaking out loud and clear on behalf of the oppressed, depressed and the poor.
“Whether you agreed with him or not you could neither silence him nor ignore him,” he rightly added. He embarked on elaborating on the superiority of qualities possessed by Justice Iyer, saying, “To cap it all, he was the most brilliant orator I have ever heard. His words flowed like the Nayagra Falls. Millennia down the line awestruck the generations will continue to grapple with the ideas and ideals that he have come to represent. Justice Iyer is a star which will continue to illuminate the world for ever and it will never become a black hole.” Justice Joseph then spoke about Federalism, detailing modern Federalism as it prevails in other countries, as well as tracing its roots in India. He went on to emphasise on such collaboration in making treaties, levying taxes and in other institutions such as the All India Services.
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