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On Monday, notices to the Central Government were issued by the Supreme Court on a PIL which seeks directions from the court for the centre to appoint the Chairperson and the members of the Law Commission of India. The petition also seeks that the Law Commission should be declared a statutory body.
The bench that issued the notices on the petition was headed by Chief Justice of India SA Bobde. The Public Interest Litigation has been filed by Ashwini Upadhyay, Supreme court advocate, and BJP leader. The petitioner urged the court to use the constitutional powers it has to “make necessary appointments” stating that the Court is the “Protector of Fundamental Rights”.
It was urged on behalf of the petitioner that viewing the fact that the Law Commission of India has not had a head since September 2018, it causes an extreme injury to the public as the commission is not able to examine public issues.
The Law Commission has not been working since 1 September 2018, the petitioner pointed out and mentioned that due to this, the benefits of the body for recommendations was not available to the Union government. The recommendations given by the body are based on the different aspects of the law.
The body gives its views on subjects relating to law as well as judicial administration to the Union, the Supreme Court, and the High Courts in the country, and to foreign countries, it considers their requests for providing research. Necessary actions that might be required to harness law are taken by the Commission along with measures to revise the Central Acts that are of importance in general in order to simplify them and get rid of the ambiguities. So far, 277 reports have been submitted by the Law Commission of India.
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