| RTI :- Why not Judiciary? |
Dear sir going through indian express I feel proud of being the member of the service and a student of law right from entry in the service. Judiciary is one of the wing of Government or say state. The constitution is based on the principle of equality said Dr B R Ambedkar in the constituent Assembly while discussing Art 10 ( present 15 , 16). The other principle is Rule of law . When we say that administration should be accountable to people then why not judiciary?
Yours sincerely
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