As the Supreme Court of India celebrated its Diamond Jubilee, Chief Justice Sanjiv Khanna delivered a powerful address, reflecting on the institution’s remarkable evolution over the past 75 years. Addressing a ceremonial Bench convened to mark the 75th anniversary, the CJI highlighted how the apex court has become an embodiment of justice, translating the constitutional promise of social, economic, and political justice into a reality for millions of Indians.
"What distinguishes our Supreme Court from others globally," said CJI Khanna, "is its character as a true people’s court. It remains deeply accessible to the common public, and through the diversity of judges, the voices of a nation of 1.4 billion find representation at the highest levels of our judiciary." He emphasized that this accessibility is a testament to the Court's responsiveness to the conscience of democracy, ensuring that justice is not just a theoretical promise but a lived experience for the people of India.
Reflecting on the court’s transformative journey, the CJI noted the significant milestones in its 75-year history. He described the Supreme Court’s development as a "living, breathing institution" that has adapted to the changing needs and challenges of Indian society while remaining rooted in constitutional values. From addressing individual rights to championing environmental protection, the Court’s diverse body of work has shaped the legal and social fabric of India.
However, CJI Khanna also identified three pressing challenges that the judiciary must confront to ensure continued progress. First, he pointed to the overwhelming backlog of cases, which continues to delay the delivery of justice. Second, he highlighted the rising costs of litigation, which threaten to undermine the accessibility of justice for the common man. Finally, the CJI stressed the danger posed by falsehoods, asserting that justice cannot thrive in an environment where dishonesty prevails.
The Chief Justice also took time to reflect on the court’s shifting jurisprudence over the decades. He noted that in its early years, the Supreme Court interpreted fundamental rights in isolation, but this changed significantly after the Emergency period of 1975. The 1990s, he said, marked a turning point when the Court not only protected individual rights but also filled critical gaps left by the legislature and executive.
"Each decade serves as a mirror to our nation’s challenges," CJI Khanna said, adding that the judgments rendered by the court over the years reflect not just the evolution of law, but the pulse of the nation itself. He referenced landmark cases, including the S R Bommai case, which affirmed federalism and secularism as fundamental features of the Constitution, demonstrating the Court's role in preserving the secular fabric of India.
As the Supreme Court enters its 75th year, CJI Khanna acknowledged the dynamic role the Court continues to play, managing diverse areas like personal liberty, environmental law, and economic reforms. He closed his address by quoting Dr. B.R. Ambedkar, emphasizing that constitutional morality is essential to nation-building in a country as diverse and young as India.
The event also featured remarks from Attorney General R. Venkataramani and Supreme Court Bar Association (SCBA) President Kapil Sibal. Sibal praised the Supreme Court for its steadfast dedication to upholding the rule of law and its bold, impartial delivery of justice, undeterred by political influence or state power.
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