“My freedom is deceased and no treatment cures it. The doctor tries to allay the fever and the headache follows. He tries to tackle the malaise and something else supervenes......” -Mohd Bin Tuglaq in the Mid 14th Century. This poignant remarks depicting the state of Mughal Empire during the mid 14th Century, holds equally true in the context of Indian Judicial system. There are credible complaints against the higher judiciary. People talk with nostalgia of the not-so-distant-past when, win or lose, the integrity of the higher judiciary was never doubted. But as the things stand today, the decline of Judges of Constitutional Courts in India is visible, visceral and venomous. The founding fathers of the Constitution had envisaged a fearless and fair judicial system unfazed by the torrents of political stresses and strains, which stood firmly over and watched with alert eyes that the rule of law prevailed in the newly-born nation. The Judicial syste ....