We were privileged to have the learned analysis of Mr. M. Anantanarayanan in the 1956 November Issue of the ‘Lawyer’ of the criticisms of Sir Ivor Jennings on the Indian Constitution under the title ‘The Indian Constitution in retrospect’. He rightly added ‘1 shall be satisfied if this brief study stimulates further thought in the same direction or serves as a point of departure for excursions of a theoretical nature into the vital question whether our Constitution does require large scale redesigning......to serve the altered objectives of a rapidly changing nation.’ That Mr. Alladi Krishnaswami lyar just differed from Mr. Jennings’ views, though not forthrightly, shows only the former’s courtesy to a visiting constitutional Expert to India. But that Mr. Jennings disclosed more his bias as an English diehard than as a mere professor of constitutional law, was clearly expressed by informed publicists and the Indian Press. Had M ....