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Governors must be fair in inviting CMs


Chakshu Roy, Hindustan Times, March 9, 2022

You are about to start hearing the name of justice Ranjit Singh Sarkaria. He retired as a judge of the Supreme Court (SC) in 1981 after serving for seven years. His profile on the SC’s website records that early on in his career, he was part of a two-member committee to translate the Constitution into Punjabi. But in public debate, his name is remembered for his work after retiring from the SC. In 1983, then Prime Minister Indira Gandhi appointed him chairman of a three-member commission to review Centre-state relations. Popularly referred to as the Sarkaria Commission, its report suggested principles guiding a governor in selecting a chief minister (CM).

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