In the history of Indian democracy, the constitutional crisis in Uttar Pradesh in 1964 is one of the earliest examples of a confrontation between the judiciary and the legislature that led to the “derailment” of the “governance apple cart”.
Vice President Jagdeep Dhankhar recently made waves when he raised the issue of the judiciary allegedly encroaching into the legislature’s domain. In his first address to the Rajya Sabha as its Chairman, he said that the legislature, the judiciary and the executive should work in tandem stay in their respective domain. He added, “Any incursion by one, howsoever subtle, in the domain of the other, has the potential to upset the governance apple cart.”