History of Judiciary
As during the Maurya Empire, each district in the State has its hierarchy of judicial officers- Munsiff, Sub Judge, District and Sessions Judge- with the Principal District Judge as its head. After the attainment of freedom the Indian judiciary has maintained the ancient Indian tradition of judicial independence and integrity. The highest praise must go to the judiciary, which includes the Munsiffs, Sub Judges, and District Judges who have dispensed impartial justice between citizens of different communities and castes, and whose record compares very favourably with that of British judges who were not always impartial between Indian and British litigants. Indian Judges have lived up to the injunction of Brihaspati that a Judge should decide cases without any motive of personal gain or prejudice or bias and his decisions should be in accordance with the law prescribed by the text.