CJI Thakur to Young Law Graduates: Ethic of this Profession requires you to stand up for Justice with your Heart & Soul

CJI Thakur on Ethics of legal profession

March,16,2016: The legal profession involves public responsibility and requires standing up for justice, Chief Justice of India TS Thakur on Tuesday said.

Speaking at the fourth convocation of Indian Law Institute (ILI) here, the CJI, who is also the President of ILI, said law degree of this institute "puts you (students) into the future market of probably the most valuable commodity in India today".

Referring to various ethics of legal profession, he said, "one of them is an ethic of public responsibility... This ethic requires to stand up for justice in whatever you do."

Giving a piece of advice to the young professionals, the CJI said "no matter what the work is, give it your best and do it with your heart and soul".

Union Law Minister D V Sadanand Gowda, delivering the convocation address, said "law is the critical instrumentality, both for preservation of society and its evolution to higher level of existence... Therefore, it is imperative that we dedicate ourselves to the rule of law in letter and spirit. It is the spirit not the form of law that keeps justice alive."

Praising the institute, he said ILI is empowering the young minds with the socially relevant legal education, skill and ability and inculcates the values of professionalism in them.

The Institute awarded PhD in Law, Master of Laws (LLM) and Post-Graduate Diplomas in fields like alternative dispute resolution, corporate laws and management, cyber law, drafting of legislation treaties and agreements and environmental law, human rights law, intellectual property rights law, international trade law, labour law, securities and banking laws and tax law.

Supreme Court judges Justices A R Dave, J S Khehar and Dipak Misra, ILI vice-president and senior advocate Rakesh Munjal and ILI director Manoj Kumar Sinha were also present on the occasion. Statesman