September 1,2018:

On Saturday, CJI Dipak Misra stated that,"Implementation of Rule of Law in a nation depends on the quality of legal education in a country".

CJI Misra, was delivering his inaugural speech at 10th Law Teachers' Day award function in New Delhi.He further added that Law Schools are the hatcheries supplying legal professionals who act as sentinels for the implementation of rule of law.

"Legal education is a science which inculcates in law students a sense of maturity and understanding of the society and moulds them to emerge as protectors of citizenry liberties" stated Chief Justice Dipak Misra.

CJI Dipak Misra inaugurated symposium on the 'Role of Legal Education on Nation Building' in the event organised by the Society of Indian Law Firms (SILF) and Menon Institute of Legal Advocacy Training (MILAT).

He further added that,"Implementation of the Rule of Law in a nation depends on quality of the legal education in a Country. Law schools are the hatcheries which supply quintessential legal professionals who act as sentinels for the implementation of rule of law and contribute tremendously towards the development of the nation".

Justice Misra stated that,"Legal education is a science which imparts to law students not only the knowledge of certain legal provisions but it also inculcates a sense of maturity and understanding of the society which shapes and moulds them to emerge as protectors of citizenry liberties".

He appreciated functioning of National Law Universities and stated that institution has turned out to be the most successful exercise for enhancing the quality of legal education in the country.

"Introduction of five year law course has made legal education quite coveted in India. It has become imperative for law schools to take in account the changes taking place across the world as well as the contemporary issues in the society", he added

CJI Dipak Misra stated that,"Law schools must focus on developing amongst its students critical reflectiveness of the social, moral and political outlooks embedded in law".

CJI concluded by stating that,"It was the duty of all stakeholders to enhance the legal education by registering the importance of law schools and lauded Professor N R Madhava Menon, saying he has been influenced by the octogenarian in a subconscious way and his passion towards the discipline of law should be inculcated by everyone".

Prof Menon said the law schools were a neglected lot. He stated that even though there are 23 national law universities across the country and India need to do more for the legal education.

This year, the prestigious SILF-MILAT Prof N R Madhava Menon Best Law Teacher Award was bagged by Prof R Venkata Rao of the National Law School of India University, Bangalore.

Source PTI

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