The Hon'ble Chief Justice of India (CJI) DY Chandrachud has been awarded the Legal Professions' highest professional distinction, the Center on the Legal Profession Award for Global Leadership.
In conversation with Professor David B. Wilkins, faculty Director of the Center on the Legal Profession at Harvard law School, the CJI expressed his views on how law is still a fedual profession in areas where minorities, queer people and women are still subject to exclusion and difficulties.
"Unfortunately, the legal profession has been feudalistic and hasnt been welcoming of women and marginalised communities", he said.
The CJI further added that the reason for low number of women judges in the Top Court is because the pool of judges coming to the Apex Court is from three decades ago.
In his opinion, the possible solution lies in changing the foundational values of the legal profession and a major role in this is played by law schools.
"Law school introduces them to legal ethics, advocacy etc. Law school presents a huge learning curve", he added.
Emphasising the significance of the role of Law Schools, the CJI opined that Law Schools are the best place to implement ideas such as use of technology, preventing discimination etc.
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