MOHAMMAD YUSUFF KHAN Vs. SPECIAL DEPUTY COMMISSIONER

JUDGEMENT

(1.) There was a time when legal profession was practiced in a proper, efficient committed manner. It is only because of this nature of practice of the profession, the profession earned the name that it is a noble profession.

(2.) Whether it is still being practiced in the same manner, whether it can still command the reputation of being a noble profession are all matters highly doubtful because of the present developments not only in the society, but also in the legal system. While all systems may comprise quality people, good professionals perhaps there may be more number of persons, who are to the contrary!

(3.) Ultimately it is the number of quality people who matter more and it is their ability and a sense of commitment that sustains any profession.