MOHANA Vs. UNIVERSITY OF CAULICUT

JUDGEMENT

(1.) Shorn of all embellishments, as are often added, the fundamental purpose of legal education is to train women and men and make them ready and capable of the legal profession. Law Universities and Colleges around the world are making climacteric reforms in the concatenated ways in which they prepare law students for practise and to introduce them to the immense possibilities of the legal profession to effect and address every facet of human life. Law students are being increasingly trained to use legal thinking in the complexity of actual legal practise and to focus on astuteness in legal analysis complemented by ethical and social skills.

(2.) Legal science is the most important catalyst of a sound legal policy, as it is specifically here that legal ideology as a social institution is formed. The foundations that we build today in legal education will define the quality of our polity tomorrow. The question of judicial education requires careful nurture with new elements and developments in line with modem and dynamic society.

(3.) Unseen forces in the world are propelling transformation in the legal profession. A riptide of the 21st century social and economic trends - ascending of Information Technology, globalisation of economic activity and increasing integration of knowledge - have already, unbeknownst to many, radically changed the way legal education is looked at. However, tragically many of our law universities and colleges have been reluctant partners in this change.