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Judgment
While agreeing with any concern for uplifting the status of the profession of lawyers, and the ethics of the profession and it''s quality based on legal education, mere introduction of 10+2+5 system alone will not make any qualitative changes. If the professional course i.e. the degree of law and its use subsequently in the profession is a matter of concern then there are many other factors which will have to be taken care of to improve the lot of the legal profession. The solitary factors, suggested in the writ petition may perhaps be one of the criteria which may need to be looked into. The other factors cannot be isolated.
In the circumstances this matter cannot be looked into as a Public Interest Litigation with a limited vision. There is no denying that the qualitative functioning of the legal profession is directly related with the public justice system. The quantitative enlargement of the legal profession seeking rights without obligations is a matter which needs to be considered as a dedicated exercise within the legal profession first. The rest will follow.
But the legal profession is sensitive and touchy in discussing reforms within its occupation and it does not so easily permit reforms within the legal system. Reforms to update the public justice sys-tem and make it speedier for those who look for justice based on truth, has produced reactions within the legal profession. The public justice system is not a haven for business seeking lawyers. It exists to address itself to genuine causes.
In context, the system will have to be seen as a whole: the legal profession, the legal education for it, the legal system which envelops it.
Consigned.