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Madras HC | Quality of education being compromised in course of more law colleges being born in guise of creating opportunities. Read what HC says

Madras High Court: The Division Bench of Sanjib Banerjee, CJ and SenthilKumar Ramamoorthy, J., addressed the concern with regard to the quality of education being compromised in law colleges due to the increasing number of law colleges being opened up.

Instant matter pertained to the mushrooming of law colleges in the State.

It was stated that the standard of education imparted at some of the existing law colleges and the infrastructure available needs to be looked into.

As per the State Bar Council, it has been taking vigilant and sufficient steps, but unless there was uniformity all over the country, whether under the aegis of the Bar Council of India or pursuant to Court Orders, the situation could not be appropriately addressed.

Bench stated that there was substance in what the Bar Council stated since regulation of law colleges in a continuous state allows easy access.

Since orders have been passed earlier pertaining to the present matter hence Bench stated that the only thing that can be said is for the Bar Council to be vigilant as far as this State was concerned, since it cannot go beyond the territorial limits.

Bench expressed that the matter needs to be looked into, in-depth, by the Bar Council and possible orders have to be sought at an all India Level to ensure that the quality is not compromised in course of more law colleges being born in the guise of opportunities being created.

However, High Court held that no mandamus could be issued. Further, since it may not be effective merely to regulate the opening of law colleges within the boundaries of this State as easy access to law colleges across the neighbouring States will always be open, no meaningful order is possible to be issued at this level.

Bench suggested that the petitioner can continue the crusade but he may carry the said request to a different level.[M.D. Ashok v. Tamil Nadu State Government, 2021 SCC OnLine Mad 1289, decided on 23-03-2021]


Advocates before the Court:

For Petitioner: Mr M. Madhuprakash

For Respondents: Mr V. Jayaprakash Narayanan State Government Pleader for respondent Nos.1 and 2

                               : Mr. S. R. Raghunathan for respondent No.3

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