Supreme Court passes interim order allowing final-year law students to appear in the All-India Bar Exam, 2024

It is to be noted that 5-Judge Bench of the Supreme Court in Bar Council of India v. Bonnie Foi Law College, 2023 SCC OnLine SC 130, had suggested that final-year law students could be allowed to take AIBE.

All India Bar Exam 2024 final year law students appearing

Supreme Court: In a significant development, the 3-Judge Bench of Dr DY Chandrachud, CJI, JB Pardiwala and Manoj Misra, JJ., on 20-9-2024 passed an interim order allowing final-year law students to appear in the upcoming All India Bar Examination (AIBE) scheduled on November 24, 2024.

The Court passed the afore-stated order while hearing a challenge to the decision of Bar Council of India to exclude final year law students from registering for AIBE.

It is to be noted that 5-Judge Bench of the Supreme Court in Bar Council of India v. Bonnie Foi Law College, 2023 SCC OnLine SC 130, had suggested that final-year law students could be allowed to take AIBE.

The Court had said that, in India, the various recognised institutions providing law degrees often declare results at different times and a person on account of non-declaration of result may lose out on the opportunity to appear in the All India Bar Examination leading to a fairly long hiatus period of time without having the opportunity to work in court proceedings. Hence, the students who have cleared all examinations to be eligible to pursue the final semester of the final year course of law, on production of proof of the same, could be allowed to take the All-India Bar Examination. The result of the All-India Bar Examination would be subject to the person passing all the components required under the course of study of the University/College. This would be subject to the All-India Bar Examination results being valid for a specified period of time.

Source: Press

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