Prof. Madhava Menon on Legal Skills

ABOUT THIS TALK

In the past few decades, the legal education system has seen a revolution. In the 1980s being a lawyer was considered the last resort as one’s career choice. The legal education system in India was deplorable and it needed a major revamp. That was all changed with the establishment of the National Law School in Bangalore in 1987, which offered the 5-year integrated BA LLB course. And on this model subsequently, many other law schools were established across India. One person was most responsible for this revolution and that was Prof. N. R. Madhava Menon.

The reforms were hugely successful. But with the success of the national law school model, it is now commonly felt that it is time for the next wave of reform in the area of legal skills development. In this talk, we speak with Prof. Memon on what may be required by this next wave of reform. How may one achieve it? And what is the role of teachers and students in trying to achieve this?

TALK OUTLINE
Legal Skills and Legal Education

Distinguish professional-legal education from general-legal education? (Madras High Court)
Need to revamp integrated BA LLB course? Watch the Video
How to find good law teachers?
What is the role of clinical legal education in evolving legal markets?
Students, alumni and law teachers role in legal education?
How to make access to justice possible for the masses?
How can students acquire legal skills during law school? – Watch the Video