1.How would you like to introduce yourself to our readers?

Hello, I am Siya Shruti. I am a second generation lawyer of my family. I became a graduate in 2015 from Chanakya National Law University. Thereafter, I had the opportunity to work with tier 1 Law firm Cyril Amarchand Mangaldas and a premier Medico Legal company AICL as a Legal Manager.

2. Kindly give an insight of your college life in CNLU and also do you think being a CNLU graduate has helped you to crack Judiciary with such a wonderful rank?

I was an academic oriented student. For the first three years I mostly focused on improving my grades and CG, because no matter who says you what, grades DO matter. However, to do away with the monotony of academics, I remained active in SBC as member of Internship Committee, Recruitment Committee, and Assistant Editor in the Editorial Board etc. In the 4th and 5th year, I mostly focused on scoring good internships, publishing research articles, mooting and paper presentations. Overall, the ambience of CNLU was very positive in supporting my endeavours. Faculties made ample efforts to build a strong foundation, for Judicial services. Writing exams frequently, (Snaps, mid sem and end sem), for half a decade, developed a natural flair in writing skills. Similarly, project presentations curbed fear of public speaking which was instrumental in generating confidence during facing BPSC interview.

3. After being in the corporate field for so long, what inspired you to go for Judiciary?

Judiciary was the ultimate aspiration of my life. However, I did not rush into its preparation right after law school. I worked in the corporate sector. Only after a well concerted decision, I took leap of faith to quit and started full fledged preparation. Judiciary attracted me the most because unlike corporate work, judiciary focuses on fundamental issues at grassroots level, be it crime or marital disputes, which I thoroughly missed back in my job.

4. How do you say a law student can shape up his profile for judiciary while still in law school?

A judicial aspirant during the law course, should have clarity of thought about the state judiciary for which they wish to prepare. Thereafter, they should be thorough with the syllabus of that state. Preparing and following a routine of devoting few hours towards revision of the subjects of syllabus is possible as well as harmless. This can be done in any semester; however this strategy must not run incongruent with the academics, because again I can’t stress enough, how important following the university curriculum is. Beside this, reading newspaper on a daily basis and following a legal magazine (library) will take your preparation miles ahead. Smart study is the key to success.

5. Tell us about your magical preparation method by which you cracked judiciary in very less time? What were your ‘secret sauce’ recipes, if any?

There is no quick trick to judicial services. For a judicial aspirant, Law course is like Homework. If you have done your homework honestly, by paying attention to the Bare Act and texts. It you honestly focus on clearing your concepts, you are half way ahead of others. Judiciary exams are thoroughly academic, a perfect blend of the already existing statutes with a tinge of originality in presentation skills. However, the focus right before the exam, must be on smart study. By understanding what topics are important and their superlatives. This can be possible only after assessing the pattern of exam, previous papers etc. Homework in college, and smart work before exam. There you have the secret recipe. J

6. What would be your parting message to our readers?

Legal profession is very demanding, so always tries to be occupied in things which add value to your CV, your ambition and adds value to your personality. Maintain a healthy body clock during preparation, surround yourself with positive people and your well-wishers, find a hobby and above all have faith in yourself.

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