Madras High Court: N. Anand Venkatesh, J., urged the Bar Council of India to amend its Rule 5 in order to ensure that the candidates who complete their Higher Secondary and UG through the regular course alone are made eligible to participate for selection in the 5-year course or 3-year law course, as the case may be.

The instant petition sought a direction to respondents with regard to the admission of the petitioner in the 3-year LL.B degree course during the academic year 2019-2020.

The petitioner applied for the three years L.L.B. Degree Course under the MBC category and the petitioner on obtaining necessary cut off marks.

Petitioner at the time of counselling was informed that he was not eligible to be considered for selection on the ground that he did not satisfy requirements laid under Rule 5 of the Bar Council of India Rules. Hence the present petition was filed.

What does Rule 5 of the Bar Council of India talk about?

Rule 5 of the Bar Council of India Rules makes it very clear that an applicant must graduate through a regular programme conducted by a University for the purpose of being considered for admission in the 3 year Law Course.

However, the proviso, which should be considered as an exception to the main Rule, expands the eligibility. The proviso makes it clear that even the applicants who have obtained Higher Secondary or Under Graduation through Distance Education will also be eligible for admission for the 5-year course or the 3-year course, as the case may be.

Further, it has been added that a person who has not completed 10th cannot qualify for 10+2, a person who has not completed 10+2 cannot qualify for UG and a person who has not completed UG cannot qualify for PG. This is the literal meaning for the explanation appended to Rule 5 of Bar Council of India Rules

Court made the observation that as per the existing Rules, the petitioner is eligible for being considered as a candidate for the 3 year B.L Course subject to the condition that the petitioner again participates in the selection for the academic year 2020-2021 and obtains necessary cut off marks.

Bench while disposing of the petition also stated that,

Necessary changes in Rule 5 should be made to ensure that the candidates who complete their Higher Secondary and UG through the regular course alone are made eligible to participate for selection in the 5 year course or 3 year course, as the case may be.

In the absence of the same, persons who have not even gone to the regular school or college will get into a law college for the first time in their life and that may not be a healthy trend to maintain the quality of education in Law.

The Bar Council of India should seriously take this suggestion into consideration and make necessary changes to the Rule.

[M. Krishnakumar v. Tamil Nadu Dr Ambedkar Law University, 2020 SCC OnLine Mad 2017, decided on 19-08-2020]

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