The topic of discussion "Legal Education" is of extremely wide import. In the time allotted I shall endeavour to bring out certain essentials. What ought to be the aim of legal studies? In most countries with the common law tradition legal education has only in comparative recent times established itself as an acknowledged discipline in universities. In England it was only in 1826 that the foundation of the first modern university law school was laid in the form of the University College London1. In the common law tradition law was taught under an apprenticeship system whereby the knowledge of law was picked up in the course of legal practice without any systematic instruction. The lawyer was not expected to be a social scientist. He was to apply the law without exploring or speculating upon what the law was about: what was and should be the role of the law and the lawyer in a society  whether it was capable of responding to contemporary needs.