Dr. Radhakrishnan lamented that “our colleges of law do not hold a place of high esteem either at home or abroad, nor has law become an area of profound scholarship and enlightened research”. History of Modern Legal Education Though India is one of the pioneers in the legal system, dating back to the BC era, with enlightened souls like King Vikramaditya and the like imparting unquestioned justice to his subjects and Aasthan Pundits educated explicitly in the field of legal justice, said topic, being vast in itself and almost flawless, cannot and need not be covered and hence has been left unattended to, with the aim of dealing with present day crisis in the Legal Education system, as expressed hereunder. The pattern of legal education which is in vogue in India was transplanted by the English, after the establishment of their rule in India. Formal legal education in India came into existence in 1855 when the first professorship ....