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Need for Legal Awareness
Need for Legal Awareness
Legal aid to the poor is critical for the preservation of rule of law which is critical for the existence of the orderly society. It implies giving free legal services to the poor and needy who cannot afford the services of a lawyer for the conduct of a case or a due process of law in any court, tribunal or before an authority. Until and unless poor illiterate man isn't legally assisted, he's denied equally within the opportunity to hunt justice. The most object is to produce equal justice is to be made available to the poor, down trodden and weaker section of society. The Indian Constitution provides for an independent and impartial judiciary and therefore the courts are given power to safeguard the constitution and safeguard the rights of individuals no matter their financial status.
The foundation of the correct to legal aid is premised within the universally accepted principle of “Fair trial”. the correct to a good hearing is universally recognized and documented in national constitutions and regional and international human rights instruments. The correct to legal aid and representation at the expense of the state becomes a constituent element of the correct to a good trial. the aim of legal aid provision is to tell those to bear with the law of the extent of their rights and supply assurance of the existence and availability of services, no matter social and economic means. There's a necessity to enjoin Governments to pay more attention to the delivery of legal aid services across the justice systems.
Legal awareness is sometimes called as Public legal education. Legal awareness can empower people o demand justice, accountability and effective remedies in the slightest degree levels. We all know that India could be a country unfrequented with illiteracy, poverty and innocuousness of wide selection of individuals, it's in an exceedingly position of getting awareness to the people in every matters. Here in each and each people no matters of illiteracy, they ought to remember of the essential law of the country. Those organizations make the people to grasp their rights and interact them to afford free legal aid within the court. People while being illiterate and poor, not considering of their status should enhance their right, approach the court and explore for justice.
There are four main reasons why the National Legal Services Authorities has not been ready to deliver real legal aid:
• there is a lack of awareness of the legal aid provisions;
• there is a perception that free service is incompatible with quality service;
• there don't seem to be enough lawyers delivered by the legal services authorities, and
• lawyers generally are bored with providing competent legal assistance thanks to financial constraints.
The legal aid movement cannot achieve its goal as people don't seem to be alert to their basic rights. When the poor don't seem to be alert to their legal rights, they're subject to exploitation and ultimately bereft of the rights and benefits provided to them under law.
Legal aid isn't a charity or bounty, but is an obligation of the state and right of the citizens. There's a large gap between the goals set and met. the foremost obstacle to the legal aid movement in India is that the lack of legal awareness. People are still not tuned in to their basic rights because of which the legal aid movement has not achieved its goal yet. it's the absence of legal awareness which ends up in exploitation and deprivation of rights and benefits of the poor.
