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Senior Advocate Indira Jaising has requested the Bar Council of India Chairperson to consider giving provisional enrolment to foreign law graduates as they are facing difficulties on account of delay in declaring the result for the qualifying exam, Jaising wrote in the letter sent to BCI Chairperson Senior Advocate Manan Kumar Mishra saying
"I have received many distress calls, from graduates who have been waiting for the last one year to be enrolled as Advocates in India under the Advocates act 1962. foreign law graduates have to clear an exam by the bar council of India but last year due to the covid pandemic the exam got postponed and later held on 27 Nov 2020 but the result hasn't been announced yet, In regard of senior advocate Indira Jaising wrote a letter saying
"The delay of enrolment has caused great mental worries to foreign law graduates and their parents who have spent a huge amount of monies on their education abroad. They have lost one year in the process even though they have studied in prestigious universities. Many of them are holding LLM degrees and some have qualified as Solicitor and Barrister. Some have also undergone conversion course for one or two years in the National Law Schools in India". About 150 graduates are waiting for their enrollment, she also wrote about the fact that a new pattern of the exam was held in November 2020 without any model paper to guide."These young people can add value to the profession and work in the public interest, enhancing the pool of legal aid lawyers if need be or in other public spaces as qualified advocates It is a shame to loss a valuable human resource in this manner", she urged.
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