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Women of 77-year-old who was desirous to pursue a law degree have moved to the Supreme Court and have challenged the Rules of Legal Education and BCI Rules which has set up the limit age for the admission in the course to study the subject she submitted that when she was defending for her late husband estate she has gain lot of knowledge and has also developed a passion for the subject and that's the reason why she wants to study the subject,
But she is unable to pursue the specific course of her choice because of her age, she has also visited a lot of colleges for seeking admission in the course but she got a rejection from the colleges because of the age restriction which is imposed by the Bar Council of India, she, therefore, was finding it really difficult to enroll herself to the LL.B Degree courses.
The applicant further submitted that the ruled which are imposed for the age restriction to study a course is violating the fundamental rights which fall under the Article 14 and Article 21, she further brought in the notice that 'Right to life' includes the right to study and to be educated in a medium of instruction and gain knowledge in a course of ones own choice and this not be stopped because of the age restriction.
She further prayed in the petition that the Circular no. 6 which is issued dated 17.09.2016 and the clause 28, schedule III, Rule 11 of the Rules of legal education should be brought down and canceled and should be termed as unconstitutional because they are violating Article 14.
The fundamental right under the Article 21 constitutes the right to live with dignity which includes right to gain education and this right should not be violated because the age restriction which is imposed for studying sny course of passion and interest and the age restriction should be removed so that every individual could gain knowledge and lead to an educated life.
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