Law as a profession has always attracted the youth who are in search of an adventurous career where one can make a mark in society, and indeed, one can prosper, even while serving the society. Many of those venerable names that fought and won freedom for our country belonged to legal profession. Ancient India, in fact, had a tradition of law as a craft Manu, one of the ancient lawgivers in the world, Kautilya, the redoubtable practitioner as well as theoretician of statecraft, Panini the great grammarian, all strode this ancient land of ours.When Dean Roscoe Pound of the Yale Law School who at the beginning of the twentieth century proclaimed law as an instrument of social engineering, at that time it was blasphemy. But the world became a different place after the Second World War. Alongside the largescale emergence of newly independent states highlightingthe moral authority ofhuman rights,two other factors began challenging thetraditional legal systems and even the traditional sense of state sovereignty. These were the revolution in science and technology, and the consequent globalization. The technological revolution has had a snowballing effect. Holders of technology would be masters of the world.Globalisation overtook most aspects of human life economics of the marketplace, culture, and even criminality of human behaviour. The traditional perceptions of law, legal institutions,and even sovereignty began to be challenged. The role of law as an instrument of social engineering became better appreciated now, in the context of the postwar world. New areas of law, such as human rights, environmental law, the interface between law and science and technology, all began pointing to the inadequacies of traditional law, legal thinking and legal education.The traditional legal education began to crumble under theseintellectual challenges.The traditional lawyer beganto find himselfillequipped to handle new legal problems being constantly thrown up by therevolutionintechnology and globalization. Small wonder, since 1970's there has been a serious introspection,particularly in the West,on the urgent need for reforms in legal education.5Year Integrated Law ProgrammeIndia, however, was a latecomer in this regard. It had to await a call from the judiciary in the mid1980. The legal education in Indian universities except for a few honourable exceptionswas in shambles. The system failed to attract committed teachers, unlike earlier times, and it carried on largely with the help of some young lawyers doubling as parttimers.Youngsters who opted for the study of law joined it, and the profession, because they had nothing else to do.Thisreflected on the Bench as well as the Bar. Enough was enough. The judiciary took the initiative and the Bar Council of India and the government also fell in line.And there arose the new fiveyearintegrated undergraduate system of legal education.The five year integrated system has severaladvantages.It has made legal education a professional course, like courses in IIMs and IITs. The emphasis is on the applicational aspects of the law. Clinical education is underscored. The new system allows introductions of new subjects to cater for the challenges of globalization. Most importantly, guidelines have been laid down by the Bar Council of India to ensure maintenance of adequate standard of education. Small wonder that this new system has proved to be a revolutionary success and bright young men and women determined to take up the challenge and make a lucrative career of legal profession have begun flocking the new system.Learning the law enables an individual to improve his analytical capability, logic, and ability to question the validity, viability, and efficacy of things and actions. It inculcates in him to correlate to precedents and make his arguments persuasive. It helps him to interpret the law and legal documents and build up arguments based on such interpretation. It helps him to look for evidence for every statement, proposition or allegation and thus equips him to be just, fair and impartial.

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