The GNLU Centre for Law & Society is organising an Open House with Mr. Shyam Divan on the topic of “Right to Privacy and the Aadhaar Scheme” on September 29, 2018.

Mr. Shyam Divan is a Senior Advocate at the Supreme Court of India. He was the leading cousel in the recently concluded case challenging the constitutionality of the Aadhaar Act. He also played an instrumental role in the case of KS Puttaswamy v. Union of India which declared that Indians have a fundamental right to privacy enshrined under Article 21 of the Constitution. Mr. Divan’s areas of specialisation include constitutional law, administrative law, environmental law, banking, among others.

The aim of the session is to understand the right to privacy – its different facets and the interplay of the Aadhaar Scheme with the right to privacy.

Date: Saturday, September 29, 2018

Time: 11:30 a.m. – 12:30 (Lecture)

           12:30 – 1 p.m. (Q&A Session)

Venue: Orientation Hall

For more information please feel free to contact Mr. Zaid Deva, Student Coordinator at +91-9419061802.

Dr. Saurabh Anand, Assistant Professor & Director, Centre for Law & Society, GNLU at +91-8128650808.

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