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1st Constitutional Law Online Memorial Writing Tournament

Mr. Saunak Kumar Rajguru, an avid Mooter and a Bar Council of India Trust Scholar, is hereby declaring ‘1st Constitutional Law Memorial Writing Tournament’ with ‘Lex Assisto’. The Event is aimed at enhancing the Mooting skills and will prepare the students to excel in their mooting endeavors. I request you to kindly circulate this invite among the students of your college and among your contacts.

About Mr. Saunak Rajguru

Mr. Saunak Rajguru is a Bar Council of India Trust Scholar. His team has won the 33rd Bar Council of India Moot, 2017 along with the Best Memorial for Round – 3, and he bagged for himself the Best Male Advocate Award in the country’s premiere mooting tournament. Apart from this, he has won the RGSOIPL, IIT KGP Moot, UFYLC Jaipur’s National Moot (Ranka) and the All India Law School Meet’s Moot, Bhubaneswar and has also bagged the Best Advocate Tag in each of the above mentioned competitions. He has also bagged the Best Speaker and Best Memorial tags in the 7th MS Ramaiah Moot and 3rd NCU Environmental Law Moot, where his team finished as Semi-Finalists. He was declared Runners-Up in the 4th UPES National Trial Advocacy and has been a Quarter-Finalist in the 22nd edition of the Stetson Moot to name just a few.

PROPOSITION

  1. Mr. Yousuf, aged 38, is a recently appointed Senior Counsel in the Supreme Court of India. In the year 2011, he tied knots with his childhood friend Ms. Shanaya who is a human rights activist, and has been vocal about many women-centric issues plaguing the society. Although, the couple had settled in New Delhi, both of them belonged to the ‘Dawoodi Bohra Community of India’, having their respective ancestral properties in village Pahal, an area populated by the members of the afore-mentioned community.
  2. In the year 2012, the couple were blessed with a baby girl, named Fathima. It was all well until 2014, wherein Mr. Yousuf faced pressure from his community members to perform ‘Female Genital Mutilation’ [FGM] on Fatima. Mr. Yousuf and Ms. Shanaya, were not at all inclined towards the idea and refused to do any such act. This enraged the community members who excommunicated the entire family from their village. It was also to the extent that, when Ms. Shanaya’s father expired, the community members did not allow his body to buried in the cremation ground of the village. The couple were thus compelled to dispose of their respective properties and leave the village forever.
  3. Ms. Shanaya was shocked to witness such turn of events and decided to raise the issue concerning the barbaric act of FGM at the national level. She conducted research surveys in the areas where such act is prevalent and prepared a report with respect to the human rights violations owing to such barbaric act. She submitted the Report to ‘Friends of Daughters’, an NGO endeavoring to protect girl child rights in the country. The Secretary of the NGO, on finding enough substance in the Report, decided to move to the Apex Court by way of a Public Interest Litigation.
  4. The Petition was heard by a Division Bench of the Apex Court and notice has been issued to the Union of India. The Petition, inter alia, has assailed the act on the grounds of violation of fundamental rights of the citizens exposed to such barbaric act.
  5. Draft the Submissions on behalf of the Petitioner only.

REGISTRATION DETAILS

  1. Register by filling out the details, Click here

Dates have been extended : 25th Dec and 30th Jan are the deadlines for registration and submissions respectively

  1. Fees: INR 200 (for single candidate) and INR 300 ( For a 2 member team).
  2. Payment Options: a) PayTM- 7377464252 {Please use ‘Send Money to Bank’ feature}
  1. Additionally, send a copy of your payment receipt to saunakrajguru3@gmail.com.

RULES FOR WRITTEN SUBMISSION / EVALUATION

1 Individual or Teams have to prepare and submit memorial from on one side, i.e. ‘Appellant’.
2 Last Date to submit the Written Submissions is 5:00 PM, 30th January, 2019.
3 Late submissions beyond the stipulated time period shall be penalized with 1 negative mark per day.

THE FONT OF THE BODY OF THE MEMORIAL SHOULD BE IN THE FOLLOWING FORMAT:
• Font of the body of the memorial: Times New Roman, size 12,
• Line spacing:1.5 Heading: Font size 12 The font to the footnotes: Times New Roman, size 10. Body of text: Justified
• Participants shall cite all authorities in the Written Submission using footnotes following the Bluebook Method of Citation (19th edition).

AWARDS

Although I am floating this event for a Charitable purpose, however, the following awards will be provided:
a) Cash Prize of INR 650 to the ‘Winner’ & Free Access to my Online Mooting Course Materials worth INR 1000.
b) Cash Prize of INR 350 to the ‘Runners-Up’ & Free Access to my Online Mooting Course Materials worth INR 1000.
c) E-Certificates to each and every participant.

 

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