Call for Blogs | RGNUL Student Research Review (RSRR)

About RSRR

RGNUL Student Research Review (RSRR) is a bi-annual, student-run, blind peer-reviewed legal journal based at Rajiv Gandhi National University of Law, Punjab. We have been publishing the academic journal in association with the Eastern Book Company since 2014.   

The RSRR Blog was established in 2017 as a medium of voicing opinions and sparking discussions. 

The Editorial Board invites submissions for the RSRR Blog Series on “DEFERRING THE ENVIRONMENTAL EXIGENCY: A REBELLION TO BEGIN?”

Introduction

“We are the last generation that can prevent irreparable damage to our planet”

In the past few years, the world has begun to rapidly pace towards its doomsday. It is to address this need of the hour that 18 countries until today have declared climate emergency, latest to join the suit being Scotland and Ireland. While the environmental urgency has been debated at several international stages in the last two decades, the ground-breaking solution still has not been found.

India, has been pro-active regarding climate exigencies since the earlier times through its legal, executive and judicial wing. India’s efforts to legally defer the doomsday have seen various laws regulating the environment constituents as well as upcoming environmentally friendly policies. Indian states have also tried to mitigate environmental risks that are depreciating health by enacting local laws/policies/rules such as the odd-even rule, curbing crop burning, disaster management rules in calamity prone states, state amendments to union laws to suit their situations.

However, it is no secret that there exists a gaping hole between theory and reality of the environmental laws and policies. It is a sine qua non to follow such laws in spirit and not only in letter. Though the legislatures have been quick to act to enact laws to defer the environmental crisis, the execution, and implementation fall flat. The recent water crisis of Chennai is an example of unregulated urban development without regard to the environment. It is due to the presence of multiple loopholes and mismanagement that has led to the current environmental crisis. India stands at crossroads of development, a growing economy, fundamental rights, and environmental health.

In light of the current plight faced by our country and the globe, RSRR calls upon the members of the legal community to revisit the environmental policies enacted by the Government of India and local state laws to bridge the loopholes address the emergency through state laws and policies. The focus of the discourse is to highlight the problems with the implementation of such environmental laws and envisage possible solutions.

This Blog Series aims to foster discussion and legal solution to the environmental crisis our country faces today. Furthermore, the authors are urged to highlight such environmental issues which have not been in public foray but require attention.

Sub-Themes

1. Plastic bans in states: a failed policy?
2. Union Government Policies regarding Environment (The list is not exhaustive)
   a. Electric Vehicle Policy: well-planned policy or a hasty beginning?
   b. India Cooling Action Plan, 2019
   c. National Action Plan on Climate Change, 2008
   d. National Environment Policy, 2006
3. State Government’s policies regarding Environment (The list is not exhaustive)
   a. State action plan on climate change
   b. State water policies
   c. State wetlands conservation policies
   d. State forest policies
4. Analysis of Union Budget 2019 vis-a-vis environment.
5. Legal analysis of local state-specific environmental issues and state laws.
6. Analysis of regulatory bodies and their interplay for disaster management
7. Need to overhaul waste management regulation in India
8. A suitable mechanism for states to eliminate rampant flouting of environmental laws

The submissions are, however, not restricted to the aforesaid sub-themes, provided they fall within the ambit of the main theme and pertain to the current environmental scenario of India.

Submission Guidelines and Procedure

1. All submissions must be in Garamond, font size 12, spacing 1.5.
2. All endnotes should be in Garamond 10, single-spaced.
3. Margins: Left 1.5 Inch, Right 1 Inch, Top 1 Inch, and Bottom 1 Inch.
4. Word Limit for each post is a maximum of 1500-2100 words (exclusive of endnotes).
5. Authors are required to provide an abstract of around 100-150 words along with keywords that represent the essence of the submission. The abstract is to be submitted along with the article, itself.
6. Please ensure the inclusion of endnotes instead of footnotes.
7. A uniform style of citation is necessary for acceptance.
8. The manuscript should be accompanied by a cover letter specifying the author’s name, designation, institute, contact number, and email for future reference. [Participants are requested to not put their name anywhere in the main manuscript].
9. All entries should be submitted in .doc or .docx format.
10. The manuscripts must be e-mailed to submissionsrslr@rgnul.ac.in.
11. The subject of the e-mail should be titled “Submission for RSRR Blog Series: Environmental Law”.
12. Entries that will be selected after the review stages shall be published on the RSRR Blog Series.
13. E-certificates will be awarded to the authors of each published blog.
14. Co-authorship of a maximum of 2 is permitted.
15. The author(s) bear sole responsibility for the accuracy of facts, opinions or views stated in the submitted Manuscript.
16. In the case of gross plagiarism found in the contents of the submitted manuscript, the manuscript shall be subject to rejection.
17. Copyright of all blog posts shall remain with RGNUL Student Research Review.
18. All Moral Rights shall vest with the author(s).

Deadline

The last date of submission is 30th October 2019.

Contact

In the case of any query, contact at submissionsrslr@rgnul.ac.in.

Furthermore, the following people can be contacted:

Editors-in-Chief:

Aryan Babele (9926041054)

Shrey Nautiyal (7988767598)