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Jamia Millia Islamia | Call for Papers | Centenary Celebrations Special Issue (Vol. 5)

CONCEPT NOTE:

Jamia Millia Islamia (JMI) was established in 1920 as a response to the clarion call of renowned social activists and freedom fighters. The sapling representing the quest for knowledge and the resolve to empower the national movement has grown over the last 100 years into an enormous tree that represents tenacity, adaptability, and humility. Jamia Millia Islamia, a Central University, located in New Delhi embodies diversity, uniqueness, and modernity in every aspect of its being. An ensemble of the multilayered educational system, JMI has 9 Faculties, 38 departments and over 27 specialized centres of learning and research, JMI attracts the brightest minds from across the country and globally. Adjudged as the Best University amongst the top universities of the country by the MHRD in 2019, JMI continues to strive for excellence in academics and stands firmly on its original mandate of educating socially conscious young minds.

Established in 1989, the Faculty of Law over the past three decades has been actively redefining the contours of legal education through its various academic programmes, as well as other academic and co-curricular activities. Adjudged as one of the premier institutions of legal education, the Faculty of Law has been constantly working towards training lawyers, judges, policymakers and academicians with a strong commitment towards the protection and promotion of the constitutional values of India.

As a minority institution, the concepts of rights and education aiming towards the true upliftment of the people are quintessential to the idea of Jamia. It is aptly said that Jamia is not just a university, it’s a movement that started back in 1920 with an aim to provide first-rate modern education. As the university marks the centenary year of its establishment, the Faculty of Law, in addition to the various academic and other activities, intends to bring out a special edition of its flagship publication – the Jamia Law Journal (JLJ) [ISSN 2456-2718]. Through the annual issues, the blind peer-reviewed JLJ has been promoting academic research and fostering debates on contemporary legal issues in India. Through this special volume, the Faculty wishes to connect the historical legacy of the independence movement and the subsequent endeavours at the larger nation-building project with the contemporary constitutional and legal framework. Wishing to highlight the relevance of the past developments and the contemporary discourses while undertaking the ambitious project of formulating consequential academic interventions, the Editorial Board calls for papers from academicians, researchers, lawyers, policymakers and students focusing on the following themes:

  1. Making of the Indian Constitution and its contemporary challenges
  2. Protection of minority rights in contemporary India
  3. Changing social norms and legal response
  4. Law, policy and educational reforms
  5. Role of politics in law-making

NATURE OF SUBMISSIONS:

The Jamia Law Journal invites original, unpublished manuscripts from academicians, judges, and legal professionals from India and abroad, under the following categories:

Long Articles (8000-10000 words including footnotes)

This category is designed to comprehensively deal with and provide a sustained analysis of a particular legal topic in toto. It must analyze the current practices in the field and identify lacunae therein along with suggesting solutions to the problem. It should be accompanied by an abstract not exceeding 200 words.

Short Articles (4000-6000 words including footnotes)

The Journal includes short works to provide an opportunity for the members of the legal fraternity to keep abreast of new ideas and legal reforms. In this category, a more comprehensive study of a narrow topic is involved, and the issues must be addressed from a new perspective providing a critical insight on the subject. It should be accompanied by an abstract not exceeding 200 words.

Notes and Comments (2000-3500 words including footnotes)

An important feature of the journal is the ‘Notes and Comments’ section. A note is a concise argument focusing on any recent legal controversy or debate. A comment is limited to a critical appraisal of recent judicial decisions, new legislation (enacted or proposed), or policy reform proposals. Short notes should be accompanied by an abstract not exceeding 150 words. No abstract is required for Case Comments/Legislative Reviews.

Book Review (1500-2000 words including footnotes)

This section includes the review of any scholarly work recently published in the field of law. No abstract is required for the purpose of a book review.

SUBMISSION GUIDELINES:

General Instructions

 

Format

Submission through email

Submission Deadline

September 15, 2021

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