About us

The Constitutional Law Society of TNNLU is an academic committee that endeavors to raise awareness about various important and contemporary topics of Constitutional Law, and bring it into the mainstream. Our aim is to encourage the spirit of rational inquiry and critical thinking vis-à-vis constitutional developments. Through our extensive network of discussions, media content, and legal writing, we hope to actuate a definitive change towards the way Constitutional Law is perceived, by making it more accessible, understandable and interesting. In keeping with this, one of its many initiatives to further the spirit of learning is the ‘CLS-TNNLU Blog’.

About the CLS-TNNLU Blog

The CLS Blog of TNNLU is a forum created by the Constitutional Law Society, TNNLU with the objective of enriching the dialogue surrounding contemporary issues of Constitutional Law. Our aim is to provide a platform for members of academia to contribute to this growing discourse, while also ensuring that these subjects are understandable and available to everyone. We primarily accept submissions pertaining to Constitutional Law, but welcome and actively encourage interdisciplinary topics. This is in keeping with our goal to spread awareness of all aspects of Constitutional Law, and its intersection with other fields of study. Thus, we are now calling for submissions containing a connection with contemporary issues on constitutional law, including legislative analysis, analysis of recent judgements, case studies, intersectional analysis and comparative studies with other legal jurisdictions and constitutional frameworks.

Theme

The theme for this month is “Health Equity, Public Health and the Constitution.” We are accepting original and genuine contributions addressing the current predicaments of public health  governance through an interdisciplinary lens. We encourage analyses of  various  aspects  of  research in public health including- Emergency Preparedness and Infrastructural analysis; Workplace Safety and Occupational Hazard in Healthcare; Ethics and Distributive Justice in access to essential healthcare and services; relevance of Data Privacy in Public Health Policy and other allied areas of research.

The deadline for the thematic submission is 5th August, 2021.

The CLS-TNNLU Blog welcomes submissions of the following types:

  1. Short Articles, which report on the results of new research in legal developments in relation to Constitutional law (up to 2000 words)
  2. Opinion pieces, which advance a personal viewpoint on a current issue or debate in Constitutional Law (700-1200 words)
  3. Legislative Comments, which addresses a specific policy documents and draft legislations which affects public interest (up to 2000 words)
  4. Case Comments, which reports on specific cases in Constitutional law (up to 2000 words)
  5. Book Reviews, which critically analyses legal texts which concerns Constitutional Law (up to 1500 words)

Word limits are indicative only. However, it is advised that authors stay within the same.

General Submission Guidelines

  • All submissions must be in English.
  • Submissions should be the original work of the contributor(s). Any form of plagiarism will result in an automatic rejection.
  • An article can be co-authored by a maximum of 2 people.
  • Authors must hyperlink wherever possible and must footnote the source only where strictly necessary. The citation must be done in ILI style of citation. ILI Style of referencing can be found
  • Formatting Criteria:
    • Font: Times New Roman;
    • Font Size: 12;
    • Line Spacing: 1.5 and
    • Alignment – Justified.
  • Manuscripts must be submitted along with an abstract of 80-100 words in .doc/.docx form.
  • Submissions should not contain content that could be considered offensive, abusive, derogatory or potentially defamatory.
  • The editors of the CLS-Blog have absolute discretion in determining whether to accept a submission for publication on the Blog.
  • Kindly visit our blog site for further guidelines.

To submit a piece, kindly fill this Google Form

Apart from thematic submissions, we also accept submissions on a rolling basis. We welcome pieces that address contemporary issues and nuances in Constitutional Law, both in India and internationally. We discourage posts that merely summarise cases or discuss basic aspects of Constitutional Law. We prefer that the submissions critically analyse or explore particular themes of relevance and pertinence. We are keen on creating a dialogue between posts so feel free to cross-refer to and comment on other posts from the Blog.

Contact

If you have queries, substantive questions, clarifications or proposals for consideration, please contact our editors at clsblog@tnnlu.ac.in

 

For more details, refer CLS Blog- Brochure- Theme

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