Site icon SCC Times

Call for Entries | 9th RMLNLU-Khaitan & Co Conference & Essay Competition on Labour Laws

About the Opportunity

The Journal Committee (“Committee”) at Dr. Ram Manohar Lohiya National Law University, Lucknow (“RMLNLU”), in collaboration with Khaitan & Co, is organising the 9th edition of the RMLNLU International Legal Essay Writing Competition (“Competition”) along with the RMLNLU-Khaitan & Co Conference on Labour Laws.

 

About RMLNLU

RMLNLU was established in 2006 to impart quality legal education to students all over the country and to meet emerging challenges in the field of law. RMLNLU is committed to providing excellent infrastructure to its students and facilitating an environment that advances and disseminates knowledge of the law and legal processes. It aims to develop in students and research scholars, a sense of responsibility to serve the society in the field of law by developing skills in advocacy and legal writing.

 

About the Journal Committee

The Committee was constituted with the objective of promoting legal research and writing. Apart from conducting the RMLNLU International Legal Essay Writing Competition every year, the Committee annually publishes two peer reviewed journals – the RMLNLU Law Review and the RMLNLU Journal on CMET (Communication, Media, Entertainment and Technology) Law. Both these journals publish articles, essays, case notes/comments and book reviews from contributors all over the world. The RMLNLU Law Review also runs a blog which provides a platform for people in the field to express their opinions on contemporary legal issues.

About Khaitan & Co

Founded in 1911, Khaitan & Co is among India’s oldest and most prestigious full-service law firms. It is also one of the largest law firms, with over 600 professionals. The firm has an array of practice areas which include mergers and acquisitions, intellectual property, banking and finance, debt capital markets, dispute resolution, white collar crimes, data privacy and protection, and competition/ anti-trust law. The firm has strong capabilities and deep industry knowledge across all its practice areas.

 

Over the years, Khaitan & Co has consolidated its position as a leading law firm in the field of employment and labour law. Its Employment, Labour and Benefits practice provides commercially oriented and practical advice on areas and events around business sale and acquisitions, change of ownership, employee benefits including equity based incentive schemes, employment agreements and policies, workplace diversity and discrimination issues. Additionally, the practice specialises in contract labour and alternate employment arrangements, whistle blower complaints, employee grievance redressal, workforce restructuring, staff re-classification and mobility, workplace health and safety issues as well as immigration advisory. As recognition for the pioneering work of the firm in the field of labour and employment law, recently it was conferred with the IDEX Large Employment Law Firm of the Year award in 2019, the Legal Era Labour & Employment Law Firm of the Year 2020 – 21 award and the In-House Community Firm of the Year award in 2021.

 

About the Judges

The panel adjudicating the virtual conference shall be chaired by Mr. Anshul Prakash. Mr. Prakash is a Partner at Khaitan & Co’s Mumbai office and leads the firm’s Employment, Labour and Benefits practice. He advises various prominent domestic and international clients on numerous employment law and related matters concerning workforce management, social security, industrial relations, workplace harassment and discrimination, structuring benefits and incentives, health and safety, internal inquiries and workforce restructuring.

 

He also leads the firm’s thought leadership initiative on advocacy and knowledge sharing in the field of employment and labour law and actively shares his insights through publications, print media and public speaking events. Additionally, Mr. Prakash has been recognized as Top Individual Lawyer (Labour & Employment) by Forbes India Legal Powerlist 2020-21 besides being recognized as a Top 40 under 40 Best Lawyer by Business World Legal and being honorably ranked and highly recommended by Chambers & Partners Asia Pacific, Legal 500 Asia Pacific and Asia Law profiles (Client Service Excellence).

 

Theme and sub-themes

This year the Committee is inviting submissions from authors on the topic- “Emerging Challenges in Labour Law”. The list of the indicated sub-themes is given below to aid the participants:

Note: The sub-themes are only indicative. Authors are free to deviate and explore other labour law sub-themes of their own choice.

 

Eligibility

Authors must be pursuing their 5-year integrated LL.B. (Hons.) course/ 3-year LL.B. course from any recognized university in India to be eligible to participate in the Competition.

 

Structure

 

Rewards

 

Participation Guidelines

Submission Guidelines

 

Miscellaneous Rules

 

Dates and Deadlines:

 

Contact Information

For more details about the Competition, access the brochure from here.

Exit mobile version