About JLEL
The NLIU-JLEL is a peer-reviewed annual labour and employment law journal which aims to create meaningful debate and discourse to build a fair and equitable regime of workspace laws and to study the dynamic confluence of the academic and the human resource represented by such laws.
Theme
We welcome original, genuine and unpublished contributions from students, academicians and practitioners for the Journal. The Journal is accepting submissions under the broad theme of “Labour and Employment Laws” including inter alia industrial disputes, discrimination, gig economy, exploitation, minimum wage, restraint of trade, and whistleblowing. However, the submissions must be of contemporary relevance.Categories of SubmissionsThe submission can be made under any of the following categories:
- Articles (4000 to 8000 words) The article must be a comprehensive and in-depth analysis of the problem(s) or idea(s) dealt with by the author and should include references to a range of sources and contributions in the form of alternatives and suggestions. The word limit is exclusive of footnotes.
- Essays (2000 to 4000 words) The essay must be an analysis of the problem(s) or idea(s) dealt with by the author and should include references to a range of sources and contributions in the form of alternatives and suggestions. The word limit is exclusive of footnotes.
- Case Comment (2000 to 5000 words) The comment must be a critical analysis of a recent judgement, bringing out its relevance in light of development of laws, views expressed in the judgement and views of the author(s). The word limit is exclusive of footnotes.
- Book Review (1000 to 3000 words) The review must be a crisp account of a recently published book including the issues explored and the related arguments of the author. The word limit is exclusive of footnotes.
- Legislative Comment (2000 to 4000 words) The comment must analyse a recent legislative enactment. It must examine the objective of the legislation and the legal impact the same is expected to have. The word limit is exclusive of footnotes.
(NOTE: Submissions in the categories of Book Review(s), Case Comment(s) and Legislative Comment(s) will be highly appreciated.)Submission Guidelines
- All original submissions must be accompanied by an abstract not exceeding 300 words which is exclusive of the word limit and should be included within the document of the manuscript. A separate document containing only the Abstract must also be submitted. The abstract must expressly include the novelty and usefulness of the idea that the author wishes to put forth and must categorically mention the specific contribution of the submission, beyond the existing available literature, the practical utility of their recommendation. The abstract must also contain 5 keywords at the end.
- All submissions must be in MS Word format (.doc) or (.docx), with Times New Roman font (body: size 12, line spacing: 1.50; footnotes: size 10, line spacing: 1.00).
- The Journal uses only footnotes (and not endnotes) as a method of citation. The footnotes must conform to the Oxford Standard for Citation of Legal Authorities (OSCOLA, 4th Edition). Non-compliance with this may lead to disqualification.
- The submissions made should not be plagiarised. Any submission in contravention of this rule shall be summarily rejected.
- The manuscript itself must not contain any information as to the name(s) of the author(s), the institution, address or any other information that may reveal or indicate their identity.
- Co-authorship is permitted for up to 2 authors. However, co-authorship is not allowed in case of Case Comment, Book Review and Legislative Comment.
- Submissions are accepted for publication on the condition that they do not infringe the copyright or any other rights of any third parties. If the submission is found to be violative of any of the rights of the other party, the author(s) shall be solely responsible for such violation.
- Submissions made should be on an exclusive basis i.e., submission should be unpublished and should not be under any concurrent consideration.
- The editorial board reserves its rights to suggest changes/make amends/request to add or delete any portion in the submitted manuscript, based upon the discretion of the editor. The author(s) are supposed to incorporate the suggested changes within the specified time limit.
- All submissions must be made on this form only, before 23:59 hours, 31st October 2021.
- If the manuscript is selected for publication, the Centre for Labour Laws will have the copyright over the same, and the authors will be granted the moral rights for the same.
Please visit HERE for more details about call for papers.
Previous Volume of NLIU-JLEL (Soft Copy) can be accessed at this link.
Any doubts relating to the submissions for NLIU-Journal for Labour and Employment Law must be addressed to jlel@nliu.ac.in with a subject line “Query Journal for Labour & Employment Law”.
