ABOUT UNIVERSITY
The Himachal Pradesh National Law University (HPNLU, Shimla) was established by the State Government in the year 2016 by an Act of the Legislature (Act 16 of 2016). The University started functioning on the 5th of October 2016. Located in the geographical terrains of the Himalayas, HPNLU, Shimla, offers a conducive atmosphere for academics, research, and extracurricular engagements. The University runs two undergraduate courses: B.A. LL.B. Hons., Five Year Integrated Course (FYIC), and B.B.A. LL.B. Hons. (FYIC); and One Year LL.M. Programme. The University also offers Ph.D. Program and Post-Doctoral Programme (LL.D.) in Law. Presently, the University has about 700 students admitted to various courses. Under the visionary leadership of the Hon’ble Vice-Chancellor Professor (Dr.) Nishtha Jaswal, the team is not only working laboriously and diligently but feels motivated to make palpable endeavours in academics and research. The University has proactively organized events ranging from legal to social, curricular to co-curricular, etc. The cultural evenings, mooting competitions, seminars, webinars, and National and International Conferences have adorned the documentary and historical assemblage of HPNLU from time to time. Despite being in its growing stage, HPNLU has solidified its footing in academics by serving society and the nation as a whole.
ABOUT THE NATIONAL CONFERENCE
Transgender people are commonly ridiculed as ‘hijras,’ ‘Kinners,’ chakkas, zenna, etc. As per the dictionary meaning, a transgender person (often abbreviated to a trans person) is someone whose gender identity or gender expression does not correspond with the sex they were assigned at birth. As they do not conform to the sex they are biologically assigned with, so they are not accepted. Dolefully, Transgender people at a very early stage of their childhood are disowned from the relational ties of their family members and their parents. Consequently, they choose their own relations after parting their ways from their families, forcefully or preferably. When families do not come to support them, they are supported by the new-found relations. Giving birth to a transgender baby is still considered to be embarrassing for the family. Ironically, Transgender people are the same people who are considered to be the harbingers of festivity and good-omen. In Indian society, the presence of transgender is welcomed because their blessings for a newborn or a newlywed couple are considered to be auspicious. Their blessings make Indian marriages more celebrated and joyful. To add, even mundan ceremonies in some cultures become an insipid affair if their blessings are not showered. In general view, they are mocked at. Have we tried to find that those who make our gatherings joyful with their dance moves are themselves happy or not? The loud claps hide their intense feeling of dejection. The deplorability of transgender people is not limited to any particular nation or boundary. The narrative of the community notices only changes in the names of the transgender people and their nationalities. Discussions and deliberations about transgenders, their tribulations, and challenges are not new but have escalated after the decriminalization of section 377 of the Indian Penal Code by the Supreme Court of India. It is no surprise that this legal action has been welcoming for some, while for others, the decision is pejorative. In fact, years after the Navtej Johar decision, transgender persons continue to face discrimination, prejudices, and legal barrier in exercising their fundamental rights. They are marginalized, stigmatized, and dejected in all walks of life. Society teases them for what they are. Their peculiar dressing style, saris on their masculine bodies, and makeup on their masculine faces amuse many. Their speaking style and clapping, followed by words, are enough to ridicule them. In public transportation, passengers would prefer standing than sharing seats with them. Besides their social deprivation and insulting experiences, the commercial working sector, politics, and glamour also do not intend to help them. The community is gaining recognition with time, but the journey to reach the desired destination is long. This Conference aims to delve deep into the duality of society, the extreme agonies of transgenders, and the challenges met by them. Furthermore, it aims to address various concerns and causes of their tribulations, such as forms of subjugation and humiliation encountered by them, sexual and emotional hostility from society, absence of a congenial environment and attitude towards them.
ABOUT THE EVENT
The Conference invites research scholars, academicians, activists, lawyers, and members of the transgender community, students, faculty from different disciplines to share their outlooks on the subjects of deliberation. The conference invites research papers on the RIGHTS OF TRANSGENDER PEOPLE. In preparing the abstract of their proposed papers, we encourage prospective participants to engage with the highlighted theme of the seminar. Kindly note that the seminar will be conducted in HYBRID MODE with offline presentations at Himachal Pradesh National Law University, Shimla.
REGISTRATION PROCESS
Please check the link of the form for registration: https://erphpnlu.in/anon_evForm.htm?ev=13
Interested individuals may register themselves by filling out the Google Form given below and by paying a registration fee.
CONTACT:
Dr. Ruchi Raj Thakur – ruchithakur@hpnlu.ac.in
Dr. Hari Chand – harichand@hpnlu.ac.in
Aadya Pandey (91+ 6396722711)
Shreya Katoch (91+ 7807001909)
Purab Sharma (91+ 7876591653)
Vasundhara Awasthi (91+ 7876606430)
Himachal Pradesh National Law University, Shimla 16 Miles, Shimla Mandi Highway, Ghandal, Dist. Shimla, H.P. – 171014
