NLUJ | National Virtual Seminar on ‘Constitutionalism in Contemporary Times [23–24th September, 2023]

A. ABOUT THE EVENT AND THE ORGANISERS

The Centre for Comparative Constitutional Law & Administrative Law and the Constitutional Law Society at National Law University Jodhpur are delighted to announce a joint initiative – a National Seminar titled ‘Constitutionalism in Contemporary Times’ to be held virtually (CISCO WEBEX) on 23–24th September, 2023. The deadline for the abstract submission is 14th August 2023. This seminar aims to provide a platform for legal scholars, practitioners, academicians and students to engage in thoughtful discussions and deliberations on pressing contemporary issues within the realm of constitutional law. By bringing together diverse perspectives and expertise, the seminar seeks to foster an enriching exchange of ideas, critical analysis and novel insights into the evolving landscape of constitutional jurisprudence.

We look forward to your participation and valuable contributions to make this seminar a resounding success.

Centre for Comparative Constitutional Law and Administrative Law

The Centre for Comparative Constitutional Law and Administrative Law (CCAL) at National Law University Jodhpur is dedicated to fostering dialogue and scholarship in the domains of Comparative Constitutional Law and Administrative Law. Our flagship publication, the Comparative Constitutional Law and Administrative Law Journal (CALJ), under the able guidance of Prof. (Dr.) I.P. Massey has been fostering scholarly excellence since its inception in 2013. Our Advisory Board comprises legal stalwarts including Former CJI M. N. Venkatachaliah, Senior Advocate Rajeev Dhawan and Prof. Timothy Endicott.

Indexed on SCC Online and Manupatra, CALJ offers a platform for robust debate on contemporary issues in Comparative Constitutional Law and Administrative Law. As part of our commitment to enhancing discussions on contemporary legal issues, we proudly present Pith & Substance: The CCAL Blog where scholars, students, and legal practitioners share their insights on constitutional and administrative law themes. In our continuous endeavour to promote in-depth engagement with legal writing, we initiated the Writ[e] & Talk podcast in 2022. Through insightful interviews with authors of academic papers, we explore the intricacies of their research, arguments, and methodologies. The CCAL also had the privilege of hosting guest lecturers by eminent scholars, including Prof. Romila Thapar, Prof. Shubhankar Dam, and Mr. Vikram Raghavan, who enriched our academic pursuits.

Constitutional Law Society

The Constitutional Law Society was established in 2018 with the aim of fostering a culture of in-depth discussion and debate surrounding several areas of Constitutional law. Its principal objective is to address subjects and themes that may not be fully explored or covered within the confines of a traditional classroom setting. Through a range of engaging activities, including competitions, specialized lectures, and group discussions, the society endeavours to enhance and deepen students’ understanding of Constitutional law. Over the course of its existence, the Society has hosted a distinguished array of learned academicians and scholars, among them being Prof. Hanna Lerner, Prof. Vicki C. Jackson, Prof. Gary J. Jacobson, Dr. Chintan Chandrachud, Dr. M. R. Madhavan, and Prof. Philip Dann, among several others. These esteemed individuals have graced the society’s lecture series, generously sharing their profound insights and expertise on a wide spectrum of subjects pertaining to Constitutional Law.

B. OBJECTIVES OF THE SEMINAR

The objectives of the seminar are as follows:

• To promote an enriching discussion and discourse on the contemporary issues in the field of constitutional law.

• To encourage comprehensive research and understanding of the evolution of Constitutional issues over time.

• To impart and expand the knowledge of students and scholars on various issues and a critical understanding of the same.

• Encourage students to develop independent thought, depth of knowledge, clear reasoning, critical analysis and persuasive styles.

• Facilitate academic exposure to participants by organising discussions and facilitating interactions between participants and experts.

C. STRUCTURE AND STAGES OF THE EVENT

Day One:

• Inaugural Session: The seminar will commence with an inaugural session where dignitaries will address the participants, setting the tone for the discussions ahead.

• Paper Presentations: Parallel sessions will feature paper presentations by participants on the various themes. Eminent panellists will chair each session.

• Panel Discussions: After the paper presentations, there will be engaging panel discussions on selected contemporary areas of constitutional law to facilitate interaction between participants and experts.

Day Two:

• Continuation of Paper Presentations: The second day will continue with paper presentations on the remaining themes.

• Panel Discussion on Constitutional Concerns: Eminent speakers will engage in a panel discussion, providing insights into important constitutional concerns and contemporary issues.

• Valedictory address.

D. ABSTRACT SUBMISSION GUIDELINES

THEMES

Papers are invited on the following themes:

• Gender Equality and Constitutional Reforms

• Democratic Governance and Political Justice

• Socio-economic Rights as pathways to inclusivity

• Boundaries and Changing Perspectives on Judicial Activism

• Transformative Constitutionalism

SUBMISSION GUIDELINES

• Participants are encouraged to submit abstracts that reflect the core argument of the paper in clear terms with a maximum of two authors per submission.

• The abstract shall be within 300 words. At least five keywords must be highlighted.

• The abstract shall contain the names, email addresses and designations of the authors.

• Formatting guidelines: font: Times new Roman; font size: 12; justified; line space: 1.5.

• Click on the link to upload abstract: https://forms.gle/KEBUkFizshg6eJ6p7

E. TIMELINE

F. ELIGIBILITY CRITERIA AND FEE STRUCTURE

We solicit participation from academicians, advocates, researchers, and PhD scholars in the field of law. The seminar is not open to undergraduate law students or LL.M. students. The registration fees for the seminar shall be Rs. 1,000 payable on the acceptance of abstracts.

G. CONTACT/QUERIES

For queries or clarifications with respect to the Seminar, feel free to reach out to us at seminar@nlujodhpur.ac.in

For additional support, reach out to our organising team–

Student Co-ordinators-

Himanshi Yadav: +91 88249-58039,

Jayam Jha – + 91-89697-30696

Convenor

Sayantani Bagchi

Assistant Professor, Faculty of Law

Faculty Advisor,

Centre for Comparative Constitutional Law and Administrative Law

Constitutional Law Society

National Law University Jodhpur

Contact- +91-8902297150