The International Essay Writing Competition – 2023 on “Exploring the Intersection of Intellectual Property Rights (IPR) and Human Rights in Digital Spaces,” is being organized by the Centre for Intellectual Property Rights, Strategy and Advancement (CISA), the Centre for Human Rights Law and Policy (CHRLP) at REVA University, Bangalore in collaboration with the Hume Institute for Postgraduate Studies in Lausanne, Switzerland.
About the Organisers:
The Hume Institute for Postgraduate Studies (Hume) is a higher education institution based in the Canton of Vaud, Lausanne, Switzerland, which is renowned for its excellent education, healthcare systems, and outstanding infrastructure. Situated in a leading European hub for technology and innovation, Hume is committed to furthering Switzerland’s remarkable success which can be attributed to the mutual development of knowledge and technology, facilitated by the strong partnership between academia and industry. It is this environment that sets the stage for Hume’s commitment to world-class learning and research in the landscape of 21st Century global education.
The Centre for Intellectual Property Rights, Strategy and Advancement (CISA) is a distinguished institution dedicated to conducting interdisciplinary research on contemporary issues surrounding intellectual property rights. Through collaboration with esteemed partners such as the Centre for Human Rights Law and Policy and the Hume Institute for Postgraduate Studies, CISA offers valuable insights and expertise to governmental and non-governmental organizations in shaping IPR development at both national and global levels. Our mission is to comprehensively comprehend the intricate nature, dynamics, and diverse domains of contemporary IPR issues, with a policy-driven approach. We actively engage with legislators and governments to advocate for the establishment of effective laws and policies to protect intellectual property rights.
The Centre for Human Rights Law and Policy (CHRLP) shares our commitment to interdisciplinary research and actively contributes to eradicating human rights violations. By contextualizing violence and discrimination as human rights violations and exploring diverse occurrences, laws, policies, and procedures, the centre works towards a comprehensive understanding of human rights dynamics. With a keen focus on both theoretical and empirical dimensions, CHRLP strives to generate valuable policy implications, advocating for appropriate legislation and policies to safeguard human rights.
Theme – Intellectual Property Rights and Human Rights
The advent of the digital era has revolutionized the creation, sharing, and consumption of information and intellectual creations. However, it has also presented significant challenges in safeguarding fundamental human rights, including freedom of expression, privacy, access to information, and cultural rights. This competition seeks to delve into the complex interplay between IPR and Human Rights in the digital space, exploring a wide range of thought-provoking sub-themes:
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Digital Innovation, IPR, and Human Rights: Opportunities and Challenges
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Balancing Copyright Protection and Freedom of Expression in the Digital Age
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Digital Piracy and its Implications for Creativity and Human Rights
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Privacy, Data Protection, and Human Rights in the Digital Environment
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Access to Digital Knowledge, Education, and Cultural Rights
Submission Guidelines:
Participants must develop an original essay related to the theme.
❖ Essays should be written in English and should not exceed 3,000 words including footnotes.
❖ The essay must be well-researched and properly referenced using a 21st Blue Book citation style.
❖ Submissions should be in a MS Word document format, with double-spaced text and 12-point in Arial or Calibri Light.
❖ Each participant can submit only one entry and only one co-author is allowed.
❖ Entry to this edition of the Essay Competition is open to Undergraduate and Postgraduate Students, Ph.D. Scholars, Academicians and Legal Practitioners.
❖ All entries must be submitted by 11.59 pm IST on the submission deadline (Sunday, 24th September, 2023) via the provided submission link–
https://forms.gle/DpKu6P9gjUPsHv7T6
❖ The file name of your word file will be in the following format: Name of the first Author_Name of Co-Author (if any) Title of the Essay. For example – if Ms Sam and Mr. Max were to submit their essay titled “Right to health and IPR” with the following name: Sam_Max_Right to Health and IPR (Essays with file names which are not in this format will NOT be accepted).
❖ Submissions need to be fully cited and not contain any plagiarism of any kind. The use of AI writing tools, in the event a high probability score is detected, will result in a summary rejection of the submission.
❖ E-Certificates will be provided to all participants.
❖ Submissions must be original, unpublished and should not be under consideration for publication or participation in any other contests.
❖ Apart from the file name (see point 9. Above), submissions should not contain any identifying information of the author(s) such as names or marks that could reveal the author(s)’s identity in the content of the word document.
Result Announcement and Prizes:
The winning papers will be announced on the 5th November 2023 and the winning authors will be invited to present their papers at the Conference: Charting New Territories: Legal Transformations for Protecting Human Rights in a Dynamic World, taking place on 24th November 2023.
The Dr. B. R. AMBEDKAR Prize for Academic Excellence:
This prize category acknowledges exceptional academic research, rigorous analysis, and critical thinking in law. By recognizing outstanding scholarly achievements, we highlight the international reach and intellectual prowess that result from the partnership between the institutions in India and Switzerland. This category showcases the commitment to excellence and collaboration, which are hallmarks of this esteemed partnership. The winning essay in this category will be awarded a £175 cash-prize.
The REVA-HUME Prize for Global Justice and Impact:
Our second prize category celebrates the global significance and transnational influence of the partnering institutions. We seek to honor essays that embody the essence of international collaboration and cross-border engagement. By promoting global justice and understanding, advancing sustainable development goals, and fostering cultural exchange, this category highlights the institutions’ shared commitment to making a positive impact on a global scale. Together, these institutions strive to address pressing global challenges and forge a more inclusive and equitable world. The winning essay in this category will be awarded a £175 cash-prize.
The REVA-HUME Prize for Innovative Legal Perspectives:
This prize category acknowledges the role of innovative thinking, fresh perspectives, and creative solutions in addressing complex legal challenges. It celebrates essays that demonstrate a profound understanding of legal concepts, critical analysis, and original ideas. By honoring innovation and intellectual curiosity, we encourage the exploration of new frontiers in legal scholarship and practice. This category reflects the institutions’ commitment to fostering intellectual growth, empowering young scholars, and nurturing future legal innovators. The winning essay in this category will be awarded a £175 cash-prize.
Contact:
You can reach out to the organisers via email at: chrlp_sols@reva.edu.in
For more details click here:- REVA-Hume essay writing competition 2023
