ABOUT THE UNIVERSITY- MAHARASHTRA NATIONAL LAW UNIVERSITY
Maharashtra National Law University, Aurangabad is one of the premier National Law Universities in India. The University is dedicated to the development and advancement of legal education, and imparting specialized and systematic instructions, training, and research in the field of law. MNLU, Aurangabad despite being in its nascent stage has and continues to grow in spheres ranging from infrastructure, academics, and administration to the deployment of best research practices in the field. The University aims to advance and disseminate learning, knowledge of law, legal processes, and their role in national development. Its ultimate goal is to serve society by inculcating in its students skills pertaining to advocacy, legal services, legislation, and law reforms but above all —a sense of responsibility.
ABOUT NATIONAL HUMAN RIGHTS COMMISSION
Established on October 12, 1993, the National Human Rights Commission (NHRC) is a vital institution in the landscape of human rights protection and promotion in India. The NHRC serves as a sentinel of human rights, entrusted with the responsibility of ensuring justice for victims of rights violations and promoting a culture of respect for human dignity. Its primary functions include receiving and investigating complaints of human rights violations, promoting human rights awareness, and recommending measures to prevent their recurrence. The NHRC’s importance can be observed from its role as a catalyst for legal and policy changes. Many of its recommendations have led to amendments in existing laws and the formulation of new policies to better protect human rights. Furthermore, the NHRC continues to play a pivotal role in raising awareness around human rights issues through various initiatives which include conducting seminars, workshops, and moot court competitions.
ABOUT THE 1ST NHRC-MNLUA NATIONAL MOOT COURT COMPETITION, 2024
The NHRC-MNLUA National Moot Court Competition is to be an annual event that will serve as a platform for law students to showcase their legal acumen and advocacy skills in the field of human rights. Participants from various law schools and universities across the country will converge to engage in simulated court proceedings. The Competition will typically revolve around hypothetical human rights cases —involving issues such as discrimination, torture, and freedom of expression —challenging students to argue, analyze, and defend their positions before a panel of esteemed judges. The NHRC-MNLUA National Moot Court Competition not only aims to test the participants’ knowledge of human rights law but also to foster critical thinking, legal research, and advocacy skills. It encourages students to delve into the complexities of real-world human rights issues and develop persuasive arguments. This Competition not only offers a unique learning experience but also provides an opportunity for networking and interaction with legal professionals and human rights activists.
GENERAL DETAILS:
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Date: February 9-11, 2024
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Mode: Offline
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Venue: Campus of Maharashtra National Law University, Aurangabad, Aurangabad, Maharashtra —431005.
ELIGIBILITY CRITERIA:
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Undergraduate students pursuing a recognized Bachelor of Law (or an international equivalent) programme.
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Only ONE team can register from a particular College or Law School for participation in the competition. In the event two registrations are received from the same College or Law School, the Team that submits the Verification Form first by the Head / Dean of the Institution / Moot Court Committee, authorizing them to participate on behalf of the College or Law School shall be entitled to participate and will be registered. The prescribed Verification Form may be accessed here.
Note —Bachelor of Law means a 3-year course post-graduation or 5-year integrated course for Indian students or an undergraduate degree in law recognized by the Bar or Regulator of where the student is undergoing education.
TEAM COMPOSITION:
Each team shall consist of two speakers and one researcher.
REGISTRATION DETAILS:
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The registration commences on 30th November 2023.
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The teams will have to register themselves at this Google Form by completing and submitting the Registration Form available no later than 10.00pm IST on 31st December, 2023. Incomplete registration forms shall not be accepted.
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A registration fee of Rs. 5000/- (Rupees Five Thousand Only) shall be charged to all participating teams for the competition and the same may be paid here at this link. Please note that the registration fee once paid shall not be refunded.
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Other relevant details can be found in the rules (link below)
IMPORTANT DATES/TIMELINE:
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Commencement of Registration & Release of Proposition: November 30, 2023
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Last date of registration: December 31, 2023
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Last Date for Seeking Clarifications: January 7, 2024
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Release of clarifications: January 14, 2024
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Release of Official Team Codes: January 15, 2024
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Last Date for memorial submission in Soft Copy: January 22, 2024
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Last Date for memorial submission in Hard Copy: January 31, 2024
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SCC Online Seminar and Draw of Lots: February 4, 2024
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Oral Rounds: February 9-11, 2024
CASH PRIZES:
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Winner Team: Rs. 30,000/-
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Runner-up Team: Rs. 20,000/-
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Best Orator (Male): Rs. 10,000/-
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Best Orator (Female): Rs. 10,000/-
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Best Memorial (Petitioner): Rs. 10,000/-
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Best Memorial (Respondent): Rs. 10,000/-
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Best Researcher: Rs. 10,000/-
IMPORTANT LINKS:
CONTACT INFORMATION
For any queries, feel free to reach out to us at nationalmoot@mnlua.ac.in or to:
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Nandini Tyagi: +91 9068565457
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Arya Asolkar: +91 9764006784
