Dear All,
We are excited to announce the inaugural M.K. Nambyar Lecture Series, which will be held on September 29th and 30th, 2024, under the aegis of the M.K. Nambyar SAARC Law Centre for Advanced Legal Studies.
The lecture series will be delivered by the renowned legal scholar Prof. G. Mohan Gopal and will focus on “The Roles of the Constitution and the Supreme Court in India’s Struggle for Democracy.”
The lecture series is designed in a long-form format, intended to facilitate deeper and more meaningful engagement with complex constitutional law issues.
The details of the event are below:
Lecture Sessions:
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Session 1: 5:30 – 7:30 PM, 29th September 2024
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Session 2: 11:00 AM – 12:30 PM, 30th September 2024
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Session 3: 4:30 – 6:00 PM, 30th September 2024
Venue: Video Conferencing Hall, SAARC Law Center, NALSAR.
Webex Link:
https://nalsar.webex.com/nalsar/j.php?MTID=m8a7b61daeca4190d9ee4218b945be2a9
About the Speaker:
Prof. G. Mohan Gopal is a distinguished legal scholar who currently works independently with civil society to defend pro bono constitutional rights of marginalised sections. Prof. Gopal has previously served as Director of the National Judicial Academy and as Director of NLSIU, Bengaluru. He was also the founder chair of the Supreme Court’s National Court Management Systems Committee. Prof. Gopal brings extensive global experience to his work. He has had a long international career working on legal and judicial systems reform in many countries across three decades. He served as Chief Counsel in the Legal Department of the World Bank in Washington, DC and as counsel in the Asian Development Bank in Manila. While at the World Bank, Prof. Gopal taught law and development at Georgetown University Law Centre, Washington, DC as an adjunct professor. He has also taught law at the Faculty of Law, National University of Singapore. Prof. Gopal holds a doctorate in law from Harvard University. Throughout his career, Prof. Gopal has actively engaged with pressing judicial and socio-legal issues to advance democracy and social justice, including in his notable arguments before the Supreme Court of India in 2022, against reservations for Economically Weaker Sections.
The M.K. Nambyar SAARC Law Centre:
The M.K. Nambyar SAARC Law Centre was established in 2003 at NALSAR, under the patronage of Mr. K.K. Venugopal, Senior Advocate, Supreme Court of India. The Centre was recently revived, with the appointment of Retired Justice S. Ravindra Bhat as the Chair of Comparative Constitutional Law Studies. The Centre seeks to focus on academic research, writing and deliberation on issues of Indian constitutional law, comparative constitutional law and other legal issues common to South Asian nations.
We encourage you all to participate in this insightful event and contribute to the dialogue on this vital topic. A brochure with more details about the event is attached. Please reach out to us with any queries.
