About Rajiv Gandhi National University of Law, Punjab
Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the Rajiv Gandhi National University of Law, Punjab Act 2006 (Punjab Act No. 12 of 2006). The Act incorporated a University of Law of national stature in Punjab, to fulfil the need for a Centre of Excellence in legal education in the modern era of globalization and liberalization. The University acquired approval from the Bar Council of India (BCI) in July 2006.
About the Centre for Advanced Studies in Labour Welfare (CASLW)
The Centre has been established to improve and strengthen the Labour Justice System in India. It strives to uphold and protect the rights of the labourers and their families thereby ensuring them a life of human dignity. The Centre also makes an effort to sensitize the laborers about their rights, which are enshrined in the Constitution of India and other legislations as well. In addition it, the Centre makes an effort to impart education to the children of laborers on the University campus and makes them aware of their fundamental right to education thereby, making their parents realize their duty towards their children.
About the Initiative: ‘Shram’
“Shram” is our new weekly newsletter aimed at fostering a consistent and engaging dialogue on contemporary issues within labour and employment law. Each week, the newsletter will feature insightful articles, case commentaries, legislative analyses, and updates on this dynamic area of law, serving as a valuable resource for anyone interested in the field.
Eligibility
All students, academicians, legal practitioners, HR professionals, and anyone with an interest in labour and employment law can submit their original and unpublished manuscripts.
Theme
Employment Law, Labour Law, Service Law
Sub Themes (Illustrative)
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Paternity Benefit Laws in India
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Gig Economy
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Invisible jobs and gender equality
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Rights of third gender and the discrimination they face
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The rise in fast fashion has led to increased child labour
Please note: The themes are merely illustrative and not exhaustive. Any paper written
within the broader purview of the theme will be considered.
Submission Guidelines
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Length: 1000—1300 words (extendable up to 1500).
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Co-authorship: allowed for up to two authors.
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Originality: Submissions must be original and free from plagiarism. Authors are responsible for accuracy. Copyright rests with CASLW; moral rights remain with the author(s).
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Formatting & Citation: Manuscripts should be in Times New Roman, size 12, 1.5 spacing, justified text.
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Citations should be through in-text hyperlinks for online sources, and OSCOLA (4th Edition) endnotes for offline sources.
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Any failure to adhere to submission guidelines may result in rejection of the submission.
Mode of submission
Those interested can send their submissions to caslw@rgnul.ac.in.
The subject of the email should be in the following format: “Submission for Shram Post | [Title of your Topic] | [Your Name]”.
Subscribe to ‘Shram’
To receive the weekly newsletter directly in your inbox and stay updated with the latest in labour law, please subscribe by filling out the Google Form.
Contact Information
For any information, please contact:
Rathod Arun Kumar (Convenor, CASLW): +91 91213 64746
Pravnav Chadha (Research and Shram Team Head, CASLW): +91 97971 29380
Email: caslw@rgnul.ac.in
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