DBRANLU Sonepat | National Constitutional Hackathon 2025 | Policy Innovation Challenge

Organized by:

The Centre for Constitutional Law and Transformative Studies (CCLTS) at Dr. B. R. Ambedkar National Law University, Sonepat

Theme: The Constitutional Imperative of Sustainable Development:

Crafting Policy for Environmental Justice

The Policy Problem: Balancing Economic Growth and Article 21

The Indian Constitution recognises the right to a healthy environment as an indispensable component of the Right to Life under Article 21. However, rapid industrialisation and economic growth often create conflicts with environmental preservation and the constitutional guarantee of environmental justice.

The challenge before the participants is to design a Transformative Policy or a Constitutional Amendment Proposal aimed at effectively institutionalising environmental justice and ensuring sustainable development across all tiers of governance in India.

The proposed solution must answer:

How can India develop a robust, constitutional-level policy framework to harmonise the nation’s developmental aspirations (Viksit Bharat @2047) with its fundamental duty to protect and improve the environment, ensuring environmental justice for present and future generations?

Important Dates

Event	Date
Registration Deadline	26/11/ 2025
Submission Deadline (Policy Proposal)	26/11/ 2025
Presentation of Proposals	28/11/ 2025

Awards

Cash prizes will be awarded to the top three policy proposals. Certificates of Merit will be issued to all participants who present their proposals.

1st Prize: ₹ 1,500/- (Rupees One Thousand Five Hundred Only)

2nd Prize:₹ 1,000/- (Rupees One Thousand Only)

3rd Prize: ₹ 800/-(Rupees Eight Hundred Only)

Submission Guidelines for Participants:

1. Eligibility: Participation is strictly on an individual basis. No teams or co- authorship are permitted. The Hackathon is open to students, academicians, legal practitioners, policymakers, and research scholars.

2. Registration Fee: Rs. 150

3. Submission Format (Policy Proposal Document):

   • The submission must be a comprehensive Policy Proposal Document that articulates a legally and constitutionally sound solution to the stated problem.

   • Word Limit: The main text of the policy proposal (excluding footnotes) must be a maximum of 1,200 words.

   • Structure: The proposal must include a Title, an Executive Summary, a Statement of the Constitutional Problem, the Proposed Policy/Amendment, and its Implementation Strategy.

   • Formatting: Times New Roman, Font Size 12, 1.5 line spacing. All submissions are to be emailed at cclts@dbranlu.ac.in and must be in .pdf format.

4. Originality and Reference: All submissions must be original and unpublished work,

   and references are to be submitted as endnote in the end of the document.

Presentation and Evaluation

1. Presentation Opportunity: All registered participants will be permitted to present their policy proposals before the judging panel.

2. Presentation Details: Each participant will be allotted a maximum of 6 minutes for the presentation, followed by a Q&A session with the judges. Audience questions can be

3. entertained at the discretion of the moderator.

   Judges and Moderator: The event will be adjudicated by a panel of three distinguished judges and overseen by one moderator to manage time and procedure.

Evaluation Criteria:

Policy proposals will be rigorously assessed on a scale of 100 points based on their constitutional

depth, feasibility, and transformative potential:

NATIONAL CONSTITUTIONAL HACKATHON: POLICY INNOVATION CHALLENGE

Criterion	Weightage (Points)	Descriptio n
Constitutional Coherence & Rigour	30	The depth of legal analysis, sound interpretation of constitutional articles (especially Art. 21 and Directive Principles), and alignment with judicial principles of sustainable development.
Innovation and Transformative Potential	30	Originality of the proposed solution (e.g., a new policy, legislative reform, or constitutional amendment) and its potential for systemic, large-scale positive change in environmental governance.
Implementation Feasibility and Policy Mechanics	25	Practicality of the policy’s implementation, clear identification of required institutional changes, and a realistic strategy for execution across state and central structures.
Clarity of Presentation and Articulation	15	The lucidity, persuasiveness, and professionalism demonstrated in both the written document and the oral presentation.
Total	100

Registration link – https://forms.gle/N1T4wVH8oq5KvPJZ6

FOR MORE DETAILS CONTACT:

Srishti Gupta: +91 70601 85846

Dolly Jain – +91 93548 64146