The Faculty of Law, Tantia University, Sri Ganganagar organized a two-day International Conference on “Constitution and Human Rights” on 22—23 November 2025. The event concluded successfully with enthusiastic participation and the presence of eminent scholars from various countries and universities. A large number of research scholars, advocates, legal academicians, and students from India and abroad actively took part in the conference.
Unveiling of the Statue of ‘Lady Justice’ Prior to the Inauguration
The conference began on Saturday morning with the unveiling of the statue of ‘Lady Justice’ installed in the Law Faculty premises. The unveiling ceremony was conducted by Hon’ble Justice Shri Chandrashekhar Sharma of the Rajasthan High Court, Jodhpur.
On this occasion, District and Sessions Judge Shri Sanjeev Mago & Chairperson of Tantia Group, Smt. Sunita Tantia, graced the event with their distinguished presence.
They were accompanied by senior university officials—Vice Chairperson Dr. Mohit Tantia, Vice Chancellor Prof. M. M. Saxena, Executive Director Shri K. S. Sukhdev, and other university dignitaries.
A large number of faculty members, students, and members of the university fraternity were also present.
Inaugural Session: “Difficult to Separate Truth from Falsehood” — Justice Sharma
Addressing the gathering as the Chief Guest in the inaugural ceremony, Justice Shri Chandrashekhar Sharma observed,
“Today, truth is so deeply mixed with falsehood that it has become extremely difficult to separate one from the other.”
He further stated that the essence of human rights and the Constitution can remain protected only when citizens are equally aware of their duties as they are of their rights.
He emphasised,
“The strength of your thinking determines the direction of your life. Positive thinking yields positive outcomes.”
During the inaugural session, Vice Chairperson Dr. Mohit Tantia, Executive Director Dr. K. S. Sukhdev, Director (Research & Academics) Dr. Praveer Sharma, and Group General Manager Dr. Vikas Sachdeva welcomed the guests.
Distinguished guest Prof. (Dr.) S. K. Saini, Principal, Government Law College, Churu, remarked that “The Constitution and Human Rights are among the most crucial subjects of the 21st century, and their relevance has increased more than ever before.”
Former Principal of University Law College, Rajasthan University, Dr. Rajiv Soni, highlighted the finer aspects of democracy, stating,
“Democracy is not merely about majority; it grants even the last individual the right to express their view.”
He also underscored the indispensable role of the judiciary in safeguarding the Constitution.
Vice Chancellor Prof. (Dr.) M. M. Saxena shared his views on the global significance of human rights and the legal implications of artificial intelligence.
Dean, Faculty of Law, Dr. Saurabh Garg, explained the objectives and academic significance of the conference.
A vote of thanks was delivered by Assistant Professor Dr. Sandeep Kaur, and stage conduction was done by Assistant Professor Anamika Khurana.
Panel Discussion Summary: Reimagining Fundamental Rights in the 21st Century
The panel discussion on the theme “Reimagining Fundamental Rights in the 21st Century” was highly informative and thought-provoking.
The session included six distinguished panellists and one moderator, who discussed six major sub-themes, including Privacy, Climate Change, Artificial Intelligence, and the recognition of LGBTQAI+ rights.
Panellists included:
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Dr. Yamini Atreya (Manav Rachna University)
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Dr. Prashant Bhadu (NLU Jodhpur)
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Dr. Deeksha Sharma (Rajasthan University)
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Dr. Megha Middha (CT Institute of Law, Shahpur, Jalandhar)
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Mr. Rahul Yadav (MGSU, Bikaner)
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Mr. Purnima Gautam (Kanodia Law College for Women, Jaipur)
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Mr. Virendra Singh (MGSU, Bikaner)
All experts shared deep insights and experiences on the sub-themes. The exchange of ideas, diverse perspectives, and analytical discussions made the session extremely enriching and inspiring.
This discussion offered participants an important opportunity to understand contemporary challenges to fundamental rights in technological, environmental, and social contexts.
Research & Academic Engagement: Summary of Technical Sessions
Four technical sessions were conducted during the conference, featuring in-depth deliberations on diverse topics from academic and research perspectives.
Technical Session — I
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All Assistant Professors and Advocates presented their research papers.
Technical Session — II
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International participants presented their papers.
Presenters included:
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Ms. Amandeep (Canada), Solicitor & Notary;
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Mr. Avnish Jolly (Lawyer);
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Ms. Neha Khurana (Melbourne), Migration Specialist;
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Prof. Daniel H Stein (New York);
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Dr. Pankaj (New Zealand), Legal Expert;
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Ms. Faham Ahmed (Dubai), Legal Expert;
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Mr.Kashish Makkar (United Kingdom), Practicing Lawyer;
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Dr. Sankalp Tyagi, Deputy Legal Advisor, Reserve Bank of India.
Technical Session — III
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Held in both offline and virtual modes.
More than 30 research scholars and students presented papers in the offline session, while more than 50 presenters (Associate Professors, Assistant Professors, Advocates, Research Scholars and Students) from reputed universities across India presented in the virtual mode.
These sessions were chaired by renowned legal experts from various National Law Universities.
Cultural Evening: Celebration of India’s Diversity
On 22nd November 2025, after the academic sessions, a vibrant and entertaining Cultural Evening was organised.
Students of B.A. LL.B. showcased their talent through diverse performances.
The programme began with Ganesh Vandana, followed by Rajasthani Ghoomar, Kathputli dance, a high-energy rap performance, and an electrifying Bhangra.
A special group performance representing the diverse cultures of India included folk dances from Rajasthan, Punjab, Haryana, Maharashtra, Gujarat, and Kashmir.
The live band “Melody Makers” enhanced the charm of the evening with melodious music.
This cultural event added colour and memorability to the conference for both participants and the audience.
Valedictory Session: Changing Directions of Society and Law
The two-day International Conference concluded ceremonially on Sunday.
Scholars from India and abroad shared their thoughts and discussed upcoming challenges.
Chief Guest Prof. (Dr.) Ajay Ranga, Registrar, J. C. Bose University of Science & Technology, YMCA, Faridabad, remarked that as society evolves, law must evolve too—without societal progress, law loses relevance.
He cited examples such as the abolition of child marriage and the Sati system through law.
Dr. Manjinder Gulyani (Faculty of Law, Kurukshetra University) discussed the impact of emerging technologies, especially AI, warning that technology is exerting immense influence on human reasoning and intelligence.
Dr. Kalpna Sharma (University of Delhi) emphasised the right to privacy and the practical implementation of fundamental rights.
Chairing the session, Vice Chancellor Prof. (Dr.) M. M. Saxena said that students gained immense knowledge from the insights shared by national and international experts, which will contribute significantly to their personality development.
Associate Professor Dr. Navna Singh presented the two-day report of the conference, highlighting the extensive learning and experience acquired by scholars and students.
Dean Dr. Saurabh Garg delivered the valedictory address, appreciating all participants for their excellent contribution and active participation.
A vote of thanks was proposed by Assistant Professor Rajendra Singh, and the stage was conducted by Assistant Professor Shreya Dhingra
Faculty members who performed outstandingly were also felicitated.
As organizing secretaries, Dr. Navna Singh (Associate Professor) and Anamika Khurana (Assistant Professor) played an important role in coordinating and managing the entire event. SCC Times functioned as the official media partner for the Conference, facilitating extensive dissemination of its proceedings to a broad audience and SCC Online served as the Knowledge Partner for the Conference, contributing its resources to the event.
