ABOUT THE COURSE
This two-day intensive programme offers participants an opportunity to engage with contemporary developments in labour and employment law through a comprehensive curriculum designed to address the transition to India’s New Labour Codes. The course will explore critical themes, including the constitutional foundations of labour law, the impact of AI on the workplace and the practicalities of ancillary frameworks such as the Apprentices Act and Shops & Establishments Acts.
The sessions will be conducted by distinguished practitioners from J. Sagar Associates:
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Gerald (Jerry) Manoharan, Equity Partner: A versatile legal expert with over 23 years of experience, recognized as a “Key Lawyer” by Legal 500 and a leading voice on workforce restructuring and POSH compliance.
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Lijin Varughese, Associate: A specialist in the Employment, Labour & Benefits practice, known for his expertise in navigating the New Labour Codes and advising on high-stakes M&A transactions.
COURSE OUTLINE
Day 1:
Session I: Constitutional Foundations & Statutory Labour Codes — examining the four Labour Codes (2019-2020) and their constitutional basis.
Session II: Digital Transformation & Contractual Frameworks — analysing AI in recruitment, workplace surveillance, and restrictive covenants.
Day 2:
Session III: Impact of New Labour Codes — evaluating the shift from a worker-centric to a compliance-centric approach.
Session IV: Ancillary Labour Frameworks — focusing on the Shops and Establishments Acts and the Apprentices Act.
ELIGIBILITY AND SELECTION
The course is open to law students currently in their second year or above of a B.A. LL.B. (Hons.) or equivalent integrated programme.
REGISTRATION PROCESS
Interested candidates must submit their Curriculum Vitae (CV) and a Statement of Purpose (SOP) through the registration link. Shortlisted candidates will be announced on 11th March 2026 and must complete their final registration by paying the course fee of ₹5,200/- to secure their place.
Registration Link: https://forms.gle/4eW4pPrmUejp1Yhj7
AWARDS
Top-performing participants will be rewarded with internship opportunities and scholarship offers, recognizing their academic excellence and performance in the final presentation rounds.
IMPORTANT DATES
Deadline for Applications: 10th March 2026
Announcement of Shortlisted Candidates: 11th March 2026
Final Registration Deadline: 16th March 2026
Course Dates: 19th—20th March 2026
We would be deeply grateful if SCC OnLine could publish this call for submissions to help us reach the wider legal community. We have attached the official brochure containing the complete submission and formatting guidelines and the brochure content.
Selection will be based on academic credentials, demonstrated interest in the subject matter, and the overall quality of the submitted SOP. For any queries, please contact cll@nliu.ac.in with the subject line “Query: NLIU JSA Course”.
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Best Regards,
Sakshi Sharma
Convenor | Centre for Labour Laws
+91 84619 26245
Vivek Rajurkar
Co-Convenor | Centre for Labour Laws
+91 94049 02301
Ali Asghar
Secretary | Centre for Labour Laws
+91 76938 80552
To know more about brochure click her