NUSRL, Ranchi | 3rd National Blog Writing Competition, 2026 by Centre for Policies, Laws and Agenda

About the Competition

The Centre for Policies, Laws and Agenda, NUSRL (CPLAN) at NUSRL Ranchi is proud to announce its flagship 3rd National Blog Writing Competition, 2026. The Competition invites law students, academicians, researchers, and professionals from all fields of law to move beyond merely describing established laws, doctrines, and institutional practices, and to critically examine the assumptions underlying them. Participants are encouraged to assess whether accepted legal and policy positions remain relevant, effective, and just in light of changing social, constitutional, political, economic, and technological realities, and to offer well-reasoned, practical alternatives.

About the University

National University of Study and Research in Law, Ranchi (NUSRL) was established by Act No. 4 of Jharkhand State Assembly in 2010. The University has subsequently been recognized by University Grants commission (UGC) in September 2011 u/s 22, u/s 12B in the year 2018 of the UGC Act of 1956 and Bar Council of India (BCI). The University started functioning in September 2010. At present, the University has more than 750 students on rolls in the undergraduate course. The University has been included as a member of the CLAT w.e.f. CLAT 2012. At the undergraduate level, University offers Five-year Integrated B.A. LL.B. (Hons.) and B.B.A. LL.B. degree Program which consists of ten semesters and at the Post-graduate level, it offers LL.M. which consists of two semesters. The University also started its Research Program in January 2012.With modest beginning, the University is all set to compete with global academic standards with deftly crafted teaching-learning methodology. NUSRL endeavors to share the global opportunity in law as well as legal discipline. The University is having a full time and part time Ph.D. programme and also offering Executive Diploma in Child Rights & Child Protection, Mines & Minerals Law and P.G. Diploma in Tribal Law and Master in Law & Policy.

About the Centre

The Centre for Policies, Laws and Agenda, NUSRL (CPLAN) has been established in the year 2023 at the National University of Study and Research in Law, Ranchi (NUSRL). In an era marked by dynamic global challenges, the need for thoughtful and informed policy decisions has never been greater. CPLAN is poised to emerge as a leading think tank, working at the intersection of policy, law, and national development. The primary objective and idea behind the inception of the Centre is to promote and facilitate research and activities in the field of Constitutional Law, Legislative Drafting, and Policy Research. “The Policy Chronicle” is CPLAN’s flagship blog, dedicated to publishing rigorous, original, and critically engaged legal and policy writing. Through interdisciplinary research, innovative policy solutions, and inclusive dialogues, we aim to address critical issues facing our nation.

About The Policy Chronicle

The Policy Chronicle is the flagship blog of the Centre for Policies, Laws and Agenda (CPLAN), NUSRL. It serves as a platform for reflective, critical, and accessible discourse at the intersection of law, governance, and public policy. The blog seeks to engage with contemporary legal and policy developments, critically examine existing frameworks, and explore grounded, research-driven responses to emerging governance challenges. While encouraging analytical depth and academic rigour, The Policy Chronicle aims to make complex legal and policy debates accessible to a wider audience beyond academia.

About Knowledge Partner SCC Online

SCC Online is a leading legal research platform in India, developed by India’s leading law publisher to provide authentic and reliable legal content through cutting-edge technology. Designed to make legal research more efficient, SCC Online brings a powerful legal research resource directly to users’ desks or on the move, enabling them to spend less time searching for information and more time focusing on crafting their legal arguments. Rooted in a legacy of 75 years of trusted legal information, SCC Online draws upon extensive expertise in commentaries, statutes, and law reports. At its foundation is Supreme Court Cases (SCC), described as India’s most cited law report. This longstanding authority and expertise powers SCC Online, bringing together Indian, foreign, and international legal content in one place. By combining authoritative legal content with modern technology, SCC Online seeks to provide a faster and more reliable means of conducting legal research..

About Media Partner SCC Times

SCC Times is a leading legal news and information platform published by Eastern Book Company (EBC), the publisher of Supreme Court Cases (SCC). It provides timely updates on significant developments in Indian law, particularly Supreme Court and High Court judgments, legislative developments, legal news, and important legal events

Themes and Sub-themes

The theme of the Competition is: “Challenging the Settled: Critiquing the Accepted Positions of Law and Policy.”

The following are indicative, and not exhaustive, sub-themes for the Competition:

• Lacunae in Legal Interpretation: Addressing Gaps in Existing Laws

• Laws Unsuitable for Contemporary Times: Rethinking Outdated Legal Frameworks

• The Limits of Judicial Precedent in a Changing Society

• When Policy Lags Behind Technology: Regulatory Gaps in the Digital Age

• Questioning the “Settled Law”: Revisiting Established Judicial Doctrines

• Colonial Legacies in Contemporary Law: Is the Existing Framework Still Relevant?

• The Conflict Between Constitutional Principles and Outdated Statutory Provisions

• Ambiguity in Legal Interpretation: When the Law Fails to Provide Clear Answers

• Law Versus Social Change: Can Existing Legal Rules Keep Pace with Society?

• Gaps in Protection: Unaddressed Rights in Contemporary Legal Frameworks

• Policy Without Practice: Examining the Implementation Gap in Public Policy

• Technological Change and Legal Obsolescence: Laws Struggling to Keep Pace

• The Problem of Rigid Legal Categories in an Evolving Society

• Reconsidering Traditional Legal Doctrines in Light of Emerging Social Realities

• Judicial Innovation or Judicial Overreach? Challenging Established Legal Positions

• Invisible Gaps in Law: Communities and Issues Left Outside Legal Protection

• From Precedent to Progress: When Should Established Law Be Reconsidered?

• The Disconnect Between Law on Paper and Law in Practice

• Contemporary Problems, Outdated Laws: The Need for Legal Reform

• Beyond the Settled Position: Constitutional Morality, Social Justice, and Legal Change

Awards and Prizes

Important Dates

Registration

The following is the registration fee

Registration Link: https://forms.gle/NEYRMUfwEcLoBq3bA

For more information about the competition, including the applicable rules and guidelines, please refer to the official competition brochure and rulebook.