Law Mantra is organising a one Day International Seminar on Human Rights & Persons with Disabilities, on 2nd December, 2018 at the Indian Law Institute, New Delhi in academic collaboration with CASIHR (Rajiv Gandhi National University of Law, Punjab), Maharashtra National Law University, Nagpur & International Council of Jurists, London.
Chief Patron: Justice Deepak Verma, Former Judge, Supreme Court of India
Patron: Prof. (Dr.) Paramjit S. Jaswal, Vice-Chancellor, Rajiv Gandhi National University of Law, Punjab.
Prof. (Dr.) Vijender Kumar, Vice-Chancellor, Maharashtra National Law University, Nagpur.
Date: 2nd December, 2018
Venue: Indian Law Institute, Bhagwan Dass Road, New Delhi.
About Law Mantra
“Law Mantra” (headquarters New Delhi) (Registration No 150 in Book No. 4 Vol. No. 3, 603 0f 2018) is not for profit organisation running for the purpose of enhancing legal academics and legal awareness in the society and in the practice of the same. “Law Mantra” is a body of Jurists, Advocates, Academicians and Students running for the purpose of enhancing legal academics and legal awareness in the society and in the practice of the same. We at Law Mantra enable people to take responsibility for the situation of the deprived Indian women and children and so motivate them to seek resolution through individual and collective action thereby enabling women and children to realize their full potential.
Human Rights & Persons with Disabilities
The great German Philosopher Immanuel Kant has quoted that human beings are rational beings, therefore worthy of dignity and respect. Every individual has the basic right to live a dignified life and to exercise his freedoms and choices. The same phrase is equally applicable to persons with disabilities. But despite of this fact, persons with disabilities are subjected to discrimination. The one major factor of such discrimination is stigmatized societal attitude.
A mechanism of social integration of persons with disabilities has been made by following different international conventions and documents. Now world has joined to consider disability jurisprudence as an inseparable part of the international law. Universal Declaration of Human Rights and the Declaration on the Rights of Disabled Persons and Convention on the Rights of Persons with Disabilities are few important documents justifying the aforementioned proposition.
In a recent report of WHO, an estimated 10% of the world’s population –approximately 650 million people, of which 200 million are children, experiences some form of disability. The number of people with disabilities is growing as a result of different factors including population growth, ageing and medical advances that preserve and prolong life.
Across the world, people with disabilities have poorer health outcomes, lower education achievements, less economic participation and higher rates of poverty than people without disabilities. This is partly because people with disabilities are facing barriers in accessing services that many of us have long taken for granted. These services mainly include health, education, employment, transport and information. These difficulties are exacerbated in less advantaged communities.
To achieve the long-lasting, vastly better development prospects that also lie at the heart of the 2015 Millennium Development Goals and beyond, we must empower people living with disabilities and remove the barriers which prevent them participating in their communities; getting a quality education, finding decent work, and having their voices heard.
People with disabilities report seeking more health care then people with without disabilities and have greater unmet needs. For example a recent survey of people with serious mental illness showed that between 35% and 50% of people in developed countries and between 76% and 85% in developing countries received no treatment in the year prior to study. Health promotion and prevention activities seldom target people with disabilities. For example women with disabilities receives less screening for breast and cervical cancer than women without disabilities. People with intellectual disabilities are less likely to have their weight checked. Adolescents and adults with disabilities are more likely to be excluded from sex education programs. These factors from world report on disability by World Health Organization clearly indicates that there is need to work at the ground level so that persons with disabilities can enjoy their human rights without any difference from others.
The present seminar is aiming at highlighting different issues underlining disability jurisprudence from human rights perspective. We welcome different stakeholders including persons with disabilities, disability law activists, academicians, researchers, lawyers, medical professionals and bureaucrats. This seminar is a noble initiation of Law Mantra in association with RGNUL Punjab through its Research Centre for Advanced Studies in Human Rights, upcoming Centre for Disability Studies and Health Laws and MNLU, Nagpur. We are considering this seminar as a platform to initiate a RIGHT discourse, expecting thought provoking, multidisciplinary, quality research papers.
Themes for Seminar
- Social Integration and Challenges
- Human Rights of women, children & sex workers
- Discrimination and Human Rights violation
- The role of National Human Right Commission in promotion and protection of Human Right
- Human Rights of Indigenous people
- Mob Lynching and Vigilantism
- Conflict between IPR/Business Law and Human Rights
- Disability as a Social Impairment
- Social Model of Disabilities and Human Rights
- Disability and Human Rights: Legal Framework
- International Humanitarian Law and Rights of Persons with Disabilities
- Healthcare and Disability
- Medical Professionals and Interaction with Persons with Disabilities
- Reproductive Rights of Women with Disabilities: International Human Rights Perspective
- Right to Education and Persons with Disabilities
- Right to Employment and Disability
- Healthcare and Treatment of Persons with Disabilities: A Issue of Consent
- Healthcare and Privacy Issues related to Persons with Disabilities
- Comparative study on Disability Laws and Policies
- Indian Laws and UNCRPD: Future of Disability Laws
Note: These Themes are not exhaustive; Authors are open to work on any topic related to above-mentioned theme.
Procedure for Submission of Abstracts: Abstract (of about 250 words) should be sent as an attachment in a word file. Abstracts will be peer reviewed before they are accepted. The following information, in the given format, should be send along with the Abstract:
- Name of the Participant
- Official Designation/Institution Details
- Address and Email id
- Title of Abstract
- Abstract
The subject line of Email should read as: ‘Abstract Submission for International Seminar on Human Rights & Persons with Disabilities”.
Guidelines for Paper Submission
- The title of the paper should be followed by Name, Designation, Name of the Organization / University / Institution and Email address. It is mandatory to mention Email address, as all future correspondence will be through it.
- Name and details of Co-author, if any.
- The paper should be typed in MS WORD format (preferably 2007 or 2010).
- The paper must be in single column lay out with margins justified on both sides.
- The sub heading should be in font size 12, bold and Times New Roman, left aligned.
- The main text should be in font size 12, Normal, Times New Roman, 1.5 spacing and Justified.
- The length of paper should not exceed 6,000 words (including footnotes). Exceeding the word limit may lead to rejection of paper.
- All references must be in the form of footnotes with font size 10 and should be according to the Bluebook 19th Edition.
Publication Opportunity: All papers accepted for the conference will be published in UGC Referred Book bearing ISBN, CASIHR Journal on Human Rights Practice (JHRP) by RGNUL, Contemporary Law and Policy Review – NLU Nagpur, International Journal of Legal Research and Governance and Law Mantra Journal. (If Selected for Publication in UGC Referred Book bearing ISBN, Publication Charge will be Extra as Per bill of Publication House).
| REGISTRATION FEE FOR PRESENTATION OF PAPER | |
| Students | Rs 1500/- |
| Faculties/Professionals/Research Scholars/Others | Rs 2000/- |
| Presentation in Absentia for Students | Rs 2000/- |
| Presentation in Absentia Faculties/Professionals/Research Scholars/Others | Rs 2500/- |
| REGISTRATION FEE FOR ATTENDING THE SEMINAR | |
| Students | Rs 800/- |
| Faculties/Professionals/Research Scholars/Others | Rs 1200/- |
| IMPORTANT DATE | |
| Submission of Abstract | 05th October, 2018 (Extended) |
| Confirmation of abstract selection | 07th October, 2018 (Extended) |
| Registration | 25th October, 2018 |
| Submission of full paper | 27th November, 2018 |
| Seminar Date | 2nd December, 2018 |
Who Should Attend?
Students, Research Scholars/Faculties/Academicians, Disability Rights Activist, Corporate Delegates, Business entities, Lawyers.
Rules for the Participants:
- No abstract or full paper shall be accepted after the last date of submission respectively.
- Participants/Paper Presenters have to register after the acceptance of abstract with payment of required fees.
- For participation, registration is mandatory on confirmation of the participation. Only registered participants will be allowed to take part in Conference.
- All the registered participants will be provided a participation certificate, conference kit, lunch and tea.
Note: The authors and co-authors both have register separately. The registration fee includes conference kit, lunch, High Tea, entry to all Technical session, and Certificates.
Eastern Book Company and SCC Online are proud to associate as Law School Partners. Please mention SCC Online Blog as reference.
Registration: Submit your abstract to editor.lawmantra@gmail.com with Subject line ‘Human Rights & Persons with Disabilities”.
Contact: For any queries, feel free to drop email to editor.lawmantra@gmail.com Human Rights & Persons with Disabilities or call on +91- 9310053923, +91-9667822453.
To view the Brochure, click HERE
Website: www.lawmatra.co.in
