1st NLSIR Public Law Symposium: Adjudication of Socio-Economic Rights by the Supreme Court
The National Law School of India Review, the flagship journal of National Law School of India University, Bangalore is pleased to present the first NLSIR Public Law Symposium.
Theme: "Adjudication of Socio-Economic Rights by the Indian Supreme Court"
Date & Venue: 10th December, 2011 at the National Law School campus.
The discussion will be divided into two sessions. In the first session (scheduled between 10.30 A.M.-12.30 P.M.) the panel will discuss the substantive adjudication of socio-economic rights undertaken by the Supreme Court concerning questions of the ever-widening ambit of Article 21 and the content of the new rights so evolved.
The changing nature of the relationship between Part III and Part IV of the Constitution due to such expansion will form an important part of the session. The second session (scheduled between 1.30 P.M.-3.30 P.M.) will focus on the manner in which the Supreme Court has enforced these rights and consider the variety of procedural innovations employed for the same, including PILs and continuing mandamus. The session will inquire into the propriety of these innovations adopted by the Court.
In this regard, the National Law School of India Review invites student submissions on the aforementioned issues by 1st December, 2011 at mail.nlsir@gmail.com
The registration fee for the symposium is Rs. 500 for professionals. There is no registration fee for students.
For any further details regarding the symposium, please contact:
Krishnaprasad K.V.
Chief Editor, NLSIR
Email: krishnaprasadkv1989@gmail.com
Ashwita Ambast
Deputy Chief Editor, NLSIR
Email: ashwita.ambast@gmail.com
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