International Human Rights Law Review 2012 - Call for Papers
The International Human Rights Law Review is a bi-annual peer-reviewed journal. It aims to stimulate research and thinking on contemporary human rights issues, problems, challenges and policies. It is particularly interested in soliciting papers, whether in the legal domain or other social sciences, that are unique in their approach and which seek to address poignant concerns of our times.
One of the principal aims of the Journal is to provide an outlet to human rights scholars, practitioners and activists in the developing world who have something tangible to say about their experiences on the ground, or in order to discuss cases and practices that are generally inaccessible to European and North-American audiences. The Editorial Board and the publisher are keen to work hands-on with such contributors and to help find solutions where necessary to facilitate translation or language editing in respect of accepted articles.
Call for Papers:
The Editorial Board welcomes both longer in-depth articles (normally between 10,000 and 15,000 words in length, including abstract and footnotes) and shorter notes and commentaries (about 5000 words) analysing major recent human rights issues and developments.
Book Reviews (no more than 3,000 words) should be sent to the Book Review Editor Dr. Rebecca Bates, email: Rebecca.bates@brunel.ac.uk
Recent Human Rights Developments should be sent to the Recent Human Rights Developments Editors: Dr Olufemi Amao, Brunel Law School, Brunel University, London, Uxbridge, UB8 3PH, email: Olufemi.Amao@brunel.ac.uk or Dr Nadine El-Enany, Brunel Law School, Brunel University, London, Uxbridge, UB8 3PH, email: Nadine.El-enany@brunel.ac.uk
All submissions must be original, unpublished works, not under consideration elsewhere and will be peer-reviewed. Publication is subject to transfer of copyright to the publisher.
Articles for consideration should be written in English submitted as an email attachment (Word or Word compatible) to Dr Manisuli Ssenyonjo, email: manisuli.ssenyonjo@brunel.ac.uk
Alternatively, a hard copy of the manuscript could be sent by post to the editorial offices, addressed to:
Dr Manisuli Ssenyonjo
Brunel Law School
Brunel University, London
Uxbridge, UB8 3PH
United Kingdom
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