National Seminar on Right to Education: Constitutional Dynamics
Two Day National Seminar on Right to Education: Constitutional Dynamics is organized by the Faculty of Law - IFHE, Hyderabad in collaboration with National Commission for Protection of Child Rights, New Delhi.
Date: 18th - 19th August, 2012
Theme of the Seminar:
A popular adage - "An illiterate person is a weird animal" - is an eternal caution to human wisdom. Education is always hailed as the true refulgence of human development and a nation's strength. Education knows no stages and status in the pursuit of learning. Learning in alphabets is no less than the endeavor of a prospective doctorate. Our ancient culture emphasized the prominence of education for all in order to ensure fraternity, real peace and prosperity in the society.
Our paramount law i.e. The Constitution of India made ample provisions to enable the State organs to implement the sagacious mandates contained in Art-21, Art-21.A, Art.29, Art.30 Art-45, Art-46 and Art-47 coupled with the spirit contained in Art-51.A(k). Our rulers and the governments, both at the centre and states, are reported to have made some efforts which could not prevent public displeasure and sharp criticism.
To-day, higher education is said to be at cross-roads or inaccessible for majority of Indian Citizens and quality primary and secondary education has become a dream for most of the children, the future of India. Time is ripe now to take stock of the true situation in Education sector, covering primary and secondary, undergraduate and post-graduate, professional and vocational - being offered till now through conventional institutions and establishments and also through Distance Education Mode.
In practice the right exists in theory but there is no capacity to implement this right. A general demand for total revamp of education policies is emerging and the public discontent simmering should be answered fruitfully.
Aims & Objectives of the Seminar:
- To high-light the dynamism in the constitutional provisions in relation to Education.
- To assess the sufficiency and efficacy of legislative and executive efforts to take the education to all thresholds.
- To study the gap between the law and practice in relation to the implementation of educational policies.
- To appraise the impact of privatization on education front.
- To facilitate the meeting of Law Teachers, Members of Judiciary, Members of National Commission for Protection of Child Rights, Research Scholars, Law Students, Educational Institutions, NGOs on one platform to enable them to experience the academic and research interactions on the theme.
Sub-Themes for Technical Sessions:
- Right to Education - Conceptual and Constitutional dimensions.
- Legislative diligence in forming educational policies.
- Role of educational institutions to comply with the Right to education.
- Law and higher education.
- Judicial philosophy on right to education.
- Role of Private Universities in professional and technical education.
- Role of Various Commissions and Agencies.
- State's role in implementation of free and compulsory education for children.
Registration Fees:
- Teachers: Rs. 800/-
- Research Scholars and Students: Rs. 500/-
- Organization (Not more than two): Rs.1200/-
Registration fee may be paid through D.D in favour of IFHE payable at Hyderabad.
Spot registrations are also encouraged. The Participants are requested to make their arrangements for TA and DA.
Accommodation will be provided in the campus on prior request on payment. However local hospitality will be provided by the organizers.
Call for Papers:
Teachers, Research Scholars, students, educational institutions, NGO's, members of legal fraternity and state representatives are invited to present their papers on the above themes with the paper title, name of the author, e-mail, contact number and affiliation. The Abstract of not more than 300 words and full paper not exceeding 2000 words should reach the Seminar Coordinator as per the prescribed dates below:
The write up should be in MS Word, Font: Times New Roman, Font Size: 12, Line Space: 1.5. Abstract and full paper should be sent to facultyoflaw@ifheindia.org
Deadline:
- Date for Submission of Abstracts: 22nd July, 2012
- Date for Submission of Full Paper: 10th August, 2012
Contact:
Dr. R. Mudhuvi
Coordinator of the Seminar
Assistant Professor, Faculty of Law
IFHE, Hyderabad, Andhra Pradesh
Phone: +91-9959614546
Email: ravulapati_madhavi@yahoo.com, facultyoflaw@ifheindia.org
Website: http://www.ifheindia.org/fol/index.asp
Download Seminar Brochure
