Public Privacy: Cyber Security and Human Rights
This course systematically examines the compliance between international human rights norms, standards and mechanism within legal and political frameworks and the growing cyber security regime. Debates about the loss of state sovereignty over cyber security, paired with the idea of internet freedom and users' and citizens' responsibility lead to the question, whether individual and state responsibility based on reciprocity and human rights compliance are reconcilable.
Learning Outcomes:
Students taking this course will learn:
- how human rights are used in the debate about Public Privacy
- how individual, societal, political and governmental actors interact in this context
- what cyber security in consistency with human rights is about.
Using this information, students will practice assessing and analyzing cyber security issues based on international human rights norms, standards and regimes.
Course Structure:
The first part of the course will provide an overview of the current state of international and regional human rights regimes and their efforts to protect freedom rights while also ensuring private security. The second part will then go into the evolution of human rights, their violations and protection mechanism in era of the internet.
Week 1: |
An introduction to public privacy, cyber security and human rights |
Week 2: |
Yours and the rights of others: civic and social human rights |
Week 3: |
Human rights cyber regime |
Week 4: |
Agencies for the human rights cyber space |
Week 5: |
Security, human rights and privacy assurance through Internet |
Week 6: |
e-Democracy and social networks |
Week 7: |
Public versus State Sovereignty |
Week 8: |
Public Privacy, internet freedom and state responsibility |
Course Format:
The course will be hosted online and will consist of lectures by the instructor, as well as guest lectures and exclusive interviews with respective stakeholders. Additional reading material, animations and images will support each learning objective. Students will be assessed through quizzes, peer-to-peer review and their participation in interactive discussion forums.
Enrollment: Free
The Course starts on 2nd December, 2013.
To enroll for Course:
Refer: https://iversity.org/c/28?r=ece7f
Contact:
Dr. Anja Mihr
Associate Professor,
Netherlands Institute of Human Rights (SIM)
Faculty of Law, Economics and Governance
Utrecht University, Achter Sint Pieter 200
NL-3512 HT Utrecht
Phone: +31-30 253 8405
Fax: +31-30 253 7168
Email: A.Mihr@uu.nl
Website: https://iversity.org/courses/public-privacy-cyber-security-and-human-rights?r=ece7f
