International Conference on Law & Liberty
The Federalist Society, iJustice, Jindal Global Law School and Jindal School of Government and Public Policy are jointly organizing a two-day International Conference on 'Law & Liberty'.
Date: 18th - 19th September, 2015
Venue: O.P. Jindal Global University, Sonepat, Haryana
The conference is being organized to give a platform for libertarian thought and to introduce a fresh perspective focused on the rule of law and individual liberty. The conference also intends to develop a libertarian critique of popular judicial discourse. There will be five panels and fifteen panelists including Prof. Shruti Rajagopalan, Prof. James Huffman and Prof. Saikrishna Prakash. Two slots are reserved for student-panelists to be selected through a competition. The conference is open to Indian and foreign legal academics and members of the Indian Bar and Bench.
One of the events for this International Conference is a Research Paper Competition that is open to all law students throughout the law schools in India.
Themes:
The themes for the Research Paper would be the same as the themes for the conference and they are as follows:
- Liberty vs. Equality
Activist judges giving precedence to Directive Principles of State Policy over Fundamental Rights
- Separation of Powers: Judicial and executive overreach
Separation of powers as it relates to activist judges usurping executive powers, especially as it relates to interference with, and regulation of, commerce
- License-Permit Raj to Competition Era
Competition law policy as it relates to reforming a burdensome regulatory legal system that interferes with free-markets in favour of one that promotes competition, entrepreneurship, and individual choice
- Personal Liberty: Individual Rights vs. Minority Rights
The need to protect individual rights from judicial ideological bias favoring group rights of minorities and other disadvantaged groups
- Right to Property
Protecting the right to property from legal and regulatory infringement at all levels of government
Submission Guidelines for Abstract:
Those willing to participate in the competition are required to mail an abstract of their Research Paper by 15th June, 2015 to conf@ijustice.in, both in electronic form in PDF and MS Word formats. The abstract must be 300-500 words, must strictly comply with the word limit and must not contain any footnotes.
The abstract should conform to following formatting requirements:
- Page Size - A4
- Line Spacing - 1.5 spaced
- Standard Font Face - Times New Roman
- Standard Font Size - 12 points for text and 10 points for footnotes
Names and other personal information must not be mentioned in the abstract. The abstract should be accompanied by a separate sheet clearly mentioning the following information:
- Name of the Student
- Name of the Law School
- Description of the Course in the following format:
- Course - (for example B.A. LL.B. or LL.B. etc)
- Year of Study - (for example 4th year or 2nd year etc)
- Year of Completion - (the year in which the student would be graduating)
- The title of the research paper
- The theme (under which the student would like his/her research paper to be classified out of the five themes mentioned above)
If approved, a notification of acceptance of the abstract submitted will be sent to the concerned student via e-mail within 7 days of receipt. The invitation to submit an abstract or the acceptance of an abstract does not constitute an offer to pay for travel or accommodation.
Submission Guidelines for Research Paper:
Once the abstract is approved, the student must submit the Research Paper in electronic form, both in PDF and MS Word formats to conf@ijustice.in by 31st July, 2015.
The Research Paper must conform to following formatting requirements:
- Page Size - A4
- Line Spacing - 1.5 spaced
- Standard Font Face - Times New Roman
- Standard Font Size - 12 points for text and 10 points for footnotes
- Footnotes should conform to the recent edition of the Bluebook.
- Names and other personal information must not be mentioned either in the research paper or abstract.
Word Limit for the Research Paper is 6000 to 8000 words (including footnotes). The research paper should be accompanied by a separate document clearly mentioning the following information:
- Name of the Student
- Name of the Law School
- Description of the Course in the following format:
- Course - (for example B.A. LL.B. or LL.B. etc)
- Year of Study - (for example 4th year or 2nd year etc)
- Year of Completion - (the year in which the student would be graduating)
- The title of the Research Paper
- The theme (under which the student would like his/her Research Paper to be classified out of the five themes mentioned above)
Important Dates:
Last date for submitting the Abstract |
15th June, 2015 |
Last date for submitting the Research Paper |
31st July 2015 |
Contact:
iJustice
A-69 Hauz Khas,
New Delhi - 110 016
Phone: 011-26537456, 011- 26521882
Fax: 011-26512347
Email: conf@ijustice.in, info@ijustice.in
Website: www.ijustice.in, www.ccs.in
