Dr. Usha Ramanathan will be delivering a guest lecture on the 25th of July (Wednesday) at 5:30 p.m. at the M.K Nambyar SAARC Law Centre as part of NALSAR Public Policy Lecture Series.
Dr. Ramanathan is an independent lawyer and researcher. A research fellow at the Centre for the Study of Developing Societies, she teaches environmental law, labor law and consumer law at the Indian Law Institute and is a regular guest professor at many universities across the world. She is a member of Amnesty International’s Advisory Panel on Economic, Social and Cultural Rights and has been called upon by the World Health Organisation as an expert on mental health on various occasions. She has devoted her attention to a number of specific issues such as the Bhopal gas disaster, the Narmada valley dams or slum eviction in Delhi, and the UIDAI project.
Dr. Ramanathan will be speaking on the recent UID litigation along with delving into the legality of the project. The discussion will be based on questions that plague the project and the veil of silence enveloping the answers. An eight-part piece that she wrote on the UID Aadhar Card project can be accessed here. Her writings on the same published by The Wire can be accessed here.
