NUSRL | Constitution in its Seventies: National Blog Writing Competition

Reported by Sankalp Udgata

About the Competition

On 26-11-2020, India celebrates the landmark 71 Years of its Constitution which was formally adopted on 26-11-1949. The Constitution, though young, has undergone a tremendous change over these seven decades. Starting with 395 Articles and 8 schedules, it now stands at over 450 Articles and 12 Schedules—a result of 104 amendments. The Indian Constitution is a marvelous document and its robustness and durability rest on its many built-in safeguards securing citizens’ rights to freedom and justice and fair play which no government, however powerful, can hope to effectively recast within the space of a single or even multiple tenures in office. Therefore on the occasion of 71st Constitution Day, the Constitutional Law Club, NUSRL has organised the national level blog writing competition to further the discussions on the glorious aspects of the Indian Constitution.

Eligibility Criteria

The competition is open to all law pursuing students (three or five years, including L.L.M/PhD) from any recognized university.

Theme – Constitution in its Seventies

Sub Themes –

  • Constitutional Morality
  • Transformative nature of Constitution
  • Constitutional Identity

Note – The list is not exhaustive and authors can opt for any topic within the ambit of the theme.

Submission Guidelines

  • The article should not disclose the identity of the author/s in order to maintain anonymity.
  • The length of the article should not be more than 2000 words (excluding footnotes)
  •  The sub-heading should be in Font size 12, Bold, Times New Roman and Center aligned.
  •  The main text should be in Font size 12, Times New Roman, 1.5 line spacing and Justified.
  •  All references must be in form of foot-notes with Font size 10 single spacing.
  •  For citation Bluebook style – 20th Edition should be followed.
  •  Co-authorship is not permitted.
  •  All the submissions must be submitted via Google form.
  •  Participants not adhering to the word limit will be marked negatively.
  •  The Articles are strictly meant to be an original work of authors/co-authors. Plagiarized articles will be disqualified.
  •  The article should not include any kind of political comment/hate speech which prejudices any community/group of people; such comment shall lead to immediate disqualification of the article.

Important Dates

Date of release of notification: 26th November, 2020

Last date of submission of article: 20th December, 2020

Date of Result Declaration: First week of February, 2021.

Rewards

  • Top 3 entries will get merit e-certificate.
  •  Top entries would be considered for publication in our blog.
  •  The name of the winners will be displayed on the NUSRL Website.
  •  Separate intimation will also be sent to all the winners along with a Letter of Appreciation.

Submission Link: HERE

Evaluation Criteria

The article shall be critically examined and any political or prejudice comment/opinion shall lead to immediate disqualification. The article shall be marked upon the following aspect –

  •  Knowledge of the topic
  •  Relevance of research
  •  Legal acumen
  •  Structure and organisation of the article
  •  Originality

Contact

Email Address – clcblogcompetition@gmail.com

Shreya Mishra – 7004801585

Mujeeb Ur Rehman – 943013681

Please also find the event brochure and the CLC logo attached herewith.

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