1. Could you begin by giving us a brief introduction about yourself and your academic journey so far?
I am currently serving as a Professor of Law and the Director of the University Institute of Legal Studies (‘UILS’) at Panjab University (‘PU’), a role that I embrace with great passion and responsibility. My academic journey in the field of law has been both enriching and transformative, allowing me to explore various dimensions of legal education, research, and advocacy. I completed my Bachelor of Laws (LL.B.) from Panjab University, where my fascination with the intricacies of legal systems began. Driven by a desire to deepen my understanding, I pursued my Master of Laws (LLM) with a specialisation in Corporate Law, followed by a Ph.D. in anti-terrorism law. I was a gold medallist in my bachelor’s and master’s. Throughout my studies, I was fortunate to work under the guidance of esteemed faculty members who inspired me to think critically and engage with complex legal issues.
Over the years, I have had the opportunity to teach a diverse array of subjects, including constitutional law, comparative public law, organised crime and internal security law. My teaching philosophy centres on fostering an interactive learning environment where students can develop their analytical skills and engage meaningfully with the law. I believe that education is not just about imparting knowledge but also about nurturing responsible and informed citizens.
In addition to my teaching commitments, I have actively engaged in research that seeks to address contemporary legal challenges. My work has been published in various national and international journals, and I have presented my findings at several conferences, focusing on issues such as the interplay between law and social justice, and the evolving landscape of human rights in India.
As the Director of UILS, PU, I am committed to advancing our institution’s mission to provide high-quality legal education and promote research excellence. I have implemented initiatives to enhance our curriculum, foster interdisciplinary collaboration, and create opportunities for students to engage in practical legal experiences. My journey in academia continues to be a rewarding experience, and I remain dedicated to empowering the next generation of legal professionals who will navigate and shape the future of law in an increasingly complex world.
2. Were there any key influences which led you to pursue law as a career, and how did your educational background shape your expertise in constitutional law, organised crimes and internal security laws?
My decision to pursue a career in law was deeply influenced by my upbringing, particularly by the values instilled in me by my parents, especially my mother. She was a constant source of inspiration, encouraging me to pursue the academic legal arena. My father, Dr Balram Gupta, a well-respected figure in the field of law, also provided me the impetus to pursue this field.
The foundational training allowed me to delve into the principles that underpin our legal system, exploring how law can both empower and protect citizens. As I pursued my Ph.D., my research focused on the intersection of constitutional rights and security measures, particularly in the context of organised crime and internal security. This specialisation was fuelled by my desire to understand the delicate balance between maintaining public safety and safeguarding individual liberties. Throughout my studies, I was engaged in various legal frameworks and case laws, which further deepened my understanding of these critical areas.
Growing up in an environment where discussions about justice, legal principles, and the intricacies of the judicial system were commonplace, instilled in me, a deep respect for the law. This familial legacy not only shaped my perspective on legal practice but also inspired me to pursue a career that would allow me to contribute to the field.
My husband, previously a senior advocate and now a sitting Judge, has also been a significant influence in my journey. Through our conversations, I have gained valuable insights into the practical implications of legal theories, further fuelling my passion for teaching and research. In the early stages of my career, these familial connections and experiences motivated me to engage with legal education. I recognised the importance of sharing knowledge and shaping the next generation of legal professionals. My desire to bridge theory and practice led me to pursue teaching, where I could not only impart knowledge but also inspire students to think critically about their roles in the legal system.
Moreover, my background has influenced my research interests, particularly in areas like constitutional law and human rights. Understanding the real-world implications of these subjects and my family’s experiences in the legal field, has driven me to explore and address contemporary legal challenges through my scholarship. This journey, so far, has not only honed my analytical skills but also equipped me with the knowledge to address pressing legal challenges in our society.
3. You don many hats, those of a director, a visiting faculty, a reviewer for many journals of national and international repute. How do you manage to balance academic challenges with administrative duties?
Balancing academic challenges with administrative duties is indeed a multifaceted task, but I have developed a structured approach that helps me manage both effectively. As the Director of UILS, I prioritise clear communication and delegation with my faculty members and staff, ensuring that responsibilities are shared, and tasks are streamlined. Time management plays a crucial role in my routine. I allocate specific blocks of time for administrative responsibilities, such as meetings and strategic planning, while also setting aside dedicated periods for my academic work, including research, teaching, and reviewing for journals. This dual focus allows me to remain engaged in both spheres without compromising the quality of my contributions.
Moreover, my experience as a visiting faculty member enriches my administrative role, as it keeps me connected to the latest developments in legal education and scholarship. This engagement informs my administrative decisions, ensuring they align with the needs of our academic community. A holistic approach enables me to effectively balance the various responsibilities I have while striving for excellence in both administration and academia.
4. You have published extensively, authoring many books and research papers. How do you approach your research and later, writing part of it?
My approach to tackling diverse areas of law stems from a fundamental belief in the interconnectedness of legal principles and their practical implications. Each subject I explore, whether it’s counter-terrorism law, constitutional issues like judicial review, or bail procedures, is driven by a desire to understand and address contemporary legal challenges. First and foremost, I start by immersing myself in comprehensive research. This includes analysing existing literature, case laws, and legal frameworks relevant to the topic. Understanding the historical context and current developments helps me frame my arguments and identify gaps that require further exploration. I also emphasise interdisciplinary perspectives, recognising that legal issues often intersect with social, political, and economic factors. Engaging with colleagues and practitioners in various legal fields enhances my insights and provides practical viewpoints that inform my writing.
Finally, I maintain a commitment to clarity and accessibility in my writing. My goal is to present complex legal concepts in a way that is understandable and relevant to both academic and practitioner audiences.
5. Can you share details about any ongoing research projects or publications that you are working on?
I am currently engaged in several exciting research projects and publications that reflect my diverse interests in law. One of my most meaningful projects is a book in honour of my father, Dr Balram Gupta, titled ‘Shaping the Judges’. This work aims to explore the role of Judges in shaping legal precedents and the judiciary’s influence on the evolution of law, while also paying tribute to my father’s legacy in the legal field.
Additionally, I am co-editing a book with Major Navdeep Singh that focuses on 12 landmark judgments concerning disability rights. This project seeks to analyse these pivotal cases and their impact on the legal framework surrounding disability in India, highlighting the progress made as well as the challenges that remain in ensuring equality and justice for individuals with disabilities.
Another significant undertaking is my forthcoming book on Artificial Intelligence and Constitutionalism. This work will delve into the implications of AI on constitutional rights and governance, examining how emerging technologies challenge existing legal frameworks and what this means for the future of constitutional law.
Beyond these book projects, I am actively contributing articles on various legal issues to national and international law publications and journals. I find this work crucial for engaging with current legal debates and sharing insights with a broader audience.
Moreover, I am proud to have been a part of the three academics who initiated the first international journal on military law, titled ‘Forces Law Reporter’. This journal aims to provide a platform for scholarly discourse on military law, addressing important cases and legal issues faced by armed forces and contributing to the development of this specialised field. I look forward to sharing these contributions with the academic community and the public.
6. Having over two decades of teaching experience, how have you seen legal education evolve over the years? What changes would you like to see in the way law is taught in India?
Having more than 23 years of teaching experience, I have witnessed significant evolution in legal education. Initially, the focus was primarily on traditional doctrinal teaching, where students learned legal principles largely through lectures and textbook readings. However, there has been a notable shift towards a more interactive and experiential learning approach. Law schools are now increasingly incorporating clinical programs, internships, and practical workshops, which provide students with hands-on experience and a deeper understanding of the real-world application of law.
Another important change has been the integration of interdisciplinary perspectives. Legal education now often intersects with fields like technology, economics, and sociology, allowing students to appreciate the broader context of legal issues. This has enriched their understanding and made them more adaptable to the complexities of modern legal practice.
Despite these advancements, I believe there are still areas for improvement in how law is taught in India. First, there is a need for a stronger emphasis on critical thinking and analytical skills. Encouraging students to engage with legal problems creatively and from multiple perspectives will prepare them better for the challenges they will face in their careers. Second, I would like to see a greater focus on emerging areas of law, such as cyber law, artificial intelligence, environmental law, and human rights in the digital age.
Lastly, fostering a culture of research and scholarly inquiry among students is essential. Encouraging students to engage in research from an early stage can help develop their analytical abilities and contribute to the advancement of legal scholarship in India.
7. Lastly, what message would you like to give to young law students aspiring to become academics?
To young law students aspiring to become academics, my message is simple yet profound: embrace curiosity and cultivate a passion for lifelong learning. The field of law is ever evolving, and being an effective academic requires a commitment to staying informed about new developments, theories, and perspectives.
Do not hesitate to explore diverse areas of law and engage with interdisciplinary approaches. This breadth of knowledge will not only enrich your own understanding but will also enhance your teaching and research. Remember, the law intersects with many facets of society, and understanding these connections can lead to impactful scholarship.
Additionally, seek out opportunities for mentorship and collaboration. Engage with your professors, participate in seminars, and connect with fellow students. Building a supportive academic community can provide invaluable guidance and encouragement as you navigate your career path.
Lastly, be resilient and open to challenges. Academia can be demanding, and setbacks are part of the journey. Embrace these experiences as learning opportunities and remain committed to your goals. Your voice and insights can contribute significantly to legal scholarship and education, shaping the future of the discipline.
Stay passionate, stay engaged, and remember that your contributions have the potential to make a meaningful difference in the field of law.
