ABOUT UNIVERSITY OF LUCKNOW
University of Lucknow or Lucknow University is a government-owned Indian research university based in Lucknow. Founded in 1867, the University of Lucknow is one of the oldest government-owned institutions of higher education in India. The Faculty of Law, University of Lucknow is a premier institution in India. In recognition of its academic excellence, the University of Lucknow was awarded an A++ grade by the National Assessment and Accreditation Council (NAAC) in July 2022.
ABOUT THE SEMINAR
The Faculty of Law, University of Lucknow is organising a National Seminar “Parental Incarceration And The Hidden Toll On The Well Being Of The Child: Issues, Challenges And Way Forward” on 1st March 2025.
The seminar is conducted under the Centre of Excellence scheme sponsored by the Uttar Pradesh Government to study the impact of parental incarceration on the well-being of children. Family members of incarcerated individuals are often referred to as “hidden victims” — victims of the criminal justice system who are neither acknowledged nor given a platform to be heard.
These hidden victims receive little personal support and do not benefit from the systemic societal mechanisms generally available to direct crime victims, despite their prevalence and their similarities to direct crime victims.
Children whose parents are involved in the criminal justice system, in particular, face a host of challenges and difficulties: psychological strain, antisocial behaviour, suspension or expulsion from school, economic hardship, and criminal activity. It is difficult to predict how a child will fare when a parent is intermittently or continually incarcerated.
Parent’s incarceration poses several threats to a child’s emotional, physical, educational, and financial well-being. There is particular concern that a parent’s imprisonment will lead to a cycle of intergenerational criminal behavior. Having a parent in prison can have an impact on a child’s mental health, social behavior, and educational prospects. The emotional trauma that may occur and the practical difficulties of a disrupted family life can be compounded by the social stigma that children may face as a result of having a parent in prison or jail.
Children who have an incarcerated parent may experience financial hardship that results from the loss of that parent’s income. Further, some incarcerated parents face termination of parental rights because their children have been in the foster care system beyond the time allowed by law or have questions about child support. These children require support from local, state, and federal systems to serve their needs
THEMES OF THE SEMINAR
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Child Development and Incarceration
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Incarceration and Health and Nutrition of Child
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Women Prisoners and their Children
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Incarceration and Child Education
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Incarceration: Socio-economic Challenges faced by children
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Effect of incarceration on Mental health of Child.
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Historical Perspective and Incarceration
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Comparative Legal Approaches for Incarceration and Affected Children
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Constitutional Rights of Children
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Judicial Approach and Children of Incarcerated Person
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Any other related theme
ELIGIBILITY
Academicians, lawyers, scholars and students are hereby invited to contribute papers for the National Seminar. The contributions may be forwarded in soft copies according to the schedule provided hereunder. However prior registration would be necessary so as to ensure proper arrangement of the Seminar as a whole. No TA/DA shall be provided by the University and therefore the participants should obtain the same from their respective institutions.
Co-authorship is allowed up to two, each author has to register separately.
SUBMISSION GUIDELINES
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Soft copies of papers and abstracts may kindly be forwarded to the following E-mail: lawseminar2025@gmail.com
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The registered participants only shall be allowed to present their papers in the Seminar subject to submission of complete papers in due course of time. Papers received after the stipulated deadline shall not be entertained for participation in the Seminar.
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The papers should be developed and written in a symmetrical way responding to the theme of the Seminar. The paper should not be more than 5000 words. The abstract should not be more than 250 words. The paper must be typed in Times New Roman, Font Size 12 with 1.5 line spacing on A4 size paper on MS Word. The personal details of the author must be given in the paper. Bluebook must be referred for proper citation and acknowledgement.
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Selected papers will be presented during the seminar.
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Certificates will be provided to all the participants and presenters.
REGISTRATION PROCEDURE
There is no registration fee.
IMPORTANT DATES
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Date of seminar: 1st March 2025
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Last Date for Submission of Abstract: 30th January 2025
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Date of Intimation of Selected Abstracts: 31st January 2025
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Last Date for Full Paper Submission: 10th February 2025
CONTACT INFORMATION
Contact details for Seminar related queries-
Oshin Dixit – 7983136355
Prasoon Trivedi – 9451174550
The brochure is: Click Here
