The competition is intended to be an award for cogency & novelty of thinking on issues of contemporary relevance.
The aim of this initiative is,
| • | To develop and improve written communication skills and expression of critical thinking in law as a multidisciplinary subject. |
| • | To raise socio-legal awareness amongst the students and to highlight the evolving and emerging areas of law in its interdisciplinary perspective. |
| • | To stimulate young minds into good utilization of modern information technologies. |
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| Category A – Eligibility First Year Students of 5 Year Law Course | |
| • | What do you consider to be the key challenges facing society in the 21st century and how can lawyers contribute to meeting these challenges |
| • | Are there aspects of our society which you will be more equipped to improve as a result of having a legal education |
| • | What one non-professional activity do you find most inspirational and why |
| • | An opinion you have had to defend and how has this affected your belief system |
| Category B – Eligibility Second Year Students of 5 Year Law Course | |
| • | How does the reality of studying law match your initial expectations |
| • | Why must human rights be protected by the rule of law |
| • | Is there anything that has particularly stood out for you in your course that you feel has given you knowledge and/or skills to enable you to have a positive impact on society? |
| • | Law, justice and the common man |
| Category C – Eligibility Third Year Students of 5 Year Law Course First Year Student of 3 Year Law Course |
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| • | Blogs, Twitter, Social Media and the Legal Practise - Legal and Ethical Implications |
| • | Can human rights be universal and have respect for cultural relativism |
| • | Suing the search engines - The new trends in legal action |
| Category D – Eligibility Fourth & Fifth Year Students of 5 Year Law Course Second & Third Year Students of 3 Year Law Course |
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| • | Evidence Obtained from Remote Electronic Traffic Devices: An Argument for Admissibility in Civil and Criminal Cases |
| • | The Role of Diversity in the Criminal Justice System |
| • | Technology Mediated Dispute Resolution - A new paradigm for ADR |
| • | The impact of transnational governance on international trade, foreign investment, and dispute resolution mechanism |
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| Category A: First Year Students of 5 Year Law Course | |
| Ist Prize Rs. 15,000/- | |
| IInd Prize Rs. 10,000/- | |
| IIIrd Prize Rs. 7,500/- | |
| Category B: Second Year Students of 5 Year Law Course | |
| Ist Prize Rs. 15,000/- | |
| IInd Prize Rs. 10,000/- | |
| IIIrd Prize Rs. 7,500/- | |
| Category C: Third Year Students of 5 Year Law Course First Year Student of 3 Year Law Course |
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| Ist Prize Rs. 15,000/- | |
| IInd Prize Rs. 10,000/- | |
| IIIrd Prize Rs. 7,500/- | |
| Category D: Fourth & Fifth Year Students of 5 Year Law Course Second & Third Year Students of 3 Year Law Course |
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| Ist Prize Rs. 15,000/- | |
| IInd Prize Rs. 10,000/- | |
| IIIrd Prize Rs. 7,500/- | |
| • The two most well Researched Essays will get a prize worth Rs 10,000/- each across all categories put together. These entries may not be of winners. • Certificates of Participation to all participating students. |
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| Contestant must be a full-time law student in any degree college / law school in India, Bangladesh, Srilanka & Pakistan. | |
| Five Year Law Course | |
| Category A - First Year Students Category B - Second Year Students Category C - Third Year Students Category D - Fourth & Fifth Year Students |
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| For 3 Year Law Course After Graduation | |
| Category C - 1 Year student Category D - 2 & 3 Year Students |
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| The medium of essay should be ENGLISH. | |
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| • The essay must be typewritten and double spaced on A4 sized white paper with numbered pages. • The extent should be maximum 3000 words. • The essay must be accompanied with an abstract containing the title and a brief synopsis of the essay along with the word count of the essay. |
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| All essays should reach Manupatra by 31st July 2010. Essays received after this date will not be considered. | |
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| All papers must be original, unpublished and undistributed materials. The committee recommends that the contestants structure the essays with a clear introduction and a conclusion summarizing the main points and the direction for further exploration. Extensive footnoting and end noting is discouraged. However, the contestants should give a select bibliography of the sources referred to in the essay. | |
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| There are 4 different categories. Essays will be evaluated in each category. Essays will be judged on the basis of its content, clarity and originality. The quality of analysis, thoroughness of research, will be considered in its comprehensiveness. Other aspects of quality such as coherence, style, organization, spelling and grammatical perfection will be other parameters of evaluation. The entries will be judged by a committee of leading law academicians, jurists, and law practitioners from across the world. The committee is free to determine its own method and system of analysing and judging the essays and has absolute discretion of selecting the essays. The decision of the committee will be final. A cover sheet must accompany the essay and contain the following details: Name; Date of Birth; Address, Telephone Nos, Email , Name and Address of college/university, Student identification number/ Roll No , Course, Academic Year. The name and identity of the contestant is not to be mentioned anywhere within the text of the essay. Entries have to be posted at the following address: C/o Essay Competition Manupatra Information Solutions Pvt Ltd, B-37 Sector 1, NOIDA 201301, U.P. E-mailed at essay@manupatra.com with subject ESSAY |
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| • Only one entry is allowed per student. • No joint entries are allowed. i.e two or more students together cannot author an essay. • All essays received in the competition become the property of Manupatra Information Solutions P Ltd, which reserves the right to publish the essays in any form-electronic or print. • The contestants by entering in the contest give Manupatra the right to publicise the winning entries without any royalty or compensation. • The contestants by entering in the contest agree to indemnify Manupatra from and against all claims, suits, and damages based on any claim of copyright infringement or plagiarism or unauthorized use. • Neither Manupatra nor the committee will be responsible for any condition beyond its control that may cause the contest to be interrupted. |
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| The winners will be intimated through the college authorities. Their names will also be announced in the corresponding issue of the "Manupatra E-zine". | |