An Analysis of Bhopal Gas Tragedy with Respect to 'VICTIMOLOGY' and Criminal Negligence
– Anshumaan Bahadur

This is a matter of fact that the Bhopal Gas Tragedy is the biggest disaster India can ever witness. Since 1986 it has been a hot topic for discussion and the victims have still not been delivered justice. The purpose of this article is to make the reader understand the new concepts of VICTIMOLOGY and CRIMINAL NEGLIGENCE with respect to Bhopal Gas Tragedy. The author has made sure that VICTIMOLOGY is understood in the simplest of simple forms. First there is a brief introduction to victims, then the introduction to VICTIMOLOGY and then the co-relation of the "new age" concept with the Bhopal Gas Tragedy is linked. The need of the hour is to excogitate over the matter of Victim Justice in our Country. The BPL disaster is one of the examples where the owner of the Company and the Government both joined hands to compensate in return of the draconian loss which had occurred, therefore the aim of this article is to make people of India aware as to how soundly the government is sleeping over the matters of VICTIM JUSTICE.

Contractual Liability of the State in India: An Analysis
– Swati Rao

In the modern era of a welfare state, government's economic activities are expanding and the government is increasingly assuming the role of the dispenser of a large number of benefits. Today a large number of individuals and business organisations enjoy largess in the form of government contracts, licenses, quotas, mineral rights, jobs, etc. The paper discusses the origin as well as current position of government contract in other countries like the UK, US etc. and then subsequently moves on to the Indian perspective. It analyses the position of government contracts in India, their statutory as well as judicial recognition and the liabilities on the State owing to the said recognition. Furthermore, the paper discusses various common law principles that govern the contractual liability of the State and make it a necessity in the modern times. The paper criticises the role of the executive and the legislative organs of the government and concludes that there is a necessity to develop some norms to regulate and protect individual interest in such wealth and thus structure and discipline the government discretion to confer such benefits.