Call for Chapter by Department of Law, Fakir Mohan University, Balasore: Submit by Sept 15

The upcoming book aims to provide a comprehensive discourse on the evolving issues concerning the Indian Constitution and the challenges of achieving social justice, while presenting novel and pragmatic solutions for addressing these challenges in contemporary times.

About Fakir Mohan University – Department of Law

The Department of Law, Fakir Mohan University, Balasore (Odisha), has been established with the vision of imparting quality legal education and advancing legal research. The Department is dedicated to fostering critical thinking and deep engagement with law in all its dimensions, including advocacy, judicial services, legislative studies, law reform, and socio-legal research. By emphasizing both theoretical and practical aspects of law, the Department aims to create competent professionals equipped to address the pressing legal and social issues of the nation.

About the Book Project

Recognizing that the Indian Constitution is not merely a legal document but also a vehicle for ensuring justice—social, economic, and political—the Department of Law, Fakir Mohan University, is undertaking the publication of a book on Constitution and Social Justice.

While a vast body of literature exists on constitutional law, the focus on social justice as a constitutional mandate often remains fragmented and underexplored. This book aspires to fill that gap by exploring critical themes, contemporary challenges, and practical solutions that can guide policy, judiciary, and academia in furthering the constitutional promise of justice.

Themes

There is no fixed theme. However, the chapters should address issues concerning:

• Constitutional principles and their role in advancing social justice.
• Emerging jurisprudence on equality, liberty, and fraternity.
• Social justice in relation to marginalized and vulnerable groups.
• Contemporary constitutional challenges impacting distributive justice.
• Comparative perspectives on Constitution and social justice.

(Contributors are encouraged to address other related issues as well.)

Submission Guidelines

• Co-authorship: Maximum of two authors.
• Formatting: Times New Roman, Heading Font Size 16, Subheading Font Size 14, Text Font Size 12, Spacing 1.5, Margin Normal.
• Word Limit: Long articles 7000-10,000 words (flexible at Editor’s discretion).
• File Format: Submissions must be in .doc or .docx format.
• File Naming Convention:
  • Single author: Full Name_Title (e.g., Suravi Patnaik_Social Justice and Reservation Policies).
  • Two authors: [Name of 1st Author], [Name of 2nd Author] _[Title] (e.g., Suravi Patnaik, Biswajit Mohanty_Social Justice and Reservation Policies.doc).
• First Page Details: Title of the write-up followed by author details (Name, Designation, Institution, Full address of the institution).
• Citation Style: Bluebook 21^st Edition.
• Declaration: Submission implies the following declaration—“The article is an original work of the author(s). I/We certify that my/our submission is original, has not been published elsewhere, and is not under review or consideration elsewhere.”
• Plagiarism: Allowed up to 20% and AI Generation up to 40%. Submissions will be subject to plagiarism checks. Any plagiarized work having more than 20% or AI Generated more than 40% will be rejected.
• Copyright: On submission, authors shall be deemed to have assigned copyright to the Department of Law, Fakir Mohan University. However, all moral rights shall remain with the author(s).
• Editorial Discretion: The Editorial Board reserves the right to edit/modify/improve submissions before publication.

How to Submit?

Submission Email: Full paper submissions must be sent to fmulawseminar@gmail.com.

Fee

Important dates

Contact

In case of any queries, you can reach out to any of the following: fmulawseminar@gmail.com
For Urgent Queries, contact:
Ms. Snehashree Pradhan (Assistant Professor) at 9439654434
Ms. Basavdutta Kar (Assistant Professor) at 7978716700