Internship Opportunity at Project 39A, NLU Delhi: Apply by Jan 31

About 39A

Project 39A draws inspiration from Article 39-A in the Indian Constitution on equal justice and signals the broadening of our work on the criminal justice system in India. They undertake litigation, research, and outreach relating to forensics, torture, legal aid, mental health, criminal justice, and the death penalty.

About the Programme

The Programme is an intervention to provide legal assistance to undertrial prisoners in Yerwada and Nagpur Central Prison in collaboration with the District Legal Services Authorities (DLSA) and the Government of Maharashtra.

The Programme has the following objectives:

• Providing quality legal representation to undertrial prisoners and supporting the inmates through the legal proceedings.
• Providing support to DLSAs and Taluka Legal Services Committees (TLSCs) and strengthening mechanisms for providing free legal aid to persons in custody.
• Training, mentoring, and building capacities of young professionals to improve the quality of socio-legal services within the criminal justice system.

Eligibility

II-V year students of an integrated 5-year LL.B. program or II/III-year students of a 3-year LL.B. program during the academic year 2022-2023.

Stipend

The intern will be paid a stipend as per the standard of Project 39A.

How to Apply?

Applicants must fill out the online form available below, by uploading three documents:

• Curriculum Vitae
• Statement of Purpose of not more than 500 words explaining their interest in this internship
• Writing Sample of not more than 2000 words (exclusive of footnotes) on any issue related to the criminal justice system.

Application Deadline

January 31, 2023, by 11:59 PM.

Click here to apply

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