Call for Application: Paralegal Fellowship 2026 at NLU Delhi [Victim Advocacy Project (VAP); Stipend of Rs. 20k]: Apply by June 20

30 May 2026

Categories : Fellowships

About the Victim Advocacy Project

VAP is a justice-focused initiative aimed at strengthening victims’ access to the criminal justice system through structured legal representation and sustained advocacy. The Project addresses long-standing gaps in legal assistance and victim participation by providing continuous, professional support from FIR to trial, appeal, and rehabilitation.

It seeks to re-centre victims as rights-bearing individuals within adversarial proceedings and to build an adaptable model of victim advocacy through the integration of litigation, research, and field engagement.

About the Fellowship

The Fellowship offers an immersive opportunity for paralegals to work directly with victims of crime and contribute to strengthening access to justice at the community level. Fellows will support victim engagement, case identification, documentation, coordination and follow-up, while working closely with vulnerable individuals, families and community-based organisations.

As the first point of contact for many victims, fellows will play an important role in building trust, facilitating access to support systems and assisting victims through different stages of the justice process.

Fellows will be attached to mentors and receive continuous supervision from NLU Delhi, along with structured training and capacity-building support. The Fellowship is designed to build a cadre of skilled, trauma-informed and victim-sensitive legal fellows and paralegals committed to strengthening victim support and participation within the criminal justice system.

Fellowship Details

TYPE OF EMPLOYMENT : Contractual ; Retainer
JOINING DATE : 1st July 2026
LOCATION : DELHI NCR
STIPEND : 20,000 pm + up to Rs. 2000 (reimbursements for travel, filing costs)
MINIMUM QUALIFICATIONS : 10th pass; community service experience of 2 years
APPLICATION DEADLINE : 20/06/2026, 11:59 PM

Eligibility

Essential Requirements

10th pass.
Have at least 2 years of experience working with community-based organisations, victims, survivors, or vulnerable and marginalised communities.
Proficiency in Hindi and/or regional languages spoken in Delhi NCR.
Demonstrate sensitivity, empathy and the ability to engage with victims in a respectful and trauma-informed manner.
Possess strong communication and basic documentation skills.
Show commitment to access to justice, victim support and community-based work.
Be willing to undertake field-based work and participate in training, mentorship and regular review processes under the Fellowship.

Desirable Requirements

12th pass / Graduate degree
Work experience with NGO/Institutional Actor
Prior experience with legal aid, victim support, casework, counselling, community mobilisation or documentation.
Familiarity with the criminal justice system, government institutions or grassroots organisations.

Key Responsibilities

Act as the first point of contact for victims and support them through different stages of the justice process.
Build rapport with victims, families and community organisations, and assist in identifying cases requiring support.
Collect relevant information and documents from victims and maintain accurate case records and client files.
Assist victims in accessing legal support, services and institutional mechanisms.
Coordinate regularly with litigation fellows, mentors and partner organisations for case follow up and support.
Support documentation, referrals and communication with relevant stakeholders and institutions.
Participate in training, review meetings and capacity-building sessions under the fellowship.
Maintain regular reporting and submit required documentation, updates and records in accordance with Project protocols with the mentor and NLUD.