Authored By: SIFISO MDATYULWA
UNIVERSITY OF FORT HARE
Abstract
This article focuses on the transformation of socio-economic rights in South Africa’s Constitution of 1996, particularly on their intersection with the environmental rights in section 24. Drawing the inference from the landmark cases such Grootboom and Mazibuko, it is argued that environmental degradation undermines access to housing, health care, food, and water, through their impediments to the fulfilment of socio-economic rights. This article suggests an interpretative approach that considers the indivisibility of human rights and calls for judicial and legislative action to shape environmental considerations in socio-economic rights enforcement.
In S v Makwanyana, Mohammed J held that our constitution retains from the past only what is defensible and represents a decisive break from that part of the past is disgracefully racist, authoritarian, insular and repressive and a vigorous identification and of commitment to a democratic universalistic, caring and aspirational egalitarian ethos, expressly articulated in the constitution1.
Introduction
Socio-economic rights are recognized as human rights in several international human rights documents. They are recognised in the 1948 Universal Declaration of Human Rights (UDHR) and the International Covenant on Economic, Social and Cultural Rights (ICESCR). Today they are also protected in many other documents, including national constitutions, for instance South African Constitution of 1996.
Human rights are usually divided into two groups of rights:
- Civil and political rights include the rights to vote, a fair trial, freedom of speech, movement, and assembly.
- Socio-economic rights include the right to adequate housing, food, health care, education, social security, and water.
For decades, socio-economic rights have been treated differently from civil and political rights. They have often been considered as second class rights not deserving of the status of human rights, while civil and political rights have always been seen as fundamental rights or first-class rights. The inclusion of socio-economic rights as justiciable rights in our national constitution, particularly in the Bill of Rights, is a recent development. Although some guidance could be obtained from other countries, it is necessary to obtain or rather inherit guidance from the jurisprudence which has been developed on international level. The legal protection of socio economic rights, either way has its roots in international law2.
Why is the enforcement of socio-economic rights important in the current legal system?
Socio-economic rights are the rights developed for leading a dignified and respected life of human beings. These rights provide access to basic needs such as housing, health care services, education, food, and water, especially for vulnerable and disadvantaged groups. Enforcement of these rights ensures that they are active in shaping policy and service delivery. Through the struggles of human rights activists, the international community is now paying more attention to socio-economic rights3.
To make socio-economic rights effective:
- Countries need to ratify international agreements and make them a part of a national legal system.
- Countries need to give them strong protection in their national legal systems, including recognizing them in the Bill of Rights as enforceable rights.
- Countries need to develop and implement policies and laws to give effect to socio economic rights at national level4.
- People must have access to strong remedies at national and international level if their socio economic rights are infringed. Despite not having ratified the ICESCR, South Africa has emerged as a global exemplar by embedding socio-economic rights as legally enforceable provisions within its Constitution. Its judiciary has consistently affirmed the justiciability of these rights, with a growing body of case law demonstrating their practical enforcement in the courts.
History and socio-economic rights in South Africa.
Apartheid left a deep-rooted crisis of poverty and inequality in South Africa. For most people in South Africa, apartheid dispossessed them of their land and housing. During the 1995 and 1996 drafting process of the final Constitution, the Constitutional Assembly conducted a wide reaching public engagement initiative to ensure that ordinary citizens could actively contribute to shaping the nation’s supreme law. One of the key issues was whether socio-economic rights should be included in the Bill of Rights, along with civil and political rights, as rights that can be enforced by courts. Most political parties supported the inclusion of socio-economic rights in some way in the Bill of Rights. Many civil society organizations, including human rights and non-governmental organisations (NGOs), church groups, civics and trade unions, campaigned for the full inclusion of socio-economic rights in the Bill of Rights. They argued that a constitution that did not recognize socio-economic rights would not truly belong to the millions of disadvantaged people in South Africa. Their concern was also that without socio-economic rights, the rich and powerful would use certain rights in the Bill of Rights, like the right to property, to frustrate social transformation and a fairer distribution of resources in the country. This campaign was successful, as we have seen, the current South African Constitution is one of the fewer national constitutions to include a full range of socio-economic rights in its Bill of Rights, and to give the courts the power to enforce these rights5.
Body
Legal Framework
Section 1 (a) of the constitution outlines that the Republic of South Africa is one sovereign democratic state founded on, amongst others, human dignity, the achievement of equality and the advancement of human rights and freedoms6. Section 2 of the constitution requires the state to fulfill its obligations7. Section 7 (2) of the constitution imposes a duty on the state to respect, protect, promote and fulfill the rights in the Bill of Rights8.
Section 7 establishes that the rights in the Bill of Rights imposes a combination of negative and positive duties on the state. The duty to respect requires the State to refrain from law or conduct that directly or indirectly interferes with people’s enjoyment of socio-economic rights, for instance, refraining from arbitrary forced evictions of people from their homes9. The duty to protect places a duty on the state to take legislative and other measures, including the provision of effective remedies, to protect vulnerable groups against violations of their rights by more powerful private parties, such as landlords, banks and insurance companies. The duty to promote is sometimes regarded as a dimension of the duty to fulfil socio-economic rights. It embraces awareness-raising and educational measures concerning the rights, e.g. on the available mechanism for accessing the rights. The duty to fulfil these obligations requires the state to take positive measures to ensure that those people who currently lack access to the rights gain access to them10. The United Nations Committee on Economic, Social and Cultural Rights has Identified two aspects of the duty to fulfil. The first is a duty to enable and assist communities to gain access to socio-economic rights. This would include, for example, adopting enabling policies and legislation that facilitate and regulate access to the various goods socio-economic rights are designed to deliver. The second is a duty to provide these various goods directly whenever an individual or group is enabled, for reasons beyond their control, to gain access to the right through the means at their disposal. The second duty to fulfil is therefore directed at groups in most vulnerable situations11.
The socio-economic rights found in the Bill of Rights follow three main drafting styles. The first category of rights entrenches the right of everyone to have access to adequate housing, health care services, including reproductive health care, sufficient food and water, and social security12. In respect of these rights the state is explicitly required to take reasonable legislative measures, within its available resources, to achieve each of these rights. This category can be described as qualified socio-economic rights13.
The second category outlined in section 29(1) of the constitution entrenches a set of basic rights consisting of children’s socio-economic rights, the right of everyone to basic education, including adult basic education, and the socio-economic rights of detained persons, including sentenced prisoners. These rights are not qualified by reference to reasonable measures, progressive realization or resource constraints14.
The third category of rights is articulated in section 26(3) and 27(3) of the constitution. Section 26(3) provides that no one may be evicted from their home or have their home demolished without an order of court made after considering all the relevant circumstances. It goes on to state that no legislation may permit arbitrary eviction15.
Judicial Interpretation
In Government of the Republic of South Africa v Grootboom case it was noted that the constitution obliges the state to act positively to improve the situations of the hundreds of thousands of people living in the poor conditions throughout the country16. The court held that the state must provide access to adequate housing, health care services, sufficient food and water, and social security for those unable to support themselves and their dependents17. The court emphasized that all the rights in the Bill of Rights are inter-related and mutually support one another. Realising socio-economic rights enables people to enjoy the other rights in the Bill of Rights and is the key to the advancement of race and gender equality and the evolution of a society in which men and women are equally able to achieve their full potential18. The court further held that human dignity, freedom and equality are denied to those people without food, clothing or shelters. The right to access adequate housing can thus not be viewed in isolation.
The state must also foster conditions that enable citizens to gain more access to land on an equitable basis19.
In Soobramony v Minister of Health, the applicant was denied an admission at Addington Hospital because he did not qualify for admission, and the hospital has a severe shortage of dialysis machines and trained nursing staff. Mr Soobramoney applied to the court alleging that he had a right to receive renal dialysis treatment from the hospital in terms of section 27(3) which provides that no one may be refused emergency medical treatment, and section 11 of the 1996 Constitution which guarantees everyone the right to life. His application was dismissed by the court of first instance20.
The court decided that this was not an emergency which called for immediate remedial treatment. The court further held that the right to be refused emergency medical treatment was independent from the right to life and had to be interpreted in its context, such the context of the availability of health services generally. The court highlighted the limitation of socio-economic rights when weighed against available resources. This judgement entails that each court must consider all the relevant circumstances when enforcing the socio-economic rights21.
In Juma Musjid Primary School v Essay NO the Constitutional Court delt with a matter concerning the right to a basic education where a private property owner sought to evict a public school conducted on its property. It held that order had an impact on the learners’ right to basic education under section 29(1) of the Constitution and on the learners’ best interests under section 28 of the Constitution22. The court ruled that the Trustee had a constitutional duty to respect the learners’ right to a basic education under section 29 of the Constitution, having regard to all the circumstances of the case, including that obligation23.
In Khosa v Minister of Social Development, the applicants argued that the citizenship requirement infringed their Constitutional rights to equality, social security, and the rights of children24. The majority judgement penned down by Makgoro J, held that the Constitution vests the right to social security in everyone and that permanent residents are bearers of this right. The exclusion of permanent residents from the welfare scheme is not a reasonable way to achieve the realization of the right to social security. Furthermore, the Court held that the exclusion of permanent residents from the scheme id discriminatory and unfair and infringes the right to equality25.
Critical Analysis
Challenges in law
Sections 26 and 27 of the Constitution qualify socio-economic rights by requiring the state to take reasonable legislative measures within available resources to achieve these rights. This creates interpretative ambiguity because no one is appointed to decide whether the resources are available, therefore this constitutes uncertainty/ambiguity.
While the landmark cases such as Grootboom and Mazibuko have affirmed justiciability of socio-economic rights, courts have been cautious not to contravene the separation of powers doctrine, when interpreting the law.
Implementation of socio-economic rights tends to be driven by individual cases rather than proactive oversight. The lack of dedicated enforcement institution means that access to remedies largely hinges on litigation, a process that is expensive and out of reach for many.
Comparative analysis with foreign jurisdictions
In India, socio-economic rights do not enjoy full justiciability under the conventional legal framework, either way they are not completely beyond the reach of judicial enforcement.
Economic and social rights or socio-economic rights include the right to access to food, water, housing, healthcare, education and social security and what might approximate the basic goods and services necessary to secure a dignified life. Although these socio-economic rights are like those of South Africa there is a minor difference regarding the enjoyment26. Under the Indian law they are not fully enjoying justiciability while in South Africa they are fully enjoying justiciability.
Section 21 of the Constitution of Kenya (2010) includes socio-economic rights and mandates the state to oversee, respect, protect, promote and fulfil these rights27.
Recent Developments
National Health Insurance Bill was passed to enable more access to health care services, especially to vulnerable groups28.
BELA Bill, which is currently under review, is aimed at proposing stricter rules for the regulation of school governance and language policies. Its purpose is to balance language used in schools, especially in historically Afrikaans schools29.
Public reaction
The framework for constitutional democracy in South Africa assigns to the courts a pivotal role in assuring effective protection and translation of the range of entrenched socio-economic rights into material entitlements. This has enabled the courts in some instances to exercise considerable authority that has significantly influenced policy to the extent that power relations between the judiciary and the political arms of government have been threatened.
Suggestions
The state should establish dedicated socio-economic Rights Commission empowered to investigate violations, monitor compliance and issue binding directives. This institution would shift the focus from reactive court-based enforcement to a more proactive and accessible system of rights protection.
Role of Society
Non-governmental organisations and community groups can empower residents by providing training to track public service delivery, record instances of rights infringements, and report these concerns to relevant oversight institutions.
Role of the Judiciary
Courts should persist in interpreting socio-economic rights through the lenses of dignity, equality and environmental sustainability, as demonstrated in landmark cases such as Mazibuko and Grootboom, while showing a stronger readiness to employ structural interdicts and issue supervisory orders.
Conclusion
The development of socio-economic rights in South Africa highlights a deep constitutional dedication to human dignity, equality, and justice. Originating in international legal frameworks and firmly established in the 1996 Constitution, these rights have evolved from aspirational goals into legally enforceable claims by citizens. Crucial judgements like Grootboom, Soobramoney,
Juma Musjid, and Khosa illustrate the critical role played by the judiciary in shaping and upholding these rights, while also exposing the challenges arising from limited resources and institutional shortcomings.
BIBLIOGRAPHY
Books
Khoza Sibonile, (2007), Socio-economic rights in South Africa: A resource book (2nd ed). Lienberg S, (2013) Constitutional Law of South Africa (2nd ed).
Journals
Manwendra Tiwari, Adjudication and Enforcement of Socio-economic rights under the Indian Constitution (30 August 2017).
Case laws
S v Makwanyane 1995 ZACC 3; 1995 3 1995 SA 391 (CC); 1995 6 BCLR 665 (CC). Government of the Republic of South Africa v Grootboom (2001) 1 SA 46 (CC).
Governing Body of the Juma Musjid Primary School v Essay NO. (2011) ZACC 13; 2011 8 BCLR (CC).
Khosa and Others v Minister of Social Development and Others (2004) ZACC 2004 13; 6 SA 505 (CC)
Legislation
Constitution of the Republic of South Africa, 1996.
The Constitution of Kenya, 2010.
National Health Insurance Bill, 2024, Bill No. 20 of 2023, (16 May 2024), RSA. Basic Education Laws Amendment Bill, 2024, Bill No. 34 of 2024, (16 September 2024), RSA.
1 S v Makwanyane 1995 ZACC 3; 1995 3 1995 SA 391 (CC); 1995 6 BCLR 665 (CC).
2 Khoza Sibonile, (2007), page 21 of Socio-economic rights in South Africa: A resource book (2nd ed).
3Ibid.
4Ibid.
5 Khoza Sibonile, (2007), page 21 of Socio-economic rights in South Africa: A resource book (2nd ed).
6 Section 1(a) of the Constitution of the Republic of South Africa, 1996.
7 Section 2 of the Constitution of the Republic of South Africa,1996.
8 Section 7(2) of the Constitution of the Republic of South Africa,1996.
9 Lienberg S, (2013) Chapter 33 of the Constitutional Law of South Africa (2nd ed).
10 Ibid.
11 Ibid.
12 Section 27 of the Constitution of the Republic of South Africa, 1996.
13 Lienberg S, (2013) Chapter 33 of the Constitutional Law of South Africa (2nd ed).
14 Section 29(1) of the Constitution of the Republic of South Africa, 1996.
15 Section 26(3) of the Constitution.
16 Government of the Republic of South Africa v Grootboom (2001) 1 SA 46 (CC).
17 Ibid.
18 Ibid.
19 Ibid.
20 Soobramoney v Minister of Health, KwaZulu-Natal 1998 1 SA 765 (CC).
21 Ibid.
22 Governing Body of the Juma Musjid Primary School v Essay NO. (2011) ZACC 13; 2011 8 BCLR (CC). 23 Ibid.
24 Khosa and Others v Minister of Social Development and Others (2004) ZACC 2004 13; 6 SA 505 (CC).
25 Ibid.
26 Manwendra Tiwari, Adjudication and Enforcement of Socio-economic rights under the Indian Constitution (30 August 2017).
27 Section 21 of the Constitution of Kenya, 2010.
28 National Health Insurance Bill, 2024, Bill No. 20 of 2023, (16 May 2024), RSA.
29 Basic Education Laws Amendment Bill, 2024, Bill No. 34 of 2024, (16 September 2024), RSA.





