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Ubuntu and the Constitution: Rethinking Justice in a Transformative Democracy

Authored By: Teboho Mmako

University of South Africa

Introduction 

Ubuntu, an African philosophy centered on humaneness, compassion, and interconnectedness, has  become one of the most profound moral foundations of South Africa’s post-apartheid legal order.  Rooted in the expression “umuntu ngumuntu ngabantu” a person is a person through other people  Ubuntu recognises that one’s identity and dignity are shaped within community. After decades of  racial division and legalised inequality, the adoption of the Constitution of the Republic of South  Africa, 1996 sought not only to guarantee rights but to redefine the meaning of justice. 

The Constitutional Court has consistently drawn upon Ubuntu to interpret the Constitution in a  way that promotes reconciliation, dignity, and restorative justice. Yet, as South Africa continues to  evolve, Ubuntu’s role in a rights-based democracy raises complex questions: can a philosophy  grounded in communal obligation coexist with the liberal structure of individual rights? This  article explores how Ubuntu has shaped constitutional interpretation, influenced restorative justice,  and continued to guide the transformation of South African law. 

Ubuntu in Constitutional Interpretation 

The Constitutional Court first articulated Ubuntu’s constitutional significance in S v Makwanyane  and Another 1995 (3) SA 391 (CC), the landmark decision that abolished the death penalty. Justice  Langa described Ubuntu as embodying “humaneness, social justice and fairness,” while Justice  Mokgoro viewed it as an indigenous expression of dignity and respect for life.1 The Court reasoned  that punishment rooted in vengeance could not coexist with a constitutional order founded on  dignity and compassion. Ubuntu therefore provided a moral and philosophical lens through which  the Court gave life to the values enshrined in section 10 (dignity) and section 11 (life). 

Ubuntu re-emerged as a guiding value in Port Elizabeth Municipality v Various Occupiers 2005  (1) SA 217 (CC), where Sachs J emphasised that the eviction of unlawful occupiers must be  handled with empathy and understanding.2 He held that the Constitution does not only protect  property rights but requires “grace and compassion in the enforcement of laws.” Ubuntu thus  became a constitutional compass directing courts to interpret rights in a manner that reconciles  legality with humanity. 

Scholars such as Yvonne Mokgoro and Thandabantu Nhlapo argue that Ubuntu enriches  constitutional interpretation by integrating African moral consciousness into legal reasoning.3 Rather than being an abstract ideal, Ubuntu bridges the gap between the Constitution’s  transformative vision and the lived realities of South Africans. It ensures that law reflects both  justice and mercy, individual freedom and collective responsibility. 

Ubuntu and Restorative Justice 

Ubuntu has also influenced the development of restorative justice in South Africa. After apartheid,  the Truth and Reconciliation Commission (TRC) embodied the philosophy of Ubuntu by  prioritising truth-telling, forgiveness, and reconciliation over retribution.4 Archbishop Desmond  Tutu, who chaired the TRC, often described Ubuntu as the moral essence of the process the idea  that healing the nation required acknowledging shared humanity, even among those divided by  violence and oppression. 

In criminal justice, courts have invoked Ubuntu to justify restorative sentences aimed at repairing  harm rather than punishing offenders harshly. For example, in State v Maluleke 2008 (1) SACR  49 (T), the Court recognised that reconciliation between victim and offender aligned with the  values of Ubuntu and community restoration.5 This approach reflects a broader constitutional trend  of interpreting justice as an opportunity for societal rebuilding rather than mere retribution. 

The incorporation of Ubuntu into restorative justice also complements the constitutional value of  dignity. By focusing on healing relationships, it affirms that every person offender, victim, and  community member possesses inherent worth.6 As Bennett explains, Ubuntu’s restorative nature  challenges the Western notion of justice as adversarial, promoting instead a system where justice  restores social balance and moral order.7 

The Tension Between Rights and Community 

Despite its virtues, Ubuntu presents interpretative challenges. Some critics argue that it risks  undermining individual rights by emphasising communal harmony over personal autonomy.8In a  liberal democracy built on the Bill of Rights, this tension cannot be ignored. 

The Constitutional Court has had to navigate this delicate balance in cases such as Bhe and Others  v Magistrate, Khayelitsha and Others 2005 (1) SA 580 (CC). The Court struck down the male-only  rule of inheritance in customary law, holding that while Ubuntu values respect for tradition,  equality and dignity must prevail when custom perpetuates discrimination.9 Similarly, in Everfresh  Market Virginia (Pty) Ltd v Shoprite Checkers (Pty) Ltd 2012 (1) SA 256 (CC), the Court  considered whether Ubuntu could influence the enforcement of contractual obligations. Justice  Yacoob noted that good faith and fairness, inspired by Ubuntu, are consistent with the  Constitution’s transformative objectives.10 

These cases illustrate that Ubuntu functions not as a competing norm but as a harmonising  principle. It encourages the interpretation of rights in context ensuring that equality, freedom, and  property are exercised with social responsibility. Ubuntu humanises the law by reminding society  that rights carry duties and that justice must heal, not divide. 

Still, Ubuntu’s open-ended nature invites diverse interpretations. To avoid inconsistency, courts  must continue to ground their reasoning in both constitutional text and the lived realities of South  African communities. The legitimacy of Ubuntu as a legal value depends on its practical  application, one that advances both communal solidarity and individual protection. 

Ubuntu and Transformative Constitutionalism 

Transformative constitutionalism, as defined by Klare, envisions a continuous process of legal and  social change aimed at achieving substantive equality and democratic participation.11 Ubuntu fits  seamlessly within this vision. It provides ethical vocabulary for transformation by infusing law  with empathy and a sense of shared moral purpose. 

The synergy between Ubuntu and transformative constitutionalism is evident in socio-economic  rights jurisprudence. In Grootboom v Government of the Republic of South Africa 2001 (1) SA 46  (CC), although Ubuntu was not explicitly cited, the Court’s insistence on state compassion towards  the homeless reflected its spirit. Similarly, in Khosa v Minister of Social Development 2004 (6)  SA 505 (CC), Mokgoro J referenced Ubuntu indirectly by asserting that social security must reflect  the Constitution’s commitment to human solidarity.12 

Ubuntu thus acts as a moral thread linking constitutional ideals with practical governance. It  challenges institutions to interpret rights not merely as entitlements but as tools for rebuilding  social cohesion. As South Africa grapples with inequality, unemployment, and social  fragmentation, Ubuntu offers a transformative lens through which justice can remain people centred and context-sensitive. 

Conclusion: Ubuntu as the Future of Justice 

Ubuntu remains one of South Africa’s most profound contributions to global constitutionalism. It  grounds abstract rights in moral experience, transforming justice from punishment into restoration,  from isolation into solidarity. As the Constitutional Court continues to navigate complex questions  of equality, custom, and identity, Ubuntu serves as a compass ensuring that the law remains deeply  human. 

Looking forward, embedding Ubuntu more consistently across jurisprudence can strengthen public  trust in the justice system and nurture social harmony. It reminds legal practitioners and citizens  alike that justice is not merely about rules or remedies but about relationships. A Constitution  inspired by Ubuntu is not just a legal document, it is a living promise that dignity, compassion,  and humanity will forever define South Africa’s pursuit of justice. 

Bibliography 

Legislation 

Constitution of the Republic of South Africa, 1996. 

Cases 

Bhe and Others v Magistrate, Khayelitsha and Others 2005 (1) SA 580 (CC). Everfresh Market Virginia (Pty) Ltd v Shoprite Checkers (Pty) Ltd 2012 (1) SA 256 (CC). Khosa v Minister of Social Development and Others 2004 (6) SA 505 (CC). Port Elizabeth Municipality v Various Occupiers 2005 (1) SA 217 (CC). 

S v Makwanyane and Another 1995 (3) SA 391 (CC). 

State v Maluleke 2008 (1) SACR 49 (T). 

Bennett TW, Customary Law in South Africa (Juta 2004). 

Himonga C and Nhlapo T (eds), African Customary Law in South Africa: Post-Apartheid and  Living Law Perspectives (Oxford University Press 2014). 

Klare K, ‘Legal Culture and Transformative Constitutionalism’ (1998) 14 South African Journal  on Human Rights 146. 

Mokgoro Y, ‘Ubuntu and the Law in South Africa’ (1998) Buffalo Human Rights Law Review 15. Tutu D, No Future Without Forgiveness (Rider 1999).

1 S v Makwanyane and Another 1995 (3) SA 391 (CC). 

2 Port Elizabeth Municipality v Various Occupiers 2005 (1) SA 217 (CC).

3 Y Mokgoro, ‘Ubuntu and the Law in South Africa’ (1998) Buffalo Human Rights Law Review 15.

4 D Tutu, No Future Without Forgiveness (Rider 1999). 

5 State v Maluleke 2008 (1) SACR 49 (T). 

6 Constitution of the Republic of South Africa, 1996 s 10. 

7 TW Bennett, Customary Law in South Africa (Juta 2004) 35. 

8 C Himonga and T Nhlapo (eds), African Customary Law in South Africa: Post-Apartheid and Living Law  Perspectives (OUP 2014) 50.

9 Bhe and Others v Magistrate, Khayelitsha and Others 2005 (1) SA 580 (CC). 

10 Everfresh Market Virginia (Pty) Ltd v Shoprite Checkers (Pty) Ltd 2012 (1) SA 256 (CC).

11 K Klare, ‘Legal Culture and Transformative Constitutionalism’ (1998) 14 South African Journal on Human Rights  146. 

12 Khosa v Minister of Social Development and Others 2004 (6) SA 505 (CC).

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