Authored By: SIFISO MDATYULWA
UNIVERSITY OF FORT HARE
Abstract
This article focuses on the interpretation of non-derogable rights under the South African Constitution of 1996. Drawing inferences from the landmark cases such as S v Makwanyane, Mohamed v President of the Republic of South Africa, De Lange v Smuts. These cases demonstrate how the South African jurisdiction has interpreted these rights under the new democratic South Africa, compared to the apartheid era. In S v Makwanyane 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 which was disgracefully racist1.
Introduction
According to Nodangala Zibele the word “freedom” is not enough for South African people. He argued that this word does not wipe out the scars and wounds endured by the South African people during the apartheid regime. All our citizens must have the ability to walk through those gates that are opened by the word freedom, which means we are free to go anywhere at any time.
This Article will attempt to answer the question as to how the courts have applied the constitutional elements of life and dignity and attempt further to weave such interpretation while focusing on the philosophies of South Africa’s understanding and application of these fundamental concepts2.
History of non-derogable rights in South Africa
Apartheid was very brutal towards the black South Africans. Human rights issues only mattered when they adversely affected whites. Courts were run by the South African Constitutional system which was based on the doctrine of parliamentary sovereignty where parliament was supreme to all laws and above to all arms of the state. There was no democratic rule. People were killed and some injured by the police when they stand firm and challenge the government due to the violation of their constitutional rights3.
Body
Legal framework
South African courts are empowered by the Bill of Rights and the Constitution to heal the scars of the past and help build a liberated society. Amongst its many roles is to enforce law against all human rights violations directed to society and the members of the public4. Non-derogable rights are those rights that cannot be limited even under the state emergency. These rights are found in section 37 of the South African Constitution5, and they include the following:
The right to equality in section 9 of the Constitution, this right is protected with respect to unfair discrimination solely on the grounds of race, colour, ethnic or social origin, sex, religion or language.
The right to human dignity in section 10 of the Constitution, this right is protected entirely. The right to life in section 11 of the Constitution, this right is protected entirely.
The right to freedom and security of the person, this right is protected with respect to subsections (1)(d) and (e) and (2)(c).
The right to not be subjected to slavery, servitude and forced labour in section 13 of the Constitution, this right is protected with respect to slavery and servitude.
The rights of children in section 28 of the Constitution, this right is protected with respect to subsection (1)(d) and (e) etc.
The rights of arrested, detained and accused persons in section 35 of the Constitution, this right is protected with respect to, amongst others, the exclusion of evidence if the admission of that evidence would render the trial unfair.
Judicial Interpretation
In the case of S v Makwanyane the Constitutional Court delivered a judgment where Makwanyane challenged the constitutionality of capital punishment in the constitutional dispensation6. The Constitutional Court ruled in favour of Makwanyane that the punishment was cruel and degraded the Bill of Rights which respects human dignity and against cruelty.7 The court decided in favour of Makwanyane due to the new constitutional order which rejected laws that brutalized and diminished respect for human life. In the very same case Langa J held that we have a history of violence, personally, politically and institutionally. The state is called upon to set an example of measured, rational, reasonable and proportionate responses to antisocial conduct and should never be seen to condone excessive violence against transgressors. Its role in our violent society is rather to demonstrate that we are serious about the human rights the Constitution guarantees for everyone, even suspected criminals8.
In Mohamed v President of the Republic of South Africa the court considered the provision of section 11 of the Constitution which guarantees everyone the right to life. The court held that there are no exceptions to this right. However, like all other rights in the Bill of Rights, it is subject to limitations in terms of section 36 of the Constitution. The requirements prescribed by section 36 are that the limitation must be reasonable and justifiable in an open and democratic society based on human dignity, equality and freedom, considering all the relevant factors including those mentioned in section 39. These considerations were considered by the Court in Makwanyane in holding that capital punishment was not justifiable under the interim constitution9.
Our Constitution sets different standards for protecting the right to life, to human dignity and the right not to be treated or punished in a cruel, inhuman or degrading way. Under the constitution these rights are not qualified by other principles of justice. There are no such exceptions to the protection of these rights. Where the removal of a person to another country is affected by the state in circumstances that threaten the life or dignity of such person, sections 10 and 11 of the Bill of Rights are implicated10.
Critical Analysis
Section 10 and 11 of the Bill of Rights qualifies the rights to life, to dignity as non-derogable rights under the South African constitution by requiring the state to ensure that in every circumstances it protect these rights, as they are the most valuable rights in our constitution. The landmark cases like Makwanyane and Mohammed had made it clear that the state has a duty to consider these rights due to their unlimited protection under the South African Constitution. Non derogable rights in South Africa are associated with a society rooted in humanity, dignity and justice.
Comparative analysis with foreign jurisdictions
Section 37 (5) of the Constitution of the South Africa several rights are listed as non-derogable rights, even during state emergency11. This is the reflection of South African constitutional transformative from the apartheid abuse and inequality.
In the United Kingdom law, in article 15 of the ECHR, derogation is allowed during emergencies, but the right to life freedom from torture, freedom from slavery and no punishment without law are non-derogable12. Although these rights are not actually codified, courts have confirmed that these rights are non-derogable. E.g. in the case of Chahal v UK the court held that article 3, freedom from torture and inhuman or degrading treatment, is absolute and cannot be derogated from, even in national security cases13.
Role of the Judiciary
South African Courts scrutinizes any state emergency and the measures employed under it to ensure that they do not infringe on non-derogable rights such as the right to life, to dignity and freedom from torture.
Courts interpret section 10 (right to human dignity) as a foundational right of all rights, in cases such as brutality and administrative injustices, courts have reinforced this right. Courts have reinforced section 35 of the Constitution when they interpret non-derogable rights, such as right to life, human dignity.
Conclusion
The way South Africa interprets non-derogable rights highlights the country’s commitment to human life, dignity and justice following the end of apartheid. The courts have been instrumental, using the landmark cases such as S v Makwanyane and Mohamed v President of the Republic of South Africa, to confirm that fundamental protection, particularly the right to life and dignity are absolute and cannot be taken away, even in state emergency.
Bibliography
Journal Articles
The Jurisprudential Analysis of the Right to Life and Dignity: A South African Perspective, Zibele Norless Nodangala & Paul S. Masumbe (2024).
Case laws
S v Makwanyane 1995 ZACC 3; 1995 3 1995 SA 391 (CC); 1995 6 BCLR 665 (CC). Mohamed v President of the Republic of South Africa 2001 ZACC 18; 2001 3 SA 893 (CC); 2001 7 BCLR 685 (CC).
Chahal v The United Kingdom, Application No. 22414/93, European Court of Human Rights.
Legislation
The Constitution of the Republic of South Africa, 1996.
1 S v Makwanyane 1995 ZACC 3; 1995 3 1995 SA 391 (CC); 1995 6 BCLR 665 (CC).
2 The Jurisprudential Analysis of the Right to Life and Dignity: A South African Perspective, Zibele Norless Nodangala & Paul S. Masumbe (2024).
3Ibid.
4Ibid.
5Ibid.
6 S v Makwanyane 1995 ZACC 3; 1995 3 1995 SA 391 (CC); 1995 6 BCLR 665 (CC) para-94.
7Ibid- para-263.
8Ibid- para-226.
9 Mohamed v President of the Republic of South Africa 2001 ZACC 18; 2001 3 SA 893 (CC); 2001 7 BCLR 685 (CC) para-48.
10 Ibid para-53.
11 Section 37 of the Constitution of the Republic of South Africa, 1996.
12 Article 15 of the European Convention on Human Rights.
13 Chahal v The United Kingdom, Application No. 22414/93, European Court of Human Rights.





