Home » Blog »  Implementation of Uniform civil code by Uttarakhand assembly: Comparative   Analysis -Step towards development or Downfall

 Implementation of Uniform civil code by Uttarakhand assembly: Comparative   Analysis -Step towards development or Downfall

Authored By: Alisha Barnwal

M.S Ramaiah University of Applied Sciences.

ABSTRACT  

The ‘Uttrakhand assembly creates history by implementing Uniform Civil Code (UCC) in year  2024’, and remarkable development in India’s Legal landscape which also became debatable  nationwide about it’s federalism, implications for personal laws and gender justice. In this Article  we will analyse UCC alignment with principle of constitution as well as its impact on different  communities and border imputation for Indian Democracy. It also made the use of Constitutional  directives , judicial precedent and comparison of legal framework as resource to evaluate necessity  and challenges of Uniform Civil Code at state level and comparison between foreign countries  with the concept of implementation of uniform code.

INTRODUCTION  

“If in the same family there is one law for one member and another law for second member, will  that household be able to function? Can one run the country with such dual system?”- Sri  Narendra Modi , Prime minister of India.

India is a land of diverse culture, religion and legal pluralism in domain of personal laws across  religious community. Here , comes UCC Uniform Civil Code(included in part 4, Article 44 of  Indian Constitution)the state shall endeavour to secure for all the citizens a uniform Civil Code  throughout the territory of India) with more systematic and codified way to reinforce secular  principles to ensure all citizens of India must be treated equally under same civil law to promote  national unity irrespective of personal laws rooted in religious customs. This cover matters of  marriages, divorce, adoption, inheritance , contract law, family law, and etc.

Historical And Constitutional Context  

The UCC was a topic of legal debate from colonial and post-colonial era, when the British  government comes with a report for uniformity in codes of Indian laws in 1835. Even after the  independence, the conflict on UCC continues and the Indian Constitution included Article 44 which directs state to strive Uniform Civil Code for all citizens. The Hindu. Code Bill,1950 passed  to reform Hindu law but 1Shah Bano Begum case (1985) and2 Sarla Mudgal case (1995) again  brought UCC implementation back into focus highlighting gender disparity and national  integration. But till date, this remains continuous issue despite of legal reform and judicial  precedent. A uniform civil code exists in the small State of Goa accepted by all communities. The  Goa Civil Code collectively called Family Laws, was framed and enforced by the Portuguese  colonial rulers through various legislations in the 19th and 20th centuries. In the Jose Paulo  Coutinho v. Maria Luiza case, 2019 the court said Goa as a Shining star for implementing UCC  to all citizens of Goa, regardless of religion except protecting certain limited right’s’ and pushed  for pan-India implementation.

Overview:- Uttrakhand Uniform Civil Code(UCC) , 2024

Uttrakhand Chief minister Pushkar Singh Dhami said Uttrakhand assembly became first legislature  in independent India to pass UCC bill applies uniformly for all communities except schedule tribe  under Sixth Schedule of constitution of India. Key features of Uttrakhand UCC bill:-

  • Common laws and equal rights on marriages, Extrajudicial divorce, Also • Rule of inheritance
  • Ban on practices like polygamy and unilateral divorce(Triple Talaq Case:-3Shayra Bano v. UOI,2019), Halala.
  • Gender neutral adoption and maintenance provision.
  • Women equal Right on property.
  • Registration of living-in relationships.
  • UCC removes the concept of an ‘illegitimate’ child, that is a child born out of a void or voidable marriage. Now, any child born out of such wedlock will be treated in the same way as a child born out of a ‘valid’ marriage.

Comparative Analysis:

In Article 44 of DPSP Directive principle of state policy in Indian constitution the concept of  uniform Civil Code place a role to bridge the gap between religious diversity and legal  harmonization. While Article 25: talks about religious freedom subject to public order morality  and so the UCC alignment with Article 44 should be balanced properly against the rights under  Article 25 but it’s not absolute it can be restricted by laws relating to public order , morality, health  and other’s also Article 29(1): This provides any section of the citizens residing in India having a  distinct culture, language, or script, the right to conserve their culture, language and script. So, gender equality in terms of adoption, maintenance or practices like polygamy or unilateral divorce  are not related to morality or public order as UCC is not interfering in the religious beliefs , custom  or rituals that the citizens of this country follows as per their beliefs rather it’s just took over those  civil matters which need to be reform irrespective of religion and gender disparity. In my opinion  as far I understand concept of implementing Uniform code is to deal with those civil matters which  creates inequality and harm to morals and ethics in society not to violates right to conserve customs  or culture of the citizens. Countries like China Have China Civil Code successfully implemented  unified legal framework across multi ethnic and religious society and code addresses aspect like  marriages family property and torts reflecting unique social culture dynamics of China.

The personal laws falls under concurrent list state have authority to legislate a state specific UCC  may result in fragmented civil law system undermining objective of national uniformity. USA the  4United States has legal system based on common law comprises both federal and state laws as  there’s no national UCC but areas like divorce, marriages falls under state jurisdiction but this  diversity across State signify the autonomy within unified legal system. Other countries like  Turkey, European nations like France and Egypt also introduces uniform civil code in 19th and 20th century that governs civil related matters. But , in India as Uttrakhand assembly became first state  to pass UCC bill also remained under attacks and anxiety. 

Barriers include:- judicial training updating legal infrastructure and conduct clinical legal  education or awareness programmes to prevent misinformation and ensure compliance that each  and ever citizen should be aware of those changes and benefits. Lack of political will and  consensus also require robust mechanism of enforcement and awareness. 

5Persuasive reasons behind this step taken by Uttrakhand :- Challenges of managing religion  diversity in personal matter and implementing UCC will be a vital step towards legal unity which  will also reduce legal fragmentation by unifying personal laws.

Promoting Secularism And adoption of this common law align goals of minimizing religious  influence in personal civil matters fostering more unified and secular values by ensuring religion beliefs does not oppress civil law and also empowers women by eliminating gender  discrimination. 

The step of Uttrakhand not only positions itself as progressive reformer but also becomes a role  model and sets precedent for other states in modernizing legal system reflecting broader national  agenda.

Reduction of social Polarization with unified laws as Uttrakhand was facing growing issue of  interfaith marriages, inheritance dispute and property rights and UCC promote social cohesion that  all citizens treated equally regardless of their background and enhance social harmony and also  respond to public demands for fair , simpler legal reforms. 

One and foremost positive aspect of this bill respect of religious and cultural diversity which allows  marriages to be solemnized according to various customs and rights and ensure to individual  uphold their traditions while following principles of UCC.  

Uniform Civil Code:- Needed or not?

India is a diverse country with different communities & religion governed by different personal  laws even within a religion there is not a single common law governing all its citizens laws differs  place to place for registration of marriage where it clearly shows prasnan law violates the principle  of equality. It also separates religion from social relations and personal laws promote national  integration by removing desperate loyalties to religious law which also lead to conflicting  ideologies. promoting gender justice as under Hindu law the mitakshara school of law denies  Hindu daughter a right by birth in joint family and consider her place in paternal family was  temporary on the other side Islamic laws generally say Man’s share of inheritance is double than  a women in same degree of relationship to the deceased and also in Muslim law father is the soul  guardian of a person and property of his minor child. By implementing UCC complexity Can be  removed and it simplify legal system and reduces the burden or re-litigating with same issues in  different ways (Danial Latifi and ors. vs. Union of India (1973). It would make law more  accessible and understandable for the ordinary people and would modernise and reform the  regressive practices followed in some personal laws also eliminate practices against human rights  and values like triple talaq, polygamy , child marriages and most important changing social  realities and aspirations as per the modern society and development pink country to enhance  India’s international image s progressive and inclusive democracy. Upholds true secularism that  all individuals are subject to same legal standards regardless of religious affiliation as personal  laws are outdated and for natural evolution with changing societal norms and values to uphold  human rights and promote justice the uniform Civil Code is one of the effective step towards development and it will also enhance judicial legal system with more codifying n unifying laws  reducing confusions NB more understandable and Efficient administration of justice by judiciary.

Some of the loopholes: While implementing uniform Civil Code, it mainly reflect potential on  religious freedom which also risks the legal inconsistency across the states. Inequitable parental  roles as UCC is silent on such matters, current law will prevail regarding guardianship under  secular guardian and ward act of 1890. Legal lacuna, if men and men share accommodation as  roommates, are they required to demonstrate that they are in a relationship? Dispite of all this

having uniform law will help in further and up coming challenge as this is the way of promoting  equality irrespective of religion, as UCC don’t restricts religious freedom the only thing it’s cover’s the loopholes we have in personal laws based on different communities as every law has some of  the disparity and to deal with that disparities the uniform civil code is needed.

“India is probably the only country in the world in which the attempt to introduce a uniform Civil  Code criticised as communal. Uniform Civil Code is the hallmark of democracy and used to reduce  social division, why should India as the world’s largest democracy not have one?”- Dr. David  Frawley. 

CONCLUSION  

Uttarakhands implementation of UCC is landmark moment but complex initiative in Indian legal  history also revives long debated vision of constitution framers Highlighting complexity in diverse  and pluralistic society this was the reason UCC inserted in DPSP not in fundamental rights.  Initiative taken by Uttarakhand assembly became role model for other states to deal with gender  disparity and legal uniformity as State put forward its unbiased law of secularism rather than  following the footsteps of religious norms . There were so many risk barriers as India is land of  different cultures religions and communities social tension major concern if not implemented  judiciously but if UCC successfully strike it will be a balance between progressive reform and  respect for Indian constitutional ethos of pluralism and federalism and will be consider remarkable  success for the country. As Indian preamble enshrined concept of Secularism and the step  Uttrakhand assembly took towards uniformity reflects that the law does not get influenced by  religious belief , it upholds its own secular character of state above all and now it’s time for whole  country to think of new India requires modernization in personal law, by replacing it with UCC.

REFRENCE:-

i Goa civil code,1867

Press information Bureau, Government of Uttrakhand (2024)

Constitution of India,1950

https://www.drishtiias.com/daily-updates/daily-news-editorials/analysing-uttarakhand-s-ucc-bill https://www.thehindu.com/news/national/uttarakhand-assembly-passed-the-uniform-civil-code bill/article67821740.ece

1 Mohd. Ahmed Khan v. Shah Bano Begum ,AIR 1985 SC 945

2 Sarla Mudgal & ors. V. Union of India, AIR 1995 SCC 635

3 Supremetoday.ai/doc/judgement/00100063999

4 https://legalonus.com/uniform-civil-code-in-india-and-comparison-with-other-countries/?amp=1

5 Choudhary Laxmi Narayan and Mridula narayan , Volume 6, Issue 3, Uniform Civil Code, Uttrakhand,2024,- uniformizing marriage laws and legalizing Live-in Relationships.

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