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Universal Declaration of Human Rights (UDHR) celebrates its 70th anniversary

“Where, after all, do universal human rights begin? In small places, close to home – so close and so small that they cannot be seen on any maps of the world. […] Unless these rights have meaning there, they have little meaning anywhere. Without concerted citizen action to uphold them close to home, we shall look in vain for progress in the larger world.” 

Eleanor Roosevelt

The Declaration was proclaimed on 10th December 1948 by the United Nations General Assembly and was designed to prevent the repetition of the horrific human rights violations committed during World War II. The Declaration which was drafted by a diverse group of people from Australia, Canada, Chile, China, France, Lebanon, the Soviet Union, the United Kingdom and the United States remains as much relevant today as it was in 1948 if not more in light of the issues such as:

UDHR is a milestone document that proclaimed the inalienable rights which everyone is inherently entitled to as a human being regardless of race, colour, religion, sex, language, political or other opinion, national or social origin, property, birth or another status. It sets out universal values and a common standard of achievement for all peoples and all nations. It establishes the equal dignity and worth of every person.

It is interesting to know that:

To highlight what the Universal Declaration means for people in their everyday lives, UN Human Rights had launched a year-long campaign building on the existing Stand Up for Human Rights campaign which culminated on 10 December 2018.

UDHR’s principles are embedded in the Constitution and laws of over 90 countries. It holds a Guinness Book of World Records as the most translated document. It has been translated in more than 500 languages ranging from Abkhaz to Zulu. It went from 298 languages in 2000 to 370 in 2010 to 500 today. The achievements which UDHR celebrates include among others:

Having said that, there are some major challenges before the UN and if it does not overcome those challenges, UDHR’s principles would be nothing but utopia. Some of such challenges include:

It is heartening to know that UDHR has spawned many other important international treaties, including the International Convention on the Elimination of All Forms of Racial Discrimination (179 states); the International Convention on the Elimination of All Forms of Discrimination Against Women (189 states); the United Nations Convention on the Rights of the Child (196 states); and the United Nations Convention Against Torture (162 states). Furthermore, the UDHR continues to inspire new treaties. One of the most recent, the Convention on the Rights of Persons with Disabilities, is also one of the most rapidly ratified, with 175 states signing onto it in its first decade, and the International Convention for the Protection of All Persons from Enforced Disappearance, which entered into force in 2010, has so far been ratified by 58 states. 

Not many people know non-Western female delegates played an important role in drafting the Declaration. These include Hansa Mehta from India, Shaista Begum Ikramullah from Pakistan and Minerva Bernardino from the Dominican Republic. 

While its promise is yet to be fully realized, the very fact that Universal Declaration of Human Rights has stood the test of time is a testament to the enduring universality of its perennial values of equality, justice, and human dignity.

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