resolution on same sex marriage

The Queer Alliance (QA), Savitri Phule Ambedkar Caravan (SPAC) and the Feminist Alliance (AOW) have collectively issued a statement in opposition to the Bar Council of India’s recent press release in relation to the ongoing marriage equality case in the Supreme Court. As per the statement, the body has not only exceeded its mandate but also made unwarranted and reprehensible statements against the queer community and their right to marry. The statement is issued with 36 other law schools all across India.

The statement quotes that

“The BCI ought to respect the letter and spirit of the Advocates Act, 1961, which clearly defines the body’s mandate based on its regulatory function. Nothing in the Act, as interpreted by the Supreme Court, empowers the BCI to pass comments on sub judice matters. The passing of this Resolution is entirely unwarranted and a deplorable attempt by the BCI to illegitimately create influence for itself. The BCI must re-familiarise itself with the role envisioned during its establishment, look at the state of the Indian legal profession, and devote its resources to more pressing challenges – rather than needlessly entering constitutional debates.”

“The ongoing case concerns the recognition of fundamental rights (to equality, freedom, and privacy) that queer persons already have under the Constitution. The BCI denies any role of fundamental rights in its Resolution, instead characterising marriage equality as a political decision. This shows their heinous indifference towards the reality of queer and trans persons living as second-class citizens in our country. Consequently, the BCI completely misses that fundamental rights cannot be made to suffer from legislative inaction.”

The students have also mentioned that disregard of constitutional morality by BCI and quoted that

“We are most troubled by the BCI’s stunning disregard for constitutional morality. Our Constitution is a counterweight to majoritarianism, religious morality, and unjust public opinion. Constitutional morality dictates that marriage equality must not be made subject to the wishes of a casteist, cis-heteronormative, and patriarchal society. It is to save people from the worst scourges of public opinion that we have a Constitution in the first place. To subject fundamental rights to societal decisions is to betray the vision of morality our Constitution commits us to; it is to betray the Constitution itself. The Supreme Court has already warned of majoritarian bias and protected fundamental rights against its tyranny in K.S. Puttaswamy (Aadhaar-5J.) v. Union of India, (2019) 1 SCC 1, holding that the exercise of fundamental rights is insulated from ‘the disdain of majorities, whether legislative or popular.”

The students have called upon the legal fraternity to disavow all discriminatory, parochial, and regressive beliefs that hinder the  advance of peoples’ movements towards justice.

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

2 comments

  • I find the statement purportedly issued by 36 Law colleges in India totally reprehensible. I feel invoking Constitution for attacking the so-called ‘majoritism’ is a heinous act. It is more than obvious that a leftist, woke ideology is trying to steamroll the the basic ethos of this country while covertly attacking the Hindu community. This ancient civilization doesn’t need Western templates as role models. And yes, nobody should have any objections if these students go for same sex marriages as per their inclination. Best of luck to them.

  • Fundamental right can not be exercised in isolation. Public morality & decency override the FR. Framing of legislation is duty of legislature. Alumini of law school on the matter is uncalled. It they are really serious, first oppose dress code of SC, salutations honble, mi Lord are undesirable, officials languages of India is Hindi, SC shall abide by constitution, name of Bombay, Calcutta, Madras, Allahabad are changed & name of respective High Court shall be changed.

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.