On Wednesday, the Supreme Court emphasized the enduring strength of India’s Constitution, rejecting concerns that excessive centralization could undermine its federal spirit.
A five-judge bench led by CJI B.R. Gavai observed that the Constitution had “stood the test of time” and grown stronger despite internal upheavals and external threats. Referring to turbulence in neighbouring countries, including Nepal, which adopted its seventh Constitution in 2015, CJI Gavai noted that India’s constitutional framework had proved far more resilient.
Recalling Dr. B.R. Ambedkar’s Constituent Assembly speech of October 3, 1948, the CJI said concerns over the balance of power between the Union and the States were not new. Ambedkar, he pointed out, had firmly believed that the Indian Constitution was among the best in the world, capable of safeguarding unity both in times of peace and in times of crisis.
“The dynamic character of our Constitution is what has enabled India to emerge stronger with time,” CJI Gavai remarked while reaffirming faith in the founding document’s capacity to adapt and endure.
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