Even after 60 years of Independence, the concept of Uniform Civil Code, as incorporated in Article 44 of the Constitution, has remained a dead letter; and because of no uniformity, the weaker sections, including women, still continue to suffer. They are treated not only as second class citizens, but also second class human beings. In this age of globalization, as described by a famous thinker, our travel will have to be ‘from alienation to relationship’. Whatever meaning you might ascribe to the word ‘Secular’, one thing is clear that earthly relations of men with others should depend on secularism. All those who oppose Uniform Civil Code want ‘Isolation’ and ‘Alienation’. When we speak of equality before law and equal protection of law, all citizens should be equal and also be treated as such. Therefore, abolition of second class citizenship and second class humanity is absolutely necessary. Unfortunately, the question of Unif ....