J&K&L High Court: Maternity Leave is a Constitutional Right and Cannot be Treated as State Charity  ||  P&H High Court: Second Anticipatory Bail Plea is Not Maintainable After Supreme Court Rejection  ||  Bombay High Court: No Prior Sanction is Required to Prosecute Police For Custodial Assault  ||  Allahabad High Court: Strict Proof of Marriage is Unnecessary if Couple Lived as Husband and Wife  ||  Delhi High Court: UP Passport Disputes Cannot be Filed in Delhi Only Because MEA is Based There  ||  Bombay High Court: Revenue Officers Cannot Decide Caste Status to Remove Tribal Land Protections  ||  Calcutta High Court: Punjab National Bank Liable to Compensate Farmers For Crop Insurance Lapse  ||  Calcutta High Court: Joint Settlement of Liquor Licence is Allowed if All Eligible Heirs Consent  ||  Delhi High Court Holds Multiple Sclerosis is a Specified Disability under the RPWD Act  ||  Allahabad High Court: An Alibi Must be Proved at Trial and Cannot be Accepted by the IO Alone    

Brexit: Being aloof is better than being a fool - (27 Jun 2016)

Administrative

Whether the government overestimated its position in the blunder to call for a referendum, or Britons mistook the opportunity to test out ‘any change is good’, Britain’s proposed exit from the most progressive and and unifying international conglomerations is disappointing rather than hopeful.

The United Kingdom may not lose anything by leaving the European Union proper (when was it ever truly a part), but it knows it has nothing to gain from it.

What are now accepted as untruths by Leave campaigners (NHS funding, budgetary disbursements to the EU and all matters money-related), are precisely the reasons why the UK should continue with the EU. It may cost billions to be part of the club, but the returns are severally more: diplomatic clout, trade deals, economic opportunity, cross-cultural interaction, being the envy of the world.

It can be argued that the lesser prosperous parts of the United Kingdom were foremost for change - feeling themselves untouched by economic development promised by the common market and unable to enjoy the benefits of the EU’s ‘open door’ policies. Perhaps the Leave vote was cast in the hope of recovering low wage jobs and a defocus from the modern day Jerusalem that is London. They will get neither.

Minimum wage jobs existing in the UK were created not in spite of but because of the existence of free movement. These will evaporate just as quickly as the cheap European labour that manned them does. British industrial workers are notoriously hard to appease, and are well known for their brazier handicraft when the unprofitable becomes unsustainable. Whether the government will prioritise time and effort on a less-than-competitive industrial environment of the North and the Midlands over the lucrative commercial dealings of London remains to be seen.

Only as the turmoil in the immediate aftermath of the referendum dies down will people realise that all that’s changed is nothing; and perhaps that should be the legacy of this latest peoples’ vote.

Tags : BREXIT   EUROPEAN UNION   REFERENDUM   UNITED KINGDOM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved