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Attorney General K. K. Venugopal conveyed to the Supreme Court the consent to incorporate the suggestions of TrinamoolCongress MLA MahuaMoitra in a fresh bid invited by the UIDAI to create a social media wing for the surveillance of online people’s reactions to the Aadhaar and tackling negative sentiments.
The Union had communicated its decision to drop the idea for a Social Media Communication Hub and withdraw its earlier Request for Proposal (RPF). The project was intended to monitor the individuals WhatsApp, Twitter, Facebook and even email accounts so as to extend valuable feedback to the government in influencing public opinion. If every single tweet or WhatsApp message is monitored we will be moving towards becoming a surveillance state. The bench had agreed to hear the PIL filed challenging as being in the teeth of Article 14, 19(1) (a) and 21, the Information and Broadcasting Ministry’s proposal to monitor social media movements.
Appearing on behalf of the petitionerSenior Counsel, brought to the attention of the court that the corrigendum to the second RPF is not available on the relevant website and that none of the changes suggested have been notified.
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