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Although the judgement delivered by Justice AK Sikri upheld the Aadhaarprogramme along with other provision of the Aadhaar Act but it also showed that everything is not well with the Aadhaar. The following directions were issued by the court to the UIDAI and central government with the purpose of addressing the apprehensions expressed in the petitions challenging the Aadhaar Act:
The petitioners had contended before the court that the Act violates the principle of data minimization as it enables thee collection of data indiscriminately regarding all aspects of a person (demographic details, biometrics, meta-data related to transaction, authentication records) even though such data has no nexus to the claimed object of subsidies. Apprehensions were also expressed about Regulation 26 of the Authentication Regulations, which requires the UIDAI to store “authentication transaction data” consisting of:
(a) Metadata related to the transaction
(b) Authentication response data sent;
(c) Authentication request data received including PID block; metadata related to the transaction; and
(d) Any authentication server side configurations as necessary.
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