Allow Cookies!
By using our website, you agree to the use of cookies
The Supreme Court has refused to pass any interim order staying the linking of Aadhaar Card with mobile numbers and bank accounts, stating that it is leaving the issue to be decided by a Constitution bench. Although the Apex Court chastised the mobile companies for sending messages to the customers saying their accounts will be deactivated soon if not linked with Aadhaar, which created a lot of panic among the customers. The Centre has refused that it has passed any such directions for sending the messages.
The apex court requested that these organizations abstain from frightening individuals in this way, while it was hearing a plea from social activists to prevent the Centre from linking Aadhaar to bank accounts and mobile phone numbers until the Constitution bench decides its validity. Justice AK Sikri also stated that ,“I don’t want to say (so) but I also get messages,” alluding to the occasionally umpteen-a-day instant messages debilitating deactivation for not connecting one's Aadhaar to bank accounts and mobile phones.
The court has also asked the Centre to direct companies to mention in their text messages, the last date for linking their mobile numbers and bank accounts with Aadhaar. The government should send a intimation to the companies directing that it is necessary for all the subscribers to link their mobile phone numbers with Aadhaar by February 6 under E-KYC verification.
The Constitution bench will statrt hearing on the petitions challenging the validity of Aadhaar on the ground that it violates the basic right of privacy of the citizens of the country.
86540
103860
630
114
59824