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The Kerela High Court took action against a man who had led a PIL alleging there are serious lapses by the State Bank of India which resulted in customer data leakage and disruption of online services.
The PIL sought investigation by an independent agency, and a further direction on the General Manager of the SBI to remit Rs.5 Crore to the Kerala State Legal Services Authority [KELSA].The bank stated these allegations as false and irresponsible and stated that that the customers details are fully secure the servers maintained by the SBI, and there are enough inbuilt safeguards in the conveyance of data, for the usual banking transactions. As the petitioner could not ndicate any basis for his allegation that the data of the customers was compromised by the failure of the SBI authorities, the court said that this was a frivolous petition filed by a busybody.
The Court imposed costs so that such litigation, without the proper verification is discouraged. In the instant case, the petitioner claims himself to be a social worker and the Co-Ordinator of the National Council for Peoples Right To Information, but he does not indicate any past activity from which one can verify the credential of the litigant.
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