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A PIL filed by Amber Tickoo, a law student at National Law University, Delhi in May this year regarding installation of cctv in delhi school. He has contended the installation of CCTV cameras in classrooms would violate the Fundamental Right to Privacy as laid down in the Justice Puttaswamy case.The petitioner has argued that the Delhi Government’s decision to allow persons with a valid username and password to access the live feed of the CCTV cameras in classrooms could seriously jeopardize the safety and security of the children directly give rise to the incidents of stalking and voyeurism. The petitioner has argued that it is preposterous to have those private actions subjected to scrutiny of the community. The same would amount to a gross violation of the right to dignity of the children as well as the female teachers. Another issue raised by the petitioner is data protection. The plan of the government is devoid of any safety measures with respect to the storage of the recordings made from these CCTV cameras, stated the plea. The unsecured data will be prone to hacking and is another factor that will endanger the security of the children and teachers. Also, the CCTV policy violate the right to free speech and expression.In addition to the security risks, the petition has also alleged financial irregularities on the part of the Delhi government in procuring these CCTV cameras.The petitioner has, therefore, prayed that the decision of the Delhi government dated September 11, 2017 to install CCTV in schools in Delhi be set aside.A Bench of CJI Ranjan Gogoi and Justices Deepak Gupta and Aniruddha Bose has declined the interim relief regarding installation of Closed Circuit Television (CCTV) cameras and streaming of CCTV footage in schools administered by Delhi government.
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