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Statement on behalf of the Government on the Supreme Court Judgement on Right to Privacy- (Press Information Bureau) (24 Aug 2017)

MANU/PIBU/1082/2017

Constitution

The nine-judge Bench Supreme Court judgement has today pronounced in the "Privacy Case" by upholding the Right to Privacy as one protected by Article 21 of the Constitution of India. The Government welcomes the view of the Supreme Court, which is consistent with all the necessary safeguards that the Government has been ensuring in its legislative proposals which had been approved by Parliament.

The issue of personal liberty had a chequered history during the previous Congress Governments. Immediately after the Constitution was framed, the Congress Government at the Center had consistently maintained that personal liberty could be denied to an individual by any legislation irrespective of the reasonableness of that legislation. The Congress Governments had consistently argued that privacy was not a part of any constitutional guarantees. In fact, during the internal emergency when Article 21 of Constitution was suspended, the Central Government had argued before the Supreme Court that a person could be killed and deprived even his life (let alone liberty) and he would still be remediless.

The UPA Government had introduced AADHAR scheme without any legislative support. It was in that context that the question of the UPA's AADHAR scheme was challenged before the judiciary. The NDA Government ensured that necessary legislation was approved by Parliament. Adequate safeguards were also introduced. On 16.3.2016, while speaking on the AADHAR Bill in the Rajya Sabha, the Government through the Finance Minister, had clearly stated - "Is privacy a fundamental right or not? The present Bill pre-supposes and is based on the premise and that it is too late in date to contend that privacy is not a fundamental right. So, I do except that probably privacy is a fundamental right. Now, where do you fit privacy as a fundamental right? And that is where I want to clear the misconception due to which these amendments which have been proposed. It is contended and broadly it is now accepted that privacy is a part of the individual liberty. So when Article 21 says, "no person shall be deprived of his Right to Life and Liberty without procedure established by law". Then let us assume that privacy is a part of liberty and no person shall be deprived of his privacy without procedure as established by law. The underlying point is that privacy is not an absolute right. It is a right even in our Constitution. If it is a Fundamental Right under Article 21, which is subject to restriction that it can be restricted by a procedure established by law, that procedure established by law obviously has to be fair, just and reasonable procedure. The case before the Supreme Court is you have no law, you have not legislated, you have not laid down any guidelines and you have by an executive fiat created authority where all personal data and biometric information will go. What will that be used for? Is this a fair, just and reasonable procedure?"

The Finance Minister was referring to the situation where the UPA Government created an AADHAR without any legislative support. The present Government did exactly the opposite. It gave a legislative support to AADHAR and incorporated in law special safeguards with regard to privacy. It has also assured the Supreme Court that it will soon be coming out with a data protection law for which a committee headed by Justice Sri Krishna, a retired judge of the Supreme Court, had already been appointed.

Today's judgement of the Supreme Court is a welcome judgement in as much as it strengths the Fundamental Rights and personal liberty. The judgement reads that personal liberty is not an absolute right but liable to the restrictions provided in the Constitution which will be examined on a case to case basis. The Government is of the clear opinion that its legislations are compliant with the tests laid down in the judgement. The Supreme Court has stated that "...requires a careful and sensitive balance between individual interests and legitimate concerns of the State. The legitimate aims of the State would include for instance protecting national security, preventing and investigating crime, encouraging innovation and the spread of knowledge, and preventing the dissipation of social welfare benefits." The Government is committed to this object.

Tags : STATEMENT   GOVERNMENT   JUDGEMENT   RIGHT TO PRIVACY  

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