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Justice K.S. Puttaswamy (retd.) and anr v. Union of India and Ors - (Supreme Court) (15 Oct 2015)

Aadhaar useable for more government schemes; remains voluntary

Human Rights

A Constitution Bench of the Supreme Court delivered a succinct verdict on the Aadhaar card, picking up where it previously left off. It allowed the Card’s use for schemes other than PDS and LPG subsidy, to also include NREGS, National Social Assistance Programme, Pradhan Mantri Jan Dhan Yojana and the Employees’ Provident Fund Organisation. Unambiguously, however, it repeated its last, the Aadhaar Card scheme is voluntary and cannot be made mandatory till the final decision of the Supreme Court.

Tags : AADHAAR   VOLUNTARY   GOVERNMENT SCHEMES  

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