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Justice K.S. Puttaswamy (Retd.) & Another v. Union of India & Others - (Supreme Court) (11 Aug 2015)

Aadhar card not mandatory

MANU/SC/0849/2015

Constitution

The Supreme Court, deciding that citizens are not required to obtain Aadhar cards, directed the government to disseminate the same widely. Save for the PDS Scheme and LPG distribution, where it may be used optionally, availing of government benefits will not be conditional upon production of the Card. Information collected in the grant of such cards is to be used only for the purposes of criminal investigation.

Relevant : Kharak Singh vs. The State of U.P. and Ors. MANU/SC/0085/1962 M.P. Sharma and Ors. vs. Satish Chandra, District Magistrate, Delhi and Ors. MANU/SC/0018/1954

Tags : RIGHT TO PRIVACY AADHAR GOVERNMENT SCHEME

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