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Kerala High Court Asks TCS in Sabarimala Virtual Queue Row to Ensure Data Privacy - (02 Dec 2021)

MEDIA AND COMMUNICATION

Kerala High Court has issued various directions to the Project Manager of the Tata Consultancy Services regarding the data of pilgrims entered into the Sabarimala virtual queue portal in a Public Interest Litigation questioning the legality of the Sabarimala Pilgrim Management System implemented by the Kerala Police, alleging that it restricts Darshan in Sabarimala to only those who avail the Virtual Queue Services.

Tags : KERALA HIGH COURT   SABARIMALA VIRTUAL QUEUE ROW  

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