Supreme Court: The Bench comprising of CJ Dipak Misra and AM Khanwilkar, Dr DY Chandrachud and Ashok Bhushan JJ., in an order, refused to take on record the Srikrishna Committee report on data privacy and protection.
Attorney General K K Venugopal stated that the Srikrishna committee report is in the public domain and that if the court wanted the Centre would place the same on record. But CJI on consultation with the other judges on the bench declined to do so.
The Srikrishna Committee laid down the measures that could be adopted in order to protect the personal information of the citizens, the role and duties of the data processors and rights of Individuals along with the penalties for violation of the data protection measures.
[Source: The Pioneer]