On Thursday, a plea was filed in the High Court of Kerala challenging the Central Govt’s order to make Aarogya Setu app mandatory.
John Daniel, General Secretary of the Thrissur District Congress Committee, said he is aggrieved by the order issued by Govt of India, which makes the use of the mobile application, Aarogya Setu, mandatory for all.
General Secretary of the Thrissur District Congress Committee, Daniel said the order is a dilution of the concepts of personal autonomy & informed consent effected by virtue of this mandatory imposition. The plea is filed through Lawyers Sriram Parakkat, KR Sripathi, & Anupama Subramanian.
The petitioner said the order issued by the Ministry of Home Affairs, which makes the use of Aarogya Setu mandatory for all is arbitrary & against the principles of natural justice. He alleged that the Govt. has ignored the possibility of misuse & breach of confidentiality arising out of the mandatory imposition of the same.
He asked the Court to strike down the mandatory clause, issue an order clarifying that the usage of is subject to the personal discretion of each citizen, ask the Govt. not to impose any penal action or other stringent measures to impose the mandatory usage of the app.
Ministry of Home Affairs in its notification last Friday had allowed factories & offices in designated zones to begin operations while mandating the use of the contact tracing Aarogya Setu app by all employees while holding heads of respective organisations liable for 100 per cent coverage.
It said that any negligence, if proven, on the part of a director, manager, secretary or any other official shall lead to punishment.
Earlier in the week, the Central Govt. had also mandated all its employees as well as those working with public sector organisations to download the app.
Residents in containment zones — demarcated within red (hotspots) & orange zones by state & district administrations as per health ministry guidelines — must also download the app.
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