June 28,2017:

Stay of notifications issued under Aadhaar Act 2016, would stall and interfere with the governance, said UIDAI.

On Tuesday, Supreme Court refused to pass any interim order against Centre’s notification which has made the Aadhaar Card mandatory for availing the benefits under the Social Welfare Schemes.

Apex Court Bench of Justice A M Khanwilkar and Justice Navin Sinha refused to acknowledge the Petitioner Shanta Sinha’s counsel and the Senior Advocate Shyam Divan's arguments which stated that by making Aadhaar mandatory, Government would deprive children of the mid-day meal scheme.

Justice Khanwilkar responded,“Show us who all have been deprived?” Find out how many children have been denied the mid day meals for lack of Aadhaar?”

Supreme Court Bench told the Cousel that,“We just cannot pass order on the mere apprehensions”.

Appearing on behalf of Centre Additional Solicitor General Tushar Mehta, informed Apex Court that Government has already extended deadline for getting the Aadhaar from June 30 to September 30,2017.

Divan still vehemently argued that extension granted by the Centre cannot only be for the people who don't have the Aadhaar and stated that, “Nobody should be forced to show their Aadhaar for deriving the benefits.”

Apex Court Bench expounded that, “State is a Democratic Welfare State which is saying that we are not depriving anyone of the benefits. Alternative IDs are valid at this moment, thus there no need to pass the interim orders.”

Supreme Court referred to its June 9,2017 judgement passed by the another Bench which had upheld validity of an Income Tax Act provision making the Aadhaar mandatory for allotment of the PAN cards and filing of tax returns, but had put a partial stay on its implementation till a Constitution Bench addressed the issue of right to privacy.

Apex Court will now fix case for further hearing on July 7,2017.

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