High CourtsDivision Bench

Suo Motu vs Travancore Devaswom Board TDB

High Court Of Kerala · Decided on 8 November 2021 · Citation: (2021) 11 KL CK 0035

HON’BLE JUDGES
Anil K. Narendran, J · P.G. Ajithkumar, J
CASE NUMBER
DBP NO. 13 Of 2021, W.P.(C) Nos.21609, 21812 Of 2021
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Judgment

7 paragraphs · 377 words

Anil K. Narendran, J

The common issue involved in D.B.P.No.13 of 2021 and W.P. (C)Nos.21609 and 21812 of 2021 relates to Virtual-Q system at Sabarimala. Detailed arguments were heard on 26.10.2021, 28.10.2021 and thereafter on 01.11.2021.

During the course of arguments the learned State Attorney has submitted that an option for cancellation of booking and also spot booking is introduced in order to ensure Sabarimala Darshan by maximum number of devotees, within the permissible limit. But those aspects are not reflected in the pleadings already on record.

The booking of slots in Virtual-Q require Aadhar Card or Election I.D number, photo and other details. In the report dated 04.11.2021 of the Special Commissioner, Sabarimala, it is stated that only the staff of Tata Consultancy Services Limited are involved in the administrative activities of the web application for Virtual-Q bookings. By an order dated 21.10.2021 Tata Consultancy Services Limited, Hyderabad was impleaded as additional 5th respondent. Though notice was sent to the e-mail ID stated in that order, the concerned Project Manager is yet to file any response in D.B.P.No.13 of 2021. The web application of Virtual-Q is hosted in Amazon Cloud Environment. The measures taken to maintain data privacy has to be explained by the State Police Chief and also by the Officer in Tata Consultancy Services Limited, in charge of that web application. The Officer-in-Charge is directed to file a report on data privacy and on the manpower requirement for administering the Virtual-Q platform, on or before 11.11.2021, by e-mail to the e-mail ID of Registrar General (hckerala@gov.in/rg.kerhc@indiancourts.nic.in).

The learned Standing Counsel for Travancore Devaswom Board and also the State Attorney shall file statements on behalf of respondents 1 and 2, which shall be placed on record on or before 11.11.2021, on the status of land between Nilakkal and Pamba and between Pamba and Sannidhanam and also on the option for cancellation of booking and spot booking introduced in Virtual-Q booking.

Since Mandala Pooja Maholsavam commences on 15.11.2021, in the statement filed by the State Police Chief, in addition to the measures taken to maintain data privacy, the status of Virtue-Q booking for the period from 15.11.2021 till 26.12.2021 shall also be stated.

List the D.B.P. and writ petitions on 12.11.2021 at 02.00 p.m. for orders/judgment.