BALU GOPLALAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions, filed by the petitioners ad vindictam publicam, calls into focus, inter-alia along with other issues, certain confidentiality concerns quad hoc a contract (hereinafter "the contract" or "impugned contract" for short) entered into by the Government of Kerala with a Company by name Sprinklr Inc. (hereinafter called Sprinklr for convenience) which is stated to be a "modern digital communication infrastructure" provider to make available an online digital software/platform to process and analyse data with regard to patients and those vulnerable and susceptible to the Corona Virus Disease - 2019 (COVID-19 hereinafter) in the State of Kerala.

(2.) Prefatorily, data confidentiality is, in its ultimate sense, about protecting data from unlawful, unauthorised as also from unintentional access and disclosure.

(3.) Hence, the authorisations to view, share and use data forms the hypostasis of all confidentiality requirements.