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Vision & Objectives

THE CORE PRINCIPLES:

  • Technology must be harnessed to “Empower” and “Enable.”
  • Technology should not merely be about the automation of conventional practices and processes but must be a vehicle for transformation. A force, which “empowers” and “enables” all citizens.

  • Ensuring Access to Justice to all
  • Every individual must be provided with the means to approach a judicial institution for redress and relief unimpeded by any “digital divide” or other socio-economic challenges.

  • Creating an efficient and responsive judicial system
  • Use of technology enabling the judicial system not only to provide speedy justice but the evolution of “efficiency metrics” to monitor and map the judiciary’s competencies and effectiveness.

OBJECTIVES:

The e-Committee is guided by these objectives:

  • Interlinking of all courts across the country
  • ICT enablement of the Indian judicial system
  • Enabling courts to enhance judicial productivity, both qualitatively and quantitatively.
  • To make the justice delivery system accessible, cost-effective, transparent and accountable.

PHASE II OBJECTIVES:

  • Easy dissemination of case information to litigants through various service delivery channels like Kiosks, Web portal, Mobile App, email, SMS Pull, SMS Push
  • Planning and scheduling of cases for lawyers

  • Case Management for Judicial Officers along with caseload management
  • Supervisory and monitoring facilities for Principal and other District Judges and High Court Judges
  • State-wide supervision and monitoring of cases in each District and Taluka by the High Courts, Department of Justice, Researchers and Academics

  • Formulation of plans for systemic improvement of the justice delivery system