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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