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.

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.

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