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    TSHC – Technical Initiatives and Achievements of the High Court for the State of Telangana

    TS High Court Technical era

    e-initiatives and achievements:

    Under the guidance and visionary leadership of the Hon’ble the Chief Justice and Hon’ble the Computer Committee of the High Court for the State of Telangana, the High Court has taken up initiatives to utilize various technologies and Information and Communication Technology (ICT) Tools for better dispensation and administration of Justice. The High Court has continued with its endeavor to put the existing e-Services to optimum use, in day-to-day functioning of the High Court as well as District Judiciary.

    • e-Newsletter
    • e-Visitor Pass
    • Staff trainings
    • Digitization of Case records
      • Certified Document issuance software using Digital files
    • Paperless Courts with Wacom Display Boards
    • Video Conferencing System
      • Full Court Meetings And Various Administrative Committees Meetings Of High Court Through Video Conference
      • Virtual Court Case Hearing through Video Conferencing Application
      • Video Conferencing System usage at District and Subordinate Courts
      • Virtual Trainings to the Judicial Officers/Staff
      • Setting Up Control Room for Advocates
      • Mobile Video Conference facility for Advocates at the District Head Quarters
      • Video conferencing linkage between Spl. Sub Jails and Court Complexes
    • Paperless Office Meetings
    • Adopting Open Source Software in the State Judiciary
    • SMS Alert System
    • Causelist
      • Personalized Advocate-wise Causelist
      • Court Hall Causelist
    • Digital Display Boards
      • Digital Display Board in the Official Website
      • Display Boards inside, Outside the Court Halls
      • Display Boards at the Counters
    • KIOSK Machines
    • Justice Clock
    • ICJS (Interoperable Criminal Justice System)
    • High Court Mobile Application
    • Software Applications
      • Utilizing Optical Character Recognition software for extracting fields from scanned files.
      • Full Court Sitting arrangement software
      • Telephone Directory – Mobile application and Web Interface
    • GIGW Compliant Official Website of the High Court

     

     

     

    • e-Newsletter:

    e-Newsletter has been introduced with an aim to showcase the initiatives, events and achievements of the High Court in electronic (PDF) format published on the Official Website of the High Court. The e-Newsletter will be published once in every three months. The e-Newsletter contains the statistical data with respect to institutions, disposals and pendency of cases in the High Court and across the State Judiciary. Judgments delivered by the Hon’ble Judges of the High Court of importance and public interest are also published in the e-Newsletter.

    The e-Newsletter further showcases the activities, achievements and statistics of the Telangana State Judicial Academy, Telangana State Legal Services Authority, High Court Legal Services Committee and the District Courts/Units in the State of Telangana.

    • e-Visitor Pass:

    The High Court has introduced an online based e-Visitor pass portal for all the visitors of the High Court such as Litigants, representatives of various agencies, suppliers, vendors, etc. These visitors can obtain the computerized e-Visitor Pass from the dedicated portal hosted on the Official Website of the High Court.

    Every pass issued by the e-Visitor Pass online system/Security Reception Centre will be numbered for identification for future reference. Similarly, the Visitors do not need to enter the full details in the subsequent visits to the High Court premises. The e-Visitor Pass helps the High Court in identifying the visitors, controlling the movements of the visitors in the High Court premises and to assess the footfall of the visitors in a particular period.

    • Staff trainings:

    The High Court puts high emphasis on training programs and understands the importance of continuous learning. The High Court has identified few Staff members of the High Court as Master Trainers to provide technical training to the Staff workingacross various Sections of the High Court on Judicial side Applications and also to attend works related to the Virtual Courts through Video Conferencing.

    • Digitization of Case records

    The Case Records of both pending and disposed off cases are being scanned and digitized for the following purposes:

    •  Paperless Courts with Wacom Display Boards.
    • Paperless Courts Material to the Advocates in the Court Hall.
    • Virtual Courts through Video Conferences.
    • Issuance of Certified Documents.
    • For assigning QR Codes to the Case bundles.

     

    Paperless Courts with Wacom Display Boards:

    On 17/07/2016, Hon’ble Sri Justice Madan B.Lokur, Judge, Supreme Court of India and Judge-in charge, eCommittee, Supreme Court of India has inaugurated the first ever e-Courts (Paperless Court) in the then High Court of Judicature at Hyderabad. Hon’ble Sri Justice P.Naveen Rao, Judge, High Court presided over the eCourt from 18 th July, 2016.

    The concept of Paperless eCourt involves more usage of electronic paper in the Court Hall and dispensing with the movement of Case records, which consumes time and manpower. This is a precursor to e-Filing process.

    The Paperless eCourt process involves the digitization of the Case records and transmitting the digitized records to the Court Hall electronically. There will be an electronic Causelist before the Hon’ble Judge, which will synchronize with the electronic Case records available in the Database. The electronic files will be opened in the Monitor placed before the Hon’ble Judge and the Hon’ble Judge will access the files on the Monitor and make digital notings. Provision is also made to record the dictation ofthe Judgement into the Computer which can be subsequently used by the Stenographer for transcription.

    Steps will be taken to enable the learned Advocates to advance arguments based on the electronic record by providing electronic devices to the learned Advocates as well. In this process, the learned Advocates can avoid bringing voluminous Case records to the Court Hall. By using the e-Causelist, the Court Display Board will be automatically updated without any manual entry and the SMS alerts to the concerned Advocates will be automatically sent.

     

     

    Video Conferencing System:

    Full Court Meetings And Various Administrative Committees Meetings Of High Court Through Video Conference:

    All the Hon’ble Judges of High Court are participating in full court meetings through Video Conference in regular intervals and monitoring the administrative issues in the High Court as well as Subordinate Courts.

    Virtual Court Case Hearing through Video Conferencing Application:

    Telangana High Court has made all the benches operational/functional through video conference using Cisco WebEx Meeting software. The Room Id’s are being sent to the Advocates and concerned, through SMS daily. The daily causelist has been tweaked in such a way that it can accommodate the mobile numbers of the Advocates for the use of staff controlling the Video Conferencing Sessions. The case bundles of the cases coming up for hearing on any particular day are being scanned and a copy of the same is circulated to the Hon’ble Judges.

     

    Video Conferencing System usage at District and Subordinate Courts:

    CISCO WebEx meeting accounts have also been provided to all the Districts in the State for conducting the virtual Courts in the Subordinate Courts.

    Virtual Trainings to the Judicial Officers/Staff:

    Telangana State Judicial Academy is also provided with CISCO WebEx meeting account through which the State Judicial Academy and the former Hon’ble Judges are conducting Virtual training/Classes for the trainee Judicial Officers on regular basis.

    Setting Up Control Room For Advocates:

    In order to facilitate Advocates who do not have access to virtual courts conducted by the High Court from their respective home offices, the High Court has set- up few control rooms at the High Court for the State of Telangana and couple more were established at the Telangana State Judicial Academy, Secunderabad for the smooth functioning of the Virtual Courts. The advocates/Parties in person are also optimally using the said facility.

     

    Mobile Video Conference Facility for Advocates at The District Head Quarters:

    Mobile Video Conference facilities to the Advocates lacking technical know-how and internet connectivity, with a theme of “Access to Justice at Door Step” were setup at the District Courts with the help of the District Collectors, initially it was introduced in the District of Warangal as a Pilot Project. The mobile van visits the remote places in the district heqd quarter, so that advocates residing in that vicinity can make use of the mobile video conference facility and address the virtual courts.

    These mobile vans were digitally inaugurated by Hon’ble the Chief Justice and the Administrative Judges of respective District. Hon’ble Judges of the High Court graced these occasions through digital platform.

     

    Video conferencing linkage between Spl. Sub Jails and Court Complexes:

    By 29 th February, 2016, Video conferencing linkage between Spl. Sub Jails and Court Complexes was completed. This effectively minimizes physical production of the accused before the Court.

     

    Paperless Office Meetings

    All the Committee Meetings in the High Court have gone paperless All the Hon’ble Judges and the Registrars are provided with Apple iPad Pro 10.5 devices for this purpose. The Physical Material papers are not being sent to the Hon’ble Judges and only the scanned or digitized files are being sent through SLACK platform.

     

    Certified Document issuance software using Digital files:

    The Certified Document Section software was launched on 15 th August 2019 by the Hon’ble the Chief Justice on the occasion of Independence Day in the august presence of Hon’ble Judges of the High Court.

    The new CD section software aids the Advocates/Litigant public in obtaining the Certified Documents instantaneously or at the earliest by using the scanned digital Case files. The Advocates/litigant public will also receive a SMS about the status of their application at each stage of the application process.

    The High Court further plans to integrate online payment facility into this software and host the software on the official website of the High Court providing the status of the CP application.

    At present the High Court has introduced Debit card payments through Point of Sale (POS)/Swipe machine for the Certified Document Section.

     

    Adopting Open Source Software in the State Judiciary:

    With the Hon’ble eCommittee placing high emphasis on Free and Open Source Software (FOSS), the High Court has took the initiative to utilize the Open Source Software more instead of completely relying on proprietary software. The following are few of the Open Source software being used by the High Court and Subordinate Courts of the State of Telangana along with other proprietary software.

    • Ubuntu Linux – Operating System
    • Libre Office – Office Productivity Suite
    • PDF Sam basic – PDF operations
    • Jitsi Meet – Video Conferencing Software
    • Postgre SQL – Database
    • PHP, Java – Programming Language

    SMS Alert System:

    On 15 th August, 2015 a SMS alert system was launched. Through this facility, the status of

    –  Case filing,
    –  Scrutiny information and
    –  Case registration

    are informed to the registered Advocates on their registered mobile phones, enabling them to monitor the progress of the cases filed by them;
    The case hearing status in Courts is also communicated to the Advocates through SMS. For each case, there would be two alerts, first, when there are seven more cases to be taken up before that Advocate’s case and second, when 3 more cases are left to be taken up. This helps Advocates organize their work in different Courts and reach the concerned Court in time.

     

    Causelist:

    The High Court has added few technological touches to perhaps the most referred to lists by the Advocates, the causelist, to enable them have more information about their cases and hearing dates.

    Personalized Advocate-wise Causelist

    In September, 2015, a personalized Advocate-wise cause list was launched. This personalized cause list is being generated automatically and pushed through e-mail to the respective registered Advocates.

    From 26 th October, 2015, the High Court is also hosting a more interactive cause list on its official website.

    Court Hall Causelist

    The ‘Court Hall Causelist’ is being generated for the Court Halls where both the single and the division bench is conducting bench in different periods of the same day.

     

     

    Digital Display Boards:

    On 20th November, 2015, Digital Display Boards were installed at all the Court Halls and at conspicuous places, like the Bar Associations, the Government Pleader’s Office Building, the Advocates’ Library and the Advocate Canteen. These Digital Boards display the case hearing status in all the Court Halls and relay other important messages via the notification bar. The Digital Display Board is also being hosted online in the official website of the High Court and on the Mobile and Web applications for the benefit of Advocates and litigants.

     

    Display Boards inside, Outside the Court Halls:
    Screenshot of the Display Board outside the Court Hall of High Court for the State of Telangana

    Display Boards have also been installed outside all the Court Halls in the High Court. They provide two views side by side, one displays the present Case hearing status and the other displays the total Courts and their Case hearing status.

    Display Boards at the Counters:

    The High Court has placed Display Boards outside the new filing counters to inform the Advocates and Advocate Clerks, the Filing status, assigned Scrutiny officer, defects, returns etc.

     

     

     

    KIOSK Machines:

    On 20 th November, 2015, the High Court installed 8 KIOSK machines in the High
    Court premises. Through these KIOSKs, one can get the case status information and also
    obtain the details of orders and judgments delivered on their case.

    The High Court is in the process of establishing an e-Office which would integrate movement of files in electronic mode on all administrative matters within the High Court and also between the High Court and Sub-ordinate Courts.

     

     

     

    Justice Clock

    The Justice Clock installed near the main entrance of the High Court displays statistical information such as institution, disposal and pendency of Cases in the HighCourt and in the District Courts of the State of Telangana. Publicity material suggested by the Hon’ble Supreme Court of India and High Court. Viz., Brochure on e-Court Services and information on NSTEP, eFiling, e-Sign, e-Payment, NJDG and e-Courts portal, and other Images, Videos, eBrochures etc., further any other information as approved by the Hon’ble Judges of the High Court will be displayed on the Justice Clock.

     

     

    ICJS (Interoperable Criminal Justice System):

    When it comes to implementation of ICJS and NSTEP, the High Court for the State of Telangana is a pioneer and as part of ICJS, the project on pilot basis was started in the Subedari Police Station of Warangal Police Commissionerate and the testing has been successfully completed. On 15 th December, 2018 Hon’ble Sri Justice Madan B Lokur, Chairman of the Interoperable Criminal Justice System (ICJS) and Judge-In-Charge e Committee, Supreme Court of India, launched the project in Warangal district through video conference first in the Country, in Telangana enabling live exchange of data between Courts and Police.

    On 16/09/2019, the Hon’ble Chief Justice has inaugurated the ICJS (Interoperable Criminal Justice System) project and NSTEP at Prl. District Court complex, Karimnagar through Video Conference by declaring the launch of the same at all the Districts of State of Telangana.

    Initially, Police would transfer FIR and charge-sheet electronically to e-Courts CIS software via ICJS. Based on the National Police Station codes given by the Hon’ble e-Committee, Supreme Court of India, the NC CIS software, Police Stations were mapped with the above National Police Station Codes for consuming that particular Police Station data.

    The consumed data will then verified by the Court staff concerned with that of the Physical copy and if the data is matching, the Police Department can be provided with S.R. No. and given acknowledgment and CNR number will be transmitted to the CCTNS.

     

    High Court Mobile Application

    On 14 th July, 2015, an Android Mobile Application was launched. This application created a platform to disseminate case status information, cause lists and court notifications for the convenience of Advocates and the litigant public. Thereafter, the High Court developed Mobile applications for Apple iOS and Windows mobile platforms also with the same features. The High Court also placed its Mobile applications in Google Play Store, Apple Application Store and Windows Store.

    Software Applications –

    Optical Character Recognition software:
    The High Court is using Optical Character Recognition (OCR) software to convert scanned files into editable/searchable documents, to extract the fields into the Software (CIS) like petitioner names which are in huge number and the Prayer text from the bundles submitted by the Advocates at the Counters. The Software is used to convert the scanned documents in to PDF/A compliant PDFs and to create portfolios.

    This is also used to convert of bulk judgments of the High Court.

     

    Full Court Sitting arrangement software:

    The sitting arrangement of the Hon’ble Judges for the events like swearing ceremony, farewells, full courts etc., are being arranged automatically by the Computer with the inputs from the concerned Registry.

     

    Telephone Directory – Mobile application and Web Interface

    The High Court is developing a mobile application for Telephone Directory of the High Court, so that instead of carrying a physical Telephone Directory, the Officers, Staff and other stakeholders of the Judiciary can access the Telephone Directory anywhere anytime on their mobile devices. Search feature is integrated in the mobile application for easy access of contact details of the person/section the user intends to contact. Rich in interface and features, this application will be made available to one and all very soon.

     

    GIGW Compliant Official Website of the High Court:

    The Official website of the High Court i.e. https://tshc.gov.in has been designed and developed in compliance with the GIGW guidelines. The High Court is disseminating its information and other information through this official website.