Ka jingpdiang sngewbha ia ki jingaijingmut ha kaba iadei bad ka draft vision document na ka bynta ka thup kaba III jong ka eCourt project

Ka e-Committee jong ka iingkashari Supreme Court ka la peit pyrman ia ki jingpyntreikam ia ka eCourt project ba la lam jingmut hapoh ka “National Policy and Action Plan for Implementation of Information and Communication Technology (ICT) in the Indian Judiciary – 2005”. Ka dei ka project ba la buh thong ban pyntreikam da ka tnat Department of Justice.

Ka e-Committee ka la nangroi ha kaba iadei bad ki kamram bad ki jingkitkhlieh mynta la kumba khatsan snem eiei:

• Ki jingpynsnoh ia baroh ki iingkashari ha ka ri.
• Ban pyntreikam ia ka ICT ha baroh ki iing kashari jong ka Ri India.
• Ban kyntiew ia ka jingkiew shaphrang ka kam kashari.
• Ban pynioh ia ka jingbishar ba hok sha baroh, kaba duna ka jinglut jingsep, kaba shai bad kaba don jingkitkhlieh.
• Ban ai ki lad jingshakri paidbah

Katba ka thup kaba II kan sa kut shen, ka la don ka jingpynkhreh ban thoh ia ka draft Vision document jong ka thup kaba III. Kane ka draft Vision Document ka kynthup ia ki mat kiba kyllum lang, kiba pynsuk, kiba shai bad kiba long kum ka shlem babiang na ka bynta ki nongpyndonkam ha ki iing kashari ha kane ka thup kaba III jong ka eCourt project.

Ka thup kaba III ka pynurlong ia ka jingtreikam ki iing kashari da ki kor digital kaba ai ia ka jingbishar hok sha baroh, kaba long khyndiat kum ka jingbujli ia ka rukom treikam offline lane kaba hap ban wan hi dalade sha ki iing kashari da ki kor digital. Ka Jingpyndonkam ia ki kor ki bor technology ha ki iingkashari la ialam lynti da ki ar tylli ki mat kiba iadei bad ka rukom pyrkhat jong u Gandhi (Gandhian thought) – ka jingpyniasoh bad ban kynthup (access and inclusion). Shuh shuh ka kynthup ruh ia ka jinglong babha jong ka jingshaniah, jingsngewlem, Jingpynneh pynsah, ka jingshai bad ka pynioh ki jingda baskhem ban pynlong ia ka thong tynrai kaba jop.

Da kaba pynshong-nongrim halor ka jingiaid shakhmat jong ki mat ba la buh ha ka thup I bad II jong kane ka projek,kane ka jingthoh ka kren shaphang ka jingdonkam ban pynkiew stet ia ka rukom treikam da ki kor digital ha ki iingkashari da kaba (a)pynsuk ia ka rukom treikam,(b) ban shna ia ka jaka treikam ban pyndonkam ia ki kor digital,bad (c) ban shna ia ka shnat treikam ban pyniaid ia baroh ki kam,kum ka ban buh ia ki jaka treikam da kor ki bor technology ha ki jaka bapher bapher khnang ban pynlah ia ka iingkashari ban pyniaid bad pyntreikam bha ia ki kor technology. Ka kren ruh shaphang ki thong bakongsan ban ai jaka bad jingshakri da ki kor digital ha ka thup III.

Kane ka Vision document ka pynurlong ia ka rynsan kaban shna ia ka jingtreikam ki kor technology, kaban pynlah ia ki jingshakri bapher bapher da ki kor digital bad ban kyntiew shuh shuh ia ka ryngkat ka jingiaid ka por.La pynwandur ia ka ruh ha kata ka rukom ban shim ia ka lynti kum ka ecosystem ban long kum ka lad jingiarap ka ban kyrshan ha baroh ki khep khamtam ia ki nongtreikam bapher bapher (stakeholders) kum ki nongialam seng bhalang,ki skulbah, ki nongtreikam ba la ithuh bad ki briew kiba don bynta ha ki kam jong ki kor ki bor technology ban pynurlong ia kane lawei.

Ka e-Committee jong ka iingkashari Supreme Court jong ka ri India ka kwah ban ioh ia ki jingkynthoh,ki jingai jingmut bad ki jingthep thymmai (input) ha kaba iadei bad ka draft vision document na ka bynta ka thup kaba III jong ka e-Court project na baroh ki nongtreikam bapher bapher (stakeholders)ban nang kham pynbha bad ban pyrkhat ia ka jingpyntreikam ia ka kawei pat ka thup jong ka e-Courts Project.

Shon nangne ban pule ia kaDraft Vision Document.

Shon nangne ban ai ia ki jingai jingmut/ki jingthep thymmaina bynta ka Draft Vision Document.

Sngi khatduh ban ai ia ki jingai jingmut/ki jingthep thymmai kadei 31 Jymmang 2021.