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    Best Practices

    Best Practices of the High Court & District Court under e-Court Project

    • e-Sewa Kendra: e-Sewa Kendra has been set up at High Court of Jharkhand and all 24 District Courts of State of Jharkhand, as a one stop centre to easy access basic information pertaining to Judicial functioning, VC facility, access to cause-list, daily order sheets, next date of hearing, copy of judgements and orders pronounced by the Courts etc. As directed by committee SCI virtual e-Sewa Kendra for High Court of Jharkhand and at One district Court at Ranch has been tested and report submitted.
    • Online Uploading of Pendency/Arrears to Supreme Court’s Server: Updation of pendency /Arrears of High Court and Subordinate Court to Supreme Court’s Server.
    • Computerized Case Information Counter/Helpdesk: Case related information are available at these counters on a nominal fee.
    • SMS facility: The bulk SMS facility for Lawyers/ litigants has been started to provide the following information.
      •  Daily/Supplementary cause list of cases containing information relating to a case viz. Case no., Party Details, date of listing, Court no., etc.
      •  Filing related information viz. Filing No. , CNR No., Party Detail and Date of Filing
      •  Objection related Information viz. Filing No. , CNR No., Party Detail and objection.
      •  Court Proceeding/Business viz. if case is disposed: (Disposal nature, Disposal date) else next date and short order sent through SMS.
    • NSTEP: National Service and Tracking of Electronic Processes (NSTEP) has been successfully implemented in Jharkhand. Samsung Smartphones along with JIO connectivity have been provided to bailiffs/ process servers of Jharkhand for serving processes.
    • ICJS: Inter-operable Criminal Justice System (ICJS) has been implemented in all the District Courts of State of Jharkhand.
    • Training of Stakeholders of new version of CIS and e-filing: Training of 13 Judicial Officers Master Trainers, 72 Advocate Master Trainers and 13 Staff Master Trainers (DSAs) completed through various phases of training as per direction of eCommittee, Hon’ble Supreme Court of India. They have in turn imparted training to other Advocates and Staffs and this exercise is continuing through Judicial Academy according to new Calendar.