eGovernance projects being implemented in High Courts and district/subordinate
Courts of the Country. The project has been conceptualized on the basis of the
“National Policy and Action Plan for Implementation of Information and
Communication Technology in the Indian Judiciary-2005” by the eCommittee
of the Supreme Court of India. The eCommittee was formed in 2004 to draw up
an action plan for the ICT enablement of the Judiciary with the Patron in Chief-cum-Adhoc
Chairman as the Chief Justice of India.
The Government has approved the computerization of 14,249 district
& subordinate Courts under the project by March 2014 with a total budget
of Rs. 935 crore. An Empowered Committee has been constituted under the Chairpersonship
of Secretary, Department of Justice, to give strategic direction & guidance
to the project. The project is being implemented by National Informatics Centre
(NIC). A project monitoring committee comprising of Department of Justice, representatives
of eCommittee and NIC meets on a monthly basis to monitor the progress of the
project. Steering Committee at each High Court oversee the implementation of
the project in their respective High Court.
As on 31st January 2013, 12,030 district & subordinate have
been computerized in the country. It is proposed to complete computerization
of remaining Courts by 31st March, 2014. The basic infrastructure for ICT enablement
consists of various modules such as setting up of LAN and Hardware, deployment
of Case Information Software (CIS) application software, and establishment of
WAN / broadband connectivity.