National Mission for Justice Delivery and Legal Reforms was set up in August, 2011 with the twin objectives of reducing delays and arrears in the system and enhancing accountability through structural changes, thereby setting performance standards and capacities. The Mission has been pursuing a coordinated approach for phased liquidation of arrears and pendency in judicial administration, which, inter-alia, involves better infrastructure for courts including computerization, increase in strength of subordinate judiciary, policy and legislative measures in the areas prone to excessive litigation, re-engineering of court procedure for quick disposal of cases and emphasis on human resource development.
To advise on the goals, objectives and strategies of the National Mission and the Action Plan and its implementation, an Advisory Council has been set up under the Chairmanship of Minister of Law and Justice with a wide ranging membership. An action plan of the National Mission was formulated under 5 strategic initiatives, inspired by the Vision Statement, which are reviewed by the Advisory Council of the National Mission from time to time. Eleven (11) meetings of the Advisory Council have been held so far. Last meeting of the Advisory Council was held on 19.02.2019. Activities under the National Mission are of an on-going nature and regular reports are presented before the Advisory Council of the National Mission.