|
|
|
|
| Home
|
(Achievements of the
e-Courts Project Phase-II) |
|
|
1. Procument
|
|
Under e-Courts
Project Phase-II a total of Rs. 9.272 crore was
released by the Department of Justice for
procurement of Computer, LAN (Local Area Network),
Display Board, Extra Monitor, Printer, UPS, Server,
Scanner,
DG set, Hard Disk, Kiosk, Projector, Smart Phone,
Justice Clock, VC equipments, MPLS WAN, solar etc.
for
District Courts and Laptop and Printer for Judicial
Officers. The fund provided was also for Site
Preparation
and hiring Technical Manpower. A total of Rs. 9.219
crore was utilized and the utilization percentage
was 99.4%.
|
|
2. e-Filling
|
|
e-Filing 3.0 was
implemented in the
High Court of Manipur on
21-11-2022. e-Filing has been made mandatory w.e.f.
01-03-2023 for filing of fresh cases in the High
Court of
Manipur and it is to be done on the e-filing portal
https://filing.ecourts.gov.in
For the
convenience of learned Advocates and party in
persons, the facility of scanning and e-Filing has
been made
available at the e-Sewa Kendra counter and Help Desk
counter for e-Filing in the High Court of Manipur.
Training
regarding e-Filing has also been imparted to the
learned Advocates.
|
|
3. e-Sewa Kendra
|
 |
 |
Under Phase-II
e-Courts projects, a
total of 16 e-Sewa Kendras have been established
throughout the State under the Phase-II of the
e-Courts project. A
total of 16 Office Assistants (contractual) have
been recruited on the basis of written tests and
interview to man
the 16 e-Sewa Kendras. The Office Assistants of the
e-Sewa Kendras are provided with laptops and
scanners to provide
assistance to the litigants and Advocates.
They were also
given one week training at the Manipur Judicial
Academy regarding
how to conduct Video Conferencing, how to use
scanners for utilization of the case record, how to
file a case
through e-filing, and how to use the various
e-Courts applications. Also, e-Sewa Kendras are used
by Advocates and
Litigants for virtual appearances where the
topography makes traveling difficult.
An awareness
video was created in the regional language to
promote the services offered at the e-Sewa Kendra.
This video was specifically designed to reach out to
the local community and to inform them about the
various facilities available under e-Courts project.
To maximize its reach, the video was uploaded on the
official YouTube channel of the High Court. The
response to the video has been overwhelming, as it
has garnered more than 1,00,000 views.
The Hon’ble
Computer Committee, High Court of Manipur has
decided to transit the Court proceeding of the
Districts to hybrid and paperless mode as soon as
possible. Accordingly, it has become imperative to
establish more e-Sewa Kendras in the State. These
centres serve as a one-stop solution for litigants
and advocates to access various digital services. By
expanding the number of e-Sewa Kendras in the State,
we can ensure that more individuals have easy access
to technological resources launched by the Hon’ble
e-Committee, Supreme Court of India.
Under Phase-III
of e-Courts Project, a GeM bid for 5 additional
e-Sewa Kendras have been published for which the
contract has been awarded on 30th December, 2023 to
the L1 bidder @Rs. 1,99,800/- per porta cabin. The
construction of all 5 porta cabins located at
Cheirap Court Complex Imphal, Lamphel Court Complex,
Bishnupur Court Complex, Thoubal Court Complex and
Churachandpur Court Complex have been completed on
02.03.2024.
| Existing 16 (sixteen)
e-Sewa Kendras under Phase II
e-Court |
Newly Constructed under
Phase-III e-Courts
(All Constructions Completed)
|
| 1. |
High Court Complex |
1. |
District & Session Court, Imphal
West |
| 2. |
Cheirap Court Complex |
2. |
District & Session Court, Bishnupur
|
| 3. |
D & SJ Bishnupur Court Complex |
3. |
District & Session Court, Thoubal
|
| 4. |
D & SJ, Thoubal Court Complex |
4. |
FTC(CAW) |
| 5. |
D & SJ, Ukhrul Court Complex |
5. |
CJM/Civil Judge (Sr. Div),
Churachandpur |
| 6. |
D & SJ, Churachandpur Court Complex
|
|
|
| 7. |
D & SJ, Tamenglong Court Complex
|
|
|
| 8. |
D & SJ, Senapati Court Complex |
|
|
| 9. |
Family Court, Lamphel Court Complex
|
|
|
| 10. |
ND & PS Court Lamphel Court Complex
|
|
|
| 11. |
MACT Court Complex, Imphal West,
District Court Complex |
|
|
| 12. |
Civil Judge Sr. Division Lamphel
Court Complex |
|
|
| 13. |
CJM Chandel Court Complex |
|
|
| 14. |
Moreh Court Complex |
|
|
| 15. |
JMFC Kangpokpi Court Complex |
|
|
| 16. |
JMFC Jiribam Court Complex |
|
|
|
|
4. Hybrid Hearing
|
 |
 |
As part of
Phase-II of the e-Courts
project, 39 District Courts were equipped with the
necessary equipment for video conferencing. The
equipment
included All-in-One computers, webcams, UPS,
microphones, and televisions. The High Court has
taken funds from
the State Government for implementing hybrid hearing
project in the District Courts.
The State
Government has sanctioned an amount of Rs.
13,36,88,249/- only for the implementation of hybrid
functioning in the 41(forty one) District Courts.
The allocated funds will be utilized to purchase
various components for each court.
The component list includes:
- Interactive Touch Screen Display
- Ultra HD Professional Display
- AIO PC
- PTZ Camera
- Full HD Document Camera
- Video recording and Streaming
device
|
- Microphone and audio DSP
- Audio Amplifier
- Wall Mount Speaker
- UPS
- VC Software license
- Table and Chair
|
|
|
5. National Service and Tracking of
Electronic Processes (NSTEP)
|
|
|
Service of
summons through NSTEP has
been made mandatory w.e.f 24-02-2024 for all the
Courts in the State. In this regard, multiple
trainings have been
organized for the Process Servers/Bailiffs in
co-ordination with Manipur Judicial Academy. The
Mobile handsets have
been distributed to all the Process
Servers/Bailiffs.
|
|
6. Inter-operable Criminal Justice System
(ICJS)
|
|
|
Consumption of
FIR and Chargesheets
from the CCTNS server by the CIS server of Courts
was successful since September, 2020. Multiple
meetings were held
with Police Department to make sure that the data
entry of FIR and Chargesheets are done timely in the
server of
CCTNS so that smooth implementation of ICJS is
possible. So far 3786 nos. of FIR and 485 nos. of
Chargesheets have
been consumed through ICJS.
|
|
7. Neutral Citation
|
|
|
Phase I of
Neutral citation i.e.
Assigning Neutral citation to current judgments of
High Court was implemented by the High Court of
Manipur in
the month of July 2023.
|
|
8. Fast and Secured Transmission of
Electronic Records (FASTER) System
|
|
In compliance
with the direction
from Hon’ble Supreme Court of India to implement and
set up the FASTER system at High Court level to reap
the
benefits of technology in the Justice Communication
system and benefit the common public at large, the
Judicial
Communication Network (JCN) email IDs created in
December 2021, for Nodal Officer and District
Judges. FASTER
System is implemented at the High Court of Manipur
and District Courts.
|
|
9. S3WaaS Website
|
 |
 |
As a directive
of the Hon’ble
e-Committee, Supreme Court of India, for migrating
all the existing District Court’s website to S3WaaS
(Secure
Scalable Sugamya Website as a Service) platform, the
IT team of High Court of Manipur has successfully
migrated all
the 8 District Courts’ websites from Drupal platform
to S3WaaS platform.
These websites
provides information regarding brief history of the
respective
District Courts, former District Judges, present
Judges, Duty Magistrate, Police station wise-
magistrate, notification,
circular, etc. It also provide information regarding
case status, causelist, order judgment, statistical
reports,
District BAR Association, etc. Newsletter,
e-brochure that are published by Hon’ble Supreme
Court and High Courts are
being made available in the portal. It also provides
the brief profile about the Chief Justice of the
High Court,
respective Portfolio/Administrative Judges of the
Districts.
The websites for each Districts are as given below:
|
|
10. Justice Clock
|
|
|
The Justice
Clocks were inaugurated at
Cheirap, Lamphel and Thoubal Court Complexes in the
year 2023. The Clocks were installed in front of the
Court
Complexes to showcase daily information regarding
the disposal and pendency of cases in District and
Subordinate
Courts, spreading legal awareness and information
about various e-Courts services for the benefit of
the litigants
and the public at large.
|
|
11. Plans for the ongoing Phase III, First
Year
|
 |
 |
|
Image: Solar Installation
in one of the District Court (Cheirap)
|
 |
 |
|
Image: Porta Cabin
Construction in one of the District Courts
(Lamphel & Churachandpur)
|
 |
 |
|
Image: Hybrid Hearing
Component
|
One of our
primary objectives this
year has been to upgrade the hardware infrastructure
of the District Courts. We are pleased to report
that the
procurement of AIO computers, scanners, Porta cabin
construction and digital signatures for all District
Courts
has been successfully completed within the given
time frame. This will significantly improve the
operational
capabilities of our courts and facilitate smoother
functioning. In addition to hardware upgrades, the
SITC work
of Solar Plant (10 KWp) in 27 District Courts from
the Phase III funds is in progress which is expected
to be
completed within March 2024. The sustainable
solution will ensure uninterrupted operations,
especially as we
transition to a hybrid and paperless mode. The
hiring and deployment of manpower will be
facilitated through the
NICSI with an aim to develop in-house web
application which will automate various judicial and
administrative
tasks. The additional Rs. 6.15 Cr requested from the
Hon'ble E-committee, Supreme Court of India, will be
used
to set up a Mini Data Centre (MDC) with 12 servers.
The MDC in the High Court Complex will be linked
with 12
Servers at the District Courts through an MPLS
network, facilitating seamless data synchronization
and
retrieval. The specifications for the MDC and
Servers have been decided in consultation with the
IT team and NIT
Manipur. The delivery of the MDC and servers
components have been completed, and the installation
&
configuration of MDC and Servers with firewall
protection will be completed within March 2024.
One of the key
components implemented in Phase III is the
procurement of Digital
Signature Certificates (DSC) for all the Judicial
Officers and three court staff of each court. The
DSCs will enable
the movement towards a paperless environment, as it
eliminates the need for physical documents. With
digital
signatures, Judgement and order and other official
correspondence can be easily signed and transmitted
electronically, reducing the need for paper-based
processes.
|
|
|
|
| SUPREME COURT
|
more...
|
Supreme
Court of India came up
in
1958 and is located on
Tilak Marg, New Delhi.
The Supreme Court of
India
functioned from the
Parliament House till it
moved to the present
building....
|
|
|
|
|
|
|
|
