Page 54 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

Sl. Name of the SUBJECTS
No Committee

11 Computerization a) To frame the proposed rules for digitalization, destruction of old records and preservation
of the High Court of the electronic records for the High Court and Subordinate Courts.
and Sub-ordinate b) Data entry of all case records.
Courts and
Steering Committee c) Establishing Judicial Service Centers.
constituted under d) Video conferencing between all Courts and Jails.
e-Courts Project.
e) Management of websites of the High Court and District Courts.
(e-courts) f) To find out the possibility of functioning of the High Court and Subordinate Court as
Virtual Courts through Video Conferencing.
g) Establishing e-Courts in the High Court/ Sub-ordinate Courts and to start e-filing.
h) Purchase of computer soft-ware & hardware, annual maintenance of soft-ware &
hardware and purchase of computer stationery.
i) Effective utilization of IT Tools to ensure better case management in digitized format and
disposal review mechanism in the High Court and Subordinate Courts.
j) Any other issue touching the subject matter as assigned by the Hon’ble the Chief
Justice.
12 Arrears Committee a) To set measurable performance standards for Courts, addressing issues of quality,
responsiveness and timeliness.
b) Monitoring disposal of cases in the High Court and Subordinate Courts including
issues relating to delay and arrears.
c) Implementation of the scheme of Model Courts.
d) Evolving Action Plan to clear backlog of Old cases particularly those pending for more
than 5 years in the High Court and Subordinate Courts.
e) Monitoring the expeditious trial of under trial prisoners’ cases and for monitoring jail
appeals, complaints and other matters pertaining to Jails and under trial prisoners.
f) To oversee the issues relating to POCSO offences and Prevention of Corruption cases.
13(I) I I
High Court a) Compassionate Appointments, consideration of matters relating to High Court
Establishment employees regarding promo-tions, confirmation on completion of probation and other
Committee.
incidental matters, continuance of employees in High Court service beyond 50 years
of age or on completion of 20 years service, whichever is earlier, and any other matter
pertaining to staff of High Court as assigned by the Hon’ble the Chief Justice.
b) To consider representations and grievances of Officers & employees of the High Court.
c) For recommending cadre strength and restructuring of staff pattern of the High Court
and capacity building of the employees of the High Court including matters relating to
service conditions, Pay Rules and other service conditions of High Court employees.
d) To complete process and selection of Law Clerks and internships;
e) Disciplinary matters relating to the Officers of the High Court.
f) Disciplinary matters relating to the Staff of the High Court.

3(II) II II
Establishment a) Transfers and Postings of Administrative Officers.
Committee b) Appeals and revisions pertaining to inter-seniority, promotion, pay fixation, probation,
for General regularization, confirmation, selection grade of the staff of the District Courts.
Administration of c) Transfer of an individual from one unit to another unit. (Inter District Transfers)
District Courts. d) Conversion of contingent employees to regular employees.
e) To consider the grievances and demands of employees of subordinate Courts.
f) Creation of posts in Sub-ordinate judiciary.
g) Disciplinary matters relating to the staff of Subordinate courts.
h) Compassionate appointments relating to Subordinate Judiciary including retirement
under medical invalidation scheme and resignations.

54 Annual Report - High Court of Andhra Pradesh