Page 74 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

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TECHNOLOGICAL ACHIEVEMENTS

COMPUTERIZATION IN THE HIGH COURT:
Consequent upon the bifurcation of the High Court of Judicature at Hyderabad for the State of Telangana and
the State of Andhra Pradesh, two new High Courts i.e., High Court for the State of Telangana at Hyderabad and
High Court of Andhra Pradesh at Amaravati have been established and started functioning from 01.01.2019.

The High Court of Andhra Pradesh started it’s Judicial and Administrative functions from the CM’s Old Camp
Office and R&B Building, Vijayawada respectively.

The Computersation of the new High Court started with the transfer of some hardware of the combined High
Court to the High Court of Andhra Pradesh, as per it’s share The ITE & C Dept., Govt. of Andhra Pradesh
provided some hardware with which the Highcourt of Andhra Pradesh was able to commence operations.

Since the database of the cases relating to the High Court was common at the time of separation, the database
existing in the server at the Common High Court of Judicature at Hyderabad was separated and the database
relating to the cases of the High Court of Andhra Pradesh was installed in a separate Server and the server was
established in Vijayawada. Cause-Lists relating to the cases before the Hon’ble Courts have been made ready
from the date of functioning of the Hon’ble Courts from CM Old Camp Office, Vijayawada and since then, the
cause-lists are being generated everyday.

The High Court of Andhra Pradesh commenced its Judicial and Administrative functions from the Interim
Judicial Complex at Nelapadu, Guntur District from 18.03.2019. Networking, LAN and connectivity were
provided in the Interim Judicial Complex, where the High Court started functioning, by the APCRDA Authorities
and ITE&C Department, Government of Andhra Pradesh. The High Court took steps for installation of 34 Mbps
BSNL dedicated leased-line and connectivity was established through NICNET and the Computers installed
in the High Court were accessing the servers established at NIC Centre, Vijayawada through BSNL dedicated
leased-line.

The Case Information System (CIS) 1.0 which was developed by the NIC, Pune and Hon’ble eCommittee,
Supreme Court of India was implemented in the Common High Court of Judicature at Hyderabad and is being
continued in the High Court of Andhra Pradesh. The Case Information Data relating to the High Court is being
replicated in the National Judicial Data Grid (NJDG) and the Case Information is also uploaded to the High
Court’s Official Website maintained by NIC Server in Hyderabad.

NIC provided a Technical Director attached to the High Court for assisting the High Court in computerization.
One System Administrator and One PHP Developer were recruited by the NIC Department on outsourcing basis
and the said System Administrator and PHP Developer are also working in the High Court and assisting the
High Court in computerization. One System Officer and one System Assistant were taken from the Subordinate
Courts on deputation to work in the High Court.

74 Annual Report - High Court of Andhra Pradesh