Page 77 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT
P. 77

DISTRICT COURT WEBSITE:
                    All the 13 Units in the State of Andhra Pradesh are having District Court Websites and the Advocates, Litigants
                    and the Judicial Officers are accessing the websites for Case Status Information, Cause-list, Notices and
                    District Court Notifications etc.,
                    UNIQUE IDENTIFICATION NUMBER (UID) TO JUDICIAL OFFICERS:

                    The High Court has provided Unique Identification Number to every Judicial Officer.  Unique Identification
                    Number allotted to each Judicial Officer has been incorporated in the Case Information System Software NC
                    CIS 3.1 Software.

                    CAPACITY BUILDING ON UBUNTU LINUX OS & CASE INFORMATION SYSTEM OF SUBORDINATE
                    COURTS – NC CIS 3.2:

                    ·  Number of eCommittee trained UBUNTU-cum-CIS Master Trainers – 08
                    ·  Number of UBUNTU Master Trainers – 06
                    ·  All  the  Judicial  Officers  are  trained  in  UBUNTU  16.04  OS  and  NC  CIS  3.0  Case  Information  System  in
                      Subordinate Courts.
                    ·  Number of eCommittee trained District System Administrators – 13
                    ·  Training Programmes are being held in the Districts through District System Administrators to impart the
                      training to the System Administrators in the Mofussil Courts through Judicial Academy.

                    INITIATIVES TAKEN:
                    High Court has developed a software – Daily Disposal Statement which is a browser based application.  The
                    Judicial Officers, who have Unique Identification numbers, are the users. Every Judicial Officer is required to
                    enter the disposals in the application every day.

                    Reports are generated from the Administrators of the High Court.  The concerned Principal District Judge of the
                    Unit is also an Administrator in respect of his/her particular District having access to disposals of the Officers.

                    COURT PROCEEDINGS THOUGH VIDEO CONFERENCE:

                    ·   Due to Covid-19  pandemic court  proceedings  in  High  Court and  Subordinate  Courts  were conducted
                      through Video Conference using Blue Jeans Video Conference Software and cases were filed through e-filing
                      portal developed for the High Court and Subordinate Courts by NIC attached to the High Court during the
                      Covid-19 Pandemic period.

                    ·  Licensed version of Blue Jeans video conference software application  was provided to the District and
                      Subordinate Courts in the State of Andhra Pradesh.

                    STATUS of e-COURT PROJECTS
                    ·  e-filing Rules and Video Conferencing Rules as per the instructions of Hon’ble eCommittee Supreme Court
                      of India are under process.
                    ·  JustIS App downloads have been done by 71% of the District and Subordinate Judges in the State of Andhra
                      Pradesh.

                    ·  Charge sheets and FIRs are under the process consumption in ICJS (INTER OPERABLE CRIMINAL JUSTICE
                      SYSTEM) in   District and Subordinate Courts.

                    ·  Establishment of eSewa Kendra’s are under process.

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