eCourts Project

The eCourts Project was conceptualized on the basis of the “National Policy and Action Plan for Implementation of Information and Communication Technology (ICT) in the Indian Judiciary – 2005” submitted by eCommittee, Supreme Court of India with a vision to transform the Indian Judiciary by ICT enablement of Courts

THE PROJECT ENVISAGES:-

To provide efficient & time-bound citizen centric services delivery as detailed in eCourt Project Litigant’s Charter.
To develop, install & implement decision support systems in courts.
To automate the processes to provide transparency in accessibility of information to its stakeholders.
To enhance judicial productivity, both qualitatively & quantitatively, to make the justice delivery system affordable, accessible, cost effective, predictable, reliable and transparent.

ICT Facilities Available:-

Computer Server Room cum Judicial Service Centre
Web Servers & Backup Servers at Court Complexes.
Computer having Ubuntu OS, Printers, Scanners & other ICT equipments available at each court.
Case Information System(CIS) 3.0 is Running at each Court Complexes.
e-Payment, e-Filing 3.0 software available.
Data of each Court is available on NJDG.
Network Connectivity( LAN,MPLS,FTTH)
Virtual Court Room
Vulnerable Witness Deposition Centre(VWDC)
e-Sewa Kendra
Touch Screen Kiosks & Display Boards
Video Conferencing Cabin
e-Filing counter
e-Library
Paperless Court ( CJM Court, POCSO Court)

Court Complexes of Nayagarh Judgeship Covered Under e-Courts Project:-

District Court Complex, Nayagarh
Civil Court Complex, Odagaon
Civil Court Complex, Khandapada
Civil Court Complex, Ranpur
JMFC Court Complex, Daspalla
JMFC Court Complex, Bhapur