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Backlog Of Cases: Need To Provide For More Judicial Techniques
The Supreme Court Advocates-on-Record Association (SCRORA) organized a national conference on Technology, Training and Infrastructure which was inaugurated by the President of India, Ram NathKovind who highlighted the issue of backlog of cases in the Judiciary.
The President highlighted that there are several reasons for the pendency of the cases including the infrastructure gaps and frequent adjournments which are taken by the lawyers
The steps taken by the Narendra Modi Government in reducing the pendency of cases which included the slashing of Litigation by the government and merger of tribunals were highlighted and it was observed by the President that there are too many pending cases in subordinate courts, High Courts and Supreme Court due to the fact that the lawyers seek adjournment as a rule rather than as an exception.
President also noted the importance of modern technology in today’s Justice Delivery system. He added that the India’s first e-court was set up in Hyderabad in the year 2016 and the idea has been spread worldwide since then. The President expressed happiness that such system is gaining momentum. Innovations such as evening courts, family courts and the efforts made in fast-track judgments in cases of sexual crimes against women were also highlighted. While, keeping in mind the Digital India Initiative, The Legal Information Management and Briefing System(LIMBS) had been introduced to streamline court cases and to reduce the government’s litigation. He also appreciated the digitalization of Income Tax Appellate Tribunal and online system for notary certificates.
The President further bought into light the subject of legal education wherein, it noted that the judicial academics have been set up in almost all the states, with the National Judicial Academy.
It was further observed that the traditional law faculties in public universities provide for the backbone of the legal fraternity in India. Access to greater funding from private and innovative sources, should be a common effort. The Bar Council of India should consider providing autonomy, when private law schools come into picture.
