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In an observation that has assumed special significance with the increase of virtual hearings amid the COVID-19 crisis, the Jammu and Kashmir court on Wednesday took note that e-connectivity in courts was crucial to making sure the fundamental right to access justice. An order lapsed the Bench of jurist Gita Mittal and Justice Rajnesh Oswal states,On the problems the Court has been monitoring within the suo motu PIL registered by it to cater to issues that arise out of the COVID-19 pandemic and lockdown concerns Court connectivity.On Wednesday, the Bench was informed certain equipment meant to assist the connectivity (a converter and a router) in a very Magistrate Court at Udhampur had burnt on account of faulty installation.On the Court's direction the Registrar (IT) submitted a report over the incident, informing the Court that the Court officers didn't have the capacity or technical knowledge to own been responsive to how the equipment intent on are installed more safely through the employment of a UPS stabiliser. An action taken report is additionally to be filed before the subsequent date of hearing on June 10.The Court confined to recording, "The Department shall ensure availability of the kits to all or any the healthcare personnel."Concern was also raised about the plight of persons living in faraway areas as Gurez, Tangdhar, Machail, Uri, who were stated to be economically weak and in desperate need of basic requirements of survival.The Bench noted that it had been skeptical over whether the prayers made during this plea may be granted. However, it added, "the prayer though couched differently is de facto within the nature of take help for basic necessities from faraway areas of Kashmir."The Court, therefore, raised notice on this is often very critical issue and directed that the authorities make sure that essentials are made available to each person living within the Union Territory.
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