Report No. 198

(Q) 20. Should these technical staff be located at one place in each State and move to the concerned Court whenever there is request, as it is not possible to provide such facilities for each Court or group of Courts in the districts?

As stated above, technical staff will be required to conduct tele linking and video display. Each State consist of many districts and divisions, and in each district or division, there may be number of courts. As it may not be possible to have separate technical staff for each Court or group of Courts, it is suggested that these technical staff may be located at one place in each State, and they may move to the concerned Court as and when there is a request from such Court.

More then fifty percent responded (22 in number) are in favour of the suggestion that these technical staff may be located at one place in each State. Among them, 6 responses are from the State Governments, 8 are from police officers, 2 are from Judges and 6 are from others.

15 respondents are of the view that these technical staff should be located at district /divisional head quarter. Even among them some (3) are of the view that there should be separate technical staff for each court or group of courts. Among these 15 responses, 4 are from the State Governments, 2 are from police officers, 1 is from a Judge and 8 are from others.

One Police Officer has suggested that the High Court of the State may decide where these technical staff is to be located.

Two advocates have opined that there is a need to recruit Judicial Officers who are experts in technology or to give training to them.