In a first for the Supreme Court, the CJI Dr DY Chandrachud has directed the Supreme Court Registry to organise a `Hackathon’ event for identifying innovative ideas and exploring practical propositions for refining and bringing in efficiency in the existing processes from `filing’ to `listing’ of judicial matters in the Supreme Court of India.

The event, that will be organized under the supervision and guidance of Justice Sanjay Kishan Kaul, will take place on 07.01.2023.

Stakeholders and duty holders – Who can participate?

(i) Members of the Supreme Court Bar Association;

(ii) Members of the Supreme Court Advocates-on-Record Association;

(iii) Members of the e-Committee, Supreme Court of India;

(iv) Officers/Officials of the Registry of the Supreme Court of India; and

(v) Law Clerks-cum-Research Assistants working in the Registry of the Supreme Court of India.

Submission of suggestions/ideas:

Date: From 24.12.2022 to 30.12.2022

Link for submission: https://main.sci.nic.in/hackathon/

Process:

  • Stakeholders and duty holders can submit their suggestions/innovative ideas online through link https://main.sci.nic.in/hackathon/. These suggestions/innovative ideas should be within the ambit of the provisions of the Supreme Court Rules, 2013.
  • After scrutiny of the responses, a Screening-cum-Selection Committee will identity the best 18 suggestions/ innovative ideas and the selected participants would be invited to make presentation during the Event.

Event

Date: 07.01.2023

Venue: Multipurpose Hall, 2nd Floor, Block-C, Additional Building Complex, Supreme Court of India, New Delhi

Process:

  • The event would be divided into two sessions. Six participants would make presentation in the first session and twelve participants in the second session. In the presentation, the participant may demonstrate as to how his/her vision and proposition will bring systemic changes to achieve the desired objective.
  • Each participant would be allotted maximum ten minutes for presentation of the proposition and further five minutes for interaction-cum-question/answer session with the Screening-cum-Selection Committee and Justice Sanjay Kishan Kaul.
  • The participant with best proposition would be selected as the `Winner’ and another participant as `Runner Up’. Rest of the participants would be given `Certificate of Participation’.

 

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One comment

  • Please also give some opportunity to Legal Stakeholders and General Public to send Suggestions to help Improve SUPREME COURT EFFICIENCY, EFFICACY, AS SOURCE OF ULTIMATE ASSURANCE AND NOTIONALLY GUARANTEED JUSTICE, ASSISTANCE , TRUE SUPREMACY IN THE MATTER OF FINAL JUDICIAL ADMINISTRATIVE ACTION with fast track routes for consideration on urgent and NEED OF THE HOUR matters in VIEW OF THE FAST DRYING AND DETERIORATING SOURCES OF HOPE IN POLITICAL AND EXECUTIVE WINGS AND MALFUNCTIONING ALL AROUND. NOTHING BUT FRUSTRATION PREVAILS AND GOVERNS THE NATION NOW AS ONE CAN SEE AND EXPERIENCE . IF ALL THOSE WHO SUFFER IN EVERY FIELD AND WAY OF LIFE START FILING COMPLAINTS, THERE WILL BE FLOODS OF COMPLAINTS RUNNING INTO LAKHS AND CRORES. BUT NOT EVEN 1% FILE COMPLAINTS. SO, THE SYSTEMS SHOULD REGULARLY BE STREAMLINED AND MADE MOST POSSIBLY EFFICIENT. I HAVE SENT PETITIONS TWICE LAST YEAR TO SUPREME COURT POINTING OUT HOW MY SINGLE CASE, DRAT 302/2019 Ex SA 205/2016, RAREST OF THE RARE, WHICH I AM BATTLING AT 70 yrs AGE FOR NOT AN IOTA OF FAULT ON MY PART , INVOLVES VISIBLE AND CONSPICUOUS, CONSTRUCTIVE CORRUPTION, FRAUDULENT MORTGAGE, LEGISLATIVE LACUNAE ( SARFAESI ACT ), BLACK MONEY LAUNDERING, BLIND MISJUDGEMENT BY DRT, VISAKHAPATNAM, CRIMINAL MISDEEDS BY BANK OFFICIALS, REGISTRATION LOOPHOLES, ETC. BUT I DID NOT EVEN GET ANY ACKNOWLEDGMENT LEAVE ALONE ANY ACTION. MY APPEALS TO CVC, CBI, IT, EVEN PMO ETC. PROVED FUTILE. REJUVENATE THE DYING JUSTICE. ONLY SUPREME COURT CAN DO IT AS DIVINE HELP. THANK YOU. Mob. 8330925120 VISAKHAPATNAM ( ANDHRA PRADESH)

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