District Court officials warned to not to use banned Chinese Apps [Read Text]

On Thursday, the Office of District & Sessions Judge (HQ), Delhi has issued a order directing to all Delhi Courts to stop using banned Chinese apps for Official Work.

The order is strict in nature as non-compliance shall be viewed seriously, as it mentions.

The order passed by Officer In-charge (Computers), Tis Hazari Courts with the approval of the District & Sessions Judge (HQ), Delhi was issued aftern the Authority noticed that certain orders and circulars were uploaded on the official website after being scanned through a 'banned Chinese App'.

The Government of India has recently banned a series of Chinese Apps. The move was deemed to be response to China on account of border dispute. The famous Chinese Apps such as TikTok, PUBG, Camscanner etc. are now banned in India.

The order pertaining to non-use of all such apps, read:

"Keeping in view the above and to comply with the directions of Govt. of India, all officials of the Delhi District Courts are directed to stop the use of all banned Chinese Applications in official work immediately. The Officials dealing with the website of the Delhi District Court(s) are also directed to find out all such uploaded documents which apparently provide an impression that same are scanned/copied with the help of banned Chinese Applications and either re-upload afresh or in cropped manner."

It has been cautioned that any erring Officers who don't comply with this direction would face disciplinary action.

Lately, a Judge has also taken objection when a Lawyer produced bail application using Camscanner. The later has been asked to delete the app since the use is now prohibited and not to produce any official document using the particular one and rather replace it.

Read Order Here: