Shubham Bhati S/O Shri Surendra ... vs The High Court Of Judicature For ...
2021 Latest Caselaw 6446 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              D.B. Civil Writ Petition No. 7285/2021

Shubham Bhati S/o Shri Surendra Singh Bhati, Aged About 26
Years, R/o 18, Krishna Puri, Rakdi, Hatwara Road, Jaipur,
Rajasthan (302006). Presently R/o 7, Katariya Marg, Rajpath,
Ram Nagar, Sodala, Japur (302019)
                                                                  ----Petitioner
                                   Versus
The High Court Of Judicature For Rajasthan, Jodhpur Through
Registrar General, Bhagwan Das Road, C-Scheme, Ashok Nagar,
Jaipur, Rajasthan (302005).
                                                                ----Respondent

For Petitioner(s) : Mr. Shubham Bhati, petitioner in person For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MS. JUSTICE REKHA BORANA

Order

15/11/2021

The petition in the nature of Public Interest Litigation urges

to issue directions to the High Court administration to start live

streaming of the Court proceedings. The petitioner who is a lawyer

by profession and appears in person drew our attention to decision

of the Supreme Court in the case of Swapnil Tripathi Vs.

Supreme Court of India, (2018) 10 SCC 639 and submitted

that keeping in mind the observations and directions contained in

the said judgment, live streaming of the Court proceedings of the

High Court should be made in the State.

While agreeing with the suggestion of the petitioner that the

technological advancements present apparent advantages in the

(2 of 2) [CW-7285/2021]

system of dispensing justice, in what manner and at what stage

specific advancements should be utilised and placed in service has

to be essentially decided by the High Court on administrative side.

A question of live streaming of the Court proceedings presents

many facets. The infrastructure in the form of hardware and

software required to undertake such responsibilities, the cost

involved in implementing such a project and other similar

considerations would have to be weighed before final well

informed decision can be taken. Even if in principle, the

administration is of the view that live streaming should be adopted

as a regular feature, in what form, subject to what restrictions and

precautions, the same should be done are issues which need

minute and thorough examination. Statutory framework shall also

have to be put in place. Each major change as the present one,

would come with its own pros and cons and without fully taking

into consideration all positives and negatives, no such important

policy decision should be enforced.

With these observations, we leave it to the High Court

administration to take an appropriate decision which we assure

will be taken up at an appropriate stage.

Petition stands disposed of accordingly.

                                    (REKHA BORANA),J                                                 (AKIL KURESHI),CJ

                                   N.Gandhi/Harshit/25









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