In a significant move aimed at accelerating the judicial system’s digital transformation, CJI Surya Kant, has reconstituted the Supreme Court’s Artificial Intelligence Committee, entrusting it with the responsibility of steering the development, adoption, and implementation of AI-driven tools across the Supreme Court and subordinate courts.
The revamped committee will now be headed by Justice P. S. Narasimha, Judge of the Supreme Court. The panel also includes Justice Sanjeev Sachdeva, Chief Justice of the Madhya Pradesh High Court; Justice Raja Vijayaraghavan V., Judge of the Kerala High Court; Justice Anoop Chitkara, Judge of the Punjab & Haryana High Court; and Justice Suraj Govindaraj, Judge of the Karnataka High Court.
Mr. Anupam Patra, OSD (Registrar) (Technology) at the Supreme Court, has been appointed as the Member-Secretary and Convenor, while Mr. Ashish J. Shiradhonkar, Member (Systems) of the Supreme Court eCommittee, will participate as a Special Invitee.
The AI Committee is expected to continue playing a pivotal role in guiding the judiciary’s technological evolution. Its mandate encompasses supervising both existing and upcoming AI initiatives meant to enhance judicial efficiency, improve user accessibility, and ensure greater transparency throughout court procedures.
This restructuring reaffirms the Supreme Court’s commitment to responsibly integrating emerging technologies to modernise the justice delivery mechanism and make it more responsive to the needs of litigants.
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