Ever since the Lockdowmn has been observed by the Nation in view of the Global Pandemic of Coronavirus, working and learning has been offically halted due to disallownace of movement of people.
Thus, the Lockdown period has seen wave of Webinars concerning to work, learning. sharing, educating etc.
Judiciary is no exception. With Courts taking up matters via video-conferencing to lecture series to seminars, video-conferencing has been much to the aid.
A webinar was organised by the Judicial Academy Jharkhand Ranchi on 17th of May 2020 for about more than 3 hours where in all the the Principal judges of Family Courts across the State working in 24 Districts joined it from their residences. Two of the Judges from Jharkhand High Court on Rebel, Mr justice Harish Chandra Mishra (Incharge Training) and Honourable Mr Justice Aparesh Kumar Singh (Chairman Jharkhand High Court Legal Committee) joined it from their residential offices and sensitized all the Judicial Officers about use of Virtual Courts technique for resolving Family Court matters.
Two Experts joined the Webinar, Bina MS Malvika Rajkotia Dli (Advocate in Delhi MI) and Miss NS Nappinai (Advocate cum Cyber Expert) joined it respectively from Delhi and Mumbai from there residential offices .
MS Rajkotia address the Judges on Tools and Techniques for enhancing redressal of grievances amid lockdown period sharing her varied experiences whereas MS NS Nnappinai adjust the Judges on the Topic-Virtual Court:A Reality.
With this E-Judicial Academy Ranchi, Jharkhand has become the first of its kind to organise Webinar under its Distance Participation Learning Program which is seen as a path breaker and may be followed by other Judicial Academies in the country during the period of lockdown.
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