Law Minister Mr. Kiren Rijiju informed Rajya Sabha that Hon’ble Supreme Court passes verdicts in many subject categories out of which verdicts passed in 14 subject categories are being translated into any of the related 14 vernacular languages through respective High Courts.
He further laid emphasis on Supreme Court Vidhik Anuwad Software (SUVAS) which is Artificial Intelligence based software has the ability to translate judicial domain documents from English to Hindi, Kannada, Tamil, Telugu, Punjabi, Marathi, Gujarati, Malayalam, Bengali, Urdu and vice-versa. New features like ‘Incremental Training’ and ‘Interactive Translation’ for SUVAS have also been developed.
On the question of reasons for slow progress on the translation project and estimated timeline for completing translations of all pending verdicts, he stated that Translation Cell of Supreme Court, gets the judgments translated in vernacular languages through the respective High Court. The non-availability of trained translators in regional languages and testing & training of SUVAS are the prime reasons for not achieving the desired results of translation project. However, no timeline is fixed for translation of pending verdicts.
Picture Source : https://twitter.com/KirenRijiju/photo
