The Case Monitoring System provides a single-window solution for automation of all the activities undertaken at the Consumer Commissions at the National, State and District Levels. The registration of complaints, recording of court proceedings, issue of notices, generation of cause lists, recording of judgments, record-keeping and generation of statistical reports and all other court related activities are carried out through this standardized software alone. Role-based logins can be created for the different users and related services can be easily offered to them.
The various services provided by the Case Monitoring System have been diagrammatically depicted below:
The Case Monitoring System has automated the tasks of Consumer Commissions by providing the following facilities:
The Case Monitoring System incorporates specifically designed modules which allow replication of data to a Centralized Online Server. Once data has been exported to this server, it can be accessed by the general public in the form of case status and case history information, cause lists, judgments and national level reports.
The following flow-diagram shows how information captured at the Consumer Commissions is processed and made available to the various stake-holders through MIS reports, cause lists, judgments and case status:
