Abhranil Neogi

J.O. Code – WB00851

Joined the service on 5th May 2005 and held several assignments including Metropolitan Magistrate, Calcutta, Judicial Magistrate Cum Civil Judge Junior Division at Port Blair, Joint Registrar Commerical Appellate Division (High Court Calcutta). Worked as Nodal Officer under the Ecourts Project in different Courts in West Bengal and A&N Islands.
Born on 31st January 1974 at Barrackpore and had under schooling at Ahmedabad, Kalyani, and Barrackpore.
Did LLB 3 Years Course from Hooghly Mohsin College in the year 1999 and thereafter did LL.M in the year 2002 at Burdwan University.
Acquired Post Graduate Diploma in Business Management from Institute of Business Management & Research, Swinhoe Street, Kolkata in the year 1993.
Accorded the status of Officer-on-Special Duty to the West Bengal Judicial Academy for conducting Training under E-Courts Project.
Selected as UBUNTU-LINUX Master Trainer under Ecourts Project by the Hon’ble Supreme Court of India in the year 2013.
Undergone several trainings at different states of India regarding UBUNTU/CIS/Ecourts Project from time to time.
Imparted several training programs throughout the State of West Bengal and the Andaman & Nicobar Islands to various judicial officers, court staff, High Court staff, Lawyer of Hon’ble High Court Calcutta as well as District Courts from time to time.
Handled the Digitization Project of the Hon’ble High Court, Calcutta as Officer-on-Special Duty as nominated by the Hon’ble The Chief Justice of High Court, Calcutta.
Special Skill in IT, Hardware planning, it’s deployment, software framework designing of DDMS Project, inventory management project, the backbone of PIS management system, epay-Grips integration under Ecourts project, and other project management and implementation. Assisted in the project of AI-assisted Translation Software.
Took a key role in the High Court in the deployment of CIS for the Hon’ble Court at Calcutta, Circuit Bench at Port Blair.
Aided as a member of the Sub-Committee to the E-Registers as set up by the Hon’ble E-Committee of the Supreme Court of India and contributed to the work of Hon’ble Justice Rajesh Bindal, Chief Justice High Court of Judicature at Allahabad (as he was then).
Devised mechanism to introduce the first hybrid Court in India wherein High Court, Calcutta was the pioneer in the field during the covid times.
Worked on the project linking law records and e-summons as undertaken by the Ministry of Law & Justice (National Mission for Judicial Reforms).
Completed ToT course conducted by Sardar Vallabhbhai Patel National Police Academy Cyber Crime and Cyber Law, Hyderabad, India as organized by I4C, MHA, Government of India as nominated by the E-Committee of the Hon’ble Supreme Court of India.
Presently undergoing a course of Post Graduate Diploma in Cyber Law, Cybercrime Investigation, and Digital Forensics through NeGD in collaboration with NLIU Bhopal oraganized by National E-Governance Division, MeitY, Govt of India as nominated by the Hon’ble High Court, Calcutta.