CIRCULARS
OFFICE OF THE DISTRICT
& SESSIONS JUDGE :
CIRCULAR
It has been brought to my
notice the file are not being prepared by court Ahlmad for consignment in the
Record Room as per the High Court Rules and orders wherein it is provided that
same may be maintained in Part A, Part IA and Part B. This is causing great
difficulty at the time of weeding out of the files as different limitation is
prescribed in the High Court Rules & Order for weeding out the difference
parts of the files.
It is impressed upon the
Judicial Officers to direct their Ahmad to prepare the file as per the High
Court Rules & Order and to maintain the file in three separate part. The In
charge Record Room is directed not to accept the files for consignment unless
the same are maintained /tagged in the prescribed manner.
(SATNAM SINGH)
DISTRICT & SESSIONS
JUDGE:
NO 68518 – 838 / GENL.
07 dated,
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OFFICE OF THE DISTRICT
& SESSIONS JUDGE :
CIRCULAR
It has been brought to my
notice that the at the time of transfer of stenographers/ official from one
court/Branch to another, the stenographers / Officials concerned do not hand
over the charge of the typewriter to the successor or the Reader of the court.
As a result stock taking of the typewriters becomes difficult.
It is directed that the
stenographer and the official, who had been issued the typewriter will be held
to be responsible for the same until he/she is relieved, than from the Reader
of he court or any official nominated by the Presiding Officer of the court
under written intimation to the superintendent General Branch, Tis Hazari
court, Delhi with a photocopy of report of handing over of the charge.
(SATNAM SINGH)
DISTRICT & SESSIONS
JUDGE:
No 68117-517/ Genl./ T.W./07,