DEPARTMENT OF JUSTICE

List of Appellate Authorities

 

Sl.No

First Appellate Authority

Designation

 Address

Subject

Phone No.

 Fax No.

 

E-Mail

 

1.

 

Shri Ramesh Abhishek,

 

 

Joint Secretary (J-I)

 

 

R.No.1,

Main Building,

Jaisalmer House,

26,Mansingh Road,

New Delhi-110011

 

 

(i) Judicial Reforms Desk

·         Work relating to the National Judicial Academy

·         Implementation of the recommendations of the

·          Law Commission relating to arrears of cases in Courts.

·         Visit of Judges of foreign countries to India.

·         Work relating to formation of All India Judicial Services.

·         Matters relating to Treaties in the foreign countries in respect of judicial co-operation.

·         Matters connected with externally funded projects relating to judiciary-like UNDP etc.

 

·         Scheme of computerization of District and Subordinate Courts.

·         Centrally Sponsored Schemes relating to infrastructural facilities for the judiciary.

·         Residuary matters relating to Judicial Reforms

·         RTI matters.

·         States of Fast Track Courts.

·         RTI matters.

 

(ii)      Desk Side

·         Appointment, resignation and removal of the Chief Justice of India and Judges of the Supreme Court of India, and Chief Justice and Judges of High Courts in States;

·         Benches of High Courts/Jurisdiction

·         Visits abroad of Judges

·         Judicial Accountability/Reforms

·         Strength of Supreme Court/High Courts

·         Change of names of High Courts

·         General Policy Aspects

·         All Parliamentary matters

·         O&M Returns

 

011- 23383037

 

 

r.abhishek@nic.in

 

2.

 

 

Shri Shashi Bhushan,

 

 

 

Joint Secretary (J-II)

 

 

R.No.16,

Jaisalmer House,

26, Mansingh

 Road,

 

New Delhi-110011

 



(i)      Justice Section

·       Service conditions of Supreme Court and High Court Judges, including leave, pension, medical cases etc.

 

·       Matters relating of official residences of High Court Judges.

 

·       Matters relating to Provident Fund Advance to High Court Judges.

 

·       Contempt of Court Act references.

 

·       Court fees, including realization of court fee, pauparis cases.

 

·       Matters relating to judicial services and courts in Delhi and the establishment of the Delhi High Court.

 

·       Matters relating to judicial services and courts in the Union Territories other than Delhi, and the establishment of the Punjab & Haryana High Court.

 

·       General matters and complaints relating to subordinate judiciary in the States.

·       References regarding State Legislations.

 

·       Presidential requests to Judges of Supreme Court and High Courts.

 

·       Miscellaneous complaints against Subordinate Judiciary.

 

·       Supreme Court Rules.

 

·       All work relating to (FNJPC) Shetty Commission particularly UTs.

 

·       Matters relating to SC/ST reservation in Judicial Service.

 

·       RTI matters.

 

(ii)    Monitoring Cell

·         Collecting Data and the analysis regarding cases instituted, disposed off and pending in District Courts, High Courts and Supreme Court.

·         Arrears and causes of delay.

·         Coordination of Parliament work, Consultative committee work, Annual Report etc.

·         Miscellaneous returns/information asked for by the other Ministries, Monthly Summary for Cabinet, Fortnightly Note for P.M., Monthly return regarding implementation of Cabinet decisions etc.

·         Implementation of the resolutions passed in the Chief Justices’ and Chief Minister’s Conference.

·         Finance Commission recommendations, Central assistance to States for upgradatioin of standards of judicial administration.

·         Matters relating to Family Courts.

·         Constitution and organization of Special Courts and related matters.

·         Reports on administration of Justice in States.

·         Preparation of Budget proposals of Department of Justice.

·         Scheme of release of grants to States of Fast Track Courts.

·         RTI matters.

 

 

011-

2338 5332

 

jsj2@nic.in

 

DEPARTMENT OF JUSTICE

List of Central Public Information Officers

 

Sl.No

CPIO Name

Designation

 Address

Subject

Phone No.

 Fax No.

 

E-Mail

 

1.

 

Shri S.B.Biswas,

 

Director

 

R.No.12,

Jaisalmer House,

26, Mansingh Road,

New Delhi-110011

 

 

(i) Judicial Reforms Desk

·         Work relating to the National Judicial Academy

·         Implementation of the recommendations of the Law Commission relating to arrears of cases in Courts.

·         Visit of Judges of foreign countries to India.

·         Work relating to formation of All India Judicial Services.

·         Matters relating to Treaties in the foreign countries in respect of judicial co-operation.

·         Matters connected with externally funded projects relating to judiciary-like UNDP etc.

 

·         Scheme of computerization of District and Subordinate Courts.

·         Centrally Sponsored Schemes relating to infrastructural facilities for the judiciary.

·         Residuary matters relating to Judicial Reforms

·         RTI matters.

 

(ii) Justice Section

·       Service conditions of Supreme Court and High Court Judges, including leave, pension, medical cases etc.

 

·       Matters relating of official residences of High Court Judges.

 

·       Matters relating to Provident Fund Advance to High Court Judges.

 

·       Contempt of Court Act references.

 

·       Court fees, including realization of court fee, pauparis cases.

 

·       Matters relating to judicial services and courts in Delhi and the establishment of the Delhi High Court

 

·       Matters relating to judicial services and courts in the Union Territories other than Delhi, and the establishment of the Punjab & Haryana High Court.

 

·       General matters and complaints relating to subordinate judiciary in the States.

 

·       References regarding State Legislations.

 

·       Presidential requests to Judges of Supreme Court and High Courts.

 

·       Miscellaneous complaints against Subordinate Judiciary.

 

·       Supreme Court Rules.

·       All work relating to (FNJPC) Shetty Commission particularly UTs.

 

·       Matters relating to SC/ST reservation in Judicial Service.

 

·       RTI matters.

 

(iii) Monitoring Cell

·         Collecting Data and the analysis regarding cases instituted, disposed off and pending in District Courts, High Courts and Supreme Court.

·         Arrears and causes of delay.

·         Coordination of Parliament work, Consultative committee work, Annual Report etc.

·         Miscellaneous returns/information asked for by the other Ministries, Monthly Summary for Cabinet, Fortnightly Note for P.M., Monthly return regarding implementation of Cabinet decisions etc.

·         Implementation of the resolutions passed in the Chief Justices’ and Chief Minister’s Conference.

·         Finance Commission recommendations, Central assistance to States for upgradatioin of standards of judicial administration.

·         Matters relating to Family Courts.

·         Constitution and organization of Special Courts and related matters.

·         Reports on administration of Justice in States.

·         Preparation of Budget proposals of Department of Justice.

·         Scheme of release of grants to States of Fast Track Courts.

·         RTI matters.

 

011- 2338 1496

 

dirhcj_jus@nic.in

 

2.

 

Shri S.K.Shrivastava,

 

 

Deputy

Secretary

 

R.No.15,

Jaisalmer House,

 26, Mansingh Road,

New Delhi-110011

 

 

Desk Side

·         Appointment, resignation and removal of the Chief Justice of India and Judges of the Supreme Court of India, and Chief Justice and Judges of High Courts in States;

·         Benches of High Courts/Jurisdiction

·         Visits abroad of Judges

·         Judicial Accountability/Reforms

·         Strength of Supreme Court/High Courts

·         Change of names of High Courts

·         General Policy Aspects

·         All Parliamentary matters

·         O&M Returns

 

011- 2338 5332

 

dsdoj-mha@nic.in