Administrative Setup

District and Sessions Judge in the cadre of Himachal Pradesh Higher Judicial services is the ministerial head of the Civil and Sessions Division. All the ministerial staff of the Trial Courts of the Civil and Sessions Division are under the immediate administrative control of District and Sessions Judge. The District and Sessions Judge is the Controlling and appointing authority of the ministerial staff of all the Courts of his Civil and Sessions Division. The District and Sessions Judge is also the disciplinary authority in respect of the ministerial staff of his Civil and Sessions Division. The District and Sessions Judge is also head of the District Judiciary. However, all correspondence of the Trial Courts related to the Hon’ble High Court are being routed through the office of District and Sessions Judge. In some matters of the Trial Courts final action is taken by the District and Sessions Judge.

There is one post of Chief Administrative Officer, in the office of District and Sessions Judge and all the administrative work of Civil and Sessions Division is being looked after by the Chief Administrative Officer,. Initially, the administrative files are being dealt by the English Clerk and Assistant English Clerk of the office of District and Sessions Judge and Accounts matters are being dealt by the Civil Nazir and Naib Nazir of the office of District and Sessions Judge. The work of the establishment of the office of District and Sessions Judge is being look after by the Chief Administrative Officer under the direct control of the District and Sessions Judge. The appointing and controlling authority in respect of the post of Chief Administrative Officer in the Civil and Sessions Division is Hon’ble High Court of Himachal Pradesh.

Besides this, in the Court of District & Sessions Judge, one post of Reader Grade-I has been provided to look after the Court work in Judicial matter and to assist the District & Sessions Judge. Civil and Criminal Ahlmads (Clerks) have been assigned the work of dealing Civil and Criminal cases and they have to comply with daily orders of the Hon’ble Court. Similarly, in the court of Additional District & Sessions Judge and Additional district & Sessions Judge ,FTSC(Rape/Pocso), one post of superintendent grade-II in each Court has been provided to look after the administrative work in these Courts. One post of reader grade-I has been provided to maintain Court record and to assist the Additional District & Sessions Judge of respective Courts in smooth functioning of Court work. Civil and Criminal Ahlmads have been assigned the work pertaining to maintenance of civil and criminal case files and to comply the day to day Court orders in these files. One post of Civil Nazir/Naib Nazir has also been provided in these Courts to deal financial matters. One post of copyist has also been created in these Courts to prepare and supply copies of orders etc in respect of these Courts.

Similarly , in the Trial Courts one post of Superintendent Grade-II has been provided to look after the administrative work in these Courts. One post of reader grade-II/III has been provided to maintain Court record and to assist the Senior Civil Judge/ Civil Judge of respective Courts in smooth functioning of Court work.

Civil and Criminal Ahlmads have been provided in each court for dealing the Civil and Criminal Cases pending in the respective Courts. In Trial Courts there is one post of Naib Nazir and Copyist in the each Court to deal with the Accounts matters and to supply the copies in the Civil and Criminal cases of their respective courts to parties. In Trial Courts of the Civil and Sessions Division one post of Superintendent Grade-II to each court has been provided to deal the administrative matters in respect of their respective Courts.