High Court of Madhya Pradesh

Part-1- Introduction, Brief History & Background of High Court of Madhya Pradesh
1	Introduction, Brief History & Background of High Court of Madhya Pradesh.
2	Hon'ble Judges in the High Court as on 1st Jan, 2015
Part-2- Listing policy of the High Court and its benefits to the Stakeholders
3	Listing policy of the High Court and its benefits to the Stakeholders
4	Digitization and Elimination Rules-2014
Part-3- Organizational Initiatives
5	Swachha Nyayalaya Abhiyan
6	Managing Library with Support of e-Technology
7	Juvenile Justice & Children Care Initiatives
8	Hi-Tech Security Setup
9	Disaster Management Plan for the High Court and District Courts
10	Collegial Court Administration in High Court by Hon'ble Judges
11	Online Right to Information
12	Museum of the High Court
13	Vigilance Cell
14	Financial Statement of Budget and Expenditure
15	Functioning of Grievance Redressal Mechanism
Part-4- Infrastructure Development
16	Status of Infrastructure of High Court and District/ Subordinate Courts
17	Sanctioned Strength, Working Strength and Vacancies of Judges in High Court and District/Subordinate Courts
18	Status of Computerization of High Court & District / Subordinate Courts
Part-5- Staff Welfare Initiatives
19	Establishment of Creche in High Court Complex at Jabalpur
20	Scheme for Felicitation of Meritorious Wards / Children of the Official / Employees
21	Transport Facility for Staff
Part-6- Pendency Reduction in District/Subordinate Courts
22	Pendency Reduction Initiative (With regard to Five Year Old Cases)
23	Scheme for Withdrawal of Stale, Ineffective and Infructuous Cases in the Subordinate Courts
Part-7- Judicial Statistics of High Court / Subordinate Courts
24	Broad Performance Indicators based on Analysis of Judicial Statistics
	a. Category-Wise Institution, Disposal and Pendency of Cases in High Court
	b. Year & Cadre-Wise Institution, Disposal and Pendency of Cases etc. in District/ Subordinate Court.
	c. Age-Wise Pendency of different Category of Cases in High Court.
	d. Institution, Disposal & Pendency of different Nature of Cases in District Court.
	e. Number of Cases in which Trial Proceedings have been stayed by Superior Courts in Various Categories of Civil and Criminal Cases and Average Time for which such trial proceedings remain stayed in the Life Cycle of a Case.
	f. Average time taken for Disposal of various Categories Civil and Criminal Cases in High Court
	g. Nature-Wise Disposal of Cases per Judge per year in the High Court
	h. Nature Wise Disposal of Cases per Judge per year in the District/Subordinate Court
	I. Category-Wise number of Criminal and Civil Cases where Orders of the District/Subordinate Courts are challenged in Appeal before the High Court.
	j. Statement showing Institution and Disposal of Writ Petitions (PIL) from 01/01/2015 to 31/12/2015.
Part-8- Human Resource Development & Judicial Training
25	Activities of State Judicial Academy
26	Infrastructure Development of State Judicial Academy
Part-9- Activities & Initiatives of MPSLSA / DLSA
27	Working of State & District Legal Services Authorities
28	Status on Legal Aid to Poor and Number of beneficiaries of different Categories. 2015
29	Activities in other important areas
30	Working of Alternative Dispute Resolution Mechanisms
	a. Schemes to Provide Momentum to Mediation Mechanism
	b. Mediation Activities
	c. Status of ADR Centres
	d. Permanent Lok Adalats/Lok Adalats
	e. Number of Lok Adalats Held in Dec- 2015
	f. Number of Cases Disposed of in Various Lok Adalats 2015

1.  Introduction, Brief History & Background of High Court of Madhya Pradesh

  The State of Madhya Pradesh, which came into existence on 1st November, 1956 under the "State Reorganization Act, 1956", earlier formed part of "Central Province & Berar" and was within the jurisdiction of Nagpur High Court which was established by virtue of Letters Patent dated 2^nd January, 1936 issued by King Emperor, George, V^th under the Government of India Act, 1915.

 

2.  Hon'ble Judges in the High Court (As on 1st January,  2015)

Sl. No.	Judge Name	Remarks
1	Hon'ble Shri Justice A.M. Khanwilkar Chief Justice
2	Hon'ble Shri Justice Ajit Singh	13-03-2015 (Transferred to High Court Rajasthan)
3	Hon'ble Shri Justice Rajendra Menon
4	Hon'ble Shri Justice Shantanu Kemkar
5	Hon'ble Shri Justice S.K. Set
6	Hon'ble Shri Justice U.C. Maheshwari
7	Hon'ble Shri Justice S.K. Gangele
8	Hon'ble Shri Justice P.K. Jaiswal
9	Hon'ble Smt. Justice Shubhada R. Waghmare
10	Hon'ble Shri Justice Ravi Shankar Jha
11	Hon'ble Shri Justice J.K. Maheshwari
12	Hon'ble Shri Justice Sanjay Yadav
13	Hon'ble Shri Justice S.C.Sharma
14	Hon'ble Shri Justice Prakash Shrivastava
15	Hon'ble Shri Justice Mool Chand Garg
16	Hon'ble Shri Justice Alok Aradhe
17	Hon'ble Shri Justice G.S. Solanki	05-09-2015 (Retd.)
18	Hon'ble Shri Justice N.K. Gupta
19	Hon'ble Shri Justice Tarun Kumar Kaushal	07-09-2015 (Retd.)
20	Hon'ble Shri Justice Keshav Kumar Trivedi	10-01-2016 (Retd.)
21	Hon'ble Shri Justice Sheel Nagu
22	Hon'ble Shri Justice Sujoy Pau
23	Hon'ble Shri Justice Subhash Kakade
24	Hon'ble Shri Justice B.D. Rathi	15-09-2015 (Retd.)
25	Hon'ble Shri Justice M.K. Mudga
26	Hon'ble Shri Justice D.K. Paliwal
27	Hon'ble Shri Justice Rohit Arya
28	Hon'ble Shri Justice Sushil Kumar Gupta
29	Hon'ble Shri Justice Jarat Kumar Jain
30	Hon'ble Shri Justice Sushil Kumar Palo
31	Hon'ble Shri Justice Alok Verma
32	Hon'ble Miss Justice Vandana Kasrekar
33	Hon'ble Shri Justice Rajendra Mahajan
34	Hon'ble Shri Justice C V Sirpurka

3.  Listing  Policy of the High Court and its benefits to the Stakeholders.

 a. Background warranting formulation of Listing Policy

• Considerable delay and uncertainty regarding listing of cases in earlier Roster System.
• The proposal for listing of cases given manually by the clerk in regular/freshly filed cases.
• The allocation of work was made to the Hon'ble Judges on the basis of case wise classification. That resulted in huge accumulation of even fresh cases in same category of cases.
• The proposals given in freshly filed cases remained pending for months together. The cases which were to be listed in a particular week, were not listed in that week, sometimes even for months together.
• The old cases could not find place in the cause list and it was occupied by freshly filed cases and the cases in which court slip was granted by the Hon'ble Courts.
• Final Hearing cases remained pending for years together.
• Earlier Bail Application(s) were first ADMITTED for Final Hearing and then case diaries were called for final disposal.
• Earlier listing scheme did not provide for prioritized listing.
• Imbalanced Work-Flow:- There was no rationalization with respect to the workload. This resulted in increasing mismatch between demand and supply due to large number of cases/applications pending in the  process stage itself.
• Lack of Standard Completion Time:-There was no measure of standard completion time in process steps like filing, verification, listing etc., which resulted in poor work efficiency, as there was complete  absence of any reference measure.  

b. Introduction of new Listing Policy w.e.f. 6th December, 2013

• In order to meet the ever increasing demand for listing of cases for hearing, considering the available working Judges strength, streamlining the listing procedure, better court case management, ensuring timely disposal, transparency, accountability, consistency, make the process litigant and lawyer's friendly and to subserve the aspirations of the stakeholders, scheme for rationalization of listing of cases before the Benches of the High Court of M.P was conceptualized and introduced on 6/12/13.
• The principal object of the scheme is to strengthen the Court functioning and make it transparent, rational, responsive and also for enhancing efficiency in docket management especially of Motion Hearing matters for dispensing quality justice to the litigants.
• On the basis of feedback, experience and keeping in mind, suggestions given by the Stakeholders, the scheme was modified from time to time . Lastly, it was revised on 09/01/15.
• Listing Policy facilitates monitoring of any case from the date of its filing till its disposal. The information collated is accurate and can be accessed by the public on our official website (www.mphc.gov.in) and Kiosks installed at various places in the High Court premises at Jabalpur, Gwalior and Indore as well as in District and Taluka Court premises.
• The system helps the stake-holders by providing speedy access to required information, in saving their valuable time and obviates from being lost in multiple judicial sections in the Court premises.
• Auto generated computer software system ensures listing of cases chronologically and in order of specified priorities coupled with equal distribution of work load amongst the Judges available on day to day basis.

c. Admission Matters (Special Features)

• The most important and unique feature of this Scheme is that every Pre-admission Case has a date either given by the Hon'ble Court or generated     by Computer.
• Advance daily list for the entire next week is published and released on the official website of the High Court on the previous working Friday or last Court working day.
• The cause lists are prepared on the basis of updation through automatized computer programme and not on the basis of manual proposal.
• Priority wise separate heads for Motion Hearing cases mandated by High Court Rules are ensured.
• The mandatory category of Cases (Court given date or required to be listed as per Rules or any practice directions issued from time to time) are listed on the given date without any exception. Surplus computer generated date cases which can wait are deferred in specified lots as per the scheme. The dates so allotted are notified on the official website and communicated to the stakeholders by SMS/e-mail instantly.
• If the Court to which cases are allotted on the given day is unavailable, those cases are distributed equally and listed before the other Courts available on that day, by one computer command well before the normal Court work resumes.
• The caseload on week to week basis of listed and rolled over cases is notified on the official website along with the daily list issued for that week, by mentioning reason therefor.

Major Heads of listing of Motion Hearing / Pre-Admission matters are arranged in order of precedence as under

                11) After notice (for admission)
                12) Final Disposal at admission stage

Note : Fresh Admission cases and Bail Matters are automatically listed on the 3^rd and 5^th  working day respectively from the date of their filing.

• Matters notified on the daily/weekly Board/list alone are treated as assigned to the concerned Court, not the rest of the pending matters of that category.
• Ordinarily, upto 100 main cases are listed before the Benches (SB / DB) sitting for full day.
• Computer generated date cases are also listed (within 100 main cases), after listing of fixed date and freshly filed cases or mandatory category cases, if the space so permits.
• If the list is oversized with Court given date/fresh cases, the computer generated date cases " After Notice admission cases of the same type"are listed chronologically in suitable lots after four weeks.
• All connected cases " civil or criminal " are listed as one item chronologically. This obviates multiple hearing of same matter on different occasions. Also ensures consistency in Judicial pronouncements.
• Court dated pre-admission cases are listed on fixed dates and are not left out.
• Fresh Habeas Corpus Petitions are listed under caption "Top of the List"in the daily cause list on the next Court working day after removal of office objections, if any.
• All Bail Applications arising from the same Crime Number of the same Police Station filed by the different Applicants are listed before the same Hon'ble Judge. Similarly listing of Repeat Bail Application before the same Hon'ble Judge is ensured.
• The cases are listed through computer programme as per the assignment of cases and there is no manual intervention, which ensures accountability, accuracy, consistency and transparency in the listing system.

d. Final Hearing Matters (Special Features)

• Consolidated Dynamic (Real Time updated) Quarterly list of Final hearing cases prioritized category wise as per the nature of case and date of institution is displayed on the official website of the High Court.
• Weekly list of final hearing cases is prepared on the basis of dynamic quarterly list priority wise and chronologically in order of date of institution and oldest matter first in that category.
• Computer program facilitates rotation of categories of priority cases of previous week, to give opportunity to all prioritized categories, if multiple priority categories are assigned to one Court. 
• The cases notified in the weekly list are worked out commensurate to the  inter-se ratio of pendency of ready cases of the given categories in the quarterly list, by CMIS software and not manually.
• If, however, in a given priority category, there are only five or less than five cases available for listing in the week or Supreme Court expedited cases or Death Reference Cases, all such cases are included in the weekly list automatically.
• If any case fits in two or more priority categories, then it is automatically processed by the CMIS software in the category where it would get priority in listing.
• If a case older than the oldest of a given category listed in the Weekly List is left out or included in wrong category resulting in loosing its seniority, litigants / Advocates are free to bring that fact to the notice of the Registrar (Judicial) so that corrective measures can be taken by the office.
• Part heard / Specially Assigned Matters cease to be part heard/specially assigned with change of assignment of cases of the concerned category before the same Bench.
• The Election Petitions are notified as priority cases before the concerned Judge to whom the case has been assigned.

e. Mentioning of Matters (Special Features)

• Mentioning for urgent listing or change of assigned dates of all D.B./S.B. matters not notified in the Daily/Weekly list is made before D.B.-I at the respective Benches (i.e. Jabalpur, Indore, Gwalior).
• Mentioning of SB Arbitration/Company/Taxation/Election matters however can be made before the respective designated Judge(s).
• The Computer generated date as authenticated by the Principal Registrar /Registrar (Judicial) of pre- admission matters, are treated as Court given date and listed on that particular date without need to mention such cases before the Court.
• It ensures consistency in the approach and optimizes time of other Benches on that account to enable them to take up the Board as soon as the Court resumes.

f. Special Assignment for Company, Arbitration, Taxation and Election Matters

• Special assignment for company, arbitration, taxation and election matters are  notified in the assignment.

g. E-Services in Listing Policy

• Auto-generated SMS/E-mails are sent to the registered mobile no/email address of the Advocate and/or litigant intimating the office objection in default matters and listing of the cases.
• E-cause-lists are sent to the registered e-mail address of the advocates/litigants.
• As soon as certified copy is ready, SMS is sent to the applicant.
• Similar SMS facility is given regarding Paper Book estimates and upon preparation of Paper Book.
• Litigants and Advocates can access case status including Judgement/ Order case wise on their mobile sets. An Andriod application is provided on the official website, which can be downloaded. Similar facility is provided on Display Boards and Kiosks installed in the Court premises.
• E-Office for Advocates. Advocates on records are allowed to create a login  password on the official website of the High Court for their cases registered in the High Court. As a result, the current status of their cases is accessible to them.

h. Relevant Measures to Enhance Excellence in Listing Policy

• The High Court of Madhya Pradesh has developed a Software for the staff  to create virtual work cut out for them on day to basis, which has reduced their work-load and optimized efficiency level.
• Well planned working environment for staff reduces pressure and provides stress free environment. Advance planning and timeliness in execution guarantees optimum utilization of human resources and infrastructure. It is possible only by means of technology and maximum automated processes and minimum manual intervention.
• To ensure better Administration of Justice, proper utilization of time resource of all the duty holders, facilitating the office of the Advocate General to ensure production of case-diary in the Courts, specific direction regarding matters arising from the same crime number in bail applications and the matters arising from the same judgment filed by the different accused persons/appellants/applicants is communicated.
• e-Memo System is implemented in the Judicial Section of the High Court. The memo may be digitally signed and forwarded to the concerned on e-mail ID's.
• Internal Software is designed for High Court of M.P. to generate real time information and includes break up of nature of cases and disposed off cases nature wise, Court wise/ Judge wise. This facilitates analytical study and to focus on priority areas and preparation of Roster to make it efficient and quality time disposal.
• With a view to streamline the process of updation of some of the important Final Hearing categories as "Supreme Court Expedited/ Direction Cases, "High Court Expedited Cases- Special Humanitarian Reason%u201D, "High Court Expedited Cases- Short questions, arguments not exceeding 30 minutes"and "Cases of Senior Citizen more than 75 years old"and also for other categories specific directions have  been issued to list without exception.
• To clear backlog of Civil/Criminal cases pending for 5 years or more in subordinate Courts which are held up due to stay orders passed by the High Court in appeals/ revisions or writ petitions etc., are being listed before the special Benches for hearing on top priority, both at motion hearing or final hearing stage
• Advance daily/weekly lists for the next week of all the three Benches are published and released on the official website of the High Court from one Centre on previous Court working day. By this facility, the concerned listing officials and the Registry Officers are able to prepare the records ready for listing with proper updation and also ensures timely movement of the case files to the concerned Court.
• Supplementary list of pre-admission cases to be listed on the following day is uploaded on the official website on the previous Court working day not later then 7:00 p.m. This list is of fresh cases to be listed on the 3rd day and Court adjourned cases within the same week.
• All concerned officials are supposed to be acquainted with day-to-day business related to the Judicial Branch and they have to work as a team to ensure updation of the cases after hearing in the Courts, compliance of Courts' orders and preparation for the next listing of cases as and when required. This ensures Real Time Case Flow Management with transparency and accountability which is essential for efficient Justice Delivery System.

i. Bunching of Cases to Reduce Arrears

• At present the matters in which similar issues are involved for the decision are being listed and heard as connected matters during the motion hearing as far as possible.
• Similarly, such final hearing matters where similar issues are involved are being listed for hearing on priority basis  as a group of 10 or more cases/bunch matters
• The process of hearing for the disposal of such Motion/pre-admission and final hearing matters optimises valuable judicial time of the Courts as well as avoids any possibility of conflicting views, on the same issues.
• In this process in the year 2014, 50 bunch matters and in the year 2015, 66 bunch matters consisting of overall 1377 1271 i.e., total 2648 cases have been disposed off which shows the success and effectiveness of the procedure.

j. Benefits of Listing Policy

• Listing of Fresh cases in time as per auto-generated computer program on the basis of updation by Dealing Assistant thereby eliminating accumulation of Fresh Cases pending for listing in earlier system based on submission of paper proposal by Dealing Assistant.
• Before implementation of new listing policy, there was pendency of large number of proposals of cases due for listing in which there were Court orders to list after 1/2/3 weeks. Such cases were listed after approximately 10-12 months. After notice/regular cases were due for listing for almost 10-14 months.
• Previously bail applications could be listed/decided in 45-60 days and there was always huge pendency whereas under  new listing policy the bail applications are disposed of expeditiously inasmuch as 90% of the bail applications are being disposed of within 30 days from the date of filing.
• The software provides real time information including nature of cases, disposed of cases, court-wise and judges-wise. This facilitates break-up of analytical study  to focus on priority areas and to prepare of roster and to make it more efficacious.
• Under this Listing Policy of motion hearing matters more than 5 years old are being mandatorily listed for hearing. The 5 year old motion matters have been reduced from 27,578 (as on 01.01.2015) to 19,301 (as on 31.12.2015) despite institution of 1,28,470 new motion hearing  matters during this year and reduced strength of working Judges to take up cases on the concerned dates - 30 Judges only up to September against the sanctioned strength of 53

"Oldest Pending  and Total Pre-admission cases"
Name of the Hon'ble bench	Oldest case pending (from the year)	Total No. of pre-admission cases pending as on 31.12.15
Principal Seat at Jabalpur	From 1989" onwards.	71301
Bench at Indore	From 1972,1981 and 1984  onwards.	19456
Bench at Gwalior	From 1976- onwards	32305
	Total	123062

 For details please see the chart on the following page.

•  Second Appeal matters have been reduced from 24321 (as on 01.01.2015) to 22699 (as on 31.12.2015).
• On comparison of cases disposed off in the year 2013 vis-a-vis year 2014 and 2015, it is apparent that the disposal of cases has increased by 15% in 2014 and approx. 5.5% in the year 2015 in comparison to disposal of cases in the year 2013 despite continuous reducing working strength of Judges from 38 on 01.01.2014 to 30 on 31.12.2015.       

Year wise Nature wise Pending Pre-Admission Cases as follows

The effectiveness of prioritized categorization of Final Hearing Cases can be discerned  from the following illustration:-

Case No. Second Appeal No.732/2013 (date of filing- as on 10.2.2015)

Sl. No.	Priority Category of Cases	Sl. No. in Category
1.	GENERAL (as per date of Institution	75439
2.	SB	56478
3.	SB>CIVIL	15747
4.	CASES OF SENIOR CITIZEN	4423
5.	SB>CIVIL>SA	4081
6.	HIGH COURT EXPEDITED	1663
7.	SB>CIVIL>SA>CASES OF SENIOR CITIZEN	963
8.	SB>CIVIL>SA> HIGH COURT EXPEDITED	178
9.	CASES OF SENIOR CITIZEN (MORE THAN 75 YEARS)	34
10	SB>CIVIL>SA>CASES OF SENIOR CITIZEN (MORE THAN 75 YEARS)	10

This shows that how matters pending for final hearing get higher priority automatically on real time basis in the CMIS software without any manual intervention. 

• Death Sentence reference Cases have been listed on priority basis, as a result in the year 2014, 8 cases of that category  (Jabalpur-4, Indore-3 & Gwalior-1) have been disposed of. In year 2015, 5 cases of that category have been disposed of (Jabalpur-3, Indore-2) leaving only 11 pending cases (Jabalpur-8, Gwalior-3) out of which 8 are less than 6 months old and all the cases have been notified for final hearing and are on board.
• 2178 cases pending for more than 10 years old are disposed of in year 2015.
• Special Bench constituted for all held-up cases, resulting in stay of suit/trial in the subordinate courts of the Madhya Pradesh, by which 1917 held-up cases, have been disposed off paving way for resumption of trial in subordinate courts and the trial will be started in subordinate courts.

Statement showing Disposal of Cases in Top Priority Categories

S.No	Subject	Disposal of cases during the year 2014				Pendency of cases as on 31/12/2014				Disposal of cases during the year 2015				Pendency of cases as on 31/12/2015
		JBP	IND	GWL	TOTAL	JBP	IND	GWL	TOTAL	JBP	IND	GWL	TOTAL	JBP	IND	GWL	TOTAL
1	Death References	4	3	1	8	1	1	0	2	3	2	0	5	9	0	2	11
2	Full Bench	0	0	0	0	3	0	0	3	8	0	0	8	3	1	0	4
3	Supreme Court Expeditited cases	3	5	0	8	48	19	4	71	25	8	0	33	36	21	8	65
4	Senior Citizens more than 75 years old	17	4	1	22	0	0	0	0	63	19	3	85	390	204	224	818
5	Election Matters	28	0	1	29	16	7	6	29	4	2	2	8	12	5	4	21
6	Held Up cases	178	81	21	280	2166	322	448	2936	1412	278	227	1917	1692	455	727	2874

 * CORRIGENDUM - As per latest updated information (updated on 18th January, 2016) as on 1st January, 2016, the status regarding Full Bench & Senior Citizens more than 75 years old cases is as under:-

S.No	Subject	Disposal of cases during the year 2014				Pendency of cases as on 31/12/2014				Disposal of cases during the year 2015				Pendency of cases as on 31/12/2015
		JBP	IND	GWL	TOTAL	JBP	IND	GWL	TOTAL	JBP	IND	GWL	TOTAL	JBP	IND	GWL	TOTAL
1	Full Bench	0	0	0	0	3	0	0	3	8	0	0	8	2	0	0	2
2	Senior Citizens more than 75 years old	17	4	1	22	0	0	0	0	63	19	3	85	344	199	215	758

k. Bilingual Official Website of the High Court

• Considering the fact that Madhya Pradesh is predominantly a Hindi speaking State, the High Court of Madhya Pradesh in order to empower the litigants/advocates have developed an in-house official website in vernacular language (Hindi).
• The website displays all the features which are provided in the official English website of the High Court.
• The Facility of e-Filing has been started on trial basis  from 11th January, 2016 to familiarize the stakeholders. Till regular E-Filing Process is commenced, the date of presentation of hard copy of the matter at the Filing Counter alone will be reckoned, for the purpose of limitation.

4.  Digitization and Elimination Rules-2014

• In view of the E-environment it was decided to digitize the entire record of the High Court. As a result, framing of Rules for digitization and elimination of such record became inevitable.The Digitization & Elimination of Records Rules were framed by the High Court in year 2014.
• Elimination of Digitized records is carried out, in accordance with the rules, by a dedicated team.
• All freshly filed cases are scanned at Filing Centre itself and are uploaded on Server.
• Digitization of near about 15 lakh files comprising of 5.67 crore pages  has been completed  . This is prelude to making paper-less Court (E-Courts).
• Scanning of near about 2,03,886 files comprising of more then 2  crore pages has been achieved in year 2015.
• The Digitization of 2118 Law books comprising of about 17 lakh pages was also completed which is going to help in moving towards concept of e-Library of the High Court.
• Digitized records are being preserved by Micro Filming also which shall ensure that records can be preserved permanently.

4.  Digitization and Elimination Rules-2014

• In view of the E-environment it was decided to digitize the entire record of the High Court. As a result, framing of Rules for digitization and elimination of such record became inevitable.The Digitization & Elimination of Records Rules were framed by the High Court in year 2014.
• Elimination of Digitized records is carried out, in accordance with the rules, by a dedicated team.
• All freshly filed cases are scanned at Filing Centre itself and are uploaded on Server.
• Digitization of near about 15 lakh files comprising of 5.67 crore pages  has been completed  . This is prelude to making paper-less Court (E-Courts).
• Scanning of near about 2,03,886 files comprising of more then 2  crore pages has been achieved in year 2015.
• The Digitization of 2118 Law books comprising of about 17 lakh pages was also completed which is going to help in moving towards concept of e-Library of the High Court.
• Digitized records are being preserved by Micro Filming also which shall ensure that records can be preserved permanently.

5. Swachha Nyayalaya Abhiyan

• On the lines of 'SWACHCHA BHARAT ABHIYAN - 2014'  launched by Government of India in 2014, the High Court of Madhya Pradesh also launched 'Swachha Nyayalaya Abhiyan- 2014'. The scheme emphasizes on  enhanced cleanliness in Court compound and other facilities provided in the Court.
• With periodical monitoring, the scheme has gained momentum in 2015 and has perceptible impact in ensuring clean surroundings in the Court compound. For effective supervision the scheme envisages submission of bi-monthly report through e-mail as well as  monitoring at the district level through monthly meetings.
• The Scheme has tremendously helped in achieving timeliness in weeding out stale and disposed of records and other obsolete items.

6. Managing Library with Support of E-Technology

• To address issues such as space constraint, limited durability of papers, health hazards owing to dust, timeliness, environmental as well as maintenance issue and more importantly availability of Journals in e-format (soft copy), the High Court of Madhya Pradesh has formulated a comprehensive policy document for procurement of Journals, Commentaries, etc. for the High Court. This is a step towards modernization of High Court Library to make it     next-generation Library and for enhancing efficiency.
• At the same time, Scheme for weeding out old, extra or un-useful material has been formulated, which stipulates rationalization of Library and weeding out of physical damage or obsolete reading material where new editions have been procured. The Scheme provides for distribution of old editions after retaining prescribed sets of such reading material to State Judicial Academy or District Courts.
• The Libraries at the Principal Seat at Jabalpur and Benches at Indore and Gwalior, have been equipped with High Speed Printers (45 p.p.m. capacity) which enable quick retrievable of copy of judgments and orders available through Website/Law Software. This adds not only to the efficiency but also helps in overcoming space as well as man power constraints.

7.  Juvenile Justice & Children Care Initiatives

• A Committee of Hon'ble High Court Judges  has been  constituted by  Hon'ble the Chief Justice to oversee the conditions & functioning of the remand/observation Homes and for monitoring the implementation of the provision of Juvenile Justice Act, 2000 and Rules, 2007.
• The Committee holds periodical meetings as per calendar to ensure that all the duty-holders including concerned officials of the State Government perform their duties under the Act and the Rules in a timely manner.
• The Juvenile Justice Boards (JJB) are functional in all the 50 Districts.
• The Government has been requested  for establishment of Observation/Remand Homes/Shelter Homes/After Care Homes in suitable numbers.

8. Hi-Tech Security Setup

• To address the issue related to security in Principal Seat at Jabalpur and its Benches at Gwalior and Indore, a Hi-tech Security plan was envisaged. The State Government sanctioned an amount of Rs.16.60 Crores for installation of the security infrastructure including CCTV Cameras, X-Ray baggage Scanners, Multi Zone Door Metal Detector, Boom Barrier.
• The plan also provides for installation of Electronic Visitors Pass Management System.
• To ensure foolproof security, CCTV Cameras including PTZ (Pan Tilt Zoom) cameras, TDN (True Day and Night Vision) Cameras and Weather Proof Infra Red Bullet Camera have been installed at Principal Seat and its Benches. A Hi-tech Centralised Control Room for monitoring the activities/movements in and around the campus has also been set up in the main building of the High Court.
• To strengthen Security Management System, the State Government vide order dated 18th May, 2005 has sanctioned 400 new posts of security personnel in various cadres for Principal Seat at Jabalpur and its Benches at Indore and Gwalior.
• Construction of the Hi-tech Security Control Centre in the Administrative Block is also almost at the completion stage. The Control Centre will be managed by well trained Security Personnel.
• The Committee has finalized procurement of the equipments capable of providing an impregnable security cover, adorn with latest gadget and equipments providing security cover  insulating the High Court.
• These most modern equipments are capable of combating even any audacious misadventure.
• A Committee  has been constituted to address the security concerns comprehensively and effectively and to supervise proper and effective utilization of budgetary allocation.

9. Disaster Management Plan for the High Court and District Courts

• The High Court has prepared a Disaster Management plan for the High Court & District Courts.
• The State Government has been requested to make budgetary allocation of over Rs.6 Crore for implementation of this plan.
• A Committee has been constituted for Disaster Management plan for monitoring security of the High Court and Sub-ordinate Courts of the State.
• District Courts have also prepared Disaster Management Plan on the lines of  the plan prepared by the High Court.

10. Collegial Court Administration in  High Court by Hon'ble Judges

• 43 Administrative Committees have been constituted  for de-centralized and  better administration headed by Hon'ble Judges of the High Court.
• Committee meetings are held as per committee calendar scheduled in advance for the entire Year.
• In addition, in case of exigency, meeting of a Committee can be convened by the Chairperson of the Committee on an unscheduled date.

11.  Online Right to Information

• In house software for RTI application has been developed by the I.T. Team of the High Court which enables the user to access status of his application/appeal. That has been made available online on the website of the High Court (www.mphc.gov.in) along with the copy of the Order.
• The application can be searched on different parameters like application  no., party name etc.
• As information with regard to frequently asked queries by the RTI activists is already displayed on the official website of the High Court, the number of queries/applications solicited under RTI has reduced by around10% in 2015 in comparison to 2014.

12.  Museum of the High Court

• Project of upgradation and remodelling of the existing Museum High Court of Madhya Pradesh.
• The details of artefacts and material of antique importance are being collected from various offices. A committee has been constituted by Hon'ble the Chief Justice, comprising of Hon'ble Judges, to oversee the entire project.
• Expert inputs for maintaining state of the art Museum have been collated.
• The work has commenced on the basis of those inputs. It is proposed to complete the project shortly.

13. Vigilance Cell (Events in 2015)

• In furtherance of resolution passed in the Chief Justices Conference held in April, 2015, impetus was given to various activities connected with the Vigilance Cell of the High Court of Madhya Pradesh.
• A Conference on "Vigilance - 2013 Scope, Present Status and Road-Map" regarding role and responsibilities of the Vigilance Cell and other duty holders was held on 20.4.2015 through Video Conferencing with all the District Judges of the State.
• Discussion in the conference focused on understanding the importance of ethical standards on the part of Judicial Officers as well as importance of timeliness in conducting various enquiries. The discussion has yielded positive results and in most of the cases, enquiries have been completed within a reasonable time frame. 

Policy Document on different objectives of Inspection &  Vigilance

• A detailed Write-up on "Identifying the different objectives of Inspection and Vigilance" was commissioned by Hon'ble the Chief Justice in April, 2015. The Article is available on the website of High Court of MP (www.mphc.gov.in) and it found its way in the reading material for Conference on functions of Registrar (Vigilance/Intelligence) held on 28th to 30th Sept, 2015 in the National Judicial Academy, Bhopal. In the conference, this Article was discussed by the participants, and received wide appreciation. This Article was again included in the reading material circulated to participants attending Conference on functions of District Judges (Inspection) held during 23rd to 25th November, 2015 at National Judicial Academy, Bhopal.

Expeditious conclusion of Departmental Enquiries

From 1st January 2015 to 31st December 2015

Departmental Enquiries
Pending as on 1.1.2015	Instituted during 2015	Disposed during 2015	Under processing as on 31.12.2015
43	15	30	28

 The status of complaints received, processed, closed and disposed of during 2015 is as under :-

Number of Complaints pending as on 1-1-2015	Number of complaints received in 2015	Complaints Disposed of as "Filed" (without proposing any action) in 2015	Complaints disposed of after issuing advise/ warning in 2015	Complaints in which Preliminary Enquiries were disposed of in 2015	Complaints in which Departmental Enquiries were disposed of in 2015	Total No. of pending Complaint under process (excluding PE & DE) as on 31-12-2015
187	975	464	16	15	30	582
Total - 1162	Total Number of complaint disposed of - 525

 Status of Pending Preliminary Enquiries and Departmental Enquiries as on 31-12-2015

Number of Preliminary Enquiry pending as on 31-12-2015	Number of Departmental Enquiries pending as on 31-12-2015	Total
27	28	55

The time span between commencement of Preliminary Enquiry and conclusion of Departmental Enquiry ordinarily does not exceed six months target, except in exceptional cases.

Compliance of Resolution in Chief Justices'  Conference on Vigilance

• Chief Justices' conference held on 3rd and 4th April, 2015 resolved that Vigilance Cells be strengthened and the State Govt. be moved for the purpose.  In  compliance   of   resolution    passed in  the  Chief  Justices' Conference, State Govt. has been moved to create a post of Registrar (Vigilance) along with supporting staff.

Collaboration between Vigilance Cell and State  Judicial Academy 

• In order to bring about qualitative improvement in the performance of judicial officers of the level of Civil Judge Class-II and I, who required counselling, a day long sensitization programme was organized in MPSJA in Sept, 2015 and this exercise has yielded positive results. Similar exercise shall be taken up for Officers belonging to Higher Judicial Services.

14. Financial Statement of Budget and Expenditure.

The budget proposals are prepared by the High Court which include recurring expenditure under various heads as well as the expenditure to be incurred on infrastructural developments. After identifying the requirements, budget proposals are prepared and submitted to the State Government through the Principal Secretary of the Law and Legislative Department, Govt. of M.P., Bhopal, which in turn places the same before the legislature. There are two sources by which the State Government makes allocation of funds, namely charged and voted.

In the State of Madhya Pradesh, there are 50 judicial district headquarters where following courts are functional:

The sanctioned strength of Judges in the High Court of M.P. is 53. Apart this,  the details regarding sanctioned strength of Judges and ministerial staff in the High Court and Subordinate Courts is as under:-

S.No.	Name of the Post	No. of sanctioned post
1	M.P. High Court Officers (HJS).	20
2	M.P. High Court Class-I Services.	12
3	M.P. High Court Class-I Technical Services.	03
4	M.P. High Court Class-II Services.	151
5	M.P. High Court Class-II Technical Services.	02
6	M.P. High Court Class-III Services.	979
7	M.P. High Court Class-III Technical Services.	11
8	M.P. High Court Class-IV Services.	575
9	M. P. High Court Newly Constituted Contingency Services.	120
10	M. P. High Court Daily Wage Employees Services.	120
11	M. P. High Court Contract Services.	29
12	M.P. Higher Judicial Service  DJs /ADJs	505
13	Madhya Pradesh Judicial Service Civil Judge Class- I, Civil Judge Class- II	956
14	Subordinate Courts Class-III Services.	9025
15	Subordinate Courts Class-IV Services.	4266
16	Subordinate Courts Class-IV Contingency Paid Employees Services	1117

Further, officers and employees of the abolished Madhya Pradesh State Administrative Tribunal have been accommodated in the establishment of the High Court. Category-wise sanctioned strength of the abolished SAT is as under:

Sl.No.	Category/Class	Total sanctioned posts
1.	Class-I Officers.	03
2.	Class-II Officers.	10
3.	Class-III employees.	101
4.	Class-IV employees.	77
	Total	191

 

The above strength of officers/employees of the SAT is included category-wise in the table above showing the strength of Hon'ble Judges of High Court, Judges of subordinate courts, employees/officers of the High Court and employees and officers of subordinate courts.

The details with regard to allocation of funds made by the State of M.P. in the budgetary provision for the financial years 2014-15 and 2015-16 are given in the following table in Column Nos.3 and 4 respectively.  Funds allotted under various heads in the First Supplementary Budget of 2015-16 are shown in column No.5. Total funds received and the total funds spent up to 30.11.2015 are shown in column No.7:

No.	Plan No. & name.	Funds allotted by State in F.Y. 2014-15 (in rupees)	Funds allotted by State in F.Y.   2015-16 (in rupees)	Funds sanctioned by State in First Suppl. Budget of F.Y.   2015-16 (in rupees)	Total funds of columns 4 and 5. (in rupees)	Expen-diture till     30-11-15 (in rupees)
1	2	3	4	5	6	7
1	(0573) High Court (Charged)	910657000	849814100	58300100	908114200	563191558
2	(3337) Abolished M.P. State Admtv. Tribunal.	79919000	74476600	0	74476600	44070744
3	7702) Computerization in High Court (charged).	39700000	35100000	0	35100000	16563639
4	(9063) Information Tech. And Strengthening of Library in High Court.	10000000	10000000	0	10000000	6795145
5	(2410) Process Serving Establishment.	346885000	349410000	0	349410000	209633529
6	(4497) Civil Court General Establishment.	4433142000	4473291300	184875200	4658166500	2774782921
7	(6020) Gram Nyayalaya	205153000	181858500	0	181858500	111493881
8	(6211) Special Courts for CBI Cases.	30231000	29450500	360000	29810500	15636559
9	(7984) Family Court	390065000	21944500	300000	22244500	199060395
10	(9065) Information Tech. & Strengthening of Library in Subordinate Courts	60000000	60000000	0	60000000	45264977
11	(6269) Strengthening of Judicial System (13th Finance Commission).	2174168500	72214900	201700000	273914900	24565929
12	(5171) Special Courts (Atrocities).	280900000	282642000	0	282642000	124147776
	Total	8960820500	6440202400	445535300	6885737700	4135207053

This apart, provision for allotment of total sum of Rs.36,11,15,000/- for the aforesaid projects/plans (details are indicated in the table below) has been made and sent to the State Government for sanction in the Second Supplementary Budget and the sanction from the State is awaited.

 

No.	Plan No. and Name.	Proposed amounts in the Second Supplementary Budget. Rs.
1	(0573) High Court (Charged.	8,58,00,000
2	(3337) Abolished Madhya Pradesh Administrative Tribunal.	55,00,000
3	(7702) Computerization in High Court.	3,25,00,000
4	(2410) Process Serving Establishment.	33,00,000
5	(4497) Civil court General Establishment.	18,15,00,000
6	(6020) Gram Nyayalaya.	94,00,000
7	(6211) Special Courts for CBI cases.	19,15,000
8	(7984) Family Court.	3,75,00,000
9	(5171) Special Courts (Atrocities.	37,00,000
	Total amount proposed in the Second Supplementary Budget.	36,11,15,000

15. Functioning of Grievance Redressal Mechanism.

• In order to promote harmony and mutual understanding between all wings of the judicial system and to establish proper communication inter se, a Court annexed grievance redressal mechanism has been created by the High Court. In compliance of the order of Hon'ble the Chief Justice dated 12.9.2014, broad-based Committees for redressal of grievances of litigants and members of Bar Association from Tehsil (Taluka) level to High Court level, have been constituted at different levels. As per the scheme, if Taluka level committee is unable to resolve any issue within specified time, the matter is referred to the District Level Committee. Unresolved issues at the District level are referred to the High Court Monitoring Committee and finally to the Apex Committee of the High Court, if needed.
• For smooth functioning of the mechanism, a calendar has been prepared by the High Court, as per which the meeting of the committee at Taluka level is scheduled to take place on the first Monday of the month, at District level is scheduled to take place on every second Monday of the month or on any convenient day in the said week. The meetings of the Monitoring Committee and the Apex Committee of the High Court are scheduled to take place, if needed, on every third and fourth Monday of the month respectively.
• The reports received from various Districts reveal that wherever any issues have been brought before the committees at Taluka level or District level, the same have been amicably resolved by the concerned committee. The mechanism has proved to be fruitful in bringing about the desired objective of the scheme of promoting harmony and establishing mutual understanding between all the wings of the judicial system.

16. Status of Infrastructure of High Court and District/ Subordinate Courts. Infrastructure (Physical  Infrastructure)

High Court Main Seat at Jabalpur Court Rooms

In view of the increase in the strength of the Hon'ble Judges in the High Court of Madhya Pradesh from Forty Three to Fifty Three, the necessary infrastructure with all amenities and facilities has been created at the Principal Seat at Jabalpur and Benches at Indore and Gwalior. The status of the progress in infrastructure development in the High Court of Madhya Pradesh is as under :-

• Twenty Court rooms with Chambers were available at Jabalpur in the year 2014.
• Five new Court rooms with Chambers have been created on the ground floor of the main building in the year- 2015
• The construction of six additional separate Chambers for Hon'ble Judges has also been completed during 2015

High Court Bench at Gwalior

• Eleven Court rooms with Chambers  are available at Bench at Gwalior in 2014. 
• One additional Court room has been created increasing the total no. of Court Rooms to 12.

High Court Bench at Indore 

• Thirteen Court rooms with Chambers are available at Bench at Indore.

High Court Main Seat at Jabalpur Judges Residential Complex [Condominium]

• In view of paucity of residential facilities for Hon'ble Judges and also the fact that land for bungalows was not available in near vicinity of the High Court, a project of Condominium to be constructed in South Civil Lines, Jabalpur at an estimated cost of Rs. 30,70,00,000/-  (Rupees Thirty Crore Seventy Lacs.) housing 12 apartments with basic facilities having futuristic environmental friendly features has been finalized
• After requisite financial and administrative sanction granted by the Government vide order dated 15^th June 2015, the foundation stone of the project was laid by Hon'ble the Chief Justice in a simple ceremony held on 20.06.2015.
• The time frame of twenty months has been stipulated for completion of the project. The construction work has already commenced.

Renovation of the Judges Guest House

• The old Judges Guest House was functional at Principal Seat at Jabalpur from 1998. That required extensive repairs/renovation. Accordingly,  renovation work was completed in 2015 itself giving the GUEST House a totally new look with enhanced ambience. The intake capacity has also been increased from 4 well furnished suites to 6. The Guest House has been made operational w.e.f. 05-01-2016.

High Court Bench Gwalior Residential Complexes

• Ten residential bungalows were available for Hon'ble  Judges at Bench Gwalior in the year 2014. Four additional bungalows from General Pool i.e. 17-B, 32 Race Course Road and 15-A and 16-A Gandhi Road, Gwalior have been earmarked for Hon'ble Judges. The State Government has provided requisite funds for repairs and renovation of those bungalows. The renovation work has since been completed and these bungalows are made ready for use.

District Courts/Subordinate Courts Buildings

Project for Construction of District Court Complex at Jabalpur

•  A state of the art Project for District Court Complex Jabalpur is in progress.
• The State Govt. has accorded administrative and financial sanction of Rs. 157.05 Crore vide order dated 31.08.2013 for the project.
• The foundation stone of the project was laid by the Hon'ble the Chief Justice on 27^th March, 2014.
• The main features of the project are as under :
• Environment friendly features like use of solar energy, water harvesting etc.
• Provision for well equipped 100 Court Rooms alongwith provision for Library, Bar Room and Service Block etc.
• Provision for Auditorium, service lift, passenger lift, CCTV Cameras and multi-level car parking etc.
• The construction work is more or less matching with the time schedule provided in the project and is likely to be completed within stipulated time frame of thirty months and well within the budgetary allocation.

District Courts/Subordinate Courts Buildings

Project for Construction of District Court Complex at Indore

The State Govt. has accorded the administrative and financial sanctioned of Rs. 404 Crore vide order dated 13.10.2015 for the construction of new District Court building at Indore.

• The project of construction of District Court building at Indore is one of the biggest building project under taken by the State Govt. in the state.The main features of the project are as under :

District Courts/Subordinate Courts Buildings

Project for Construction of District Court Complex at Rewa

• The State Govt. has accorded the administrative and financial sanctioned of Rs. 73.79 Crore vide order dated 13.10.2015 for the construction of new District Court building at Rewa.
• The main features of the project are as under :

District Courts/Subordinate Courts Buildings 

         The total sanctioned strength in the cadre of HJS and LJS in the year 2014 was 1421, which has increased to 1461 in the Year 2015. Looking to the increase in the strength of the Judges and to meet the existing scarcity in the infrastructure in the District Courts/Subordinate Courts in the State, a comprehensive plan has been prepared in this regard. The progress of the construction of the Court premises in the District Courts/Subordinate Courts in the State in the year 2015 is as under :-

Raghogarh, District Guna
Timrani, District Harda
Jaora, District Morena

The State Government has granted administrative sanction for construction of sixteen more Court rooms in the Districts.

District Courts/Subordinate Courts Residential Accommodations

The status of progress of the Residential Accommodations for the Judges of the District Courts/Subordinate Courts in the State is as under :-

• Sixteen residential quarters for Judicial Officers in the State has been completed during the year 2015.
• One hundred sixty eight residential quarters are under construction in the State.
• Ninety nine more residential quarters for Judicial Officers have been sanctioned by the State Government during the year 2015.

17. Sanctioned Strength, Working Strength and Vacancies of Judges in the High Court and District/Subordinate Courts.

Statement showing sanctioned strength, working strength and vacancy of the Hon'ble Judges of the High Court  as  on 31.12.2015

Sanctioned Strength	Working Strength	Vacancy
53	30	23

Statement showing sanctioned strength, working strength and vacancy of Judicial Officers (H.J.S.) in District/Subordinate Courts as  on 31.12.2015 

Cadre	Sanctioned Strength	Working Strength	Vacancy	Remarks
Family Court	58	33 (24 Retired 9 in-service 21   Link Court)	25
Special Judges SC/ST (P.A.) Act	43	41	2	Spl. Judge Sheopur  & Balaghat vacant.
Special Judges under Electricity Act	10	10	0
Total	505	400	105
Working officers on Deputation in H.J.S.		45*		Total officers in HJS working : 400 45=445 (Including 24 retired officers in Family Court and 3 OSDs in the Registry, 1 Suspended officer)

Statement showing sanctioned strength, working strength and vacancy of Judicial Officers (Civil Judge Class-I & Civil Judge Class-II) in District/Subordinate Courts as  on 31.12.2015 

Cadre	Sanctioned Strength	Working Strength	Vacancy	Remarks
Sr.Civil Judge	383	321(Including   1 Suspended officer and 1 OSD)	62
Civil Judge (Entry Level)	573	497 (Including   1 Suspended officer)	76	Vide Final result declared by Examination Cell on 11.08.2015, 57 candidates selected out of 100 posts advertised for the year 2014.  Appointment orders awaited from Law Department. New Selection Process for the year 2015 for 96 posts  of Civil Judges (Entry Level) started.
	956	818	138
Working officers on Deputation in L.J.S.(C.J.-I)		8* (8 C.J. Cl.-I)		Total officers in LJS working: 818 8*=826  (Including 2 suspended officer and 1 OSD)
Grand Total	505 956= 1461	400 818= 1218 #	105 138 =243	1218 45* 8*=1271# total judicial officers working. * On deputation. # Including 24 retired j.o. in Family Court,  4 OSDs in the Registry, 3 Suspended officer. ## 14 Labour Judges are also working, besides the above officers.

Amendment In the HJS Rules, 1994

In furtherance of decision taken in Chief Justices' Conference, 2015 coupled with  the fact that large number of vacancies in the cadre had remained unfilled due to non-availability of suitable candidates in the Cadre of District Judge(entry level) for direct recruitment from the Bar, the HJS Rules, 1994 were suitably amended. The amended Rules provide that in case a vacancy in  District Judge (entry level) cadre for direct recruitment from  Bar remains unfilled for two consecutive years then the same can be filled from amongst Civil Judges (Class-I) having completed 35 years of age and 5 years of service. Apart this, option has also been given to serving Judicial Officers to resign from the service keeping their lien for one year to enable them to appear in the examination provided they fulfill the other eligibility conditions including 7 years practice at Bar and the prescribed age limit

18. Status of Computerization of High Court & District / Subordinate Courts.

HIGH COURT

a. Installation of  Touch Screen KIOSK with Printing Facilities.

• Touch Screen Information KIOSKS have been installed in the High Court and  procurement of Touch Screen KIOSKS with Printing facility is under process and shall be completed by March, 2016.

b. Installation of dedicated MPLS Network for Judiciary which connects all the Districts Courts of Madhya Pradesh with high speed dedicated Network.

• The dedicated Network has been installed by the High Court, through which all the District Courts and Tehsil Courts are connected for efficient data transfer and communication purpose.

c. Personal Information System (PIS) for Judicial Officers.

•  The information of all the Judicial Officers in the State of M.P. regarding their personal, posting, ACR, complaints, training details etc. is available in the software. This information is integrated into various software like CIS, District Court work done Statement software etc.

d. State Judicial Academy bi-monthly Journal (JOTI) made available as e-Journal.

• In house Software has been developed for publication of bi-monthly Journal of State Judicial Academy. This is also available through Login ID to all the Judicial Officers of the State online.

e. Inter office Video Conferencing System.

• Web based latest video conferencing system has been installed which facilitates quick audio visual communication between officials of the Registry for consultation regarding official matters. This optimizes timeliness in processing and also saves quality time of officers waiting for appointment.

f. Employees Information System (EIS) for High Court Employees.

• Information related to service record of all the Employees of the High Court including posting details, leave details etc. is available online through the software.

g. Radio Frequency Identification System (RFID) based Asset Tracking and Inventory Management System.

• The work order in this regard has been issued to the shortlisted vendor and the functional user requirement is under process.

h. Biometric based Attendance & Monitoring System.

• Bio Metric attendance system has been installed in various Sections of the High Court to record daily attendance of the Employees.

i. Implementation of Digital Signature.

• The usages of bulk Digital Signature has been implemented in the High Court of Madhya Pradesh for digitally signing of the files /scanned documents.

j. Data Centre of the High Court   

• State of the Art Data Centre has been developed in the High Court of Madhya Pradesh, Jabalpur to take care of issues related to data replication, data security and mirroring of data. Proper power back-up is available on 24x7 basis for running of Servers to support online software applications round the clock.

k. Facilitation Counter.

• The Facility of providing information to the Advocates and Litigants has been started at High Court of Madhya Pradesh through Facilitation Counter.

l. IVRS (Interactive Voice Response System) for Status of Cases

• Interactive Voice Response System is implemented at High Court and running on pilot basis. The Case Status, Notice related information, Status of Certified copies etc. is available instantly with the help of IVRS facility.

m. Short Messaging System (SMS) based Query System.

• Short Messaging System (SMS) is implemented to provide the details regarding listing of Cases to the Litigants/Lawyers on their mobile numbers.  As soon as the cause list is prepared by the CMIS Software, the SMS is generated and is forwarded to all those Litigants whose cases are falling in default category after scrutiny by the concerned Sections.

n. Computerized Vehicle Management System.

• The in house Vehicle Management Software enables the Administration to effectively manage the maintenance up keep allotment of official vehicle.

18. Status of Computerization of High Court & District / Subordinate Courts.

DISTRICT COURTS

a. Website for each District Court.

• The Centralized portal having the details of all the District and Taluka Courts showing status of Cause List, Judgment and Order etc. has been developed.

b. e-Cause List, e-Case Status etc.

•  The e-Cause List, e-Case Status e-Judgment and Orders are available on the KIOSK machine installed in the District Courts and on the on the official website of the High Court/District Court.

c. Maintenance of Equipments under e-Courts Project.

• The maintenance contract for proper up keeping of all the Computer hardware installed in the Subordinate Courts has been executed, so that the maintenance of the Equipments can take place within quick spell of time.

d. Digital High Speed Multifunction Photocopier Machine to all the District & Tehsil Courts according to the  numbers of Courts.

• Digital Multifunction Copier Machine is provided to all the District and Tehsil Courts Complexes in the State of Madhya Pradesh. After installation of these Multifunctional Machines the work of copying section has been expedited. The regular process is adopted by the High Court for the replacement/upgrading of the Multifunctional Machines at regular intervals as per requirements.

e. Local Area Networking Work in the Subordinate Courts.

• The proper agency has been shortlisted for the Local Area Networking work for the Subordinate Courts in the State of  Madhya Pradesh. As per requirement the work order has been issued to the Agency for up-gradation of LAN work and installation of new LAN during current current financial year. Till date more than 1900 LAN point has been added in the Computer Network for strengthening of the IT infrastructure.

f. Implementation of Employees Information System of District Court.

• The basic module of Human Resource Management Software (HRMS) software is implemented and personal information like posting details, leave details etc. are available in the software.

g. Installation of KIOSK Machines at all District Court Complexes.

• The State of the Art the latest Touch Screen information KIOSK machines has been installed in all the District Courts facilitating retrieval of information relating to case status.

h. Centralized Filing Counter for Civil & Criminal Cases.

• All suitable measures are taken up to setup the Centralized Filing Counter.

i. Laptop Computers to all the Judicial Officers in the State of M.P.

• 1281 numbers of Laptop Computers having latest configuration have been provided to all the Judicial Officers in the State of M.P. 

Video Conferencing in High Court, District  & Taluka Courts

• Video conferencing facility has been established providing connectivity of the High Court with all the 50 District Court Headquarters and 140 out of 154 Taluka Court Headquarters.
• Establishment of Video Conferencing Facility in remaining 14 Taluka   Headquarters is in progress.
• For efficient operation of Video Conferencing, alternative SWAN Network has also been established apart from MPLS Network.
• The aforesaid facility has enabled the High Court to have effective communication with the Judicial Officers across the State leading to better  judicial administration.
• All the District Court complexes have also been connected through Video Conferencing with Central Jails/District Jails/Sub Jail facilitating transaction of judicial business as regards judicial remand etc. This arrangement has reduced the burden on the Police/Jail Staff and has also helped in ensuring security and safety of prisoners.
• This facility is also being used by State Judicial Academy & State Legal Service Authority to organize their various programmes and to coordinate their activities.
• Many administrative issues including meetings of Administrative Committees and Full Court meetings have been held through video conferencing, thus adding to ease of doing business and improved administrative efficiency.

19. Establishment of Creche in High Court  Complex at Jabalpur

• Keeping in view the dual responsibilities of the working woman and increasing practical difficulties in balancing work place responsibilities and family obligations,  a plan to set up Crèche in every Court Complex has been prepared.
• The Crèche at High Court of M.P., Jabalpur has been established at High Court Complex, Jabalpur in collaboration with M.P. State legal Services Authority.
• The Crèche facility was made operational on 4^th January, 2016 after its formal opening by Hon'ble the Chief Justice in the presence of Hon'ble Judges, Officers of the Registry and other employees .of the High Court.
• Officials, selected by experts (Child Psychologist), well versed  in  child care and nursing have been deputed to supervise the Crèche which has a capacity of 10 children within the age group of 1 to 4 years.
• On same line, similar facility will be established in other Court Complex of the State.
• The Crèche is equipped with basic first aid kit, primary cooking facilities, safe and regular drinking water supply, proper sanitation, cradle, toys and other entertainment equipments like T.V games and cartoons, etc.
• The Scheme further envisages weekly visit by  Pediatrician and visit on call in case of urgency.

20. Scheme For Felicitation of Meritorious Wards / Children of the Official / Employees

• As part of various initiatives taken by the High Court for the welfare of employees of the High Court and subordinate Courts, a comprehensive scheme for felicitation of meritorious wards / children of the official / employees was formulated.
• The scheme, which envisages felicitation of the meritorious wards of the officers/employees of the High Court/District Courts, who have  achieved par excellence proficiency in studies.
• As per this scheme outstanding children of the officers/ employees securing merit position in the examination conducted by any recognized Board or University are felicitated
• The scheme further envisages that the children of the officers/ employees of the High Court who have secured first three positions in the merit in their school/college shall be felicitated at the Principal Seat, Jabalpur by the Chairman of the State Legal Services Authority and benches at Indore and Gwalior by the Co-Chairman of the State Legal Services Authority.
• Likewise outstanding students securing first three position at District level shall be felicitated by the District Judge/Chairman of the District Legal Services Authority.
• The aforesaid scheme has been widely acclaimed by the employees of the High Court/ District Courts.

21. Transport Facility For Staff

• Considering the difficulty faced by the staff in daily commuting to the High Court and also to resolve the issues relating to paucity of parking space and security in the High Court campus, the High Court decided to arrange for a common transport facility on payment basis for the Employees of the High Court for which logistical support was solicited from Jabalpur Municipal Corporation.
• This has received good response from the employees.

22. Pendency Reduction Initiative (with regard to five year old  cases)

• In furtherance of decision taken in the Chief Justices Conference 2013, the guidelines/directions were issued by the High Court for disposal and elimination of backlog of 5 years old cases in Subordinate Courts.
• The performance of the District Judiciary has been commendable and the efforts have yielded reduction of pendency of 5 years old cases from a staggering figure of 1,26,361 as on 01.10.2014 to 51,503 i.e. about 59% as per the following table.

S. No.	Level	Pendency as on 01.10.2014	Pendency as on 31.12.2015	Reduction of pendency	Percentage of reduction
1.	At H.J.S. level	15,617	4,456	11,161	71%
2.	At J.S. level	1,10,744	47,047	63,697	58%
Total		1,26,361	51,503	74,858	59%

 

• From the aforesaid statistics it is clear that total pendency in the five year old category cases, 51,503, comes to only 4.32 % cases of total 11,91,799 pendency. The momentum of the special drive will bring down pendency in this category in the year 2016 substantially.
• Now the target set will be to reduce pendency of cases pending for more than 4 years.
• It is noticeable that under the 14^th Finance Commission, detailed Project Report has been submitted to the State for enhancing the strength of Judges so as to achieve the target so as to bring down the Litigation age to not more than two years from the date of institution of all the cases.
• In order to augment the Cadre strength, the High Court also repatriated around 60 Judicial Officers of HJS Cadre from Ex-Cadre positions to accomplish the mission of reducing pendency, particularly cases pending for more than 5 years.

23. Scheme for withdrawal of stale, ineffective and Infructuous cases in the Subordinate Courts

• Considering the fact that large number of petty cases under Public Gambling Act, M.P. Police Act, M.P. Shops and Establishment Act, Motor Vehicles Act pending for many years in the District Courts are clogging the dockets of the Courts, the State Government in consultation with the High Court of Madhya Pradesh has framed a comprehensive Scheme in the shape of Guidelines for withdrawal of such cases.
• The Scheme stipulates setting up District Level Committee headed by District and Sessions Judge. The Committee meets on monthly basis to identify cases which fall in the category of stale, infructuous or ineffective and to suggest for withdrawal of such cases so that quality Judicial time is made available to deal with serious cases pending before the Courts.
• The Committee of all the 50 Districts have been constituted in accordance with the aforesaid Policy and regular meetings are being held. The results are yet to be assessed. 

PART - VII

JUDICIAL STATISTICTS OF HIGH COURT / SUBORDINATE COURTS

24. Broad Performance Indicators Based on Analysis of Judicial Statistic

a.	Category-wise institution, disposal and pendency of cases in High Court.
b.	Year & Cadre-wise institution, disposal and pendency of cases etc. in District/Subordinate Court.
c.	Age-wise pendency of different category of cases in High Court at end of  year 2015.
d.	Institution, Disposal & Pendency of different nature of cases in District Court.
e.	Number of cases in which trial proceedings have been stayed by Superior Courts in various categories of Civil and Criminal cases and average time for which such trial proceedings remain stayed in the life cycle of a case.
f.	Average time taken for disposal of various categories Civil and Criminal cases in High Court
g.	Nature-wise disposal of cases per Judge per year in the High Court
h.	Nature wise Disposal of Cases Per Judge Per Year in the District/Subordinate Court
i.	Category-wise number of Criminal and Civil cases where orders of the District/Subordinate Courts are challenged in appeal before the High Court.
j.	Statement Showing Institution And Disposal Of Writ Petitions (Pil) From 01/01/2015 To 31/12/2015.

a. Category wise Institution, Disposal & Pendency of Case in High Court of M.P. 2015
CIVIL
Sr. No.		Case Category		Institution			Disposal		Pendency as on 31/12/2015
1		FA		2653			2596		18798
2		SA		3016			4686		22690
3		MA		7017			5659		33275
4		LPA		0			2		5
5		CR		991			1107		2685
6		MCC		5579			4975		2869
7		RP		1946			1834		846
8		CONC		4387			3174		1784
9		CONT		0			258		5328
10		CONA		6			8		8
11		ITR		0			2		11
12		STR		0			2		14
13		ITA		168			191		1419
14		MAIT		0			9		411
15		CER		0			0		7
16		CESR		0			0		1
17		WTR		0			0		0
18		CEA		38			31		233
19		MACE		0			2		35
CIVIL
Sr. No.	Case Category				Institution		Disposal		Pendency as on 31/12/2015
20	FEMA				0		0		4
21	TR				23		9		112
22	WTA				0		0		9
23	MACTR				0		0		3
24	COMP				56		63		198
25	COMA				21		10		32
26	COMPA				1		0		8
27	MACOM				0		0		1
28	MCOMA				10		11		73
29	MAVAT				0		0		57
30	VATA				20		11		149
31	AA				105		108		290
32	ARBA				2		8		11
33	AC				116		191		201
34	ARBC				0		9		8
35	AR				17		15		85
36	EP				0		8		21
37	OTA				0		0		11
Total					26172		24979		91692
CRIMINAL
Sr.No.			Case Category			Institution		Disposal		Pendency as on 31/12/2015
38			CRRF			2		2		3
39			CRRFC			14		5		11
40			CRA			6624		1292		63189
41			CRR			6453		3874		20524
42			MCRC			49304		46861		18213
43			CONCR			9		11		25
44			CONTR			0		1		9
Total						62406		52046		101974
WRIT
45			WA			2136		2198		3410
46			WP			41375		37309		75615
47			WPS			10		134		1136
Total						43521		39641		80161
Grand Total						132099		116666		273827

b. Year & Cadre-wise institution, disposal and pendency of cases etc. in District/Subordinate Court

Name  of the Cadre	Pendency at the Beginning of the year	Institution during the year	Disposal during the year	Pendency at the end of the year	Working Strength of Judges	Average Pendency Per Judge	Average Disposal Per Judge
1	2	3	4	5	6	7	8
FOR THE YEAR, 2011
HJS	294949	341556	303668	332837	389	856	781
LJS	811063	828043	882748	756358	740	1022	1193
	1106012	1169599	1186416	1089195	1129	964	1051
FOR THE YEAR, 2012
HJS	323095	352988	315573	360510	390	924	809
LJS	766100	866771	902160	730711	773	945	1167
	1089195	1219759	1217733	1091221	1163	938	1047
FOR THE YEAR, 2013
HJS	360510	372966	376134	357342	355	1006	1060
LJS	730711	906908	897303	740316	803	921	1117
	1091221	1279874	1273437	1097658	1158	948	1100
FOR THE YEAR, 2014
HJS	357342	354217	298944	412615	374	1103	799
LJS	740316	1025400	996872	768844	851	903	1171
	1097658	1379617	1295816	1181459	1225	964	1058
FOR THE YEAR, 2015
HJS	412615	271643	275629	408629	378	1081	729
LJS	768844	813981	799655	783170	818	957	978
	1181459	1085624	1075284	1191799	1196	964	1058
Note :  Average yearly Institution during 2011, 2012, 2013, 2014 & 2015 = 1169599 1219759 1279874 1379617 1085624   =     6134473 / 5 = 1226894              Average yearly per Judge Disposal during 2011, 2012, 2013, 2014 & 2015 of  HJS = 781 809 1060 799 729 =  4178/5 = 836              Average yearly per Judge Disposal during 2011, 2012, 2013, 2014 & 2015 of  LJS = 1193 1167 1117 1171 978 =  5626 /5 = 1125

c.  Age-wise pendency of different category of cases in High Court at the end of year 2015

 

Note: The figures as per the data available in the CMIS software updated by different Dutyholders.

 d. Institution, disposal & pendency of different nature of cases in District Court

Name of the District	Pending 1.1.2015			Institution 1.1.15 to 31.12.2015			Disposal upto 31.12.2015			Pending 31.12.2015
	CIVIL	CRIMINAL	TOTAL	CIVIL	CRIMINAL	TOTAL	CIVIL	CRIMINAL	TOTAL	CIVIL	CRIMINAL	TOTAL
1	2	3	4	5	6	7	8	9	10	11	12	13
Alirajpur	1098	2778	3876	428	4740	5168	610	4931	5541	916	2587	3503
Anuppur	1579	7264	8843	1450	7573	9023	1017	7491	8508	2012	7346	9358
Ashoknagar	2686	12341	15027	899	8098	8997	938	8189	9127	2647	12250	14897
Balaghat	4468	9714	14182	1752	15026	16778	2007	14285	16292	4213	10455	14668
Barwani	3023	8752	11775	1275	10097	11372	1308	10277	11585	2990	8572	11562
Betul	3992	14615	18607	2206	14784	16990	2171	15410	17581	4027	13989	18016
Bhind	4125	14710	18835	2101	15245	17346	1838	13941	15779	4388	16014	20402
Bhopal	15073	45440	60513	4555	77473	82028	6576	80349	86925	13052	42564	55616
Burhanpur	1622	4695	6317	1147	9005	10152	1219	9223	10442	1550	4477	6027
Chhatarpur	3415	16078	19493	2104	16128	18232	1879	15739	17618	3640	16467	20107
Chhindwara	6198	23310	29508	2000	19271	21271	2269	24021	26290	5929	18560	24489
Damoh	1600	16149	17749	1857	14081	15938	1178	12873	14051	2279	17357	19636
Datia	1543	8886	10429	1164	10165	11329	1222	9722	10944	1485	9329	10814
Dewas	5178	26692	31870	2477	26207	28684	3208	25462	28670	4447	27437	31884
Dhar	9217	16543	25760	3738	20240	23978	4585	20071	24656	8370	16712	25082
Dindori	1241	6426	7667	764	4355	5119	755	4557	5312	1250	6224	7474
Guna	3150	9771	12921	2355	15887	18242	1944	15016	16960	3561	10642	14203
Gwalior	12050	34400	46450	4733	42085	46818	5368	37035	42403	11415	39450	50865
Harda	2211	5770	7981	1099	6147	7246	1392	6437	7829	1918	5480	7398
Hoshangabad	3779	15296	19075	1863	15219	17082	1730	15006	16736	3912	15509	19421
Indore	30512	97878	128390	5264	101495	106759	8235	94816	103051	27541	104557	132098
Jabalpur	21853	59589	81442	8081	76920	85001	8051	77359	85410	21883	59150	81033
Jhabua	1470	5477	6947	944	7429	8373	748	7141	7889	1666	5765	7431
Katni	5921	16119	22040	1894	15827	17721	1947	15191	17138	5868	16755	22623
Khandwa	2048	8173	10221	1173	16482	17655	1258	16602	17860	1963	8053	10016
Mandla	2525	3879	6404	3341	10956	14297	1941	10187	12128	3925	4648	8573
Mandsaur	7123	16435	23558	2578	14407	16985	2934	14093	17027	6767	16749	23516

 

Name of the District	Pending 1.1.2015			Institution 1.1.15 to 31.12.2015			Disposal upto 31.12.2015			Pending 31.12.2015
	CIVIL	CRI.	TOTAL	CIVIL	CRI.	TOTAL	CIVIL	CRI.	TOTAL	CIVIL	CRI.	TOTAL
1	2	3	4	5	6	7	8	9	10	11	12	13
Morena	5773	28816	34589	2568	21669	24237	3006	21792	24798	5335	28693	34028
Narsinghpur	2321	12263	14584	1148	14692	15840	980	13552	14532	2489	13403	15892
Neemuch	4533	10026	14559	264	5085	5349	1643	7766	9409	3154	7345	10499
Panna	1441	7751	9192	247	5320	5567	666	7099	7765	1022	5972	6994
Raisen	2463	14408	16871	1723	15357	17080	1691	14075	15766	2495	15690	18185
Rajgarh	2605	17222	19827	1632	15926	17558	1580	12873	14453	2657	20275	22932
Ratlam	6594	17378	23972	2401	32702	35103	2250	31327	33577	6745	18753	25498
Rewa	13704	32572	46276	5190	21336	26526	4251	20996	25247	14643	32912	47555
Sagar	7728	31802	39530	4288	26015	30303	4540	28257	32797	7476	29560	37036
Satna	12064	29527	41591	5407	22032	27439	5692	21308	27000	11779	30251	42030
Sehore	3180	15407	18587	2396	12909	15305	2865	13577	16442	2711	14739	17450
Seoni	4860	12936	17796	1793	11742	13535	2105	12120	14225	4548	12558	17106
Shahdol	2814	13625	16439	2215	11451	13666	1783	10013	11796	3246	15063	18309
Shajapur	4315	15076	19391	2594	14884	17478	2583	13865	16448	4326	16095	20421
Sheopur	1597	6362	7959	1816	6586	8402	1901	5837	7738	1512	7111	8623
Shivpuri	3326	17207	20533	2511	20546	23057	2507	18960	21467	3330	18793	22123
Sidhi	5699	16970	22669	2599	7384	9983	3133	9524	12657	5165	14830	19995
Singrauli	3570	18949	22519	2101	13650	15751	1989	10833	12822	3682	21766	25448
Tikamgarh	3363	14809	18172	2458	16913	19371	2613	16100	18713	3208	15622	18830
Ujjain	7061	34860	41921	4799	30513	35312	4411	28650	33061	7449	36723	44172
Umaria	1509	5214	6723	891	8561	9452	963	8124	9087	1437	5651	7088
Vidisha	3666	15280	18946	2831	18434	21265	2802	17958	20760	3695	15756	19451
Mandleshwar	6057	16876	22933	2476	16985	19461	2734	18238	20972	5799	15623	21422
Total	268943	912516	1181459	119590	966034	1085624	127016	948268	1075284	261517	930282	1191799

e. Number of cases in which trial proceedings have been stayed by Superior Courts in various categories of Civil and Criminal cases and average time for which such trial proceedings remain stayed in the life cycle of a case.

f. Average time taken for disposal of various categories Civil and Criminal cases in High Court.

SrNo.	Case Type	Total time taken of disposal (in days)	Total cases disposal	Average Time taken in disposal (in days)
CIVIL
1	FA	4727652	2596	1821.13
2	SA	12359927	4687	2637.07
3	MA	7116412	5668	1255.54
4	LPA	13663	2	6831.50
5	CR	1155734	1107	1044.02
6	MCC	1059707	4976	212.96
7	RP	302976	1836	165.02
8	CONT	692722	258	2684.97
9	CONC	1832149	3175	577.05
10	CONA	800	8	100.00
11	ITR	7322	2	3661.00
12	STR	10132	2	5066.00
13	ITA	216863	191	1135.41
14	MAIT	37369	9	4152.11
15	CEA	17503	31	564.61
16	MACE	6817	2	3408.50
17	TR	6606	9	734.00
18	COMP	102694	63	1630.06
19	COMA	3578	10	357.80
20	MCOMA	3099	11	281.73
21	VATA	12251	11	1113.73
22	ARBA	20974	8	2621.75
23	AA	103109	108	954.71
24	ARBC	24508	9	2723.11
25	AC	179266	191	938.57
26	AR	18332	15	1222.13
27	EP	5491	8	686.38
Total		30037656	24993	1201.84

 

Sl.No.	Case Type	Total time taken of disposal (in days)	Total cases disposal	Average time taken in disposal (in days)
CRIMINAL
28	CRRF	722	2	361.00
29	CRRFC	1480	5	296.00
30	CRA	3425008	1292	2650.93
31	CRR	3451712	3878	890.08
32	MCRC	5004708	46866	106.79
33	CONTR	2372	1	2372.00
34	CONCR	4639	11	421.73
Total		11890641	52055	228.42
WRIT
35	WA	938979	2202	426.42
36	WP	19475909	37303	522.10
37	MP	54011	6	9001.83
38	WPS	523818	134	3909.09
Total		20992717	39645	529.52
Grand Total		62921014	116693	539.20
Note: The figures as per the data available in the CMIS software updated by different Duty holders.

g. Nature-wise Disposal of Cases per Judge per Year in the High Court

	DISPOSAL OF CASES DURING THE YEAR 2015				Working Strength of Hon'ble Judges	AVERAGE DISPOSAL PER JUDGE PER YEAR
QUARTER	CIVIL	CRIMINAL	WRIT	TOTAL		CIVIL	CRIMINAL	WRIT	TOTAL
FIRST QUARTER OF 2015	7016	12716	8928	28660	33	212.61	385.33	270.55	868.48
SECOND QUARTER OF 2015	5802	11589	9115	26506	33	175.82	351.18	276.21	803.21
THIRD QUARTER OF 2015	7077	16476	13132	36685	30	235.90	549.20	437.73	1222.83
FOURTH QUARTER OF 2015	5127	11275	8485	24887	30	170.90	375.83	282.83	829.57
TOTAL	25022	52056	39660	116738	31.5	794.35	1652.57	1259.05	3705.97

 h. Nature wise Disposal of Cases per Judge per year In the District/Subordinate Court

Disposal in the year 2015			Working Strength  of Judicial Officer	Average Disposal of cases per Judge
Civil	Criminal	Total		Civil	Criminal	Total
127016	948268	1075284	1196	106	793	899

i. Category-wise number of Criminal and Civil cases where orders of the District/Subordinate Courts are challenged in appeal before the High Court during the year 2015

j.  Statement Showing Institution And Disposal Of Writ Petitions (PIL) From 01/01/2015 To31/1/2015.                                                                                                 

25. Activities of State Judicial Academy

Training Programmes conducted by the Academy in the year 2015 

• MPSJA serves to educate, train and groom members of District Judiciary in such a manner as to equip them with requisite up to date knowledge of laws and skills and also to inculcate and develop in them the qualities of a good Judge.
• In all 41 programmes were conducted by the Academy in the year 2015 including   Induction Foundation / Orientation Training Programme and Refresher courses for newly appointed and other Judges of all cadres.

In the year 2015 the Academy focused on following specialized programmes:

2.             Programmes under Juvenile Justice (Care & Protection of Children) Act, 2000: 

26. Infrastructure Development of State Judicial Academy

The construction of new buildings of MPSJA at Jabalpur and Gwalior was undertaken in the year 2015. The buildings will be operational in the first half of 2016. These buildings have been equipped with modern gadgets, equipments and furniture comparable to the best available in India. Lecture Rooms, Conference Rooms, Digital Library and 200 seater auditorium and a hostel comprising of 50 rooms  in the building at Jabalpur. The same are equipped with latest and in vogue ICT facility. A separate Stress Management Centre would serve to de-stress Judicial Officers. Pleasing ambiance and beautiful landscaping of the main building at Jabalpur would place MPSJA amongst the top Academies in India, infrastructure wise.

27.  Working of State / District Legal Services Authorities

a. Working of State Legal Services Authority

The State Legal Services Authority is working according to statutory mandate contained in the Legal Services Authority Act, 1987, with an objective to provide free legal aid to persons belonging to the poor, marginalized, down trodden people, under privileged and backward classes. The schemes of NALSA, Central Govt., State Govt., and directions of Hon'ble Supreme Court are implemented for welfare of the people following under aforesaid categories.

b. Working of District Legal Services Authority

The District Legal Services Authority (DLSA) works under supervision of State Legal Services Authority. The main function of the DLSA is to organize Lok Adalats, conduct mediation proceedings and discharge functions framed under the law. Further, DLSA in Coordination with  the Taluka Legal Services Committee also organises legal literacy camps and provides free legal aid and advice to the persons entitled. It is also entrusted with function to implement the various schemes falling under its jurisdiction.

The following schemes are implemented by MPSLSA:-

• NALSA (Legal Services Clinics in Universities, Law Colleges and others institutions) Scheme, 2013.
• Schemes for Para legal volunteers (revised) and module for the orientation- induction- refresh course for PLV Training.
• Schemes for legal services to disaster victims through legal services authorities.
• NALSA (Legal Services to mentally ill person and persons with mental disabilities) Scheme, 2010.
• NALSA (Legal Services to the workers in the unorganized sector) Scheme, 2010.
• Guidelines for Training the designated juvenile/child welfare officers attached to every Police Station and  Member of the Special Juvenile Police Units established under Section 63 of Juvenile Justice Act, 2000.
• Guidelines issued by National Legal Services Authority (NALSA) for Legal Services in Juvenile Justice Institutions in connection with the compliance of the order dated 19.08.2011 of Hon'ble Supreme Court of India in Sampurna Behrua v. Union of India & Ors. W.P. No. © No. 473/2005 to establish legal aid centres attached to JJBs.

Focused areas	New Schemes of NALSA -
Suicide in jails	NALSA (Victims of Trafficking and Commercial Sexual Exploitation) Scheme, 2015
Rehabilitation of street children,	NALSA (Legal Services to the Workers in the Unorganized Sector) Scheme, 2015
Senior Citizen,	NALSA (Child Friendly Legal Services to Children and their Protection) Scheme, 2015
Women Right	NALSA (Legal Services to the Mentally Ill and Mentally Disabled Persons) Scheme, 2015
Child trafficking.	NALSA (Effective Implementation of Poverty Alleviation Schemes) Scheme, 2015
	NALSA (Protection and Enforcement of Tribal Rights) Scheme, 2015
	NALSA (Legal Services to the Victims of Drug Abuse and Eradication of Durg Menace) Scheme, 2015

28. Status on Legal Aid to Poor and Number of  beneficiaries of different categories. 2015

Under Legal Aid to Poor, various schemes are being conducted by M.P State Legal Services Authority. Category wise beneficiaries under various schemes are as follows:-

                      Legal Aid Provided                                                                                                                               Legal Advice Provided

Category	Legal Aid Provided (Person benefitted)		Category	Legal Advice Provided (Person benefitted)
Gen	3139		Gen	11587
OBC	3564		OBC	15146
SC	2278		SC	9410
ST	1914		ST	10331

Legal Literacy & Awareness Camps and Category wise Number of Beneficiaries

Yojna	No. of Shivirs Conducted	Total No. of Beneficiaries	Scheduled Caste Beneficiaries	Scheduled Tribe Beneficiaries
Vidhik Saksharta Shivir Yojna	2991	337525	32005	24404
Laghu Vidhik Saksharta Shivir Yojna	122	11021	1894	1899
MNREGA Saksharta Shivir Yojna	61	2645	247	156

Mega Legal Literacy & Awareness Camps

Date	Camps held	Beneficiaries
28.02.2015	Imlayi(Raja), Kundam, Distt.Jabalpur	1357
18.04.2015	Chorbarhata, Gadarwara Distt.Narsinghpur	3496
17.10.2015	Devgaoun Sangam, Distt.Mandla	135

Number of Beneficiaries of different Categories 2015

Magistrate Courts, Parivarik Vivad Samadhan Kendra Yojna , Legal Aid Clinic Scheme & Mahila Avam Bal Suraksha Ekai Scheme.

Category	No. of  Beneficiaries in Magistrate Courts under Legal Services Advocate Scheme for persons in custody	No. of  Beneficiaries in Legal Aid Clinic Scheme	No. of  Beneficiaries under Mahila Evam Bal Suraksha Ekai Scheme	No. of  Beneficiaries under Parivarik Vivad Samadhan Kendra Yojna	Total Number of Beneficiaries
Gen	346	1540	35	55	1976
OBC	255	2533	74	117	2979
SC	167	1540	42	106	1855
ST	125	920	16	67	1128

29. Activities in Other Important Areas

Victim Compensation Scheme

• The State of Madhya Pradesh has framed a scheme titled as M.P. Crime Victim Compensation Scheme, 2015 published in the Gazette on 31^st March 2015.
• The Member Secretary of the MPSLSA shall operate the fund granted under the Scheme with its accountability. The State Government has allotted 9.54 Cr.  Amount for granting of compensation to the victim affected by the crimes.

Third Gender

• The Hon'ble Supreme Court in the judgment of NALSA Vs Union of India others 2014 W.P.(Civil) No. 400/2012 has directed to implement certain directions stipulated in the Judgment for development, upliftment and enforcement of rights of third gender so as to bring them in the main stream of society.
• In pursuance the MPSLSA has organized various literacy camps for the persons belonging to third gender so as to make them aware regarding their fundamental and statutory rights.  The aforesaid activity of MPSLSA is included in the future action  plan 2016 of MPSLSA.

News Letter

• The MPSLSA is regularly publishing a quarterly "News Letter" to disseminate information about various important scheme and activities/programmes organized to implement the schemes. Details about various activities of SLSA/DLSA are included in the News Letter along with photographs and statistical information.

Status about Para Legal Volunteers & Legal Aid Clinics

•  No. of Legal Aid Clinics established                                                                              -               910
• Total Para Legal Volunteers                                                                                              -               2421
• No. of Para Legal Volunteers whose services are 
• being utilised in the Legal Aid Clinics and Front Offices                                             -               1005
• There are about 2421 PLV's working in the state of MP and each District has sufficient no. of PLV's to implement the Schemes of NALSA. The PLV's are deployed for new schemes of NALSA and proper training is also given to them for implementation of schemes.

Performance Appraisal of Legal Services Centre/Clinics

No. of Legal Services Clinics/ Village Legal Care and Support Centres-	918
No. of Persons visited the Legal Services Clinics/Village Legal Care and Support Centres-	63108
No. of persons Provided assistance in Legal Services Clinics/Village Legal Care and Support Centres.	134500
Whether complaint boxes have been fixed ? If  yes, number of complaints entertained and resolved ?	635
Total Number of Front offices Established & No. of Retainers whose services are utilized in Front offices	Front offices	Retainers
	152	799

 

• Video Conferencing Facility in the Entire State

•  Installation of KIOSK Machines

In each District and Tehsil (Taluka), the MPSLSA has installed KIOSK Machines providing the facility to Litigants for seeking information of their pending cases. It also provides facility to access all schemes, activities and programmes of MPSLSA. 

High Court of Madhya Pradesh Middle Income Group Legal Aid Society, 2015

A society has been registered on 15^th September, 2015 under the Society Registration Act, 1973 titled - 2013 High Court of Madhya Pradesh Middle Income Group Legal Aid Society, 2015 [Registration No. 04/14/01/17579/15].

The Society aims at providing free and competent legal services to the "citizen" belonging to middle income group having a gross income not exceeding   Rs. 75,000/- per month or Rs. 9,00,000/- per annum.    

The society provides for voluntary involvement of Advocates in providing quality legal services to citizens who cannot afford the same. It is presided by Hon'ble the Administrative Judge with Hon'ble the Chief Justice as its Ex Officio Patron-in-Chief.

The society envisages the constitution of Panel of Advocates including Advocate on record who shall render their services to the eligible litigants. A litigant desires to avail of the services, is required to apply in the prescribed format. 

30. Working of Alternative Dispute Resolution Mechanisms
a. Schemes to provide Momentum to Mediation Mechanism:

 1.  Mediation Monitoring Committees:

                For effective implementation of Mediation mechanism, a Mediation Monitoring Committee(Main Mediation Centre, Jabalpur) at the State Level, Monitoring Sub-Committees at the three Benches - Jabalpur, Indore and Gwalior and District Committees and Taluka Committees for each District and Taluka headquarters, respectively, have been constituted.

2.  Scheme for Selecting Advocates for Mediators Training:

                Under this Scheme at High Court level, the Main Medication Monitoring Committee selects the Advocates for Mediators' training. At District level, a Committee, consisting of District and Sessions Judge, President of District Bar Association, Representatives of Bar Council of Madhya Pradesh, a Senior Lady Advocate and two other Advocates, selects Advocates who are to be imparted 40 hours mediation training.

3.  Scheme for 'Mediation Judge':

                Under this Scheme at least one working Judicial Officer, who is a trained mediator, is posted at every Mediation Center designated as Medication Judge. The Mediation Judge is required to conduct mediation session of the referred matters for  mediation on every working Saturday.

4. Scheme of Identification of Cases for Mediation Reference.

                Under this scheme, the Main Mediation Monitoring Committee on recommendation made by High Court Mediation Monitoring Sub-Committee constitutes a panel of 15 mediators, amongst the empanelled mediators of the High Court, to identify cases which are fit for mediation reference at High Court level.

5. Scheme for felicitation of Judge / Advocates/ Mediators and Referral Judges.

                The object of this scheme is to appreciate Judges and Advocates who have performed best in mediation activities and to encourage other Judicial Officers and Advocates to perform well in mediation. The trained Judge /Advocate Mediator, who has settled maximum number of cases in a year is felicitated under this scheme.

6. Mediation Clinic Scheme.

                Under this scheme, a Mediation Clinic has been set up at every District Court Mediation Centre to cater to the prospective litigants visiting the office of Legal Services Authority for legal assistance.

b. Mediation Activities

• Training of Mediators

                Seven progammes of  40 Hrs Mediation Training in the year 2015 were conducted by MPSLSA in which 201 Judicial Officers received            intensive training of Mediation.

                There are about 1700 trained Mediators in the State who have received 40 Hrs Mediation Training Programmes out of which about 1250 Judges are trained Mediators.

• Disposals through Mediation

                During the year (Jan to Dec'15) 42698 matters/cases were referred out of which mediation process has been completed  in 36890 cases. Out of processed cases  12691 cases have ended in settlement. The graphic representation is displayed in next slide.

• Out of total trained mediators, 11 mediators have successfully mediated more than 50 cases as such they are qualified to become trainers.

Successfully Settled Cases in Mediation

S. No.	Months	Successfull Settled Cases
1	Jan-15	302
2	Feb-15	381
3	Mar-15	368
4	Apr-15	339
5	May-15	306
6	Jun-15	592
7	Jul-15	936
8	Aug-15	960
9	Sep-15	1,452
10	Oct-15	2,271
11	Nov-15	1,937
12	Dec-15	2,847
Total		12,691

Refresher Programme

• The MPSLSA has conducted five refresher programmes for Mediators of Two Days duration in which 193 trained Mediators have undergone training.

 Regional Conferences

• Two, Regional Conferences have been organized by the MPSLSA at Indore and Gwalior covering 13 and 09 districts of the respective zone of the High Court of M.P.
• Regional Conference for Indore Zone (13 Districts) at Indore Dated 04/07/2015   Distt.- Alirajpur, Barwani, Dewas, Dhar, Indore, Jhabua, Mandsaur, Neemuch, Rajgarh, Ratlam, Shajapur,    Ujjain, and Mandleshwar
• Regional Conference for Gwalior Zone (09 Districts) at Gwalior dated 25/07/2015
• Distt.-Gwalior, Morena, Bhind, Datia, Shivpuri, Sheopur, Guna, Ashoknagar and Vidisha.

c. Status of ADR Centres

ADR Centres (constructed)                                                               -              33

ADR Centres (under construction)                                                  -              07

ADR Centres (to be constructed)                                                     -              10

Note:      Construction of ADR Centres at 10 places could not be commenced due to logistical reasons including non-availability of  suitable land and delay in releasing of necessary funds under 13^th Finance Commission by the Government.

Mediation Centres functioning at the various levels.               

1. High Court level                                                                               -               03          

2. District level                                                                                      -               50        

3. Tehsil level                                                                                       -               66          

4. Family Court level                                                                           -               08

Total                                                                                                       -               127

d. Permanent Lok Adalats/ Lok Adalat in the year 2015, following Lok  Adalats were organized :-

4)    Jail Lok Adalat.
5)    Mobile Lok Adalat.
6)    Monthly National Lok Adalat( according to the direction of NALSA).
7)    Annual National Lok Adalat (held on 12.12.2015)

e.  Number of Lok Adalats held in 2015

Jail Lok Adalats                                                                                   -               30        

f. Number of Cases Disposed off in various  Lok Adalats 2015

Monthly  National  Lok  Adalat subject wise for the Year 2015

Month	Subject	Disposal of Pre-Litigation Cases	Disposal of Pending Cases	Total Cases Disposed
February	Bank matters- Section-138, NI Act, Recovery Suits etc.	53074	1543	54617
March	Revenue, MNREGA, Land Acquisition cases.	255319	159052	414371
April	Labour & Family Matters	940	1284	2224
June	MACT and Insurance Claims	0	2196	2196
July	Electricity/Water/Telephone/Public utility disputes	88021	9982	98003
August	Bank matters- Section-138, NI Act, Recovery Suits etc.	79826	2393	82219
September	Criminal Compoundable Matters	179	7422	7601
October	Traffic, Petty matters, Municipal matter	28861	7550	36411

Annual National Lok Adalat held on 12/12/15

Consolidated subject wise Report of All District Court

S. No	Type of Cases (Categories)	Pending Cases
		Taken up	Disposal
1	Criminal compoundable cases	90743	21427
2	NI Act  u/s 138	29943	2841
3	MACT Cases	29661	8076
4	Matrimonial/ Family dispute	14488	1649
5	Labour disputes	4974	3070
6	Land Acquisition	2731	1509
7	Civil Cases (Rent, Bank Recovery, Easmentary  Rights, Debt Recovery Tribunal Cases, Injuction Suits, Specific performance  Suits etc.	26966	2115
8	Traffic Challans	9910	5969
9	Electricity	83093	8342
10	Electricity (excluding Theft cases)	14256	3093
11	Forest Act Cases	734	272
12	Misc. Appeals                                           (Crml. Appeals, civil appeals, 2nd appeals, original suits, writs, MACT appeals before High Court)	5837	586
Total		313336	58949
	Awarded Amount	2356741821
	Benefited Person	93369

Report of Pre-Litigation Cases in Annual National Lok Adalat held on 12/12/2015

S.No.	Type of Cases (Categories)	Taken up	Disposal
1	Criminal compoundable cases	9500	5188
2	NI Act  u/s 138	2202	60
3	MACT Cases	177	2
4	Matrimonial/ Family dispute	1246	834
5	Labour disputes	380	235
6	Land Acquisition	508	396
7	Civil Cases (Rent, Bank Recovery, Easmentary  Rights, Debt Recovery Tribunal Cases, Injuction Suits, Specific performance  Suits etc.	236844	42307
8	Traffic Challans	1255	1140
9	Revenue Cases-Mutation cases	232770	221823
10	Electricity	211979	56225
11	Electricity (excluding Theft cases)	25908	10445
12	Water Bills (excluding Theft Cases)	63575	16615
13	Other Revenue matters i.e. Sale Tax, Incomd Tax, Indirect Tax (CESTAT)	33308	14713
14	Service matters relating to pay and allowances and retiral benefits	1159	829
15	Forest Act Cases	1510	918
16	Cantonment Board Matters	1488	338
17	Railway Claims Cases	0	0
18	Disaster Compensation	469088	469051
19	Misc. Appeals                                           (Crml. Appeals, civil appeals, 2nd appeals, original suits, writs, MACT appeals before High Court)	35	11
20	MNREGA	224041	217383
21	Others - please specify under clear and specific description	1515598	1355807
Total		3032571	2414320