Page 80 - ANNUAL REPORT 2025

ADMINISTRATION

THE REGISTRY

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Initially, the High Court of Andhra Pradesh was established on 5 November 1956 at
Hyderabad. It was set-up in the erstwhile composite State of Andhra Pradesh and State of
Telangana. Post-bifurcation in the year 2014, vide Andhra Pradesh State Reorganization Act 2014,
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the High Court of Andhra Pradesh was established on 1 January 2019 at Nelapadu, Amaravathi,
Guntur District. The Chief Justice is the Head of the Judiciary. The Chief Justice and other Judges,
do direct and leave instructions for the smooth functioning of the High Court on Judicial and
Administrative side.
The administration of justice throughout the state lies within the realm of the chief justice. The
chief justice is patron-in-chief of the Andhra Pradesh Judicial Academy and the Andhra Pradesh

state legal services authority.
REGISTRY

The Chief Justice is assisted by a robust Registry in the administration. It is the prerogative
of the chief justice to choose the officers for the registry. The registry is headed by the Registrar
General. As of now, Registrar (Vigilance), Registrar (Administration), Registrar (Judicial),
Registrar (Recruitment), Registrar (It-cum-CPC), Registrar (Management) and Registrar
(Protocol) are part of the registry. A dedicated team of Joint Registrars, Deputy Registrars,
Assistant Registrars and other ministerial staff would assist the registry in implementing the

directions of the Chief Justice, in the administration of the High Court.
The Chief Justice may consult the other Judges of the High Court in all matters of policy
and on all pivotal issues. The Chief Justice may constitute Committees, such as, Administrative
Committees, Infrastructure Committee, Recruitment Committee, Computerization Committee,
General Establishment Committee, Juvenile Justice Committee, SCMC Committee, Work Review
Committee, Library Committee, Finance Committee etc., for the administration of the High
Court. The distribution of work among the various sections of the Registry has its source in

Standing Orders. The Registrar General would deal with all such subjects, which are not specified
to any other Registrar.
The Standing Orders, which serve as guidance for able and effective administration in all
facets of the High Court were formulated by the then High Court in the year 2004. The Standing
Orders have genesis from the 'Standing Orders' which were originally initiated by the Composite

State of Madras. Even after the State of Andhra Pradesh came to be constituted in the year 1956,
the High Court followed the Standing Orders of High Court of Madras. However, eventually, it was
in the year 1992, the then High Court, for streamlining and restructuring the several branches of
the Registry, made a concerted endeavour in drafting 'Standing Orders' for itself. So be it, that,
the 'best practices' came to be on record as 'Standing Orders' serving as torch bearer for the
administration of the High Court.

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Annual Report 2025