Page 82 - ANNUAL REPORT 2025

The appointment of all the Staff of the High Court is made in the name of the Registrar

(Administration) with the permission of the Chief Justice. Thus, the Registry ensures timely
recruitment of Staff of the High Court and redressal of the grievances of the Staff; weeding out
archaic procedures paving way for adaptation of modern technology with the laudable object of
securing dynamic and practical solution to all issues.

This Registry is responsible for architecting the Courts of the District Judiciary. So, the
representations of the Staff, Litigant Public and Advocates are addressed with due care and
caution.
Time-lines are fixed for addressing all issues. The Registry has shown impeccable mark in

identifying the requirements of the District Judiciary. It rose to the occasion, in identifying the
requirement of establishing new Courts in all Cadres for quick disposal of cases and avoidance of
docket explosion; and the construction of Courts throughout the State for ensuring smooth
functioning of the District Judiciary with optimal satisfaction to the Litigant Public and the

Advocates.
As per the Standing Orders, the Registrar (Administration), as the Administrative Head of
the Registry, shall ensure that fair judicial conduct prevails in its every sphere, and the employees
follow the path of chivalry and fair-play. His style of functioning may take the following modes –

frequent surprise checks, improving service conditions of staff, frequent interactions with Staff-
Associations, bilateral decisions, close rapport with the Controlling Officers, and accessibility to
the aggrieved incumbents. It is the duty of the Registrar (Administration) to infuse a spirit of unity
in diversity among the Staff and the motto of 'one for all and all for one'. Devotion and Dedication

shall be instilled as hallmarks.
The Registrar (Administration) shall ensure timely recruitment of the staff, the fixation of
seniority lists of all cadres by constant updation; and promotions. The Registrar (Administration)
shall work out for computerisation of the service particulars of all the officers and staff of the

High Court. Time-schedules shall be observed for conducting the Inquiries against the staff of
High Court.
The Registrar (Administration) shall ensure the applications of the judicial officers and the
staff of the High Court for acquisition and disposal of the properties, permission for pursuing

higher studies and for acquiring passport, submission of pension papers to AG office and medical
bills, inter-unit transfers are processed without delay. Being head of finance section, he should
ensure that, all the bills are properly admitted, scrutinized and audited.
The Registrar (Administration) should maintain the data relating cadre-strength & seniority

list of employees (cadre-wise); List of pensioners; cadre-wise; Administrative Appeals & Revisions of
the staff; the details of Chief Administrative Officers and appointment as well as transfer guidelines;
particulars of Chief Justice relief fund & rules thereof; and pay fixations, increments, retirement
benefits and other financial issues relating to the judicial officers and the staff.

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