Page 62 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

POWERS AND DUTIES - OFFICERS AND EMPLOYEES
The Principal District Judge of the District concerned is the Disciplinary Authority for the employees working in
the District Court as well as the subordinate courts under his control.
The District Judge exercises supervisory power in respect of the Judicial Officers and all the ministerial staff
working in his unit. The duty of the employees of the District Judiciary is to see that the work of the Courts both
on the judicial and administrative sides is carried on smoothly without causing inconvenience to the Courts,
the officers and the litigant public.

The administration of the subordinate judiciary is regulated by the Circular instructions issued from time to time
by the High Court and also the Rules made and instructions issued by the Government of Andhra Pradesh
from time to time.
DECISION MAKING PROCESS, INCLUDING CHANNELS OF SUPERVISION AND
ACCOUNTABILITY: PROCEDURE TO BE FOLLOWED

The Principal District Judge is the decision-making authority in respect of allotment of judicial work to the Judicial
Officers in his Unit. So far as administrative decision-making is concerned, on all-important matters, the Principal
District Judge seeks the instructions of the High Court and implements the decisions of the High Court.

The individual employees of the subordinate judiciary are accountable for their duties as assigned to them by
the Principal District Judge or the concerned Judicial Officers presiding over the Court
RULES, REGULATIONS, INSTRUCTIONS, MANUALS AND RECORDS -DISCHARGING
ITS FUNCTIONS

For the discharge of its functions on the judicial side, the District Judiciary is governed by the Civil Rules of
Practice, the Criminal Rules of Practice, the Circular instructions issued from time to time by the High Court, the
Civil Procedure Code, the Criminal Procedure Code and other civil and criminal laws. On the administrative
side, the District Judiciary is governed by the A.P. Judicial Ministerial Service Rules, the A.P. Last Grade Service
Rules, A.P. State and Subordinate Service Rules, A.P. Civil Services (Classification, Control and Appeal) Rules
and all the Government orders issued by the State Government from time to time and the circular instructions
issued by the High Court.

SL. NO. NAME OF THE DISTRICT COURT YEAR OF ESTABLISHMENT
1. ANANTHAPUR 1920
2. CHITTOOR 1920
3. EAST GODAVARI 1804
4. GUNTUR 1905
5. KADAPA 1948
6. KRISHNA 1802
7. KURNOOL 1873
8. NELLORE 1806
9. PRAKASAM 1971
10. SRIKAKULAM 1959
11. VIZIANAGARAM 1981
12. VISAKHAPATNAM 1931
13. WEST GODAVARI 1926

62 Annual Report - High Court of Andhra Pradesh