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Allahabad HC Issues New Guidelines For Functioning of District Courts and Tribunals; Allows All Judicial Work
Allahabad HC Issues New Guidelines For Functioning of District Courts and Tribunals; Allows All Judicial Work
For the functioning of the district courts and the tribunals in Uttar Pradesh on Tuesday means 20th July, the Allahabad high court has issued the new guidelines related to that.
The guidelines which are issued now apply to all the courts including the tribunals and also to subordinate to the high court of judicature at Allahabad. But these guidelines are issued in the supersession of all earlier guidelines regarding opening and the functioning of the courts during the time of lockdown.
GUIDELINES REGARDING FUNCTIONING OF COURTS:
1.All courts (including tribunals) subordinate to Allahabad's High Court of Judicature will be open to handle judicial and administrative matters following current legislation, rules, guidelines, and circulars.
2.To ensure physical distance guidelines, the Presiding Officer shall take all reasonable steps to ensure that a minimum number of parties/counsels are present in the Courtroom at any given moment for Court proceedings. Furthermore, the Presiding Officer may not prevent the appearance of the parties in the case unless they are ill, but he or she may restrict access to the courtroom because they shall have the power or the points from which arguments are addressed by the advocates.
3.As per the guidelines which were issued by the state government and also as per the resolutions of this court which was dated on 22.04.2021 aal courts (including tribunals) subordinate to the high court of judicature at Allahabad shall remain closed on Saturday and also on Sunday and in both days the court premises shall be completely sanitized.
4.The judicial officers and also the staff are advised to leave the court premises as soon as their work in the court has been completed. They don’t allow to stay in the court premises without work.
5.mask is compulsory in the court premises who enter the court premises or in the courtroom all have to compulsorily use the mask and without the mask, they are not allowed to enter. At the door of the courtroom, the sanitizer shall be arranged and everyone has to follow the social distancing guidelines which were issued.
6.If the District Administration/ CMO concerned believes that the District/ Outlying Court Campus should be closed for a specific period due to the Covid-19 pandemic situation, the District Court/Outlying Court may be closed for that period and an intimation to Allahabad High Court stating the specific reasons may be sent.
7.With the help of District Magistrate and other administrative officers etc. the thermal scanning check-up of all the persons who are entering in the court premises shall be ensured so that if in any of the person any of the symptoms then they can alert them and stop them from entering in the court premises.
8.District Judge/Principal Judge, Family Court, Presiding Officer, Commercial Court/ Land Aqui, Rehab & Resettlement Authority/ Motor Accident Claims Tribunals concerned will ensure that all directions/guidelines issued by the Central Government & State Government about COVI D-19 are followed.
9. everyday reports of the cases/ application decided feedback etc. all have to be submitted by the District Judges on the e-services module regularly without any late.
10.The above guidelines which are issued shall be applicable from 22.07.21 till further orders.
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