ADMINISTRATION BRANCH, ROHINI COURT, DELHI

 

DISTRICT JUDGE & ADDL. SESSION JUDGE

In-charge : North-West District, Rohini Court, Delhi

 

STRUCTURE OF BRANCH

 

 

 

Oval: District Judge & ASJ Incharge, North-West
 

 

 

 

Oval: Officer Incharge
 

 

 

 

Oval: Administrative Civil Judge  

 

 


 

Oval: Administrative Officer
 

 

 

 

Oval: Senior Assistant
 

 

 

 

Oval: LDCs
 

 

 


 

 

WORKING STRUCTURE OF ADMN. BRANCH-I

 

 

1.       To deal with the matters of transfers and postings of the Staff of this office/Estt.

 

2.       To deal with the matters of Constitution of committee & authorization of Officer Incharge of Branches at Rohini Court.

 

3.       To deal with the leave applications of the employees of this office.

 

4.       Correspondence regarding Delhi Legal Service Authority and providing of staff for conducting the Lok Adalats in Rohini Court Complex.

 

5.       To deal with miscellaneous matters etc.

 

6.       Deals with the leave applications and other miscellaneous matters like absentee/unauthorized absence matters in respect of officials posted in this District.

 

7.       Deals with the matter of appointment of Oath Commissioner.  This office   deals with appointment of Panel of Local Commissioner.  Besides the above tasks, letters are received from R & I Branch for their further disbursement to dealing officials for necessary action.

 

 

 

 

JUDICIAL PAY SCALES

 

 

DELHI HIGHER JUDICIAL SERVICE

 

S.NO.

NAME OF THE POST

PAY SCALE

1

District Judge (Entry Level)/DHJS

51550-1230-58930-1380-63070

2

District Judge/ Selection Grade (DHJS)

57700-1230-58930-1380-67210-1540-70290

3

District Judge (Super Time Scale)

70290-1540-76450

 

 

 

DELHI JUDICIAL SERVICE

 

S.NO.

NAME OF THE POST

PAY SCALE

1

Civil Judge/ Junior Division/Entry Level/ DJS

27700-770-33090-920-40450-1080-44770

2

Time Scale/Ist ACP/ Civil Judge (Junior Division)

33090-920-40450-1080-45850

3

Civil Judge (Junior Division)/ IInd Stage ACP

39530-920-40450-1080-49090-1230-54010

4

Civil Judge (Sr. Division) (Entry Level)/ Selection Grade (DJS)

39530-920-40450-1080-49090-1230-54010

5

Civil Judge (Sr. Division)/ IInd Stage ACTP

43690-1080-49090-1230-56470

6

Civil Judge/ Sr. Division/ IInd ACP/ DHJS

51550-1230-58930-1380-63070

 

 

 

STENOGRAPHER PAY BAND WITH GRADE PAY

 

S.NO.

NAME OF THE POST

PAY Band

Grade Pay

1

Administrative Officer

15,600-39,100

7600/-

2

Superintendent

15,600-39,100

6600/-

3

Principal Private Secretary

15,600-39,100

6600/-

4

Non-functional

9,300-34,800

5400/-

5

Stenographer Grade I

9,300-34,800

4600/-

6

Stenographer Grade II

9,300-34,800

4200/-

7

Stenographer Grade III (Entry Level)

5,200-20,200

2400/-

 

 

 

 PAY BAND WITH GRADE PAY OF GROUP D & ABOVE

 

S.NO.

NAME OF THE POST

PAY Band

Grade Pay

1

Administrative Officer

15,600-39,100

7600/-

2

Superintendent

15,600-39,100

6600/-

3

Non-functional

9,300-34,800

5400/-

4

Senior Assistant

9,300-34,800

4600/-

5

Assistant

9,300-34,800

4200/-

6

UDC/Reader/Ahlmad

5,200-20,200

2400/-

7

LDC/Ahlmad/Asst. Ahlmad/Copiest

5,200-20,200

2800/-

8

Driver

5,200-20,200

1900/-

9

Process Server

5,200-20,200

1900/-

10

Peon/Orderly/Chowkidar/Farash

5,200-20,200

1800/-

 

 

 

 

BRANCHES ASSIGNED TO ADMINISTRATIVE OFFICER AND SUPERINTENDENTS

 

 

S. NO

NAME OF THE OFFICIAL

NAME OF THE BRANCH

LINK OFFICERS

1

Sh. S.K. Gupta

Administrative Officer

Room No 405, 4th Floor, Rohini Court Complex, Delhi

Contact No. : 27554450

1. Administration Branch

2. Judicial Branch

3. PIO (RTI)

4. Cash Branch

Ms. Sunita Malhotra

Superintendent

 

2

Ms. Sunita Malhotra

Superintendent

Room No. 402, 4th Floor, Rohini

Court Complex, Delhi

Contact No. : 27554439

1. Computer Branch

2. Video Conferencing Cell

3. Vigilance Branch

Sh. S.K. Gupta

Administrative Officer

3

Sh. Megh Raj

Superintendent

Ground Floor, Rohini Court Complex, Delhi

Contact No. : 27554455 Ext. 147

1. Copying Agency

2. Filing Branch

3. Facilitation Centre

4. Bail Matters/Section

 

Ms. Sushil Arora

Superintendent

4

Ms. Sushil Arora

Superintendent

Room No. 407, 4th Floor, Rohini

Court Complex, Delhi

Contact No. : 27554457

1. Stationery Branch

2. General Branch

3. Library Branch

4. Record Room

Sh. Megh Raj Superintendent

5

Sh. R.M. Dahiya    Superintendent

1. Care Taking Branch

2. Pool Car Section

3. R & I Branch

4. Evening Court Cell

Sh. S.K. Gupta

Administrative Officer

 

 

 

 

 

 

 

 

 

 

 

 

 

 

ADMINISTRATIVE CIVIL JUDGE OFFICE, ROHINI COURT, DELHI

 

 

Following officials assist the Administrative Civil Judge in Administrative Matters related to Group-D Officials.

 

Oval: Branch Incharge
 

 

 

 

Oval: Senior Assistant
 

 

 

 

Oval: LDCs
 

 

 

 

 

 


Working of ACJ Office

 

To perform the work under the establishment of the District Judge, Rohini Court, Delhi comprising of Peons/ Orderlies, Process Server etc. and to deal with matters relating to administrative work i.e. Posting Transfer, Leave and all miscellaneous matters.

 

 

 

 

 

 

 

 

 

 

 

 

 

COPYING AGENCY, ROHINI COURT, DELHI

 

Sh. Praveen Kumar, Spl. Judge (CBI)/ Officer In-charge

 

Following officials work under the Supervision of Officer In-charge, Copying Agency, Rohini Court, Delhi.

 

  1. Branch In-charge

 

  1. Senior Assistant

 

  1. UDCs/ Enquiry-cum-Delivery Clerk/ Examiner

 

  1. LDCs/ File Fetcher/ Copyist

 

 

The Copying Agency is providing all the certified copies related to Judicial Case File.

 

The work structure of the Copying Agency are as under :-

 

 

  1. Applicant applies the Certified Copy application in prescribed proforma along   with copy of the same.

 

  1. The Receipt Clerk at Facilitation Centre puts C.A. Number on the application and gives the receipt against his received C.A. Application.

 

  1. The Receipt Clerk then sends the C.A. Application to the concerned Copying Agency.

 

  1. The Branch-In-Charge then according to the court / branch, where the record is lying, marks the C.A. Application to the concerned File Fetcher (a person who brings the file/record from the court/branch.)

 

  1. The File Fetcher then hands over the C.A. Application to the Ahlmad for making available the concerned file/record.

 

  1. According to the demand of the applicant, as mentioned in his/her C.A. Application, the Ahlmad sends the file/records to the Copying Agency through File Fetcher.

 

  1. The Branch-In-Charge marks the file/record to the Copyist (a person who prepares the certified copies) for preparation of Certified copies.

 

  1. The Copyist then checks and correlates file as to whether the copies of items   sought for by the applicant is in the file or not.  Copyist also checks whether the applicant is the party to the case or not and if the applicant is not found to be the party or not related to the case, he is not allowed to have the copies of exhibited documents.

 

  1. After copying the pages, beside putting other stamps, Copyist puts a large   sized stamp (on which details viz. Name of the copyist, C.A. No., Number of copied pages etc. are mentioned) on the back of the first page/heading and fills up the relevant details in the columns of the stamp and also mentions whether the C.A. Is applied in URGENT or ORDINARY mode (It may be noted that the Process Fee of Rs. 25/- is charged in URGENT mode and Rs. 10/- is charged in ORDINARY mode and Rs. 5/- is charged for per copied page).  After completing all above, Copyist gives the prepared copies along with the relevant file to the Examiner (a person who examines and tallies the copy from the original record).

 

  1. After having examined the copies, so prepared by the Copyist, the Examiner signs each page of the copy and after that the same is sent to the Facilitation  Centre for its delivery.

 

  1. The certified copies are then delivered to the applicant on presenting the receipt issued to him and if the copying fee is not covered under his earlier deposited fee, the recovery is charged from him accordingly.

 

  1. The Receipt Clerk, after closing (at 3:30 PM) of counters meant for C.As. At Facilitation Centre and deposits the entire cash, lying with him, to Cashier, Rohini Court, Delhi.                     

 

 

 

 

 

 

 

 

 

 

RECORD ROOM, ROHINI COURT, DELHI

 

Sh. M.C. Gupta, Addl. Sessions Judge / Officer In-charge

 

Following officials work under the Supervision of Officer In-charge, Record Room, Rohini Court, Delhi.

 

 

 

 

Oval: Branch Incharge  

 

 


 

Oval: Senior Assistant
 

 

 

 

Oval: UDC's
 

 

 

 

Oval: LDCs
 

 

 

 

 


                                                            

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

The Record Room works for weeding out of the matured Judicial records, consignment of files decided by the Judicial Officers of this District & registers, production of files before the Hon'ble Courts, etc. with the help of Record Keepers, Mauza Clerks, Consignment Clerks, ROD Clerks, Misc. Clerks, Data Entry Clerks, etc.

 

 

 

 

 

 

 

 

 

 

 

 

 

 

POOL CAR SECTION, ROHINI COURT, DELHI

 

SH. Vinod Kumar, Spl. Judge (CBI) / Officer In-charge

 

 

Following officials work under the Supervision of Officer In-charge, Pool Car Section, Rohini Court, Delhi.

 

 

  1. Branch In-charge

 

  1. LDCs

 

 

Pool Car Section is providing pool car facility to the Judicial Officers for the official purposes and deals regarding the work of providing the staff vehicles facility to the Judicial Officers and staff for official purposes, service/repair of vehicles, petrol consumption, routes of staff vehicles and daily route arrangements, and also other miscellaneous work like maintenance/petrol bills related to the staff vehicles, deployment of drivers & staff of Pool Car Section and also maintained the records of above said works.

 

 

 

 

 

 

 

 

 

 

 

 

LIBRARY SECTION, ROHINI COURT, DELHI

 

Sh. Jitender Kumar Mishra, Addl. District Judge / Officer In-charge

 

 

Following officials work under the Supervision of Officer In-charge, Library Branch, Rohini Court, Delhi.

 

 

  1. Branch In-charge

 

  1. Asstt. Librarian-cum-Information Officer

 

  1. LDCs

 

 

          

Library Branch perform the following functions :-

 

Provides Books, Bare Acts, Swamys' Books, General Books, Law Journals, Law Softwares, Library Software, Binding of Law Journals and purchasing of Newspapers and Magazines for the Ld. District Judge and Mediation Centre Rohini Court, Delhi and providing of residential and court library to the Judicial Officers of this District etc.

 

 

 

 

 

 

 

 

 

 

JUDICIAL BRANCH, ROHINI COURT, DELHI

 

DISTRICT JUDGE & ADDL. SESSIONS JUDGE

In-charge : North-West District, Rohini Court, Delhi

 

 

Following officers / officials assist the District Judge in Administrative Matters related to Judicial Officers.

 

  1. Administrative Officer, Rohini Court, Delhi

 

  1. Branch In-charge

 

  1. LDCs

 

 

JUDICIAL BRANCH Works as under :-

 

 

  1. To deal with the complaint against Judicial Officers (DHJS & DJS) and maintenance of record regarding complaints.

 

  1. Sending the inspection reports of Courts of Judicial Officer (DJS) to the Hon'ble High Court.

 

  1. Representation against adverse ACR of Judicial Officers.

 

  1. Correspondence regarding appearance before Inspecting Committee of High Court by DHJS/DJS Officers.

 

  1. Cases transfer of DHJS & DJS, as per direction of the Hon'ble High Court of Delhi, New Delhi.

 

  1. Powers/Bail Powers/Notifications (All Judicial Officers)received from the Hon'ble High Court.

 

  1. Detention of Judicial Officers during Vacations, as per directions of the Hon'ble High Court.

 

  1. Circulation of amendments of High Court Rules & Orders to Judicial Officers.

 

  1. Circulation of list of Holidays and Calenders, received from the Hon'ble High Court.

 

  1.   Earned Leave/ Maternity Leave/ Paternity Leave/ Extra Ordinary Leave/Half Pay Leave/ Without Pay Leave/ Child Care Leave/        Abortion    Leave of DHJS & DJS Officers.

 

  1.   Circulation of order of Transfers/Postings of DHJS/DJS & Special MM, received from the Hon'ble High Court.

 

  1.   Personal Correspondence of Judicial Officers with the High Court.

 

  1.   Circulation of letter of appointment for deputation posts received from the Hon'ble High Court.        

 

  1.   Forwarding of transaction in movable and immovable property of Judicial Officers to the Hon'ble High Court.

 

  1.  Correspondence regarding returns of assets and liabilities of Judicial Officers with the High Court.

 

 

Sending of the following statements to the Central District, Tis Hazari Courts, Delhi :-

 

  1. Monthly disposal statement of DHJS & DJS to the Hon'ble High Court.

 

  1. Statement of cases 7 year old & senior citizens to the Hon'ble High Court.

 

  1. Monthly, Quarterly, Half Yearly and Yearly statements to the Hon'ble High Court.

 

  1. Reply of Parliament Question regarding institution, disposal and pendency of cases.

 

  1. Correspondence in this regard to Judicial Officers and High Court.

 

  1. Training Programme of Judicial Officers received from Delhi Judicial Academy and High Court of Delhi.

 

  1. Courses/Seminars related to Judicial Officers.

 

  1. Correspondence regarding Judicial Officers Association of DHJS & DJS.

 

  1. Casual Leave/ Special Sick Leave/ Compensatory Leave/ Short Leave/ Station Leave/ Leave intimation.

 

  1. Forwarding of ACR of Judicial Officers to the High Court.

 

 

 

 

 

 

 

 

 

 

 

FILING SECTION, ROHINI COURT, DELHI

 

DISTRICT JUDGE & ADDL. SESSIONS JUDGE,

In-charge : North-West District, Rohini Court, Delhi

 

 

Following Officers/ Officials assist the District Judge marking of daily new cases to Officers.

 

  1. Administrative Officer, Rohini Court, Delhi

 

  1. Branch In-charge

 

  1. LDCs

 

 

 

FILING OF FRESH CASES IN RESPECT OF CENTRAL DISTRICT

 

 

  1. Receiving of files for District Judge such as Civil Suits, Probate Cases, Regular Civil Appeals, Misc. Civil Appeals,  Public Premises Act, Appeals u/s 347D DMC Act & 256 NDMC Act, Criminal Revision, Criminal Appeal, Execution of Arbitration Awards.

 

  1. Checking the Jurisdictions (pecuniary and territorial jurisdiction) of all the cases received.

 

  1. Checking the value of Suit, Court Fee, Vakalatnama, Affidavit, Paging and Signature of the applicant on the petition and also report regarding connected cases, pending in the court, if any.

 

  1. Checking the Caveat in all the files received and if any Caveat found, it be attached with the file and making endorsement in the Ist page of Plaint regarding attaching of Caveat.

 

  1. After Checking of files stamp of filing at the last page of plaint is put.

 

  1. Give Centralised filing number to each file after making entry in the computer category wise.

 

  1. Receive caveats and make entry in the manual register and give number to each caveat.

 

  1. Entry of all files received in Manual/Allocation Register and prepare the files for allocation district wise for marking the files from the District Judge.

 

  1. After marking of files, allocate the files in computer and transfer data to the concerned courts through computer server.

 

 

FILING OF BAIL APPLICATIONS :-

 

 

  1. The Bail Applications are now disposed off by Additional Sessions Judges according to the Police Stations allocated to them.  The Bail Applications are received and thoroughly checked in respect of Court Fee, Jurisdiction and enclosed documents by Dealing Clerks deputed at Filing Center.

 

  1. Computerized Cause List is then prepared after sorting of these bail applications Police Station wise.  Thereafter, these bail applications are sent to the concerned courts and copies of the same are also sent to Prosecution Branch by Dealing Clerks deputed at Filing Counter.  A copy of the computerized Cause List so prepared is displayed in front of Bail Section.

 

  1. Bail Orders received from the concerned Sessions Judges and prepared copies of those bail orders are attested by Branch In-charge or official on duty for issuing the same to the litigants/lawyers and Prosecution Branch, and to the court of concerned MM also for Superintendent Central Jail.

 

  1. Kharja of all these bail application is made daily on the Cause-list of Bail applications and thereafter the disposed off bail applications sent to Bail Clerk for consignment to the Record room after making necessary entries in Computer and Monthly Bail Report is prepared and sent to the Central District, Delhi.

 

  1. Attestation of Copies of Judgments/Orders passed Judicial Officers in which copies are being sent to the lower courts/courts concerned.

 

 

 

 

 

 

 

 

 

 

 

 

FACILITATION CENTRE, ROHINI COURT, DELHI

 

Ms. Preeti Aggarwal Gupta, Judge MACT / Officer In-charge

 

 

Following officials work under the Supervision of Officer In-charge, Facilitation Centre, Rohini Court, Delhi.

 

  1. Sr. Assistant

 

  1. UDC

 

  1. LDC

 

 

The Facilitation Centre provided information and deal with the General Enquiry to litigants/general public/members of Bar. Received official dak and maintained record of all type of correspondence related to facilitation centre.

 

 

 

 

 

 

 

 

 

 

 

 

CARE TAKING BRANCH, ROHINI COURT, DELHI

 

Administrative Civil Judge / Officer In-charge

 

 

Following officials work under the Supervision of Officer In-charge, Care Taking Branch, Rohini Court, Delhi.

 

  1. Branch In-charge-cum-Care Taker

 

  1. LDC-cum-Assistant Care Taker

 

  1. Peons / Farash / Safai karamcharis / Chowkidars

 

 

Care Taking Branch, Rohini Court controls over outsourcing agency and Group-D employees/safai karamchari, farash, chowkidar attached with this branch etc and make arrangements of meetings.  Further, dealing with the bills of electricity and water and complaints related to Public Works Department (PWD), Annual maintenance Contracts (AMC), budget, proposal and other important correspondence etc.  The Branch also deals in distribution of consumable items and non-consumable items, outsourcing bill, miscellaneous bills etc.  Making reports regarding availability of rooms, condemnation board and passing of refreshment bills, RTI etc.

 

 

 

 

 

 

 

 

 

 

 

MEDIATION CENTRE, ROHINI COURT, DELHI

 

Dr. S.K. Jain, Addl. District Judge / Officer In-charge

 

 

Structure of the Branch

 

The mediation centre is situated on the 4th floor centre of the building and is fully air-conditioned.  There is a reception hall for litigants and counsels who come to participate in mediation and adequate sitting arrangement is there for them.

          

There are One Branch Incharge, One UDC, Two Stenographers and three LDCs in the Mediation Centre.  Three LDCs maintain the institution register, settlement register, register of cases which have not been settled, register of the cases not fit for mediation, Dak Register, Official Communication, receipts and transmission of the files.  LDCs maintain computer updates and advocate mediators' remuneration in the mediation centre.  There are two Peons in the Mediation Centre.

 

 

 

 

 

 

 

 

ACCOUNTS BRANCH, ROHINI COURT, DELHI

 

Sh. Raj Kumar Chauhan, Addl. Sessions Judge / DRAWING DISBURSING OFFICER (DDO) / HEAD OF OFFICE (HOO)

 

Following officials work under the Supervision of DDO, Accounts Branch, Rohini court, Delhi.

 

  1. Sr. Account Officer

 

  1. Branch In-charge

 

  1. Senior Assistant

 

  1. UDCs

 

  1. LDCs

 

 

Accounts Branch is looking after Pay & Arrear bills, Reimbursement of Child Education Allowance, Evening Courts, OTA, Calculation of Pension, Commutation, Leave Encashment, Home Orderly Allowance and Budget of the employees of the courts and officers.  Second wing is looking after the Pay fixation, maintenance of Service Books, Leave Account, G.P.F., etc. of employees and officers.  Third one is looking after the Advances, Contingency bills, reimbursement of LTC, Medical, TA bills & Group-D service books.

 

 

 

 

 

 

 

 

 

 

 

 

VIGILANCE BRANCH, ROHINI COURT, DELHI

 

Sh. Rajnish Bhatnagar, Addl. Sessions Judge / Chairman / Officer In-charge

 

Following officials work under the Supervision of Officer In-charges, R & I Branch, Rohini Court, Delhi.

 

  1. Ms. Sunita Malhotra, Superintendent

 

  1. Ms. Savita Kumari, Branch In-charge

 

  1. Ms. Rajni D Kumar, UDC

 

 

Vigilance Branch is looking after the complaints instituted against the officials working at Rohini Court Complex, from the public as well as from the Judicial Officers.

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

GENERAL BRANCH, ROHINI COURT, DELHI

 

Sh. V.K. Goyal, Addl. Sessions Judge / Officer In-charge (General Branch-I)

Sh. R.P. Pandey, Spl. Judge CBI / Officer In-charge (General Branch-II)

 

Following officials work under the Supervision of Officer In-charges, General Branch I & II, Rohini Court, Delhi.

 

  1. Branch In-charge
  2. Senior Assistant
  3. UDCs
  4. LDCs

 

General Branch-I is looking after the work regarding store and distribution of stationery articles.

 

General Branch-II is looking after the work regarding allotment of Shops/Kiosk/Table Space/Canteen/ATM/Post Office and purchasing of articles required in this District.

 

 

 

 

 

 

 

 

 

 

 

 

 

RECEIPT & ISSUE BRANCH, ROHINI COURT, DELHI

 

Sh. Sanjeev Kumar, Addl. Sessions Judge / Officer In-charge

 

Following officials work under the Supervision of Officer In-charges, R & I Branch, Rohini Court, Delhi.

 

  1. Branch In-charge

 

  1. Senior Assistant

 

  1. UDCs

 

  1. LDCs

 

  1. Peons

 

 

R & I Branch are dealing with all the Correspondence/ Communications which are addressed to District Judge received from various Courts/ Branches.  All the letters are entered with the title of subject in the main register and sent to the concerned branches/ Courts on the same day.

           All the letters Confidential/ Ordinary are received in Delhi High Court Receipt Seat. Record letters, Stay orders, Bail Orders proceedings are also received which are addressed in the name of the Judicial Officer and after making diary no. and title of subject all the communications are sent to the concerned Court/ Successor Courts.

           Lower Court Record (LCR)/ Judicial Record Receipt deals with Judicial Record related to Rohini Courts are received from Delhi High Courts in R & I Branch.  After making diary no. and full particulars of case all LCR are sent to the Concern/ Successor Court.

 

 

 

 

 

 

 

 

RTI CELL, ROHINI COURT, DELHI

 

Sh. Vinod Kumar, Spl. Judge(CBI) / First Appellate Authority

Sh. M.C. Gupta, ASJ / Link First Appellate Authority

Sh. Gurdeep Singh, Addl. Sessions Judge / Transparency Officer

Sh. Suresh Kumar Gupta, Administrative Officer-cum-Public Information Officer

Ms. Savita Kumari, Record Officer / Branch In-charge, Vigilance Branch

 

Two LDCs are working under the Supervision of Public Information Officer in RTI Cell, Rohini Court, Delhi.

 

 

Work Structure of RTI CELL

 

RTI applications are being received by this office and the same is registered and given to it a specific ID Number in a relevant register being maintained for the existing purpose and the data of such applications so received under the act are feeded in the Computer System on RTI Portal, Govt. of NCT website as mandated by the administrative reforms GNCT, Delhi.  All the applications are disposed of by the Public Information Officer within stipulated time and all such data for transmitted to the website of GNCT, Delhi.  Appeals against the order of public Information officer are also attended before the Ist Appellant Authority.

 

 

 

 

 

 

 

COMPUTER BRANCH, ROHINI COURT, DELHI

 

The Structure of the Branch is as under :-

 

Dr. Kamini Lau, Addl. Sessions Judge / Chairman / Officer In-charge

(Head of the Computer Committee)

 

Sh. Ashutosh Kumar Sr. Civil Judge / Nodal Officer

(Assist Officer In-charge/Chairman)

 

Superintendent

(In-charge of Computer Branch)

 

Branch In-charge

(Assist Superintendent)

 

UDC

Manages and maintains the files relating to computers, printers, its peripherals, Pen Drives, CD/DVDs, Cartridges, Laptops, AMCs, Local Area Networking etc., and mobile phones provided to Courts and Judicial Officers.

 

LDCs

(Noting & Drafting of the files and maintain the backup on server, uploading the data to the website & any other technical assistance and facilities to the Judicial Officers and Officials posted in Rohini Court Complex.