DWARKA DISTRICT COURTS
:CITIZEN CHARTER:
ORGANIZATION
District Court is an organization which provides
justice and ancillary facilities to the justice delivery system. District Courts in
HOW TO REACH
The District Court of South-West District is
located at Sector -10, Dwarka,
BUILD UP STRUCTURE
The Dwarka District Court
Complex is located in Sector- 10, Dwarka, New Delhi covering an area of 3.70
HA. The basic design concept provides
for the Judges’ Chambers on separate and exclusive floors sandwiched between
two court room floors. The Court Complex has a separate Administrative Block
connected to the Court Rooms Block at Certain levels and Lawyers Chambers Block
is an independent structure in the Complex. At present there are 79 Courts
Rooms available at Dwarka Courts complex, Family Court, Delhi Legal Services
Authorities Office and various other branches.
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BRANCHES FUNCTIONAL AT DWARKA DISTRICT COURTS, NEW |
|
ADMINISTRATION BRANCH |
ACJ OFFICE |
COPYING AGENCY |
|
RECORD ROOM |
POOL CAR SECTION |
LIBRARY SECTION |
|
JUDICIAL BRANCH |
FILING SECTION |
FACILITATION SECTION |
|
CARE TAKING BRANCH |
MEDIATION CENTRE |
ACCOUNTS BRANCH |
|
VIGILANCE BRANCH |
GENERAL BRANCH |
R&I BRANCH |
|
RTI CELL |
COMPUTER BRANCH |
NAZARAT BRANCH |
FACILITATION CENTER
FACILITATION
CENTER/ PRO Office
Ø A
facilitation centre is functional at Dwarka Courts Complex to Facilitate the
litigants and lawyers, between the 'B' & 'C' wing of the Court Building on
the Ground Floor and an Asst. Public Relation Officer maintains all information related to judiciary. The APRO
does the work of arranging/ booking air tickets for Judicial Officers for
official tour & correspondence with the National/State Judicial Academy.
And maintains all information related to judiciary.
FILING
COUNTER
Ø To receive
cases pertaining to District Judge, District & Sessions Judges and Addl.
District & Sessions Judges, Senior Civil Judges and Civil Judges, Rent
Controller, Addl. Chief Metropolitan Magistrate and the Metropolitan
Magistrates and bail applications.
VIDEO CONFERENCING
Ø Video conferencing
facility has been made available at Dwarka Court Complex in Court Room No. 8, Ground Floor, 'B' Wing of the
Court Building. At present the
conferencing between the Court and the Jail and other Court Complexes including
the Hon’ble High court is possible from the Conferencing room.
CASH BRANCH
Ø The Cash Branch is
located on the Ground Floor in the Administrative Block
of the Court Building. The Cash Branch is
responsible for all kinds of cash receipts (viz. challans, fines, fees etc.)
and deposit of the same in the Government Treasury/ Reserve Bank of India.
NAZARAT BRANCH
Ø
Nazarat Branch is functional at the First
Floor in the Administrative Block of the
Court Building. Nazarat Branch also known as
process serving agency is primarily responsible for delivery/execution of
various processes (summons/notices/warrants etc.) issued by the Saket
Courts and the processes received from
other Courts of different Districts/States also.
ACCOUNTS
BRANCH
Ø
Accounts branch is located on the Second Floor of the
Administrative Block in the Court Complex.
The Accounts Branch is responsible for preparation of all the Pay &
Allowances of the Employees and the Employer.
GENERAL BRANCH
Ø
The General Branch is located on the Second
Floor in the Administrative Block of the Court Complex. This Branch traces/
links the cases related to old and existing Courts and also deals with the work
of Building Maintenance Committee, appointment of Oath Commissioners, Canteens/
Kiosks, Lawyers Chambers etc.
ADMINISTRATION
BRANCH
Ø
The Administration Branch at Dwarka District Court is
located on the Fifth Floor in the Administrative Block and deals
with the functions related to the administration of the Court Complex and the
employees.
R&I BRANCH
Ø
Receipt and Issue Branch has been established on the
Fifth Floor in the Administrative Block of the Court Building. The
Branch is mainly divided in to two sub head i.e. Receipt Section & Dispatch
Section and deals with all the Correspondence/ Communications after making
entries with particulars of subject.
PIO/ RTI SECTION
Ø
The PIO/ RTI cell exists at the Fifth Floor in the
Administrative Block of the Court Building and is headed by the Public
Information Officer. All the
applications after being received by the RTI Section the same are disposed of
by the Public Information Officer, Saket District and all such data is duly
transmitted to all the quarters concerned.
RECORD
ROOMS (Sessions) & (Crl.)
Ø
The Record Room at Dwarka
District Courts is located on the Sixth Floor of the Administrative Block of
the Court Complex. The Record Room works for
weeding out of the matured Judicial Records and Consignment of files decided by
the Judicial Officers.
COMPUTER
BRANCH
Ø
A Computer Branch has been set up at South West District,
Dwarka Court, on the Fifth Floor in the Administrative Block of the Court
Building. The Branch Controls the computer facilities installed at all the
Courts, Branches and the residences of the Judicial Officers and provides the
necessary technical assistance to troubleshoot the problems wherever
required. The Branch manages and
maintains the stock and the record of computers and its peripherals. The
Computer Branch also maintain and upkeep of the Server, backup of the server
data and all other technical works as and when assigned by the authorities.
CARE
TAKING BRANCH
Ø
The Care Taking Branch is located on the First Floor in
the Administrative Block of the Court Complex. The Branch control and
supervise Group-D employees (Safai-Karmacharies, Farash, Chowkidars etc.) and
supervise the work done cleanliness of the building. The branch also deals with
arrangement of meetings/functions, all the complaints related to PWD, AMC,etc.
COPYING
AGENCY
Ø
The Copying Agency having three branches CA (Civil), CA
(Crl.) & CA (Sessions) has been located at the Ground Floor in the
Administrative Block. This agency provides
the Certified Copies of the documents related to the Judicial Case Files on
application.
LIBRARY
Ø
A Library is presently functional
at the Second Floor in the Administrative Block of Dwarka Court Complex,
however construction is underway for a full fledged Library equipped with all
the facilities and the Reading Space for the Judicial Officers on the Seventh
Floor of the Court Complex. Judicial Officers
can access all the reference Books, Journals, Bare Acts, Swamys’ Books, General
books, law Journals, Law Softwares etc.
Maintenance and issuance of Books, Bar Acts, Swamys’ Books, General
books, law Journals, Law Softwares, Library Software. Binding of Law Journals, Purchasing of
Newspapers and Magazines for the Ld. District Judge, New Delhi District.
JUDICIAL BRANCH :
Ø
Judicial Branch at Dwarka District Court is located in
the Administrative Block on the Second Floor.
This branch deals with matters related to Judicial officers and also
keeps the record of the monthly disposal statements, training programmes,
leave, etc.
ACMM OFFICE :
Ø
ACMM office at Dwarka District Court is located at the First Floor in the Court Room Block in
Chamber No. 210. The main functions of
the ACMM office is Receipt & Dispatch of
letters/orders from & to MMs/Hon'ble High Court/Hon'ble Supreme Court of
India for further necessary action, Maintaining of Leave Record of MMs and to
deal with the work related to case transfer application & misc application
filed by lawyers and litigants with respect to the cases pending in the courts
of MMs.
LEGAL AID
SERVICES :
Ø
The office of the Legal Aid Services has been
set up at the Ground Floor in the Administrative Block to provide free legal
services to the needy, poor, woman, scheduled casts, children etc. wherever
applicable.
FAMILY
COURTS
FAMILY COURTS :
Ø Family Court has been set at Dwarka Courts
Complex on the Third Floor of the Court Building in the 'A' & 'B' Wing. Special Rooms have
been provided in the Family Court at Dwarka District Courts, keeping in view
the basic needs and requirement of the children who come with their parents to
attend the proceedings.
MEDIATION CENTRE
MEDIATION
CENTRE
Ø
There is free Mediation Centre
at Dwarka Courts Complex is situated on Third Floor in the Administrative
Block. The Mediation Centre is fully
air-conditioned.
POST OFFICE :
Ø A Post Office
has been set up in the Lawyers Chambers Block on the Ground Floor for staff,
lawyers, litigants & general public.
BANK & ATM :
Ø A branch of
State Bank of India with its ATM facility has been opened in the Lawyers
Chambers Block, to facilitate easy financial transactions by the Court
Staff, Litigants, Lawyers and the General Public.
CANTEEN :
Ø A Canteen is in
operation on the Ground Floor, in the Lawyers Chamber Block to provide easy
access to the hygienic and healthy food beverages and refreshments.
OTHER
FACILITIES (SERVICES IN RELATION TO OTHER
INDEPENDENT FACILITIES)
Sufficient space has been
provided for various public facilities, mentioned hereunder:
OATH
COMMISSIONER :
Ø Oath
Commissioners are available in Courts Complex for the purpose of attestation of
the documents to be filed in the Courts.
A nominal fee of Rs. 10/- only is charged by the Oath Commissioners for
attestation of the documents.
NOTARY PUBLIC :
Ø For the purpose of
attestation of all the documents, Notary Public is also available inside the
Court Complex. A fee of Rs. 15/- is
charged by the Notary Public for verification and attestation of the normal
documents, as per the rules of the Notary Act, 1952.
HPMC
JUICE CORNER :
Ø A kiosk allotted to HPMC is located on the Ground Floor of the Court Rooms
Block, at the entrance between the 'A' & 'B' Wing. Different kinds of Juices and other
refreshment items are readily available to the staff, lawyers, litigants and
other visitors.
PHOTOCOPYIST
& TYPISTS :
Ø Private Typists and
Photocopyists are available in the Court
Complex.
OTHER FACILITIES
AVAILABLE TO THE PUBLIC
Patiala
House Courts Complex is visited by thousands of people every day which
include litigants, lawyers and general public apart from the Judicial Officers
and Staff. Keeping in view the huge foot
fall, the following facilities have been made available in Patiala House
Courts:
HANDICAP FRIENDLY STRUCTURE :
Ø
In order to ensure that the physically challenged people
are not made to face hardships while attending their cases in the Courts
existing at various floors of Saket
Court Complex, provision of ramps has been made at each level. Further, the lifts are also designed to be
handicapped friendly, so that the disabled people
can use them with any problem. A
wheel-chair is also readily available in the Court Complex for the disabled,
which can be used as and when required.
PUBLIC CONVENIENCE :
Ø Adequate provision
of Drinking Water and Toilet facilities has been made on each floor of the
Court Complex, including the Administrative Block and the Lawyers Chambers
Block.
PARKING :
Ø Two level basement
parking for the public has been provided in addition to one tier parking under
the courts building for Judicial Officers and two tier basement under the Admn.
Block.
SITTING
ARRANGEMENTS :
Ø There is sufficient space
earmarked for the sitting arrangements for the litigants and the lawyers inside
and outside each court room and in the main halls of the Court building.
DISPENSARY :
Ø A dispensary of the
Govt. of NCT of Delhi is situated in the Saket District Complex where a Medical
Officer would be available from 9.30 A.M. to 3.30 A.M.
STAMP VENDORS :
Ø Stamp Vendors are
seated in the Court Complex.
FILE INSPECTION :
Ø The Judicial files can be inspected on the payment of
Court Fees of Rs. 5/- for an hour on the same day, if the case in not listed on
the same day. If the case is listed, then Court fees of Rs. 10/- per hour is to
be paid. The party to the litigation or
authorized lawyer can inspect the same.
The inspection of decided file can be done by all public persons.
TRANSPORT ALLOWANCE TO THE
WITNESSES :
Ø The
witnesses are paid Travelling Allowance when they come to the Court for
deposing/evidence.
PUBLIC GRIEVANCE
REDRESSAL SYSTEM
Public grievance redressal
system is put into place to resolve the grievances of the general public.
The Administration of Courts:
Ø
The administration of Courts is looked after by the
presiding officers of the respective Courts.
In case of any difficulty pertaining to any specific court, the same can
be brought to the presiding officer of the court concerned.
The Administration of the
Branches:
Ø
All the Branches are headed by some Branch
Incharge/Superintendent who can be contacted in case of any difficulty related
to the concerned Branch. In case of
non-redressal of the grievances, at the level of the Branch
Incharge/Superintendent, the Officer-Incharge of the respective branch can be
approached.
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