DISTRICT COURTS PATIALA HOUSE

NEW DELHI

:CITIZEN CHARTER:

 

ORGANIZATION:

District Courts is an organization which provides justice and ancillary facilities to the justice delivery system.  The District Courts in Delhi are located at Six places from where nine district courts are functioning.

 

HOW TO REACH:

One can access Patiala House Courts Complex by public mode of transports like metro, buses and other general mode of transport like taxi, auto etc.  The nearest Metro Stations are Pragati Maidan and Mandi House and the nearest Bus Stand depicts the signboard of Patiala House.

 

BUILD UP STRUCTURE:

 

The Patiala House Court Complex is built in an area measuring 31872 Sq. Mtrs. The whole complex is divided into five parts viz. Main Building, Publication Building, Annexe Building, Lock-up Building & MEA Building.  The complex consists of 32 Courts, 1 Family Court, Delhi Legal Services Authorities Office and various other branches and Lawyers Chambers.

 

 

BRANCHES FUNCTIONAL AT

PATIALA HOUSE COURTS, NEW DELHI

 

 

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/ PRO OFFICE

 

 

FACILITATION CENTER/ PRO Office :

 

Ø      A facilitation centre is functional at New Delhi District and An Asst. Public Relation Officer is deputed at Ground Floor Publication Building to facilitate the lawyer's and litigants. Apart from this the work of arranging/booking air tickets for Judicial Officers for official tour & corresponding with the National/State Judicial Academy, maintaining all information related to judiciary is also entrused to the APRO.

 

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 New Delhi District on the First Floor of the Publication 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 at the Ground Floor, Main 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 from the Ground Floor of Publication 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 Courts located at New Delhi District and the processes received from other Courts of different districts/states also.

ACCOUNTS BRANCH :

 

Ø      Accounts branch is located at the First Floor of Publication Building and it is responsible for preparation of all the Pay & Allowances of the Employees and the Employer.

GENERAL BRANCH :

 

Ø      The General Branch is located in the Ground Floor of Publication Building. 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 New Delhi District is located on the Ground Floor of Publication Building and deals with the functions related to the administration of the Court Complex and the employees.

R&I BRANCH :

 

Ø      Receipt & Issue Branch is on the Ground Floor of Publication Building. The Branch is mainly divided in to two sub heads 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 RTI Cell exists at the Ground Floor of the Publication 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, New Delhi District and all such data is duly transmitted to all the quarters concerned.

RECORD ROOMS (Sessions) & (Crl.) :

 

Ø      The Record Rooms at New Delhi District are located on the First Floor of the Publication Building.  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 1st Floor of the Main 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      Care Taking Branch is located at Ground Floor of the Main Building. 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

COPYING AGENCY :

 

Ø      The Copying Agency is located at the Ground Floor of the Publication Building. This agency provides the Certified Copies of the documents related to the Judicial Case Files on application.

LIBRARY :

 

Ø      A Library is presently functional for Judicial Officers at Ground Floor of Publication Building.  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 New Delhi District is located on the Ground Floor of the Publication Building.  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 New Delhi District is located at the Ground Floor of the Publication Building.  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 MM.

 

LEGAL AID SERVICES

 

LEGAL AID SERVICES :

Ø      The office of the Delhi Legal Services Authority has been set up on the First Floor of the Publication Building to provided free legal services to the needy, poor, woman, scheduled casts, children etc. wherever applicable.

 

FAMILY COURT:

ØA Family Court has been set up at the erstwhile MEA Building.  Special Rooms have been provided in the Family Court at New Delhi District keeping in view the basic needs and requirement of the children who come with their parents to attend the proceedings.   

POLICE POST :

 

Ø      Keeping in view the requirement/ necessity of the same a police post and a Judicial Lock up has been set up near Lock-up Building. 

POST OFFICE :

 

Ø      A post office is situated at near Gate No. 5 for staff, lawyers, litigants & general public.

BANK & ATM :

 

Ø      A branch of UCO Bank is situated near Gate No. 6 to facilitate easy financial transactions by the Court Staff, Litigants, Lawyers and the General Public.  

CANTEEN :

 

Ø      There is a Lawyer's Canteen at the Ground Floor of Lock-up Building where a portion is ear-marked for General Public. A Staff Canteen is also situated at Gate No.5.

 

 

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.

JUICE CORNER :

 

Ø      A kiosk juice shop is situated near Gate No. 1.  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 Photocopists are available in the Court Complex near Gate No1.

 

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 Patiala House Courts Complex, provision of ramps has been made at Main Buildinig. 

PUBLIC CONVENIENCE :

 

Ø      Adequate provision of Drinking Water and Toilet facilities has been made in all the Buildings at Patiala House Courts Complex.

PARKING :

 

Ø      Parking facility for two wheelers and four wheelers are available near gate No. 2, 3, 4, 5 & 6.

PARK

Park :

 

Ø      There is a small park in front of the Main Building for General Public to sit.

 

Sitting Arrangement :

 

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 at Ground Floor Publication Building where a Medical Officer would be available from 9.30 A.M. to 3.30 A.M.

Stamp Vendors :

 

Ø      Stamp Vendors are seated near Gate No. 5 adjacent to UCO BANK.

File Inspection :

 

Ø      The Judicial files can be inspected on the payment of Court Fees of Rs. 2/- 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. 5/- per hour is required.  The party to the litigation or the 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:

ØThe 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:

ØAll 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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