SAKET 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
District Court of South and South East District
is located at Saket,
BUILD UP STRUCTURE
The Saket District Court is
located in Saket, New Delhi- 110017 covering an area of 17 acres. It is centrally air conditioned. The basic design concept provides for the
Judges’ Chambers on separate and exclusive floors sandwiched between two court
room floors. The Judges chambers are located on 1st, 4th
& 6th floor and the court rooms are located at the ground,
second, third, fifth and seventh floor.
Each court is attached with an Ahlmad Room. There is a Seminar Hall on the 7th
Floor. CCTV Cameras have been installed
in the court premises. At present there
are 81 Court Rooms available at Saket Court Complex, out of which 68 Courts are
functional, Family Court, Delhi Legal Services Authorities Office and various
other branches and Lawyers Chambers.
BRANCHES FUNCTIONAL AT SAKET DISTRICT COURTS, |
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 :
Ø A
facilitation centre is located at entrance of the main building of the Court
Complex where all information relating to court work is available to litigants,
lawyers and general public and An Asst. Public Relation Officer is maintains all information related to judiciary. 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 the Court Complex in Court Room No. 16, Ground Floor, South 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 Fourth 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 Second
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 Fourth 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 Fourth
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 Saket District Court is located on the Fourth 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 is on the Fourth 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 Fourth 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 Rooms (RR) i.e
RR (Civil), RR (Crl.) & RR (Sessions) are located
on the Third 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
The Computer
Branch has been set up on the Third 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 Second 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 (CA) i.e CA (Civil), CA (Crl.) &
CA (Sessions) are 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 First Floor in the 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 Fourth 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 Saket District Court is located in the
Administrative Block on the Fourth 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 Saket District Court is located at the
Ground Floor in the Facilitation Centre.
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 :
Ø
The office of the Legal Aid Services has been
set up in Room No. 607, on Sixth Floor in the Court Room Block to provide free
legal services to the needy, poor, woman, scheduled casts, children etc.
wherever applicable.
FAMILY COURTS :
Ø Two Family Courts have been set up adjacent
to the Court Complex at the First Floor and the Second Foor. 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.
POST OFFICE :
Ø 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 along with ATM has been
functioning at the Ground Floor of the Utility 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.
JUICE
CORNER :
Ø A kiosk allotted to HPMC is located on the Ground Floor in the utility
block at Saket Court Complex. 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
Lawyers Chamber Block.
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.
PARK :
Ø There is a small
park in front of the Main Building for General Public to sit.
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.
*******************************************