Report No. 245

Questionnaire

Information Required

1. Statement showing institution and disposal figures of all cases (civil and criminal) in 2012 (1.1.2012 to 31.12.2012) for each of the three cadre of Courts:

(a) Higher Judicial Services cadre

(b) Civil Judge (Senior Division) cadre

(c) Civil Judge (Junior Division) cadre

2. Total pendency of cases (civil and criminal) as on 31.12.2012 for each cadre:

(a) Higher Judicial Services cadre

(b) Civil Judge (Senior Division) cadre

(c) Civil Judge (Junior Division) cadre

3. Of the total pendency mentioned in response to question 2, the total number of cases before each cadre which have been pending for more than one year as on 31.12.2012.

4. Sanctioned strength of judges working in the Subordinate Courts in the following three cadres as on 31.12.2012:

(a) Higher Judicial Services cadre

(b) Civil Judge (Senior Division) cadre

(c) Civil Judge (Junior Division) cadre

5. Working strength of judges and the number of vacancies in the cadres of (a) Higher Judicial Services (b) Civil Judge (Senior Division) and (c) Civil Judge (Junior Division) as on 31.12.2012. While calculating the working strength, please exclude those judges who are on deputation to posts where they are not working as Courts.

Please provide the above information (questions 1-5) in the following format:

Cadre	Institutions from 1.1. 2012 to 31.12.2012	Disposals from 1.1.2012 to 31.12.2012	Total Pendency as on 31.12.2012	Number of cases pending for more than one year as on 31.12.2012	Sanctioned Strength as on 31.12.2012	Working Strength as on 31.12.2012 (excluding deputations)	Vacancies as on 31.12.2012
Higher Judicial Services
Civil Judge (Senior Div)
Civil Judge (Junior Div)

6. Whether time frames have been fixed for the trial of cases of different types such as murder, kidnapping, money suits etc?

a. If so, please provide a detailed breakup of the time frame for each kind of case.

b. On what basis are these time frames fixed? Please provide a copy of the appropriate regulation or order pursuant to which the time frames for each type of case have been set.

7. Whether interim/interlocutory applications (IAs) in civil and criminal cases, bail applications, and committal proceedings before a Magistrate, are counted against institutions, disposals, and pendency figures in the data provided in response to question nos. 1 and 2?

8. Whether traffic and police challans are counted against institutions, disposals and pendency figures in the data provided in response to question nos. 1 and 2?

9. Is the practice of counting or not counting IAs, bail applications, committal proceedings and traffic and police challans against institutions, disposals and pendency uniform across all districts?

10. Statement showing institution and disposal figures for all civil and criminal cases for each year of the last ten years (from 2002 to 2012) in each of the three cadre of Courts:

(a) Higher Judicial Services cadre

(b) Civil Judge (Senior Division) cadre

(c) Civil Judge (Junior Division) cadre

11. Total pendency of cases for all civil and criminal cases as on the last day of each year from 2002-2012 broken down cadre wise as

(a) Higher Judicial Services cadre

(b) Civil Judge (Senior Division) cadre

(c) Civil Judge (Junior Division) cadre

12. Sanctioned strength of judges working in the Subordinate Courts in the following three cadres for each year from 2002-2012 (as on the last day of each year):

(a) Higher Judicial Services cadre

(b) Civil Judge (Senior Division) cadre

(c) Civil Judge (Junior Division) cadre

13. Working strength of judges and the number of vacancies in the cadres of (a) Higher Judicial Services (b) Civil Judge (Senior Division) and (c) Civil Judge (Junior Division) for each year from 2002-2012 (as on the last day of each year). While calculating the working strength, please exclude those judges who are on deputation to posts where they are not working as Courts.

Please provide the above information (questions 10-13) in the following format for each year from 2002-2012:

Year	Cadre	Institutions	Disposals	Total Pendency as on 31.12.20-	Sanctioned Strength as on 31.12.20-	Working Strength as on 31.12.20- (excluding deputations)	Vacancies as on 31.12.20-
	Higher Judicial Services
	Civil Judge (Senior Div)
	Civil Judge (Junior Div)

14. If the institution, disposal, and pendency figures provided in response to question numbers 10 and 11 include interim/interlocutory/bail applications and committal proceedings, please separately provide the institution, disposal and pendency figures for such interim/interlocutory/bail applications and committal proceedings, for the last ten years for each of the three cadres in the following format:

Year	Cadre	Institutions of IAs etc	Disposals of IAs etc	Total Pendency of IAs etc as on 31.12.20-
	Higher Judicial Services
	Civil Judge (Senior Div)
	Civil Judge (Junior Div)

15. (A) Are traffic and police challans included in the institution, disposal, and pendency figures provided for 2002-2012 in response to question no. 10 and 11?

(B) Number of traffic and police challans which were instituted, disposed of, and pending for each year from 2002-2012 in each of the three cadres of Courts.

(a) Higher Judicial Services cadre

(b) Civil Judge (Senior Division) cadre

(c) Civil Judge (Junior Division) cadre

Please provide the data in the format below:

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