Administrative Setup
District and Sessions Judge in the cadre of Himachal Pradesh higher judicial services is the head of the Civil and Sessions Division. All the ministerial staff of the subordinate Courts of the Civil and Sessions Division are under the immediate administrative control of District and Sessions Judge. The District and Sessions Judge is the Controlling and appointing authority of the ministerial staff of all the Courts of his Civil and Sessions Division. The District and Sessions Judge is also the disciplinary authority in respect of the ministerial staff of his Civil and Sessions Division. The District and Sessions Judge is also head of the District Judiciary. However, all correspondence of the subordinate courts related to the Hon’ble High Court are being routed through the office of District and Sessions Judge. In some matters of the subordinate Courts final action is taken by the District and Sessions Judge.
There is one post of Superintendent Grade-I, in the office of District and Sessions Judge and all the administrative work of Civil and Sessions Division is being looked after by the Superintendent Grade-I. Initially, the administrative files are being dealt by the English Clerk of the office of District and Sessions Judge and Accounts matters are being dealt by the Civil Nazir and Naib Nazir of the office of District and Sessions Judge. The work of the establishment of the office of District and Sessions Judge is being looked after by the Superintendent Grade-I under the direct control of the District and Sessions Judge. The appointing and controlling authority in respect of the post of Superintendent Grade-I in the Civil and Sessions Division is Hon’ble High Court of Himachal Pradesh.
Besides this, in the Court of District & Sessions Judge, one post of Superintendent Grade-II (Reader) has been created to look after the Court work in judicial matter to assist the District & Sessions Judge. Civil and Criminal Ahlmads (Clerks) have been assigned the work of dealing Civil and Criminal cases and they have to comply with daily orders of the Court. Similarly, in the subordinate Courts Civil and Criminal Ahlmads have been provided in each court for dealing the Civil and Criminal Cases pending in the respective Courts. In subordinate courts there is one post of Naib Nazir and Copyist in the each Court to deal with the Accounts matters and to supply the copies in the Civil and Criminal cases of their respective courts to parties. In subordinate Courts of the Civil and Sessions Division one post of Superintendent Grade-II to each court has been created to deal the administrative matters in respect of their respective Courts.