District Judge of Rohini Courts here has directed all the Judicial officers to work from home & not to ask staffers to come to Courts in view of the rising number of coronavirus cases among staffers & Judges recently.
District Judge Swarana Kanta Sharma took note of the fact that some Judicial officers are asking their staffers to come to Court premises & issued a circular in this regard.
The circular said that despite the High Court of Delhi directions that Judicial officers were to work from home, it has been brought to the notice that some of them were regularly coming to the Court & also calling their entire staff or most of the staff every day.
The directions were passed in a circular issued on June 19 after some Court Staff & Judges, who visited the Court's premises, have tested positive for Coronavirus in the past few weeks.
It said that in case the Judges didn't have the technical facility to hear cases through video conferencing, they must inform the District Judge.
“Many staff members have been tested positive for Covid-19 contagion & the undersigned had to close one court recently on this account.
“Therefore, it is once again made clear that all the judicial officers are to work from their respective residences only & in case they do not have the technical facility to do so, they must first inform the undersigned (District Judge) in this regard,” the circular said.
It further said that only 1 or 2 staff members should be called for duty on a particular day.
The circular said that “However, Stenographers (Senior PA/PA) can be given dictation preferably over telephone & he/she can work from their home.As far as Peshi is concerned, Ahlmad/Assistant Ahlmad/Reader may be deputed on rotational basis as per their mutual understanding, be called for limited period".
It further noted that some of the Courts were not uploading their daily orders on server as per the directions of the HC.
It said, “Hence, all the judicial officers are also requested to ensure uploading of daily orders on the server".
2 Court staff posted at the Courts complex tested positive for Covid-19 on June 19 & June 22 respectively.
While one of the officials had last visited the Court premises on June 19 & had come in contact with the personal assistant posted in the Judge’s Court, the other had last visited the Court's premises on June 11, according to circulars issued by District Judges.
They have been directed to self-quarantine themselves for fourteen days or as per medical advice & guidelines of the Indian Govt.
The Caretaking Branch has been directed to carry out deep cleaning & regular sanitization in the courtroom as well as in the Ahlmad room & the judge’s chamber attached therewith, immediately, it added.
In another case, the personal assistant posted the court of Metropolitan Magistrate Mayank Goel had tested positive due to which the courtroom was sealed & sanitised along with the Ahlmad room & the Judge’s chamber.
The official had come in close contact with the Judge, other staff members, including the Additional Public Prosecutor & the Constable posted in the court.
They were sent to self-isolation for seven days.
Earlier, District Judge R P Pandey had also tested positive for Covid-19. His courtroom was also closed & sanitised following this.
All the 6 District Courts in Delhi have been working in a restricted way since March due to the COVID-19 pandemic in India.
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