The Rajasthan State Legal Services Authority (RSLSA) has taken a significant step to improve access to speedy and effective justice by providing special mediation training to 28 retired judges of the Rajasthan High Court and subordinate judiciary.
The five-day intensive training programme, comprising 40 hours of instruction, concluded on Friday at the Legal Services Bhawan in Jaipur.
The initiative is being seen as an important effort to reduce the burden of pending cases in courts and promote faster resolution of disputes through mediation.
Addressing the closing ceremony, Rajasthan High Court judge and mediation in-charge Justice Mahendra Kumar Goyal said that the experience of retired judges is one of the judiciary’s greatest assets.
He noted that their involvement in mediation can help provide quicker justice to a large number of people.
A notable moment during the event came when Justice Goyal personally walked to the participants’ seats to distribute certificates instead of calling them to the stage, a gesture that was widely appreciated by attendees.
RSLSA Member Secretary Hariom Sharma Atri said the training was conducted from June 1 to June 5, 2026, in accordance with standards set by the Mediation and Conciliation Project Committee (MCPC) of the Supreme Court.
A total of 28 retired judges from across Rajasthan participated in the programme.
The training covered modern mediation techniques, communication skills, dispute-resolution strategies, and practical procedures. Sessions were led by Labour Court Judge Balkrishna Goyal and national trainer and senior advocate Anuja Saxena.
Participants were trained through role-playing exercises, group discussions, and simulations based on real-life situations to help them understand the finer aspects of mediation.
Legal experts believe mediation is emerging as one of the most effective ways to tackle the growing backlog of cases in courts across the country.
Training experienced retired judges and involving them in mediation proceedings is expected to strengthen judicial reforms and contribute to faster dispute resolution in the long term.
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