Recently, in a decisive administrative move, the Bombay High Court has mandated all judicial officers across Maharashtra and Goa to upload orders and judgments on the CIS system on the very day they are pronounced, warning that any delay without justification will attract disciplinary consequences, marking a strong push toward transparency and accountability in the judiciary.
The directive comes in response to persistent irregularities observed during inspections of subordinate courts, where delays in uploading judgments, prolonged reservation of orders, and lapses in courtroom discipline had surfaced as recurring concerns. The High Court noted instances of judicial officers deviating from prescribed court timings, failing to record evidence despite scheduled hearings, and even leaving headquarters without prior approval. Against this backdrop, the Court has now imposed a structured compliance mechanism requiring officers not only to ensure same-day uploads but also to explain any deviation, while reinforcing that court records must not be retained post-disposal of cases.
The Court emphasised that failure to upload judgments within the stipulated timeframe would amount to “misconduct touching to the integrity of judicial officer.” It further directed officers to submit monthly compliance certificates, cautioning that any discrepancy in such declarations could trigger immediate suspension without departmental inquiry. The Court also prohibited retention of disposed case files, signaling zero tolerance for procedural laxity. The circular, routed through Principal District Judges, places the burden of strict enforcement squarely on the judicial hierarchy.
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