The High Court of Allahabad has decided to revised its all earlier guidelines regarding opening and functioning of Courts during the Covid-19 pandemic and ordered for complete opening of the District Courts and Tribunals in UP the District Courts and Tribunals in UP.

The revised Guidelines are as follows:

  1. All the Courts (including tribunals) subordinate to the High Court of Judicature at Allahabad shall open to take up the Judicial work & Administrative matters, as per the applicable provisions, rules, guidelines and circulars issued from time to time.
  2. The Court shall not be closed, if a Covid positive case is found in the Court premises and the Court shall continue to work after complete sanitization, with the help of District Magistrate, other administrative officers & CMO/CMS. In case, the District Administration/ CMO concerned is of the opinion that the District/ Outlying Court campus should be closed for a particular period due to Covid-19 pandemic situation, then the District Court/Outlying Court may be closed for the said period with prior intimation mentioning the specific reasons to Allahabad High Court.
  3. The Presiding Officer shall take all possible steps to ensure that minimum number of parties/Counsels are present in the Court room at one time, for Court proceedings, but shall not prevent appearance of the parties in the cases, unless suffering some illness, to ensure physical distancing guidelines
  4. Masks shall be strictly used by everyone who enters into the Court premises as well as into the Court room. Sanitizer shall be arranged at the door of the Court room. Social distancing guidelines shall be followed in the Court room.
  5. Necessary co-operation may be taken with the concerned Bar Associations, after discussion with the Office Bearers, to restrict/ regulate the entry of Advocates/ Litigants into the Court Premises. As soon as the argument of Ld. Counsels are complete, the Advocates/litigants shall leave the Court room/premises, Only such Learned Advocates, Litigants may be permitted to enter into the Court premises, whose cases/matters are listed.
  6. District Judges/ PO’s shall ensure compliance of directions given by Hon’ble Apex Court/ High Court of Judicature at Allahabad in Judicial side and all directions/ guidelines issued by the Central Government & State Government regarding Covid-19.
  7. The above guidelines shall be applicable from 14.02.2022 till further orders .

The Court has also requested the Registry that the above directions may be communicated to the Presiding Officers of the other Courts/ Tribunals subordinate to the High Court of Judicature at Allahabad, for ensuring compliance in your district.

 

Picture Source :

 
Vishal Gupta