January 28, 2019:

Statement referred to Lok Sabha starred question No. *305 dated 02.01.2019.

Summary of responses received from High Courts on Steps Taken Towards Reducing Pendency on the recommendations of Arrears Committees.

1.) Allahabad:  The High Court has framed “Saral Petty Offence Fine Deposit Scheme” (Power Jyoti Scheme) in order to reduce pendency of petty cases in theDistrict and Subordinate Courts and a Committee to monitor the Scheme has also been constituted. 212 Fast Track Courts have been created and Government Order regarding creation of 38Additional Courts has been issued. A committee to scrutinize and recommend the names of retired judicial officers for appointment of presiding officers to the Additional Court has also beenconstituted. Monthly pendency reduction campaigns are carried out. High Court Legal Services Committee has been constituted to give effect to policies, programmes and schemes of legal aid and legal services. Steps are also taken to impart 40 hours training on mediation to at least 500 judicial officers.

2.) High Court of Judicature at Hyderabad: Arrears Committee has been constituted. A number of circulars have been issued directing strict observance of Court timings, abstention from administrative work during court working hours, equitable allotment of work to all Additional District Judges and Principal District Court, monitoring and monthly review of the performance of judicial officers, disposal of cases by way of arbitration / conciliation / judicial settlement including Lok Adalat / mediation, etc. The High Court has adopted the Case Flow Management in Subordinate Court Rules.

3.) Bombay: A committee of two Judges has been constituted and periodical meetings are conducted. Steps for disposal of cases in the Subordinate Courts which include formulation of an 11 point programme for speedy disposal of cases have been taken. A Special Board Scheme, wherein 3 days in a week is earmarked for trials of cases pending for more than 5 years as Special Board Days, has been introduced. Special Drive for reduction of arrears of cases is also organized and a Committee headed by Principal District Judge has been constituted at District level to provide recommendation to the State Government to withdraw old and ineffective Government litigation.

4.) Calcutta: Extra units are given as incentive to the Judicial officers on disposal of cases pending for more than five years. Directions have been issued to dedicate one day in a week for hearing old cases. Sensitization on day management, time management and use of mediation as well as ADR are conducted. Lok Adalats are held regularly in different districts. In the High Court 50 „old motion hearing cases‟ are listed on a priority basis.

5.) Chhattisgarh: The Arrears Committee in its meeting has recommended the following:  Judges of the District Judiciary be granted additional units as incentives; and  Need to strength the Case Flow Management Rules for trial Courts.

6.) Delhi: The Committee has been constituted to suggestways and means of reducing pendency. At the District Judiciary, directions have been issued to give priority to 5 year plus cases. Additional units are given for disposal of such cases.

7.) Gujarat: Arrears Committee has been constituted and norms for disposal of cases by judicial officers of the subordinate courts have been revised. The High Court has established District and Sessions Courts in newly created District by the Government. A committee has been constituted for sensitization on family matters. Special Courts i.e., Commercial Courts, to try offences under the Companies Act 2013 and NIA have been established.

8.) Gauhati: The Arrears Committee of the High Court hasbeen monitoring the disposal of old cases. Cases up to 2008 are being listed on priority basis. Instructions have been issued to the District Courts to dispose old cases on top priority.

9.) Himachal Pradesh: The High Court of Himachal Pradesh has adopted the CMIS system for listing of cases and have prioritized disposal of certain cases. Lok Adalats are organized on a regular basis. Mediation centers have been set up. Instructions have been issued to subordinate courts to achieve the target of five plus zero pendency.

10.) Jammu & Kashmir: A number of circulars have been issued to the subordinate Courts. These include giving top priority to the disposal of old cases, ensuring expeditious disposal of cases relating to crime against women, children, differently abled, disposal of anti corruption cases in time bound manner. Additional units are given for disposal ofsuch cases. Lok Adalat and ADR are used for disposal of cases. 2 credit points are awarded to judicial officers for each case settled through mediation.

11.) Jharkhand: The State Government has been requested to create posts of section officer and legal assistants. At the district judiciary, priority is given to cases pending for more than 10 years. Guidelines relating to disposal of cases of under trial prisoners have been issued. In the High Court old admission cases are listed for 2 days and old hearing matters are listed for one day every week to prioritize disposal of 5 plus old cases.

12.) Karnataka: The Arrears Committee has formulated a guideline directing judicial officers to identify (a) 200 oldest cases to be taken up on priority and (b) 45 old cases among them for disposal within 3 months. General Circular has been issued providing for additional units for disposal of old cases.

13.) Kerala: Subordinate Courts have been directed to focus on disposal of five plus year old cases. High Court have been assigned TFD (targeted for Disposal) of cases listed up to 2010. One Bench of the High Court has been assigned to deal with five plus year old cases.

14.) Madhya Pradesh:  New Listing Policy has been introduced which identifies and classifies more than 5 year old cases to be listed mandatorily. 10 years old cases are also given priority. At the Subordinate courts, Arrears Committee cum Case Management Committee cum Committee for State Court Management System has been constituted. An Action Plan has been prepared to clear backlog of cases pending for more than 5 yrs. The District Judges in the State have been directed to furnish the information / report with regard to nature of cases pending for 5 yrs or more for certain offences.

15.) Madras: Directions have been issued to the subordinate judiciary to hear and dispose of old cases pending for more than 5 yrs on every Monday (criminal cases) and Wednesday (civil cases). Video conference is conducted on a regular basis between the Chief Justice, the member Judge of the Arrears Committee and the judges of the subordinate courts in the State of Tamil Nadu and the Union Territory of Puducherry to discuss and review the issue relating to pendency of old cases.

16.) Manipur: The High Court of Manipur has an Arrears Committee consisting of Hon‟ble Chief Justice as Chairman, two Senior most Judges of the High Court as Member and Registrar (Judicial) as Secretary. Regular meetings are held and disposal of cases are monitored by the Committee. Emphasis is made to dispose of cases which are more than 10 yrs old. Recently, in a meeting chaired by the Hon‟ble Chief Justice direction was also issued to all the District & Sessions Judges, Addl. District & Sessions Judges, Judges of Special Courts, Judges of Family Courts and Presiding Officers of MACT / Revenue / Co-operative Society Tribunal to dispose of cases of more than 10 yrs old within 10 months.

17.) Meghalaya: Arrears Committee has been reconstituted. 18 Orissa Arrears Committee was constituted as per instruction of Hon‟ble Apex Court for expeditious disposal of cases pending in the High Court. Necessary instructions have been imparted from time to time by the Arrears Committee for speedy disposal of cases.

19.) Patna: Directions have been issued to District and Sessions court to undertake special drive to dispose cases pending before 2000 within 3 months and to dispose of matter instituted before 2006 within 6 months. Target of 50 cases per month has been specified for disposal. Exclusive Benches have been constituted for disposal of criminal appeals especially pending since 1992 in the High Courts.

20.) Punjab & Haryana:  The High Court has introduced mechanism to list old cases on priority. The High Court has conceptualized Annual Action Plan 2016-17, fixing targets for all judicial officers (except District and Sessions Judges) in the Subordinate courts. Instructions have been issued to the Subordinate courts to dispose of cases which are more than 15 and 20 years within a period of 6 months and 3 months respectively. Further specific instructions to dispose of traffic cases and cases under Section 138 of Negotiable Instruments Act have also been issued.

21.) Rajasthan: Hon‟ble Arrears Committee has prepared an Action plan for speedy & time bound disposal of cases. An effective mechanism of monitoring was also evolved. Monthly progress reports are obtained to monitor timely disposal of cases by the Subordinate courts. Bimonthly meetings are convened under the Chairmanship of respective District Judge to discuss issues relating to work performance, pendency, etc. Old cases are listed regularly in the High Court.

22.) Sikkim:The Arrears Committee is convening regular monthly review meetings with judicial officers of the Subordinate Courts to ensure compliance with Subordinate Courts of Sikkim Case Flow Management Rules, 2006. The High Court has fixed norms for disposal of cases and additional units are given for disposal of such cases.

23.) Tripura: Matters regarding non execution of warrants in cases pending for more than five years have been taken up with the Director General of Police (DGP). DGP has constituted a cell at the District level headed by the Superintendent of Police to monitor the execution of all long pending warrants. An Action Plan to reduce the number of cases pending for more than 5 yrs has been prepared. Time frame for disposal of cases in the District Judiciary has been issued.

24.)Uttarakhand: On the recommendations of Arrears Committee and after approval of Hon`ble the Chief Justice, Subordinate Courts have been directed to dispose of by 31st March 2018, cases of all nature, which were instituted before 1st January, 2012. Arrears Committee at districts level has also been constituted.

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