The Madras High Court has issued instructions to all the Judicial Officers of Tamil Nadu State Judicial Service and Puducherry Judicial Service with regard to code of conduct.

The following instructions are issued to all the Judicial Officers in the Tamil Nadu State Judicial Service and Puducherry Judicial Service:

  1. The Judicial Officers shall stop the practice of .presenting shawls, mementos, bouquet, garlands, fruits and gifts to the Hon'ble Judges at the time of meeting the Hon'ble Judges of High Court.
  2. Judicial Officers shall not stand or wait on the wad side at the outskirts of the town or city to receive the Hon'ble Judges of the High Court. However, when the Hon'ble Judges of High Court make an official visit. to any place by car, a responsible member of the staff shall receive the Hon'ble Judges at the outskirts of the town or city and guide the vehicle to ensure the safe arrival of the Hon'ble Judges at the place of accommodation without any inconvenience on the way.
  3. The Judicial Officers shall not visit the residences of the Hon'ble Judges of High Court, requesting pwmotion, transfer or any kind of favours.
  4. If the Hon'ble Judges of High Court, make private visit, the Hon'ble Judges shall be received only by the Judicial Officer deputed for pwtocol duty at the place where accommodation is pwvided or at the railway station where the Hon'ble Judges alights or at the airport, in case it happens to be outside Court hours. If the visit is during Court hours, the Hon'ble Judges shall be received by a responsible member of the staff only.
  5. During the official visit of the Hon'ble Judges of the High Court, if the visit is during Court hours, the Hon'ble Judges shall be received only by a responsible member of the staff and not by any Judicial Officer. If the visit is outside the Court hours, the highest Judicial Officer (not all Judicial Officers) on protocol duty shall receive the Hon'ble Judges.
  6.  The Judicial Officers shall not leave the Court during Court hours at any cost.
  7. The Judicial Officers shall not address any communication directly to the Hon'ble Judges.
  8. The communications are to be addressed only to the Registry and the Registry will place such papers immediately before the Hon'ble The Chief Justice / Hon'ble Portfolio Judges for necessary action.
  9. No Judicial Officer shall receive any hospitality from any. advocate or litigant public and it is strictly prohibited.
  10. No Guard of Honour shall be arranged in the case of the Hon'ble Judges' private visit. However, all security arrangements should be made.
  11.  Since the Hon'ble Judges of the High Court defray the expenses during the private visit to any place, the Judicial Officers shall not seek the assistance of any other person in connection with meeting the expenses thereof.
  12. Whenever Hon'ble Judges of Madras High Court or any of the Hon'ble Judges of any Court make private visit or official visit to various Districts in Tamil Nadu, during court hours or otherwise, the senior most staff member to be nominated by the Principal District Judge / Unit Head of the respective Districts, alone shall receive / send off the Hon'ble Judges at the railway station or at the airport where the Hon'ble Judges alight and at the place where accommodation is provided. Except the said staff member, no Judicial Officer shall receive / send off the Hon'ble Judges during court hours.
  13. All the Judicial Officers shall avoid wearing of black coats and black tie outside Court premises and there is no restriction to wear coats and ties of their choice other than black coats and black ties or resemblance of black colour.
  14. There is no compulsion on.the part of the Judicial.9fficers to be present during the visit of Hon'ble Judges of High Courts, unless their presence is warranted officially or on courtesy call 

Picture Source :

 
Vishal Gupta