Administrative Setup

The Administrative and Executive business/work of the High Court Registry has been distributed amongst the Registrars as follow as per Office Order No.HHC/Estt.1(18)/ 78-IX- Dated 11.12.2010 as-

I. Registrar General

1. Recruitment, promotion and transfers/postings of Judicial Officers; 
2. Representations of the Judicial Officers, Officers and staff of the Subordinate Courts;
3. Departmental examinations of the members of H.P. Judicial Service;
4. Disciplinary proceedings against the Judicial Officers;
5. Overall supervision of the working of the Registry;
6. Representations of the Officers and staff of the Registry;
7. Preparation of petitions, applications, plaints, replies, written statement etc. in all matters in which High Court is a party;
8. Annual Confidential Reports of the Officers and staff of the Registry; 
9. Disciplinary proceedings against the Officers and staff of the Registry;
10.Service Appeals of employees of High Court;
11.Recruitment and promotion of Officers and staff in the Registry;
12.Creation of posts of Officers and staff of the Registry;
13.Grant of license for running the canteen of the High Court;
14.Sending of various types of periodical statements of routine nature to the State Govt., Govt. of India and other Bodies, like the Parliament and the State Legislature; 
15.Forwarding of applications of Officers/Officials of the High Court for the jobs in other Departments of the Govt./Corporation etc.
16.Forwarding of applications for allotment of Govt. residential accommodation by the Officers and Officials of the Registry and those of the Subordinate Courts. However, the application for “out of turn” allotment shall be forwarded only after due approval by the Committee constituted for the purpose;
17.Signing of vouchers regarding deposit/withdrawal of money, award money, compensation etc. 
18.Matters relating to H.P. State Judicial Academy, Shimla, National Judicial Academy, Bhopal and all other Judicial Academies in the Country;
19.Arranging of various Conferences in the State Jointly with the Principal Ministerial Officer of the Hon’ble the Chief Justice’s Secretariat;
20.Organization of functions of the High Court;
21.Overall control and functioning of the Judges Branch;
22.All matters pertaining to construction/acquisition of sites/ requisitioning of buildings for the High Court/Subordinate Courts/residences of the Presiding Officers;
23.Purchase of furniture and furnishing articles for the High Court;
24.Protocol and paying personal attention to the matters relating to visit of VVIPs;
25.Incharge of the High Court Guest Houses/Sessions Houses in the State of Himachal Pradesh for looking after the affairs relating to maintenance, up-keep and furnishing etc.
26.Reservation of Guest Houses/Sessions Houses;
27.Appointment of Oath commissioners in the High Court, State Consumer Disputes Redressal Commission as also all District/Sub Divisional/Tehsil Headquarters etc.;
28.All P.I.L. matters;
29.All other administrative matters not assigned to any other Officer;
30.All such functions/duties that may be assigned by Hon’ble the Chief Justice/High Court;

II. Registrar (Vigilance) 

1.Complaints against Judicial Officers, Officers and staff of the High Court and Subordinate Courts;
2.Service appeals of employees of Subordinate Judiciary;
3.Grant of station leave/casual leave to Judicial Officers and permission to make use of earmarked vehicles by them;
4.Grant of earned leave to Judicial Officers and making leave arrangements including arrangements for looking after administrative and financial matters of courts during the leave period of Presiding Officers;
5.Declaration of Judicial Officers as Drawing & Disbursing Officers in respect of other Courts, during the leave period of Presiding Officers of those other Courts; 
6.Grant of increments to the Judicial Officers;
7.Computerization of High Court and Subordinate Courts and purchase of Hardware/software and other connected material required for computerization;
8.General vigilance of the staff of the Registry, particularly with regard to punctuality and regularity;
9.Enquiries into loss/misplacement of Judicial/ Administrative record of Subordinate Courts and High Court and re-construction thereof;
10.A.C.Rs. of Judicial Officers, except his/her own;
11.Permission in favour of Judicial Officers to proceed to a different station to conduct a departmental inquiry, or to attend an inquiry as witness or a Court as witness pursuant to notice/summons within the State by performing journey in official vehicle;
12.Providing assistance to the Hon’ble Chief Justice and Hon’ble Judges in inspection of District and Subordinate Courts;
13.Periodical Statements regarding NDPS Act, Mentally ill persons, Under Workmen Compensation Act, Non-deposit of Judicial Fine, Senior Citizens, Undertrial Prisoners, Spot Trial under MV Act, expeditious disposal of summary cases, Institution disposal and pendency of Civil and Criminal cases. 
14.Monthly work done statements (Civil and Criminal cases) in respect of Subordinate Courts, Monthly/Quarterly Assessments thereof.
15.Processing of periodical statements regarding Jail Inspection and reports regarding inspection of Subordinate Courts by the District & Sessions Judges and also reports regarding inspection of own courts by the Presiding Officers of the Subordinate Courts;
16.Member of the Project Monitoring Committee to monitor the Computerization proposal of the City Civil Courts in the State Capital;
17.All such functions/duties that may be assigned by Hon’ble the Chief Justice/High Court;

III Registrar (Subordinate Judiciary & Judicial)

1.Creation of posts of Judicial Officers and staff of Subordinate Courts; 
2.Conferment of Judicial powers on Officers of the Judiciary and executive Officers;
3.According of sanction for payment of rent for the accommodation hired for housing the Courts;
4.Processing of requests for advances and withdrawal from GPF received from Judicial Officers; 
5.Matters pertaining to holding of Circuit Courts by Judicial Officers;
6.Countersigning of T.A. bills/medical re-imbursement bills of members of H.P. Higher Judicial Service;
7.Pay fixation of Judicial Officers;
8.Signing of nomination forms of Judicial Officers;
9.Sanction to purchase furniture, fixtures by the Subordinate Courts upto the limit of Rs. 25,000/-. 
10.Purchase of furniture and furnishing articles for the Subordinate Courts;
11.All matters pertaining to Judicial Branch;
12.Judicial work as per powers delegated under Rules and Orders of the High Court;
13.Opinion/reports received from the Law Commission of India, Ministry of Law, Justice and Company Affairs;
14.Control & Supervision of Library Branch including purchases of library books for the High Court and the Subordinate Courts.
15.Circulation of Judgments received from Hon’ble Supreme Court as also those of the High Courts, which are ordered to be circulated;
16.According of administrative approval for binding of law books for the High Court & the Subordinate Courts;
17.Requisitions for judicial records from different Courts in the State – sending of records;
18.Monitoring of service of notices received from the Hon’ble Supreme Court;
19.Framing of all types of Rules relating to Judiciary, i.e. High Court Registry and the Subordinate Courts including amendments thereto or review thereof;
20.Forwarding of applications for allotment of Govt. residential accommodation by Judicial Officers on out of turn pursuant to the directions of the Hon’ble Supreme Court in All India Judges’ Association case;
21.Forwarding of a request to the State Govt. for providing new telephone connections for Courts and residences of Judicial Officers where the facility does not exist;
22. All such functions/duties that may be assigned by Hon’ble the Chief Justice/High Court;

IV Registrar (Administration)

1.Processing of all cases in which administrative approval/ expenditure sanction for making spending from S.O.E. (Office Expenses) are required, in respect of the High Court, as also the Subordinate Courts; 
2.Permission to use general pool vehicles by the visiting dignitaries, within 50 kms. of Shimla town;
3.To authorize the sending of High Court vehicles to Chandigarh for routine repair within the warranty period or for periodical maintenance/check/service by authorized dealers;
4.To send the staff cars for repairs through private workshops at Shimla;
5.Fixing/replacement of accessory items in official vehicles of the High Court/Subordinate Courts and replacement of tyres/tubes and batteries;
6.According of sanction for the auction of the condemned vehicles and unserviceable parts of the motor vehicles including tyres and tubes;
7.Matters pertaining to loans and advances for House construction, purchase of cars etc., by the officers/officials of the Registry.
8.Grant of annual increment to Class I and II Officers of the Registry;
9.Signing of nomination Forms of the Officers and employees of the Registry.
10.Grant of earned leave to Officers/Officials of the Registry;
11.Matter regarding providing of uniform to the Officers/Officials of the Registry
12.Livery articles for Class III and Class IV staff of the High Court;
13.To exercise powers to accord permission to Officers/Officials of this Registry for prosecution of higher studies;
14.Matters regarding advances and withdrawal from GPF in respect of the Officers/Officials of the Registry;
15.All such functions/duties that may be assigned by Hon’ble the Chief Justice/High Court;

NOTE: 

I. In the absence of the Registrar General from the headquarter, the senior most Judicial Officer in the Registry may officiate as Registrar General, provided orders to this effect are obtained from Hon’ble the Chief Justice specifically, every time when the Registrar General is absent from the Headquarter.

II. In the absence of Registrar General, his work will be looked after by the Registrar (Subordinate Judiciary & Judicial) and vice versa. In the absence of Registrar (Vigilance), his work will be looked after by the Registrar (Subordinate Judiciary & Judicial). In case, both the Registrar General and Registrar (Subordinate Judiciary & Judicial) are absent on account of leave etc. their work will be looked after by the Registrar (Vigilance) and in the absence of all the three of them, by the Registrar (Administration). Similarly, in the absence of Registrar (Administration), his work will be looked after by the Registrar (Vigilance) and if he is on leave or unavailable, then by the Registrar (Subordinate Judiciary & Judicial).

III.Items of work/business not covered hereby and assigned to any Officer, including a Judicial Officer posted in the High Court through any previous Office Order, shall continue to be performed by that Officer.

IV.This distribution of work will not affect any left out matter assigned/distributed through various office orders, from time to time.