- (1.) Re.: Judicial Infrastructure :
(1.) Vide Order dated 12th July, 2010 read with Order dated 19th July, 2010, following three Committees, constituting three tiers, were set up by this Court. We re-produce Paragraph (14) of the I.A. No.279/2010, relating to constitution of three tier Committees, for ready reference from the interlocutory application read with Order dated 19th July, 2010: (i) At the District level, a District Committee headed by Principal District Judges be constituted of the following: 1] Principal District Judge 2] District Magistrate/Collector 3] Executive Engineer, PWD 4] Chief Architect/Deputy Architect (By Whatever designation called) (ii) At State level, a State Committee headed by Chief Secretary be constituted of the following: 1] Chief Secretary 2] Registrar General of the High Court 3] Principal Law Secretary (or Home Secretary as the case may be) (Member-Secretary) 4] Chief Engineer (State PWD) 5] Principal Secretary, PWD 6] Chief Architect 7] Principal Secretary (Finance) 8] Principal Secretary (Planning) (Union Territories Administrators will similarly constitute committees to be referred here as State Committee for convenience.) (iii) At Centre level, a Monitoring Committee headed by Secretary, Department of Justice be constitute of the following: 1] Secretary, Department of Justice; 2] Registrar General, High Court of Delhi; 3] Additional Secretary & F.A. (for Ministry of Law and Justice at Shastri Bhawan); 4] Joint Secretary, J-I, Department of Justice; 5] DDG, CPWD; 6] Director, HC & J (Member Secretary); 7] Mr. A.T.M. Sampath, Advocate (Invitee Member]
(2.) Till today, Action Taken Report on the directions given in our order dated 12th July, 2010, has not been submitted by any of the States/Union Territories through the Supreme Court Monitoring Committee. It is not even clear as to whether any meeting has been called for by the Chief Secretaries of the States, who are directed to head the State Committees. In the circumstances, as a matter of last opportunity, we adjourn this matter by four weeks to enable the Chief Secretaries of respective States and Administrators of Union Territories, who have been directed to head the State Committees, to submit the Status Report on the steps taken by them pursuant to the Order of this Court dated 12th July, 2010 read with Order dated 19th July, 2010 through the Supreme Court Monitoring Committee.;