GNLU is going to organize One Day Conference on Backlog of Cases and Court Management under the aegis of Department of Justice, Ministry of Law, Govt. of India on February 22, 2019.

ABOUT THE CONFERENCE

Judicial pendency has always been an area of discussion since India got freedom and even after seven decades from independence, this evil is not diminishing. At present, total 2,91,31,931(About three crores) cases (civil and criminal) are pending in Indian courts .
No doubt, there has been positive efforts like overhauling procedural laws, setting up of tribunals, promoting alternative dispute resolution methods from legislature as well as from judiciary to curb this menace but the results are not very motivating. The main reasons behind the pendency are- heavy workload on the judges, insufficient strength of judges, insufficient human resource and infrastructure in courts, lengthy and cumbersome procedures which do not necessarily require judicial mind etc.
There is a very old proverb of justice that “Justice should not only be done, it must also seem to be done” but when a litigant is made to wait for years and then he gets the judgment in his favour than justice is only done and in no manner it can be said that justice is seemed to be done. Moreover the Fundamental right of speedy trial and speedy justice is also violated if the decision is pronounced after many years of hearing.

An important area, which can surely decrease the pendency in significant way, is efficient Court Management System in Judiciary. Courts are being managed by same individuals and in routine manner. Time has come when new techniques and technologies must be adopted by the judiciary for the court management staff and more qualified and efficient staff must be appointed. Looking at this, 13th Finance Commission allocated Rs. 300 Cr. for appointment of Court Managers across country. In last five years, states have started appointing court managers in their respective courts. But there are some states which have been lagging behind in implementing the said policy. In a recent case also , the Supreme Court has directed the Government to appoint professionally qualified Court Managers (Preferably with an MBA degree) in all Principal District and Sessions Courts for better court administration. This conference will focus on the unexplored, unattended, unaddressed reasons behind the backlog of cases and will try to find out what are the positive changes that can be done in court management techniques thereby addressing the menace of judicial backlog.

Contact Details
Dr. Kalpeshkumar LGupta (Assistant Professor – Research)
Email :- kgupta@gnlu.ac.in, Mob. 81286 50857, 99248 97691
Mr. Mradul Mishra (Assistant Professor – Research)
Email :- mmishra@gnlu.ac.in, Mob. 81286 50835, 99195 49988

For more details, refer NBC GNLU DoJ Brochure Dec 24

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