MADHYA PRADESH STATE JUDICIAL ACADEMY, HIGH COURT OF M.P., JABALPUR
APPROVED TRAINING CALENDAR FOR THE YEAR 2017
|
S. No. |
Name of the Programme |
Target Group |
Date & Duration |
Venue |
Theme |
|
1. |
Induction Training Programme (Third Phase)
|
Newly Appointed Civil Judges Class II of 2015 Batch |
02.01.2017 to 28.01.2017 (four weeks) |
MPSJA |
After the Second Phase Induction Training, these Civil Judges are imparted field training for a period of three months. Thereafter, these Judges have to be imparted third phase induction training as per the approved scheme. |
|
2. |
Regional Conference on – Juvenile Justice & Capacity Building to ensure proper implementation of Law relating to Child (Joint initiative of MPSJA with UNICEF, MP & MPSLSA under the aegis of Juvenile Justice Committee, High Court of M.P.) |
All Stakeholders working under the Act |
07.01.2017 & 08.01.2017 (two days) |
Jabalpur |
As per the resolution of the meeting of the Juvenile Justice Committee of the High Court of M.P., Regional level Workshop on Juvenile Justice (Care & Protection of Children) Act, 2015 have to be organised for the duty holders under the Act. |
|
3. |
Workshop on – Sensitization towards Wildlife and Forest Crimes |
Judicial Officers, Prosecution Officers & Forest Officers (Seoni, Narsinghpur, Balaghat, Chhindwara, Mandla) |
14.01.2017
|
Karmajhiri (Seoni) |
|
|
4. |
Workshop on – Sensitization towards Wildlife and Forest Crimes |
Judicial Officers, Prosecution Officers & Forest Officers (Panna, Chhatarpur, Damoh, Tikamgarh, Satna, Rewa, Sagar) |
21.01.2017 |
Kanavati (Panna) |
|
|
5. |
Workshop on – Sensitization towards Wildlife and Forest Crimes |
Judicial Officers, Prosecution Officers & Forest Officers (Gwalior, Shivpuri, Sheopur, Bhind, Morena, Datia, Guna, Ashoknagar) |
28.01.2017 |
Deori (Morena) |
|
|
6. |
Regional Conference on – Family Laws |
40 Principal & Additional Principal Judges of Family Courts and Judges dealing with matrimonial cases (Betul, Chhindwara, Hoshangabad, Seoni, Balaghat, Mandla, Narsinghpur, Dindori and Harda) |
04.02.2017 (one day)
|
Chhindwara
|
As per the resolution dated 07.10.2016 of the Hon’ble Committee at High Court Level for Sensitization of Family Court matters, Regional Level Conferences at various regions of the State for addressing the issues of a particular region relating to family matters have to be organized |
|
7. |
Workshop on – Sensitization towards Wildlife and Forest Crimes |
Judicial Officers, Prosecution Officers & Forest Officers (Khandwa, Mandleshwar, Badwani, Burhanpur, Dhar, Jhabua) |
04.02.2017 |
Narmada Nagar (Khandwa) |
|
|
8. |
Second Refresher Course (First Batch) |
35 Civil Judges Class II of 2013 Batch |
06.02.2017 to 10.02.2017 (one week) |
MPSJA |
Civil Judges Class II of 2013 has to be imparted one week Refresher Course for continuous judicial education purpose as per the approved scheme |
|
9. |
Workshop on – Professionalism at Work Place |
Staff of the High Court |
11.02.2017 (one day) |
Conference Hall, High Court of M.P., Jabalpur |
As per the direction of Hon’ble the Chief Justice, the capabilities and performance with regard to professional standards to be observed by the Employer and the employee and to remind them about the necessity of professionalism, workshops are to be organized for Officers as well as officials of the Principal Seat as well as Benches of the High Court so as to enhance their effectiveness and excellence in the working. |
|
10. |
Workshop on – Sensitization towards Wildlife and Forest Crimes |
Judicial Officers, Prosecution Officers & Forest Officers (Ujjain, Neemuch, Mandsaur, Alirajpur, Shajapur, Rajgarh, Indore, Dewas, Agar-Malwa, Ratlam) |
11.02.2017 |
Kheoni (Dewas) |
|
|
11. |
Workshop on – Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection ) Act, 1994 |
Judges of all cadre |
12.02.2017 |
MPSJA |
|
|
12. |
Second Refresher Course (Second Batch) |
35 Civil Judges Class II of 2013 Batch |
13.02.2017 to 17.02.2017 (one week) |
MPSJA |
Same as Sl No. 8 |
|
13. |
Workshop on – Consumer Protection Act, 1986
|
Presiding Officers and Members of the of District Consumer Redressal Fora |
18.02.2017 & 19.02.2017 (two days) |
MPSJA |
For acquainting them with the knowledge of law and procedure of the Consumer Fora on regular basis and to refresh their knowledge.
* The Academy shall provide only logistic support |
|
14. |
Workshop on – Motor Accident Claim Cases and Key issues relating to appeals and revisions |
Judges of ADJ cadre (Ashoknagar, Bhind, Datia, Guna, Gwalior, Morena, Rajgarh, Sheopur and Shivpuri) |
18.02.2017 |
Shivpuri |
|
|
15. |
Workshop on – Sensitization towards Wildlife and Forest Crimes |
Judicial Officers, Prosecution Officers & Forest Officers (Hoshnagabad, Harda, Bhopal, Betul, Sehore, Vidisha, Raisen) |
18.02.2017 |
Madhai (Hoshangabad) |
|
|
16. |
Regional Conference on – Family Laws |
40 Principal & Additional Principal Judges of Family Courts and Judges dealing with matrimonial cases (Burhanpur, Dewas, Dhar, Indore, Khandwa, Mandsaur, Neemuch, Ratlam, Shahjapur, Ujjain, Rajgarh and Sehore) |
25.02.2017 (one day)
|
Ujjain |
Same as Sl. No. 6 |
|
17. |
Workshop on – Sensitization towards Wildlife and Forest Crimes |
Judicial Officers, Prosecution Officers & Forest Officers (Katni, Umariya, Shahdol, Dindori, Anuppur, Sidhi, Singrouli, Jabalpur) |
25.02.2017 |
Tala (Umariya) |
|
|
18. |
First Refresher Course |
Civil Judges Class II of 2014 Batch |
27.02.2017 to 04.03.2017 (one week) |
MPSJA |
Civil Judges Class II of 2014 Batch after their Induction Training were posted in regular Courts. They have to be imparted five days Refresher Course for continuous judicial education purpose as per the approved scheme |
|
19. |
Induction Training Programme (First Phase) (Batch I) |
47 Newly Appointed Civil Judges Class II of 2017 Batch |
06.03.2017 to 01.04.2017 (four weeks) |
MPSJA |
High Court has recruited (in all 94) Civil Judges Class II in the year 2017 to whom MPSJA has to impart Induction Training as per the approved Training Scheme, in three phases after regular interval of field training |
|
20. |
Workshop on – Motor Accident Claim Cases and Key issues relating to appeals and revisions |
Judges of ADJ cadre (Chhatarpur, Damoh, Jabalpur, Katni, Panna, Raisen, Sagar, Tikamgarh and Vidisha)
|
11.03.2017 |
Sagar |
|
|
21. |
Workshop on – Motor Accident Claim Cases and Key issues relating to appeals and revisions |
Judges of ADJ cadre (Balaghat, Betul, Chhindwara, Harda, Hoshangabad, Khandwa, Narsinghpur and Seoni) |
18.03.2017 |
Chhindwara |
|
|
22. |
Regional Conference – on Family Laws |
40 Principal & Additional Principal Judges of Family Courts and Judges dealing with matrimonial cases (Ashoknagar, Datia, Bhind, Gwalior, Morena, Shivpuri , Sheopur andGuna) |
01.04.2017 (one day)
|
Guna |
Same as Sl. No. 6 |
|
23.
|
Specialized Training Programme at State Forensic Science Laboratory, Sagar
|
Newly appointed/promoted Judges of HJS Cadre |
10.04.2017 to 12.04.2017 (three days) |
Sagar |
Specialized Training Programmes were organized at Forensic Science Laboratory, Sagar with the Grants of XIII Finance Commission in which almost all the Additional District Judges posted during that period were imparted training. The ADJs promoted/appointed thereafter will be imparted training in this Year |
|
24. |
Foundation/Orientation Course |
Directly appointed District Judges Entry Level from the Bar |
10.04.2017 to 22.04.2017 (two weeks) |
MPSJA |
The appointment orders of ADJs selected from the Bar are to be issued by the High Court shortly and MPSJA has to impart Induction Training as per the approved Training Scheme. |
|
25. |
Workshop on – Consumer Protection Act, 1986
|
Presiding Officers and Members of the of District Consumer Redressal Fora |
15.04.2017 & 16.04.2017 (two days) |
MPSJA |
Same as Sl. No. 13 |
|
26. |
Advance Course |
District Judges Entry Level promoted in this year |
17.04.2017 to 22.04.2017 (one week) |
MPSJA |
During the years 2017 some ADJs were promoted from Civil Judge Senior Division as well as some Judicial Officers are selected after facing the Limited Competitive Examination. At this level, Judges are supposed to deal with not only sessions trials but also act as appellate/ revisional Court for which a short term Institutional Training as continuous judicial education is required. |
|
27. |
Two days Colloquium on – Issues and Challenges relating to cases under theft of Electricity |
Special Judges dealing cases under the Act |
21.04.2017 & 22.04.2017 (two days) |
Bhopal |
The Judges are required to be sensitized in this particular area of law to meet the growing number of cases under the Electricity Act |
|
28. |
Induction Training Programme (First Phase) (Batch II) |
47 Newly Appointed Civil Judges Class II of 2017 Batch |
24.04.2017 to 19.05.2017 (four weeks) |
MPSJA |
Same as Sl. No. 19 |
|
29. |
Specialized Training Programme for Advocates |
Advocates enrolled in the Bar |
22.05.2017 to 25.05.2017 (four days) |
Gwalior |
As directed by Hon’ble the Chief Justice, educational programmes have to be conducted for the Advocates to improve their knowledge base to compete the HJS examination |
|
30. |
Specialized Training Programme for Prosecutors |
Public Prosecutors and Additional Public Prosecutors |
27.05.2017 & 28.05.2017 (two days) |
MPSJA |
As mandated by NJAC, specialized programme is to be conducted to acquaint them with the nuances of law and to improve their knowledge base |
|
31. |
Workshop for Administrative Staff of District Court |
Office Superintendents from all Districts |
30.05.2017 & 31.05.2017 (two days) |
MPSJA |
As mandated by NJAC, specialized programme is to be imparted to Office Superintendents for better understanding of rules and regulations and to ensure assistance in administration of District |
|
32. |
Induction Training Programme (Second Phase) (Batch I) |
47 Newly Appointed Civil Judges Class II of 2017 Batch |
19.06.2017 to 14.07.2017 (four weeks) |
MPSJA |
After the First Phase Induction Training, these Civil Judges are imparted field training for a period of three months. Thereafter, these Judges are to be imparted second phase induction training as per the approved scheme |
|
33. |
Specialized Training Programme at State Medico-Legal Institute, Bhopal |
Newly appointed/promoted Judges of HJS Cadre |
10.07.2017 to 12.07.2017 (three days) |
Bhopal |
Specialized Training Programmes were organized at Medico-Legal Institute, Bhopal with the Grants of XIII Finance Commission in which almost all the Additional District Judges posted during that period were imparted training. The ADJs promoted/ appointed thereafter will be imparted training in this Year |
|
34. |
Advance Course Programme for the Presiding Officers of the Labour Courts |
Presiding Officers of Labour Courts & Judicial Officers posted on deputation |
21.07.2017 & 22.07.2017 (two days)
|
MPSJA |
The Presiding Officers of the Labour Courts are under the administrative control of the High Court. So specialized training is to be imparted for acquainting them with the nuances of the Labour Laws |
|
35. |
Foundation Course (Second Phase) |
Newly Appointed ADJs from the Bar |
24.07.2017 to 05.08.2017 (two weeks) |
MPSJA |
As per the approved Training Scheme Foundation course training for one month is to be imparted to the newly appointed ADJs. from Bar in two phases |
|
36. |
Workshop on – Key issues and Challenges under N.D.P.S. Act, 1985 |
Special Judges dealing cases under the Act |
18.08.2017 & 19.08.2017 (two days) |
MPSJA |
The idea behind organizing this workshop is to equip the Special Judges dealing cases under the Act with requisite knowledge of various legal issues and skills for effective and expeditious dispensation of justice in this particular area of law. |
|
37. |
Colloquium for District Judges |
District Judges across the State |
26.08.2017 (one day) |
MPSJA |
The Principal District Judges are the role models of District Judiciary. Their role is very crucial pertaining to administration of justice. So looking to the role and importance under the administration of justice, workshop for all the District Judges of the State is to be organized. |
|
38. |
Induction Training Programme (Second Phase) (Batch II) |
45 Newly Appointed Civil Judges Class II of 2017 Batch |
28.08.2017 to 23.09.2017 (four weeks) |
MPSJA |
Same as Sl. No. 32 |
|
39. |
Two Days Course on – Cyber Laws & Electronic Evidence |
40 Judges of all cadre |
06.10.2017 & 07.10.2017 (two days) |
MPSJA
|
The issues relating to cyber crime has increased tremendously and in most of the cases, evidence in form of electronic/digital evidence has been adduced. Therefore, to address these issues, there is an ever growing need to provide adequate training to the judges of the district judiciary of the State. |
|
40. |
Workshop on – Key issues and challenges under Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 |
Special Judges dealing cases under the Act |
13.10.2017 & 14.10.2017 (two days) |
MPSJA |
The idea behind organizing this workshop is to equip the Special Judges dealing cases under the Act with requisite knowledge of various legal issues and skills for effective and expeditious dispensation of justice in this particular area of law. |
|
41.
|
Induction Training Programme (Third Phase) (Batch I) |
47 Newly Appointed Civil Judges Class II of 2017 Batch |
23.10.2017 to 17.11.2017 (four weeks) |
MPSJA |
After the Second Phase Induction Training, these Civil Judges are imparted field training for a period of three months. Thereafter, these Judges have to be imparted third phase induction training as per the approved scheme. |
|
42. |
Specialized Training Programme for Advocates |
Advocates enrolled in the Bar |
01.11.2017 to 04.11.2017 (four days) |
Indore |
Same as Sl No. 29 |
|
43. |
Workshop on – Claim Cases under Motor Vehicles Act, 1988
|
Judges of the State dealing with motor accident claims |
24.11.2017 & 25.11.2017 (two days) |
MPSJA |
The Judges are required to be sensitized with recent amendments and trends in law relating to motor accident claims |
|
44. |
Workshop on Negotiable Instruments Act, 1881 |
Judicial Magistrates working under the Act |
01.12.2017 & 02.12.2017 (two days) |
MPSJA |
This Workshop has been conceived and designed for the Principal Magistrates dealing cases arising under Negotiable Instruments Act, particularly Section 138 of the Act in the background of phenomenal increase in the number of cases relating to dishonour of cheques. In some of the districts of Madhya Pradesh, Courts are flooded with cases arising u/s 138 of N.I. Act. The situation is quite alarming and the judges are finding it very difficult to dispose of these cases with promptitude, particularly, within the time frame of six months as provided under Section 143 (3) of the Act. Apart that the Judges have to be sensitized regarding the latest amendments carried out in the Act. |
|
45. |
Two days Workshop on – Key issues under the Anti-Corruption Laws
|
All Special Judges of the State appointed under the Act |
08.12.2017 & 09.12.2017 (two days) |
MPSJA |
The idea behind organizing this Workshop is to equip the Special Judges dealing cases under the Act with requisite knowledge of various legal issues and skills for effective and expeditious dispensation of justice in cases involving corruption by public servants |
|
46. |
Workshop on – Key issues of recent laws relating to Crime against Women & Children including Protection of Women from Domestic Violence Act, 2005 & POCSO Act, 2012
|
Judicial Magistrates dealing with such type of cases |
15.12.2017 (one day) |
MPSJA |
Crime against women and children has been on the rise and through this workshop an attempt is made to focus on various issues on the subject to enable the Judges to work with proper mindset and sensitization as they have a pivotal role in this respect and are expected to respond to the needs of the society. |
|
47. |
Workshop for Chief Judicial Magistrates |
Chief Judicial Magistrates of the State |
16.12.2017 (one day) |
MPSJA |
Chief Judicial Magistrates are the head of the Magisterial Courts and their role in administration of criminal justice at the level of district judiciary is significant. Therefore, looking to their role and importance a workshop may be conducted. |
|
48. |
Two days Workshop on – Land Acquisition Laws |
40 Judges of HJS Cadre |
22.12.2017 & 23.12.2017 (two days) |
Indore |
The Judges are required to be sensitized in this public welfare legislation. They need to be enlightened with the nuances and complexities involved in cases under the Land Acquisition Act, 1894 and the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 |