Madhya Pradesh State Judicial Academy

S.No.

Name of the Programme

Target Group

Date & Duration

Venue

Object/ Reason

Part-I - Induction Training Course for Civil Judges (Entry Level) 

1. (i)

Induction Training Course   for Civil Judges (Entry Level) 

(Institutional Second Phase) 

 1 Civil Judge(Entry Level) of 2023 Batch

 20.01.2025 

to 

14.02.2025

(four weeks)

MPSJA

As per the Training Scheme, it is mandatory for the Academy to impart Induction Training in three phases after regular interval of field training each of four weeks duration.

(ii)

Induction Training Course for Civil Judges (Entry Level) 

(Institutional First Phase)   

Civil Judges (Entry Level) of proposed recruitment 2025

 16.06.2025 

to 

11.07.2025

(four weeks) 

MPSJA

As per the information received from the Examination Cell, selection process of filling up of 195 posts of Civil Judges, Junior Division is in process.  

     After their appointment, as per the Training Scheme, it is mandatory for the Academy to impart Induction Training in three phases after regular interval of field training each of four weeks duration. 

(iii)

Induction Training Course   for Civil Judges (Entry Level) 

(Institutional Final Phase) 

 1 Civil Judge(Entry Level) of 2023 Batch

04.08.2025 

to 

12.09.2025

 (six weeks)

MPSJA

Same as at S.No. 1(i)

(iv)

Induction Training Course   for Civil Judges (Entry Level) 

(Institutional Second Phase) 

Civil Judges (Entry Level) of proposed recruitment 2025

24.11.2025 

to 

19.12.2025 

(four weeks)

MPSJA

  Same as at S.No. 1(ii)

Part-IIA - Orientation Training Course for District Judges (Entry Level) directly appointed from the Bar

2 (i). 

Foundation Training Course for the District Judges (Entry Level)  (Previous Phase)

District Judges                    (Entry Level) appointed  directly  from the Bar (Proposed recruitment 2025)

07.07.2025 

to 

02.08.2025 

(four weeks)

MPSJA

As per the information received from the Examination Cell, selection process of filling up of 22 posts of District Judges (Entry Level) Direct Recruitment from  is  to be initiated and the same will be completed by 30^th April, 2025.

           As per the Training Scheme, it is mandatory for the Academy to impart Institutional Training as Foundation Course in two phases after regular interval of field training.

(ii).

Foundation Training Course for the District Judges (Entry Level)  (Final   Phase)

District Judges                    (Entry Level) appointed  directly  from the Bar (Proposed recruitment 2025)

27.10.2025 

to 

22.11.2025 

(four weeks)

MPSJA

Same as at S.No. 2(i)

Part-IIB - Institutional Advance Training Course for District Judges (Entry Level) on Promotion

3.

Institutional Advance Training Course for District Judges (Entry Level) 

District Judges                     (Entry Level) appointed  on promotion  from                    Civil Judge Senior Division, Suitability Test and Limited Competitive Exam of 2024-25

 04.02.2025 

to 

01.03.2025

(four weeks) 

MPSJA

As per the information received from the Examination Cell,  33   Judicial Officers   from the  Suitability Test  and 4 Judicial Officers from the Limited Competitive Examination were selected for the post District Judge (Entry Level).    Some Judicial Officers may also be promoted from senior Civil Judges this year. 

        As per the Training Scheme, it is mandatory for the Academy to impart Advance Course to District Judge (Entry Level) promoted from senior  Civil Judge as well as Judges  selected after facing the Limited Competitive Examination and through Suitability Test. The object behind this training is to provide necessary guidance to these Judges, as at this level, they are supposed to deal with not only sessions trials but also act as appellate/ revisional Court.

            Apart that, looking to the importance of pedagogy,  training may be imparted through different methodologies including Drishyam vidhi, audio-video clippings etc. to get the desired results of the training. 

Part-III - Refresher Course for Civil Judges (Entry Level)

4.

Refresher Course for Civil Judges 

(on completion of 1 year service) 

Civil Judges Junior Division  (Entry Level) of 2022 Batch

06.01.2025 

to 

11.01.2025

 (one week)

(Group-I)

(Postponed)

MPSJA

As per the Training Scheme, it is mandatory for the Academy to impart Refresher training to the Civil Judges  (Entry Level) to update and refresh their legal skills after one year of holding independent courts. 118 Civil Judges have to be imparted training.

    Apart that, looking to the importance of pedagogy,  training may be imparted through different methodologies including Drishyam vidhi, audio-video clippings etc. to get the desired results of the training. 

20.01.2025 

to 

25.01.2025

 (one week) (Group-II)

(Postponed)

Part-IV - Refresher Course for District Judges (Entry Level)

5.

Refresher Course for District Judges (Entry Level)

(on completion of 1 year of service)

District Judges

(Entry Level) appointed on promotion from  Civil Judge   Senior Division and recruited directly  from Bar in 2023

21.04.2025 

to 

26.04.2025

(one week)

MPSJA

As per the Training Scheme, it is mandatory for the Academy to impart Refresher training to the District Judges (Entry Level) to update and refresh their legal skills after one year of holding independent courts. Four District Judges have to be imparted training.

       Apart that, looking to the importance of pedagogy,  training may be imparted through different methodologies including Drishyam vidhi, audio-video clippings etc. to get the desired results of the training. 

Part-V -  In-service/Mid-career Judicial Educational Programmes

6.

Refresher Course for Civil Judges 

(on completion of 5 years service) 

Civil Judges Senior Division 

(2019)

24.03.2025

to

29.03.2025

 (one week) (Group-I)

MPSJA

As per the Scheme, Civil Judges Senior Division  after completion of their five years service are required to be imparted Refresher Training as continuous education programme   to refresh and update their legal knowledge and also on new developments of law. Such Judges of 2019 Batch are to be imparted training.

      Apart that, looking to the importance of pedagogy,  training may be imparted through different methodologies including Drishyam vidhi, audio-video clippings etc. to get the desired results of the training. 

28.04.2025

to

03.05.2025

 (one week) (Group-II)

7.

Refresher Course for District Judges 

(on completion of 5 years service)

District Judges 

(Entry Level & Selection Grade)

27.01.2025 

to 

01.02.2025 

 (one week)

(Group-I)

MPSJA

District Judges after completion of their five years service are required to be imparted Refresher Training as continuous education programme to refresh and update their legal knowledge and also the new developments of law. Such District Judges (Entry Level & Selection Grade) are to be imparted training

   Apart that, looking to the importance of pedagogy,  training may be imparted through different methodologies including Drishyam vidhi, audio-video clippings etc. to get the desired results of the training. 

17.03.2025 

to 

22.03.2025 

 (one week) 

(Group-II)

Specialized Judicial Educational Programmes to be conducted in the Academy

8.

Conference for Principal District & Sessions Judges

Principal District & Sessions Judges of the State & Senior District & Additional Sessions Judges

18.01.2025 

& 

19.01.2025

(two days)

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, programme for all the District Judges of the State is to be organized.

9.

Workshop on – Key issues relating to  Juvenile Justice 

Principal Magistrates and all other stakeholders working under the system

16.05.2025 

&

 17.05.2025 

(two days

MPSJA 

To sensitize all the stakeholders of Juvenile Justice System with the nuances of the Act  for its better implementation. The Principal Magistrates shall attend the workshop on both the days and other stakeholder will attend the workshop on 17.05.2025.

10.

Symposium on  –   Key issues relating to Forest & Wild Life Laws 

Judicial Magistrates dealing with cases under Forest & Wild Life Laws and Forest Officers

 04.07.2025 

&

 05.07.2025

 (two days)

MPSJA

Forests and wild life are one of the most valuable resources and gifts of nature, they play a key role in the maintenance of climate, rain-patterns, water and soil conservation.   Therefore, to sensitize the Judges on various issues of forest and wild life laws this programme is designed.   

11.

Conference for Chief Judicial Magistrates

Chief Judicial Magistrates of the State

11.07.2025 

& 

12.07.2025

(two days) 

 MPSJA

The Chief Judicial Magistrates are the head of Magistracy Courts.  Their role is very crucial pertaining to criminal administration of justice.  So looking to their role and importance, programme for all the Chief Judicial Magistrates of the State is to be organized.

12.

Workshop on – Key issues relating to the POCSO Act with special reference to amendment relating to sexual offences, trial and enquiry in Children’s Court

Judges dealing with cases under POCSO Act

25.07.2025

&

26.07.2025

(two days)

MPSJA

To educate the Judges regarding nuances of the amended Act and also to acquaint them with the procedure of proper implementation of particular field of law

13.

Workshop on  –   Commercial Courts  Act, 2015

Presiding Judges of the Commercial Courts in the State and also few Additional Judges of the cadre of District Judge and Civil Judge, Senior Division

08.08.2025

& 

09.08.2025

(two days)

MPSJA 

Being a new concept, to update with law and procedure of Commercial Courts, this programme is necessary.

14.

Interactive Session on – Trial of offences arising under Narcotic Drugs & Psychotropic Substances Act, 1985

Special Judges dealing with cases under NDPS Act

23.08.2025

(one day)

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.

15.

Conference on – Family Laws and Gender Justice

Principal and Additional Principal Judges of Family Courts and Judges dealing with matrimonial cases

29.08.2025 

& 

30.08.2025 

(two days) 

MPSJA

Looking to the peculiar feature of family and matrimonial disputes, the law has throughout favoured a preferential and specialized treatment for their judicial determination. Therefore, to sensitize the Judges, this workshop is devised.   

16.

Conference on –  Key issues relating to the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 

Special Judges dealing with cases under SC & ST (PA) Act

27.09.2025

(one day)

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.

17.

Conference on – Key issues relating to Anti-Corruption Laws 

Judges dealing with cases under Anti-Corruption Laws

11.10.2025

(one day)

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

18.

Workshop on – Key issues relating to   Labour Laws

Presiding Judges of  Labour Courts

13.11.2025

& 

14.11.2025 

(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.

19.

Conference on – Issues and Challenges relating to cases under the Electricity Act

Special Judges dealing with cases under   the Electricity  Act

20.12.2025

(one day)

MPSJA

The Judges are required to be sensitized in this particular area of law to meet the growing number of cases under the Electricity Act

Specialized Judicial Educational Programmes to be conducted through online and other modes of telecommunication

20.

Interactive Session  on –  Key issues relating to cases under the Protection of Women from Domestic Violence Act,2005       and maintenance  u/s 144        BNSS (S. 125 Cr.P.C.)

Judges dealing with cases under    PWDVA Act 

08.02.2025 

(one day)

MPSJA/

District Headquarters

Cases relating to domestic violence have 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.

21. 

Awareness programme on – Sentencing Policy, Presumption under different laws and importance of Accused Statement

Judges of all cadre 

22.02.2025

  (one day)

MPSJA/ District Headquarters

The programme is being conducted in compliance of the judgment dated 11.05.2023 passed by Hon’ble Supreme Court in Criminal Appeal No. 1471 of 2023 – Raj Kumar @ Suman v. State (NCT of Delhi).  While referring to the verdict passed by the Supreme Court in the case of Tara Singh v. State, 1951 SCC OnLine SC 49 wherein it has mentioned that in many cases scant attention is paid to the salutary provisions of Section 342 of CrPC, 1898. Despite lapse of more than seven decades, defaults are being observed in large number of cases. Direction has been given to the National and State Judicial Academies to sensitize  the Judicial Officers to take benefit of sub-section (5) of Section 313 CrPC while recording evidence.

22.

Awareness Programme on –  Civil Appeals, Criminal Appeals and Criminal Revisions

Judges of HJS cadre 

05.04.2025

(one day)

MPSJA/

District Headquarters

The target group of the programme is quite experienced.  Looking to the fact that their field of law has widened after being promoted as District  Judge (Entry Level), they have to shoulder new responsibilities.  Hence to guide these Judges, the Course is designed after taking into consideration the specific needs of the target group.

23.

Workshop on – Emerging trends in Cyber Crimes: New tools & techniques of collection of evidence and its legal perspective 

Judges of all cadre

28.06.2025

(one day)

MPSJA/

District Headquarters

Cases relating to cyber crimes are increasing day by day.   It would be the need of hour to sensitize the Judicial Officers dealing with these cases regarding the nuances and tools and techniques for disposing of these cases.

24.

Awareness programme on – Vulnerable Witness Scheme

Judges of all cadre 

02.08.2025

(one day)

MPSJA/

District Headquarters

On the directions of the                    Hon’ble Supreme Court in                    Smriti Tukaram Badade v. State  of Maharashtra and ors.                Criminal Appeal No. 1101/2019, sensitization programmes have to be conducted.

25.

Specialised Educational Programme on – Motor Accident Claim cases

Judges dealing with Motor Accident Claim Cases

20.09.2025

(one day)

MPSJA/

District Headquarters

To focus on various legal and procedural issues concerning effective and expeditious disposal of cases dealt by Members of the Tribunal and also to update their knowledge in particular field of law. 

26.

Interactive Session  on –  Key issues relating to  cases   of dishonour of cheque under the Negotiable Instruments Act, 1881

Judicial Magistrates

01.11.2025 

(one day)

MPSJA/

District Headquarters

To focus on various legal and procedural issues concerning expeditious disposal of cases relating to Cheque dishonour which are pending in large numbers.

27.

Specialised Educational Programme on – Land Acquisition Laws 

Judges dealing   with cases under Land Acquisition Laws

22.11.2025

 (one day)

MPSJA/

District Headquarters

The Judges are required to be sensitized in this public welfare legislation.  They need to be educated about the nuances and complexities involved in cases under the Right to Fair Compensation and Transparency in Land Acquisition,   Rehabilitation and Resettlement  Act, 2013

Specialized Judicial Educational Programmes to be conducted at other Institutes

28. 

Specialized Educational Programme at State Medico Legal Institute, Bhopal

Newly appointed/ promoted Judges of HJS cadre

22.04.2025 

to 

24.04.2025

(three days)

Bhopal

Specialized Training Programmes are being organized at Medico-Legal Institute, Bhopal since 2012 to all the Judges of HJS cadre to get training on the working pattern and technical aspects particularly with respect to investigation of offences as well as to interact with the officers of the concerned department so as to develop an understanding towards the working modules of each other. In continuation to that this year also the Academy proposes to organize two programmes for the Judges of HJS cadre after getting consent from the Director, Medico Legal Institute, Bhopal.   

 09.09.2025 

to 

11.09.2025

(three days)

 29. 

Specialized Educational Programme at Regional   Forensic Science Laboratory, Bhopal

Newly appointed/ promoted Judges of HJS cadre

17.09.2025 

to 

19.09.2025

 (three days) 

Regional Forensic Science Laboratory, Bhopal

Specialized Training Programmes are being   organized at Forensic Laboratory, Sagar since 2012 to the Judges of HJS cadre to get training on the working pattern and technical aspects particularly with respect to investigation of offences as well as to interact with the officers of the concerned department so as to develop an understanding towards the working modules of each other. This year they have proposed to conduct the programme at Bhopal due to availability of experts. 

07.10.2025 

to 

09.10.2025

(three days)

Orientation Training Course for the Judges of District Judiciary

30.

As per the approved Scheme of Orientation Training Course, any person who joins this pious institution of judiciary; be it in District Judge (Entry Level) or Civil Judge Junior Division (Entry Level) cadre, has to be imparted Orientation Training Course for a duration of three days after issuance of their appointment orders.  The idea behind organising this programme is that soon after taking oath, a Judicial Officer has to be made aware of the institution, its working and expectations of the institution and the responsibilities and duties one has to shoulder.

Short-term training Programme for Judicial Officers nominated as In-charge Training for supervision of Field Training

31.

As per Point No. 3 of Part VIII – Miscellaneous of the Scheme of Judicial Education and Training, Principal District & Sessions Judges of the State have to nominate a suitable Judicial Officer of HJS, preferably Senior Officer posted at District Headquarter as In-charge Training for supervision of Field Training of Civil Judges in their respective districts. In compliance of the Resolution of the Governing Council of Madhya Pradesh State Judicial Academy dated 18.06.2022, a short-term training Programme has to be conducted for these nominated Judicial Officers so as to acquaint them the role they have to play as In-charge Training.

Part-VI -   Judicial Education Programmes   for other stakeholders

32. (i)

Special Workshop for Advocates

(having 0-5 years practice)

Advocates practicing at  High Court of M.P., Indore

 25.01.2025

(one day)

Indore

Advocates being officers of the Court, Advocates are one of the most important functionaries of the justice dispensation system. It is said that a good Bar paves the way for a better Bench. They are expected to assist the court in the administration of justice. Quality judicial education and its effective administration are imperative for Advocates so that their legal acumen is developed to the fullest. This will also bring professionalism in Bar. 

The Training modules include Drishyam Vidhi and are designed to encourage the Advocates to enhance their capacity and professional skills.   .

(ii)

Special Workshop for Advocates

(having 0-5 years practice)

Advocates practicing at  High Court of M.P., Jabalpur

 22.02.2025

(one day)

MPSJA

(iii)

Special Workshop for Advocates

(having 0-5 years practice)

Advocates practicing at  High Court of M.P., Gwalior

 29.03.2025

(one day)

Gwalior

(iv)

Special Workshop for Advocates

(having 0-5 years practice)

Advocates practicing at  High Court of M.P., Indore

 05.04.2025

(one day)

Indore

(v)

Special Workshop for Advocates

(having 0-5 years practice)

Advocates practicing at  High Court of M.P., Jabalpur

 05.04.2025

(one day)

MPSJA

(vi)

Special Workshop for Advocates

(having 0-5 years practice)

Advocates practicing at  High Court of M.P., Gwalior

 28.06.2025

(one day)

Gwalior

(vii)

Special Workshop for Advocates

(having 0-5 years practice)

Advocates practicing at  High Court of M.P., Jabalpur

 05.07.2025

(one day)

MPSJA

(viii)

Special Workshop for Advocates

(having 0-5 years practice)

Advocates practicing at  High Court of M.P., Indore

 23.08.2025

(one day)

Indore

(ix)

Special Workshop for Advocates

(having 0-5 years practice)

Advocates practicing at  High Court of M.P., Gwalior

 06.09.2025

(one day)

Gwalior

(x)

Special Workshop for Advocates

(having 0-5 years practice)

Advocates practicing at  High Court of M.P., Jabalpur

 27.09.2025 

(one day)

MPSJA

(xi)

Special Workshop for Advocates

(having 0-5 years practice)

Advocates practicing at  High Court of M.P., Indore

 29.11.2025

(one day)

Indore

(xii)

Special Workshop for Advocates

(having 0-5 years practice)

Advocates practicing at  High Court of M.P., Gwalior

 06.12.2025

(one day)

Gwalior

33. (i)

Regional Workshop for Advocates

(through online and other modes of telecommunication)

Advocates practicing in  districts Jabalpur, Katni, Satna, Rewa, Sidhi, Singrauli, Umaria, Dhar Shahdol, Anuppur, Dindori, Mandla, Seoni, Balaghat, Indore, Dewas and Jhabua

 02.05.2025 

& 

03.05.2025

 (two days)

MPSJA/

District Headquarters

Advocates being an important stakeholder need to be trained as per the mandate of NJAC. Training programmes to Advocates are designed to motivate them to join Judicial Services.  The Training modules are designed to encourage the Advocates and to enhance their capacity and professional skills. 

     (ii)

Regional Workshop for Advocates

(through online and other modes of telecommunication)

Advocates from the districts Bhopal, Narmadapuram, Betul Vidisha, Raisen, Sagar, Damoh, Harda, Chhatarpur, Panna, Tikamgarh, Khandwa, Chhindwara, Ratlam Mandleshwar, Alirajpur & Mandsaur

 04.07.2025 

& 

05.07.2025

(two days)

MPSJA/

District Headquarters

     (iii)

Regional Workshop for Advocates

(through online and other modes of telecommunication)

Advocates from the districts Gwalior, Datia, Bhind, Morena, Sheopur, Shivpuri, Guna, Ashoknagar, Rajgarh, Sehore, Shajapur, Agar-Malwa, Ujjain, Narisinghpur, Neemuch, Barwani and Burhanpur

01.08.2025 

& 

02.08.2025

(two days)

MPSJA/

District Headquarters

34 (i)

ICT & e-Courts Induction Programme for the newly recruited Civil Judges (ECT_17_2024)

(through online and other modes of telecommunication)

Newly recruited Civil Judges Junior Division

11.01.2025

(one day)

MPSJA/

District headquarters

As per the directions of Supreme Court e-Committee, Special Drive Training and Outreach Programmes through State Judicial Academies have to be conducted in each State for Judicial Officers, Advocates/ Advocate Clerk, Staff of High Court.

(ii)

Advocate/Advocate Clerk e-Courts Programme at Taluka/Village   (ECT_7_2024) (once in 3 months)

(through online and other modes of telecommunication) 

Advocate/

Advocate Clerk at Taluka/Village locations (Through YouTube)

25.01.2025

(one day)

MPSJA/

Tehsil 

Locations 

(iii)

Computer Skill enhancement Programme Level I & II (ECT_13_2024)   

(through online and other modes of telecommunication) 

Judicial Officers of District Judiciary (All cadre)

25.01.2025

(from 3:00 pm to                 6:00 pm)

MPSJA/ District Headquarters

(iv)

Refresher Programme for Registry Staff of High Court (ECT_15_2024)

(through online and other modes of telecommunication)

High Court staff                   (as per list provided by Registrar (IT-cum-CPC/Registrar                      (IT-SA)

01.02.2025

(one day)

MPSJA

(v)

Training Programme on Cyber Laws & Appreciation & Handling of Digital Evidence” for Judicial Officers (ECT_14_2024)

Judicial Officers of all cadre

08.02.2025 

(one day)

MPSJA

(vi)

ICT & e-Courts Induction Programme for the newly recruited Direct District Judges (ECT_18_2024)

(through online and other modes of telecommunication)

Newly recruited direct District Judges   

01.03.2025

(one day)

MPSJA/

District Headquarters

(vii)

Advocate/Advocate Clerk e-Courts Programme at Taluka/Village   (ECT_7_2024) (once in 3 months)

(through online and other modes of telecommunication) 

Advocate/

Advocate Clerk at Taluka/Village locations (Through YouTube)

22.03.2025

(one day)

MPSJA/

Tehsil 

Locations

(viii)

Programme for Technical staff of District Courts 

Hardware & software maintenance, Data Replication, Data monitoring, VC equipment, LAN connections etc. (ECT_11_2024)   

Technical Staff/ District System Administrators/ System Officers of all the districts

(Zone wise)

To be communicated 

later

Four programmes at Zonal Headquarters (offline)

35.

Training Programmes for the Ministerial Staff of the District Courts

Ministerial Staff of the District

As per the dates proposed by the respective District Judge

(three days duration)

Concerned District Court

As per the mandate of NJAC, Ministerial Staff being an important part of justice dispensation system, they have to be imparted training from time to time. MPSJA is imparting training to Ministerial staff since 2013 at district headquarters.  In continuation to that, this year also the Academy proposes to impart short-term training/basic training of three days duration to the newly appointed ministerial staff of each District Court of the State to enhance their working skills.   These programmes may be organized in each district headquarters.