MADHYA PRADESH STATE JUDICIAL ACADEMY,
HIGH COURT OF M.P., JABALPUR
Annual Report of the Academic Activities of the year 2022
The Governing Council of Madhya Pradesh State Judicial Academy, under the aegis of Hon’ble Chief Justice Shri Ravi Malimath, High Court of Madhya Pradesh and Patron, MPSJA passed a resolution to make available the Annual Report of the Academy in the December Edition of JOTI Journal. The intention was that Hon’ble Chief Justice is desirous of highlighting the work done by the Academy throughout the year. It is a welcoming step and Academy is delighted to apprise its readers of the annual report of the academy.
To begin with, this year the Academy at the behest of Hon’ble Chief Justice made a paradigm shift by acquiring a new motto of ‘pursuit of excellence’. This year also witnessed a resumption of classes by way of physical mode and each and every training programme has been conducted with this spirit of excelling and achieving the best. It is in furtherance of pursuit of excellence, that the Academy strives to do better and achieve the larger goal of serving the cause of justice.
It won’t be an exaggeration to say that this was a year wherein the Academy spread its reach by imparting training to new stakeholders of justice dispensation system. At the behest of Hon’ble Chief Justice, a maiden launch of training programmes targeting lawyers at three levels namely, Foundation Level District Training Programme, Regional Workshops (comprising of cluster group of districts) and Special Workshops for Advocates practising in the High Court of Madhya Pradesh (0 to 5 years) took place. The motive being that each and every lawyer is an integral part of the justice dispensation system and training should reach them as well so that quality justice is dispensed.
In addition, it was felt imperative to prepare a research pool of trainers from amongst Judges so that they are better equipped with the requisite tools to impart effective training. With this view, Training of Trainers Programme was also conducted in September end and a group of 26 Judges underwent it.
It is noteworthy that the Annual Calendar of 2022 had scheduled 47 training programmes but the Academy thereby, meeting the requisite needs and demands, conducted 82 training programmes. A brief report of the academic activities conducted by the Academy in the year 2022 follows as under:
Summation
As per the Academic Calendar, 47 programmes were initially approved which included programmes for Judges of District Judiciary consisting of Induction training programmes, In-Service/ Mid-Career Judicial Educational Programmes on Juvenile Justice, POCSO, Forest Laws etc., Institutional Advance Training Course for District Judges (Entry Level) on Promotion and Refresher Training Course for District Judges (Entry Level) and Refresher Training Course for Civil Judges (Entry Level) and Judicial Educational Programmes for other Stakeholders. The idea behind organizing such programmes was to focus on the various legal dimensions and related issues which need to be addressed seriously so as to find out ways and means for effective implementation of relevant laws.
However, due to accelerated cases of COVID-19 infection, the Academy had to cancel certain training programmes which were scheduled in the months of January and February, 2022. Apart from the programmes already mentioned in the Annual Calendar, depending upon the requirement, some more programmes were included in the Calendar. By the end of the year 2022, the Academy conducted 82 programmes for the Judges and other stakeholders of the justice dispensation system in accordance with the Judicial Education and Training Scheme which came into effect from 01.01.2021.
Total Programmes conducted – 82
Programmes for Judges – 55
[(i) Offline programmes – 34
(ii) Online programmes – 21
Programmes for other stakeholders – 27
[(i) Offline programmes – 14
(ii) Online programmes – 13]
Programmes for Ministerial Staff at District Level-74
Some of the highlights of Academic Activities, 2022:
Training Programme for Members of Bar / Advocates
Pursuit of excellence: Today’s work into tomorrow’s benchmark
It is in pursuit of excellence that Hon’ble Shri Justice Ravi Malimath, Chief Justice, High Court of Madhya Pradesh & Patron, Madhya Pradesh State Judicial Academy while recognizing the fact that Advocates are officers of the court and one of the most important functionaries of the justice dispensation system, emphasized the need to impart training to the advocates, so as to impart quality justice to the litigants. The rationale behind this concept as highlighted by the Hon’ble Chief Justice Shri Ravi Malimath, in his address at the inauguration of the maiden Foundation training Programme at the district level dated 12th February 2022 is, “the standard of the Bar is the standard of the Bench. Quality of dispensation of justice is directly proportionate to the quality of assistance rendered by the lawyer”.
As per the directions of Hon’ble Chief Justice and Patron, MPSJA, it was ensured that this training reaches every nook & corner of the State. Therefore, in furtherance of these directions, training programmes for advocates were designed in three fragments namely; Foundation Training Programme for Advocates at District level and Special Workshop for Advocates focusing on lawyers practising at High Court.
Regional Workshop for Advocates targeting group of districts was also conducted. Following three groups were formed:
Group I Jabalpur, Katni, Satna, Rewa, Sidhi, Singrauli, Umariya, Shahdol, Anuppur, Dindori, Mandla, Balaghat, Seoni, Indore, Dewas, Dhar and Jhabua
Group II Bhopal, Hoshangabad, Vidisha, Raisen, Sagar, Damoh, Chhatarpur, Tikamgarh, Panna, Chhindwara, Betul, Khandwa, Harda, Mandleshwar, Alirajpur, Ratlam and Mandsaur
Group III Gwalior, Datia, Bhind, Morena, Sheopur, Shivpuri, Guna, Ashoknagar, Rajgarh, Vidisha, Shajapur, Narisinghpur, Ujjain, Neemuch, Barwani and Burhanpur
By virtue of these programmes, an earnest endeavour was made to evolve the legal acumen of lawyers. The impact of training is that trained lawyers are better engaged and enhances their performance. It promotes the attainment of professional development and competence. Sustained improvements in competency and professional development will definitely improve the quality of services rendered to the litigants.
The foresight and vision of Hon’ble Chief Justice of Madhya Pradesh, behind introducing these programmes will inevitably heighten the quality of services provided to the litigants, both by Bar and Bench. It is in this pursuit of excellence, that these training workshops were conducted so as to not only impart quality judicial education but also, to sensitize the participants to become better human beings which are imperative for advocates so as to better serve the cause of justice.
Awareness Programme on – Attributes of a Judge: An Interaction:
The Madhya Pradesh State Judicial Academy, Jabalpur (MPSJA) is established for imparting judicial education and training to the Judges of the District Judiciary and associated stakeholders. It aims at equipping the Judges by updating their knowledge of laws and also inculcating and developing in them the inherent qualities of a Judge to play the designated role effectively and efficiently in the justice delivery system.
The Awareness Programme on – Attributes of a Judge: An Interaction was organized for Civil Judges (Junior Division) to achieve the above thematic objectives on regional basis at three different locations namely; Gwalior, Indore and Jabalpur. Following cluster of districts was formed:-
Cluster – I Gwalior, Datia Guna, Shivpuri, Morena, Sheopur, Bhind, Ashoknagar and Vidisha
Cluster – II Indore, Ujjain, Ratlam, Mandsaur, Rajgarh, Mandleshwar, Dhar, Barwani, Neemuch, Shajapur, Jhabua, Alirajpur and Dewas
Cluster – III Jabalpur, Katni, Bhopal, Sehore, Betul, Chhindwara, Sagar, Seoni, Rewa, Shahdole, Balaghat, Narsinghpur, Raisen, Chhatarpur, Tikamgarh, Panna, Satna, Singrauli, Sidhi, Anuppur, Mandla, Dindori, Hoshangabad, Damoh, Khandwa, Burhanpur, Umaria and Harda.
Programme on the guidelines issued by the Supreme Court in Suo Motu Writ Petition (Crl.) No. 4/2021 In re: Policy Strategy for Grant of Bail
On the basis of direction of Hon’ble the Supreme Court in Suo Motu Writ Petition (Crl.) No. 4/2021 In re: Policy Strategy for Grant of Bail, it has been suggested that a brief training session may be organized for the Judicial Officers in the Judicial Academies. As per Para 3.1 of the said order, the Principal District & Sessions Judges were requested to nominate: (i) one Court of Sessions; (ii) CJM; and (iii) senior most Magistrate after the CJM working at the district headquarter. Hence, as per directions of Supreme Court, designated Courts of District & Additional Sessions Judges, Chief Judicial Magistrates and Civil Judges Senior/Junior Division were imparted online training wherein 149 Judges participated.
E-Committee Special Drive Training and Outreach Programme through State Judicial Academies
The Supreme Court e-Committee has started a drive to increase the outreach and awareness programmes on the ICT initiatives of the e-Courts project through PAN India State Judicial Academies. While emphasizing on the need to increase the outreach and awareness programmes on the ICT initiatives of the e-courts Projects, it was directed for organizing ECT training programmes for Judicial Officers and other stakeholders during the year 2022 and at least two ICT programmes per month may be facilitated into the State Judicial Academy’s training calendar. Accordingly, the Scheme was prepared for conduction of these programmes.
The object was to impart training to various target groups so that they can avail the technological benefits adopted in the working of contemporary judicial system and to help in bridging the digital divide among the Judges and other stakeholders and making e-services accessible. Thus, 16 programmes were conducted for Judicial Officers, Advocates / Advocate Clerks, Technical Staff of District Courts Hardware & software, maintenance, Data Replication, Data monitoring, VC equipments, LAN connections etc., Court Managers, Junior System Analyst, System Officers, System Assistant and IT Assistant, NIC Coordinators at High Court, Court Managers & Administrative Head Staff of District Judiciary.
Training of Trainers
This training programme was conducted for a group of 26 Judges who were selected from the State to receive this specialized training.
This specialized workshop aimed at creating a bigger resource pool of trainers for the state. The larger goal of this workshop was to teach selected Judges to be ‘trainers’ and equip them with tools of conducting teaching sessions and impart trainings in an effective manner.
Workshops in Collaboration with NIMHANS
To curb the rising number of crimes against children and child sexual abuse The Protection of Children from Sexual Violence Act, 2012 was enacted. The Act takes into account all kinds of sexual abuse, physical, contact, non-contact, verbal and also via the Internet and so, can be effective in tackling the massive problem of sexual abuse of children. The High Court of Madhya Pradesh, through the State Judicial Academy is regularly imparting training to sensitize the Judges conducting trials of offences related with children; either victim or accused. Constant endeavors are being made to sensitize other stakeholders through various workshops and seminars. During the year 2022, some of the training programmes on issues related with children were organized in collaboration with NIMHANS. The object of organizing such courses is to bring the momentum on the issues related with protection of rights of children. Furthermore, the purpose was making judicial personnel understand to balance between fair trial and due process and with the need to felicitate child sensitive adjudicatory mechanisms. The methodology adopted during the deliberations was discussion on key issues raised by the participants followed by open interaction.
Training of Ministerial Staff
Looking to the importance of the ministerial staff in the justice dispensation system, the Academy organizes training programmes for the ministerial staff at their respective district headquarters, to improve their working capability. Apart from the regular programmes organized in the districts, in pursuance of the directions of Hon’ble Supreme Court in Rahul S. Shah v. Jinendra Kumar Gandhi, (2020) SCC OnLine Kar 2748 the Academy has developed a Training Manual on execution proceedings and ministerial staff of the District Judiciary are being imparted training accordingly.
Thus, in 2022, the Academy conducted 82 programmes. Fifty five programmes were conducted for the Judges of the District Judiciary wherein it imparted trainings to 2908 Judicial Officers and twenty seven programmes for other stakeholders of the Justice Dispensation System in which 8700 Advocates, Police Officers & Nodal Person of Insurer, Court Managers, Administrative Head Staff of District Judiciary, Technical Staff and NIC Co-ordinators at High Court, etc. participated consuming around 287 days in conduction of these programmes. Additionally, 74 programmes of three days duration were conducted for the ministerial staff at District Headquarters in which 5854 ministerial staff of the District Judiciary benefitted.
PROGRAMMES 2022
(at a glance)
for Judges
|
S. No. |
Name of the Programme |
Target Group |
Date & Duration |
Mode of trg./ venue |
No. of Partici- pants |
|
Programmes in collaboration with NIMHANS |
|||||
|
1. |
The Dilemmas of implementing Section 15: Preliminary Assessment for Children in conflict with the Law (Phase I & II)
|
Principal Magistrates, Juvenile Justice Boards District & Additional Sessions Judges |
09.01.2022 (one day) 15.01.2022 (one day)
|
Online
online |
51
51 |
|
2. |
Child witness testimony under the POCSO Act, 2012: Judicial understanding of competency and credibility (Phase I & II) |
District & Additional Sessions Judge
|
26.02.2022 (one day) 05.03.2022 (one day) |
Online
online |
60
60 |
|
3. |
Implementing the Protection of Children from Sexual Offences Act, 2012 (Phase I to V)
|
District & Additional Sessions Judge
|
06.03.2022 (one day) 13.03.2022 (one day) 27.03.2022 (one day) 03.04.2022 (one day) 17.04.2022 (one day) |
online
online
online
online
online |
19
19
19
19
19 |
|
Refresher Training Course For Civil Judges (Entry Level) (on completion of one year service) |
|||||
|
4. |
Refresher Course for Civil Judge, Junior Division (2019 Batch) (Group I & II)
|
Civil Judges (Entry Level) of 2019 batch
|
21.03.2022 to 25.03.2022 (one week) 28.03.2022 to 01.04.2022 (one week) |
MPSJA |
49
53 |
|
Refresher Course for District Judges (Entry Level) (on completion of one year service) |
|||||
|
5. |
Refresher Course for District Judges (Entry Level)
|
District Judges (Entry Level) appointed on promotion from Civil Judge Senior Division and recruited directly from Bar in 2020 |
11.10.2022 to 15.10.2022 (one week)
|
MPSJA |
62 |
|
6. |
Institutional Advance Training Course for District & Additional Sessions Judges (Entry Level) appointed on promotion
|
District Judges (Entry Level) appointed on promotion from Civil Judge Class-I |
30.05.2022 to 25.06.2022 (four weeks) |
MPSJA |
31 |
|
7. |
Special Institutional Foundation Training Course (in three Phases)
|
District & Additional Sessions Judge
|
07.03.2022 to 01.04.2022 (four weeks) 30.05.2022 to 25.06.2022 (four weeks) 05.09.2022 to 01.10.2022 (four weeks) |
MPSJA |
1
1
1
|
|
Induction Training Course For Civil Judges (Entry Level) |
|||||
|
8. |
Induction Training Course for Civil Judges (Entry Level) (Institutional First Phase)
|
Civil Judges (Entry Level) of 2020 batch
|
Civil Judges (EntryLevel) of 2020 batch |
MPSJA |
1 |
|
9. |
Orientation Course for Civil Judges, Junior Division (Entry Level) 2022 batch
|
Newly recruited Civil Judges, Junior Division
|
19.12.2022 to 21.12.2022 (three days) |
MPSJA |
122 |
|
In-Service/ Mid-Career Judicial Educational Programmes |
|||||
|
10. |
Refresher Course for Civil Judges (on completion of 5 years service) |
Civil Judges
|
17.01.2022 to 22.01.2022 (one week) |
MPSJA |
92 |
|
11. |
Refresher Course for District Judges (Group I & II) (on completion of 5 years service)
|
District Judges (Entry Level & Selection Grade)
|
18.04.2022 to 23.04.2022 (one week) 25.04.2022 to 30.04.2022 (one week) |
MPSJA |
45
40 |
|
12. |
Workshop on – Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 |
Judges dealing cases under PC & PNDT Act
|
12.02.2022 (one day)
|
online |
50 |
|
13. |
Workshop on – Key issues relating to the Protection of Children from Sexual Offences Act, 2012
|
Judges dealing cases under POCSO Act
|
18.02.2022 & 19.02.2022 (two days) |
online |
138 |
|
14. |
Symposium on – Key issues relating to Forest & Wild Life Laws
|
Judicial Magistrates dealing with cases under forest & wild life laws |
11.03.2022 & 12.03.2022 (two days) |
MPSJA |
42 |
|
15. |
Interactive Session on – Key issues relating to cases of dishonour of cheque under the Negotiable Instruments Act, 1881 |
Judicial Magistrates
|
23.04.2022 (one dau) |
online |
109 |
|
16. |
Awareness Programme on - Attributes of a Judge: An Interaction
|
Civil Judge, Junior Division
Civil Judges Junior Division
Civil Judges, Junior Division
|
30.04.2022 (one day)
29.10.2022 (one day)
26.11.2022 (one day) (Group I) 03.12.2022 (one day) (Group II) |
Regional Training Centre, Gwalior Conference Hall, High Court of M.P.,Bench Indore MPSJA
|
109
137
145
137 |
|
17. |
Interactive Session on - Key issues relating to cases under the Protection of Women from Domestic Violence Act, 2005 |
Judicial Magistrates |
07.05.2022 (one day) |
online |
89 |
|
18. |
Workshop on – Key issues relating to Juvenile Justice |
Principal Magistrates |
02.07.2022 (one day) |
online |
50 |
|
19. |
Colloquium for Principal District & Sessions Judges |
Principal District & Sessions Judges |
09.07.2022 & 10.07.2022 (two day |
MPSJA |
56 |
|
20. |
Colloquium for the Chief Judicial Magistrates |
Chief Judicial Magistrates of the State |
06.08.2022 & 07.08.2022 (two days) |
MPSJA |
47 |
|
21. |
Workshop on – Key issues relating to Labour Laws |
Presiding Officers of Labour Courts and Member Judges, Industrial Courts |
26.08.2022 & 27.08.2022 (two days) |
MPSJA |
19 |
|
22. |
Workshop on – Family Laws |
Principal and Additional Principal Judges of Family Courts and Judges dealing with matrimonial cases |
27.08.2022 (one day) |
MPSJA |
54 |
|
23. |
Workshop on – Commercial Courts |
Presiding Judges of Commercial Courts in the State |
10.09.2022 & 11.09.2022 (two days) |
MPSJA |
45 |
|
24. |
Workshop on – Motor Accident Claim Cases |
Judges dealing Motor Accident Claim Cases |
24.09.2022 (one day) |
online |
69 |
|
25. |
Programme on the guidelines issued by the Supreme Court in Suo Motu Writ Petition (Crl.) No. 4/2021 In re: Policy Strategy for Grant of Bail |
designated Courts of District & Additional Sessions Judges, CJMs and Civil Judges Senior/Junior Division |
15.10.2022 (one day) |
-do- |
149 |
|
26. |
State Consultation on Implementation of POCSO Act, 2012 Manthan (in collaboration with Juvenile Justice Committee, POCSO Committee, MPSJA, MPSLSA, DWCD and UNICEF) |
Judges of all cadre |
05.11.2022 & 06.11.2022 (two days) |
-do- |
149 |
|
27. |
Workshop on – Key issues relating to Land Acquisition Laws |
Judges dealing with cases under Land Acquisition Laws |
19.11.2022 (one day) |
online |
52 |
|
28. |
Workshop on – Key issues relating to the Narcotic Drugs and Psychotropic Substances Act, 1985 |
Special Judges dealing with cases under NDPS Act |
26.11.2022 (one day) |
-do- |
56 |
|
29. |
Workshop on – Key issues relating to the Anti-Corruption Laws |
Judges dealing with cases under Anti-Corruption Laws |
03.12.2022 (one day) |
-do- |
55 |
|
30. |
Workshop 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 |
10.12.2022 (one day) |
-do- |
41 |
|
31. |
Training of Incharge Trainers for newly appointed Civil Judges |
In-charge trainers of newly appointed Civil Judges |
17.12.2022 (one day) |
-do- |
50 |
|
Programmes at other Institutes |
|||||
|
32. |
Specialized Educational Programme at State Forensic Science Laboratory, Sagar |
Newly appointed/ promoted Judges of HJS cadre |
16.04.2022 to 18.04.2022 (three days) 16.07.2022 to 18.07.2022 (three days) 17.09.2022 to 19.09.2022 (three days) 19.11.2022 to 21.11.2022 (three days) |
Sagar |
40 (in each batch |
|
33. |
Specialized Educational Programme at State Medico Legal Institute, Bhopal |
Newly appointed/ promoted Judges of HJS cadre |
25.04.2022 to 27.04.2022 (three days) 04.07.2022 to 06.07.2022 (three days) 27.09.2022 to 29.09.2022 (three days) 21.11.2022 to 23.11.2022 (three days) |
Bhopal |
30 (in each batch) |
|
e-Committee Special Drive Training and Outreach Programme |
|||||
|
34. |
Training Programme for New Master Trainers |
Master Trainers |
15.05.2022 & 16.05.2022 (two days) |
online |
42 |
|
35. |
Master Trainer Programme for New Master Trainer (ECT_3_2022) |
Nominated New Master Trainers |
29.07.2022 & 30.07.2022 (two days) |
MPSJA (Offline) |
46 |
|
36. |
Cyber Laws & Appreciation & Handling of Digital Evidence – Refresher Programme (ECT_14_ 2022) |
Judicial Officers |
19.11.2022 (one day) |
MPSJA (Online) |
– |
|
37. |
Computer Skill enhancement Programme-Leve l I & II (ECT_13_ 2022) |
Judicial officers of District Judiciary (all cadre) |
03.12.2022 (one day) |
At District Headquarters (offline) |
|
|
Total No. of Participants |
2908 |
||||
|
Judicial Educational Programmes for other Stakeholders |
|||||
|
1. |
Awareness Programme on the guidelines issued by the Supreme Court in Writ Petition (Civil) No. 534/2020 – Bajaj Allianz General Insurance Company Pvt. Ltd. v. Union of India & ors. |
Police officers and Nodal persons of insurer |
29.01.2022 (one day) |
(Online) |
177 |
|
2. |
Foundation Training Programme for Advocates at District Level |
Advocates enrolled within the last 5 years |
12.02.2022 & 13.02.2022 (two days) 22.04.2022 & 23.04.2022 (two days) 23.04.2022 & 24.04.2022 (two days) 18.06.2022 & 19.06.2022 (two days) 25.06.2022 & 26.06.2022 (two days) 25.06.2022 & 26.06.2022 (two days) 25.06.2022 & 26.06.2022 (two days) |
at district level
Mandleshwar
Harda
Indore
Anuppur
Bhopal
Dhar |
1807
14
28
51
8
30
14 |
|
3. |
Special Programme for Advocates on e-Court Project |
Advocates practicing in the State |
26.02.2022 (one day) |
online |
1801 |
|
4. |
Regional Workshops for Advocates |
Advocates from the districts (Group I)
Advocates from the districts (Group II) Advocates from the districts (Group III)
|
05.03.2022 & 06.03.2022 (two days) 23.07.2022 & 24.07.2022 (two days) 03.09.2022 & 04.09.2022 (two days) |
online
online
online |
101
134
160 |
|
E-Committee Special Drive Training and Outreach Programme through State Judicial Academies |
|||||
|
5. |
Advocate/Advocate Clerk e-Courts Programme at Taluka/Village (once in three months) ECT_7_2022 |
Advocate/ Advocate Clerk e-Courts |
07.05.2022 (one day) |
online |
1280 |
|
6. |
Programme for Court Managers & Administrative Head Staffs of District Judiciary (ECT_5_2022) |
Court Managers & Administrative Head Staffs of District Judiciary |
11.06.2022 & 12.06.2022 (two days) |
-do- |
59 |
|
7. |
Programme for Technical Staff and NIC Coordinators at High Court (ECT_10_2022)
|
Technical Staffs & NIC Coordinators at High Court |
11.06.2022 & 12.06.2022 (two days) |
-do- |
28 |
|
8. |
Training Programme on Digitization at High Court level (ECT_6_2022) |
High Court Digitization officials/staff |
02.07.2022 (one day) |
-do- |
69 |
|
9. |
Training Programme for Technical Staff of District Courts Hardware & software, maintenance, Data Replication, Data monitoring, VC equipments, LAN connections etc. (ECT_11_2022) |
Technical Staff / District System Administrator / System Officers |
03.09.2022 (one day) |
-do- |
318 |
|
10. |
Programme for Advocates / Advocate Clerks E-courts Programme at Taluka/Village (ECT_7_2022) |
Advocate/ Advocate |
19.11.2022 (one day) |
-do- |
567 |
|
11. |
Computer Skill enhancement Programme - Level I & II (ECT_12_2022) |
Advocate Advocate Clerk |
10.12.2022 & 11.12.2022 (two days) |
At District Headquarters (offline) |
- |
|
12. |
Special Workshops for Advocates |
Advocates enrolled in the High Court Bar Associations, Jabalpur with experience of one to five years |
10.09.2022 (one day) 24.09.2022 (one day) 29.10.2022 (one day) 19.11.2022 (one day) 20.11.2022 (one day)
03.12.2022 (one day) |
MPSJA
-do-
-do-
-do-
Conference Hall, High Court of Madhya Pradesh, Bench lndore MPSJA |
115
106
90
66
162
39
|
|
13. |
Programme for Advocates on e-Court Project |
Advocates practicing in the State |
24.09.2022 (one day) |
online |
1476 viewers |
|
Total No. of participants |
8700 |
||||
|
S. No. |
Nature of Participants |
No.of Training Programmes |
No. of Participants |
Days consumed |
|
1. |
No. of training programmes conducted for Judicial Officers from January to December, 2022 |
55 |
2908 |
248 |
|
2. |
No. of training programmes conducted for other stakeholders from January to December, 2022 |
27 |
8700 |
39 |
|
3. |
No. of training programmes conducted for ministerial staff of the District Judiciary |
74 |
5854 |
231 (At District Headquarters) |
|
|
TOTAL |
156 |
17462 |
287 (Additionally 222 days at district headquarters) |
The brief summation of the year round academic activities highlights the constant endeavour undertaken by the Academy under the leadership of Hon’ble Chief Justice Shri Ravi Malimath & Patron-in-Chief, Madhya Pradesh State Judicial Academy to impart training on varied subjects and simultaneously, reached out to several stakeholders. Hon’ble Chairman and Members of the Governing Council have been kind enough to devote time to the Academy from time to time. Participants greatly benefitted from the interaction and motivation accrued from Their Lordships sessions. Lastly, the Academy continues to maximize its efforts to render its services in pursuit of excellence.
The brief summation of the year round academic activities highlights the constant endeavour undertaken by the Academy under the leadership of Hon’ble Chief Justice Shri Ravi Malimath & Patron-in-Chief, Madhya Pradesh State Judicial Academy to impart training on varied subjects and simultaneously, reached out to several stakeholders. Hon’ble Chairman and Members of the Governing Council have been kind enough to devote time to the Academy from time to time. Participants greatly benefitted from the interaction and motivation accrued from Their Lordships sessions. Lastly, the Academy continues to maximize its efforts to render its services in pursuit of excellence.