MADHYA PRADESH STATE JUDICIAL ACADEMY,
HIGH COURT OF M.P., JABALPUR
Annual Report of Madhya Pradesh State Judicial Academy, 2024
Judicial training plays a pivotal role in maintaining the integrity, efficiency and adaptability of the judiciary. In a dynamic legal landscape characterized by rapid legislative changes, technological advancements and evolving societal expectations, continuous education equips judges and legal professionals with the tools to interpret and apply the law effectively. This year the Madhya Pradesh State Judicial Academy has attempted to encompass andragogical methodologies of teaching in its various training programmes.
The Academy has conducted a diverse array of training programmes in 2024. These initiatives catered to judicial officers, advocates and other stakeholders of the justice system, focusing on enhancing their knowledge, skills and efficiency in the administration of justice. In all, 91 programmes were conducted by the Academy; 61 training programmes for judicial officers, benefitting 4,276 participants over 194 days. Furthermore, 26 programmes for advocates and related stakeholders saw 1,51,338 participants across 42 days. The Academy has conducted 5 progammes for the ministerial staff whereas 59 programmes were conducted at district headquarters. Thus, in the 64 training sessions 5762 participants were engaging over a period of 182 days. These efforts underscore the Academy’s commitment to building a well-informed and efficient judicial system.
Key Programmes of the year 2024
In continuation thereof; the following were the key programmes for this year:
1. Workshops on New Criminal Laws
Recognizing the significant legislative changes in criminal laws, MPSJA conducted 35 training sessions on New Criminal Laws across various districts for all stakeholders of justice dispensation system prior to its enforcement. We conducted a training of trainers programme which trained around 21 judicial officers they in turn went to all the districts in a cluster based training programme so as to apprise all the Judicial Officers across the State about the new changes. These workshops ensured uniform interpretation and application of the new laws, enabling judicial officers to adapt to the updated legal framework effectively.
2. Training on Intellectual Property Laws
In collaboration with United Kingdom Intellectual Property Office and the International Trademark Association, a two day specialized colloquium on Intellectual Property Laws was held on 28th & 29th September, 2024, at the Brilliant Convention Centre, Indore. This programme catered to judges of the district judiciary and focused on enforcement and litigation issues related to intellectual property, equipping participants with the knowledge to handle complex cases in this domain. It was a one of a kind training programme for it involved expert resource persons from abroad and the vent was thoroughly live streamed.
On the same line, the Academy in collaboration with MPSLSA, Jabalpur organized a Symposium on – Intellectual Property Rights was held on 16th November, 2024 at Jabalpur for Advocates.
3. Transnational Crimes Workshop by CEELI Institute, Prague
In collaboration with the CEELI Institute, Prague and Federal Judicial Centre, Washington DC, a two-day workshop on transnational crimes was organized on 10th & 11th August, 2024. This workshop brought together participants from across India to address global challenges in crime management and foster international cooperation. This was also the first time that the Academy hosted a transnational workshop.
4. Workshop on – Cyber Laws, Forensic & Digital Evidence
A comprehensive Workshop on – Cyber Laws, Forensic & Digital Evidence was held on 30th November & 1st December, 2024 at the Regional Training Centre in Gwalior for all the Stakeholders of Criminal Justice Administration. With around 320 participants, the workshop explored critical issues at the intersection of technology and law, offering insights into handling digital evidence and leveraging forensic science in judicial proceedings.
5. Samvad: Juvenile Justice Stakeholder Meet
A dedicated two-day meet was held on 3rd & 4th August, 2024 addressing key issues related to children with disabilities. Principal Magistrates from across the State and other stakeholders engaged in meaningful dialogue to strengthen care and protection mechanisms for juveniles. The programme emphasized collaborative efforts among stakeholders to enhance the effectiveness of the juvenile justice system. It is pertinent to mention that children with disabilities also participated in this event and also, all the sessions were relegated in sign language as well.
6. Symposium on Forest and Wildlife Laws
A symposium focusing on critical issues related to forest and wildlife laws was held on 2nd & 3rd February, 2024. Judges and forest officers gained insights into challenges and strategies for effective enforcement of these laws, highlighting the need for environmental conservation within the judicial framework. An exhibition of forest related articles was also put up so that the judicial officers get an information about the seized articles or an insight as to how the crime is committed.
The following data offer a glimpse of the various programmes conducted:
PROGRAMMES CONDUCTED IN THE YEAR 2024
(January to December, 2024)
|
S. No. |
Name of the Programme |
Target Group |
Date & Duration |
Venue/ Mode of Training |
No. of participants |
||||
|
Induction Training Course for Civil Judges (Entry Level) |
|||||||||
|
1. |
Induction Training Course for Civil Judges (Entry Level) (Institutional Final Phase) |
Civil Judges (Entry Level) of recruitment 2022 |
16.01.2024 to 30.01.2024 (two weeks) |
MPSJA |
118 |
||||
|
Civil Judges Junior Division (2022-2023 batch) |
28.08.2024 to 05.10.2024 (six weeks) |
141 |
|||||||
|
2. |
Induction Training Course for Civil Judges (Entry Level) (Institutional Second Phase) |
Civil Judges (Entry Level) of recruitment 2022 & 2023 batches |
01.04.2024 to 27.04.2024 (four weeks) |
142 |
|||||
|
3. |
Induction Training Course for Civil Judges (Entry Level) (Institutional First Phase) |
Civil Judges (Entry Level) of recruitment 2022 & 2023 batches |
05.02.2024 to 02.03.2024 (four weeks) |
6 |
|||||
|
Civil Judge Junior Division 2023 batch |
28.08.2024 to 21.09.2024 (four weeks) |
1
|
|||||||
|
Institutional Foundation Training Course |
|||||||||
|
4. |
Foundation Training Course (Final Phase) |
District Judges (Entry Level) appointed directly from the Bar of 2023 batch |
19.02.2024 to 15.03.2024 (four weeks) |
MPSJA |
2 |
||||
|
Institutional Advance Training Course for District Judges (Entry Level) on Promotion |
|||||||||
|
5. |
Institutional Advance Training Course for District Judges (Entry Level) |
District Judges (Entry Level) appointed on promotion from Civil Judge Senior Division and Limited Competitive Exam of 2023-24 |
19.02.2024 to 15.03.2024 (four weeks) |
MPSJA |
80
|
||||
|
Refresher Course for Civil Judges (on completion of 5 years service) |
|||||||||
|
6. |
Refresher Course for Civil Judges
|
Civil Judges Senior Division |
05.02.2024 to 10.02.2024 (one week) (Group I) |
MPSJA |
41 |
||||
|
18.03.2024 to 23.03.2024 (one week) (Group II) |
54
|
||||||||
|
Refresher Course for the District Judges (Entry Level & Selection Grade) (on completion of 5 years service) |
|||||||||
|
7. |
Refresher Course
|
District Judges (Entry Level & Selection Grade) |
22.07.2024 to 27.07.2024 (one week) (Group I) |
MPSJA |
54 |
||||
|
18.11.2024 to 23.11.2024 (one week) (Group II) |
47
|
||||||||
|
In-Service/ Mid-Career Judicial Educational Programmes |
|||||||||
|
8. |
Symposium on – Key issues relating to Forest & Wild Life Laws |
Judicial Magistrates dealing with cases under Forest & Wild Life Laws and Forest Officers |
02.02.2024 & 03.02.2024 (two days) |
MPSJA |
54 |
||||
|
9. |
Sensitization programme on Guidelines issued on Sexual Harassment of Women at Work Place |
Judges of all cadre |
02.03.2024 (one day) |
MPSJA/ District Headquarters |
104 |
||||
|
10. |
Training of Trainers Course on – New Criminal Laws |
-do- |
16.03.2024 & 17.03.2024 (two days) |
MPSJA |
19 |
||||
|
11. |
Awareness programme on – Sentencing Policy, Presumption under different laws and importance of Section 313 CrPC |
-do- |
23.03.2024 (one day) |
MPSJA/ District Headquarters |
98 |
||||
|
12. |
Awareness Programme on – Civil Appeals, Criminal Appeals and Criminal Revisions |
Judges of HJS cadre |
27.04.2024 (one day) |
MPSJA/ District Headquarters |
100 |
||||
|
13. |
Training Course on – New Criminal Laws, 2023
|
Judges of all cadre |
28.04.2024 (one day) |
Jabalpur (Distt. Jabalpur, Katni & Narsinghpur) |
145 |
||||
|
14. |
Training Course on – New Criminal Laws, 2023 |
-do- |
-do- |
Rewa |
60 |
||||
|
15. |
Training Course on – New Criminal Laws, 2023
|
-do- |
-do- |
Khandwa (Distt. Khandwa & Burhanpur) |
35 |
||||
|
16. |
Training Course on – New Criminal Laws, 2023 |
-do- |
-do- |
Dewas |
28 |
||||
|
17. |
Training Course on – New Criminal Laws, 2023
|
-do- |
05.05.2024 (one day) |
Shivpuri (Distt. Shivpuri & Sheopur) |
39 |
||||
|
18. |
Training Course on – New Criminal Laws, 2023
|
-do- |
-do- |
Bhopal (Distt . Bhopal, Vidisha, Narmadapuram, Sehore & Raisen) |
180 |
||||
|
19. |
Training Course on – New Criminal Laws, 2023 |
-do- |
-do- |
Satna |
48 |
||||
|
20. |
Training Course on – New Criminal Laws, 2023
|
-do- |
-do- |
Dhar (Dist. Dhar, Alirajpur & Jhabua) |
71 |
||||
|
21. |
Training Course on – New Criminal Laws, 2023
|
-do- |
-do- |
Mandsaur (Distt. Mandsaur, Neemuch & Ratlam) |
103 |
||||
|
22. |
Training Course on – New Criminal Laws, 2023
|
-do- |
-do- |
Chhatarpur (Distt. Tikamgarh, Chhatarpur & Panna) |
81 |
||||
|
23. |
Training Course on – New Criminal Laws, 2023
|
-do- |
-do- |
Seoni (Distt. Chhindwara, Balaghat & Seoni) |
87 |
||||
|
24. |
Training Course on – New Criminal Laws, 2023
|
-do- |
-do- |
Mandla (Distt. Dindori & Mandla) |
27 |
||||
|
25. |
Training Course on – New Criminal Laws, 2023
|
-do- |
12.05.2024 (one day) |
Guna (Distt. Guna & Ashoknagar) |
54 |
||||
|
26. |
Training Course on – New Criminal Laws, 2023 |
-do- |
-do- |
Sidhi (Distt. Sidhi & Singrauli) |
43 |
||||
|
27. |
Training Course on – New Criminal Laws, 2023 |
-do- |
-do- |
Indore |
96 |
||||
|
28. |
Training Course on – New Criminal Laws, 2023
|
-do- |
-do- |
Ujjain (Distt. Ujjain & Agar-Malwa) |
68 |
||||
|
29. |
Training Course on – New Criminal Laws, 2023
|
-do- |
-do- |
Barwani (Distt. Mandleshwar & Barwani) |
48 |
||||
|
30. |
Training Course on – New Criminal Laws, 2023 |
-do- |
-do- |
Sagar (Distt. Sagar & Damoh) |
81 |
||||
|
31. |
Training Course on – New Criminal Laws, 2023
|
-do- |
-do- |
Shahdol (Distt. Shahdol, Umaria & Anuppur) |
49 |
||||
|
32. |
Training Course on – New Criminal Laws, 2023
|
-do- |
18.05.2024 (one day) |
Betul (Distt. Betul & Harda) |
45 |
||||
|
33. |
Training Course on – New Criminal Laws, 2023
|
-do- |
-do- |
Rajgarh (Distt. Rajgarh & Shajapur) |
42 |
||||
|
34. |
Training Course on – New Criminal Laws, 2023
|
-do- |
26.05.2024 (one day) |
Gwalior (Distt. Gwalior, Datia, Bhind & Morena) |
166 |
||||
|
35. |
Training Courses on – New Criminal Laws, 2023 |
remaining Judges of the State |
01.06.2024 (one day) |
MPSJA/ District Headquarters |
129 |
||||
|
36. |
Workshop on – Key issues relating to the POCSO Act, 2012 with special reference to amendment relating to sexual offences, trial and enquiry in Children’s Court |
Judges dealing with POCSO cases |
05.07.2024 & 06.07.2024 (two days) |
MPSJA |
45 |
||||
|
37. |
Workshop on – Key issues relating to the Juvenile Justice |
Principal Magistrates |
12.07.2024 & 13.07.2024 (two days) |
MPSJA |
45 |
||||
|
38. |
Conference on – Family Laws and Gender Justice |
Principal and Additional Principal Judges of Family Courts and Judges dealing with matrimonial cases |
19.07.2024 & 20.07.2024 (two days) |
MPSJA |
51 |
||||
|
39. |
“SAMVAD” State Level Consultation on – Protecting the Rights of Children with Disability |
Judges of all cadre |
03.08.2024 & 04.08.2024 (two days) |
MPSJA |
20 |
||||
|
40. |
Transnational Crimes Workshop (Group 1) for Master Trainers (CEELI Institute, Prague/FJC, Washington DC in collaboration with NJA) |
Master Trainers from all over the country |
10.08.2024 & 11.08.2024 (two days) |
MPSJA |
24 |
||||
|
41. |
Specialised Educational Programme on – Motor Accident Claim cases |
Judges dealing cases under the Act |
24.08.2024 (one day) |
online |
131 |
||||
|
42. |
Interactive Session on – Key issues relating to cases under the Protection of Women from Domestic Violence Act, 2005 and maintenance u/s 125 Cr.P.C. |
Judges dealing with cases under PWDVA Act |
21.09.2024 (one day) |
online |
183 |
||||
|
43. |
Colloquium on – Intellectual Property |
Judges of District Judiciary |
28.09.2024 and 29.09.2024 (two days) |
Brilliant Convention Centre, Indore |
97 (In addition to that all the Judicial Officers of the State participated virtually) |
||||
|
44. |
Awareness programme on – Vulnerable Witness Scheme |
Judges of HJS cadre |
05.10.2024 (one day) |
online |
All Judges of HJS cadre of district judiciary |
||||
|
45. |
Special Training |
District & Additional Sessions Judge |
09.11.2024 (one day) |
MPSJA |
1 |
||||
|
46. |
Interactive Session on – Key issues relating to cases of dishonour of cheque under the Negotiable Instruments Act, 1881 |
Judicial Magistrates |
09.11.2024 (one day) |
online |
128 |
||||
|
47. |
Workshop on – Cyber Laws, Forensic & Digital Evidence |
Judges and other stakeholders of Criminal Justice Administration
|
30.11.2024 & 01.12.2024 (two days) |
Regional Training Centre of MPSJA at Gwalior |
80 (In addition to that all the Judicial Officers of the State participated virtually) |
||||
|
48. |
Specialised Educational Programme on – Land Acquisition Laws |
Judges dealing with cases under Land Acquisition Laws |
07.12.2024 (one day) |
online |
120 |
||||
|
49. |
Specialised Educational Programme on – Electricity Act |
Judges dealing with cases under Electricity Act |
20.12.2024 (one day) |
-do- |
133 |
||||
|
e-Committee Special Drive Training and Outreach Programme through State Judicial Academies (for Judges) |
|||||||||
|
50. |
ICT & e-Courts Induction Programme for the newly recruited Civil Judges (ECT_17_2024) |
Newly recruited Civil Judges, Junior Division |
02.03.2024 (one day) |
MPSJA/ District Headquarters |
248 |
||||
|
51. |
Training Programme on Cyber Laws & Appreciation & Handling of Digital Evidence for Judicial Officers (ECT_14_2024) |
Judges of all cadre |
23.03.2024 (one day) |
MPSJA
|
40 |
||||
|
19.10.2024 (one day) |
47 |
||||||||
|
52. |
Programme for New Master Trainers under the (ECT_3_2024) |
Master Trainers |
20.08.2024 & 21.08.2024 (two days) (Group-A) |
online |
54 |
||||
|
23.11.2024 & 24.11.2024 (two days) (Group-B) |
42 |
||||||||
|
Programmes at other Institutes |
|||||||||
|
53. |
Specialized Educational Programme at State Medico Legal Institute, Bhopal
|
Newly appointed/ promoted Judges of HJS cadre |
23.04.2024 to 25.04.2024 (three days) |
State Medico Legal Institute, Bhopal
|
29 |
||||
|
20.11.2024 to 22.11.2024 (three days) |
30 |
||||||||
|
54. |
Specialized Educational Programme at Regional Forensic Science Laboratory, Bhopal |
-do- |
21.11.2024 to 23.11.2024 (three days) |
Regional Forensic Science Laboratory, Bhopal |
39
|
||||
|
Total No. of participants |
4276 |
||||||||
|
Judicial Educational Programmes for other stakeholders |
|||||||||
|
55. |
Regional Workshop for Advocates
|
Advocates practicing in districts Jabalpur, Katni, Satna, Rewa, Sidhi, Singrauli, Umaria, Dhar Shahdol, Anuppur, Dindori, Mandla, Seoni, Balaghat, Indore, Dewas and Jhabua |
22.03.2024 & 23.03.2024 (two days) |
MPSJA/ District Headquarters |
120 |
||||
|
56. |
Special Workshop for Advocates on – New Criminal Laws |
Government Advocates and Panel Lawyers |
27.05.2024 & 28.05.2024 (two days) |
MPSJA |
106 |
||||
|
57. |
Training Course on – New Criminal Laws (in collaboration with Directorate of Prosecution) |
Prosecution Officers |
28.05.2024 & 29.05.2024 (two days) |
CAPT, Bhopal |
200 |
||||
|
58. |
Regional Workshops for Advocates on – New Criminal Laws |
Advocates practicing at Jabalpur, Katni, Satna, Rewa, Sidhi, Singrauli, Umaria, Dhar Shahdol, Anuppur, Dindori, Mandla, Seoni, Balaghat, Indore Dewas and Jhabua |
31.05.2024 & 01.06.2024 (two days) |
MPSJA/ District Headquarters |
All the Advocates practicing in the districts |
||||
|
59. |
Training Course on – New Criminal Laws (in collaboration with Directorate of Prosecution) |
Prosecution Officers |
04.06.2024 & 05.06.2023 (two days) |
CAPT, Bhopal |
200 |
||||
|
60. |
Training Course on – New Criminal Laws (in collaboration with Directorate of Prosecution) |
-do- |
11.06.2024 & 12.06.2024 (two days) |
CAPT, Bhopal |
225 |
||||
|
61. |
Regional Workshop for Advocates on – New Criminal Laws |
Advocates practicing at Bhopal, Hoshangabad, Betul Vidisha, Raisen, Sagar, Damoh, Harda, Chhatarpur, Panna, Tikamgarh, Khandwa, Chhindwara, Ratlam Mandleshwar, Alirajpur & Mandsaur |
19.06.2024 & 20.06.2024 (two days) |
MPSJA/ District Headquarters |
All the Advocates practicing in the districts |
||||
|
62. |
Regional Workshop for Advocates on – New Criminal Laws |
Advocates practicing at Gwalior, Datia, Bhind, Morena, Sheopur, Shivpuri, Guna, Ashoknagar, Rajgarh, Sehore, Shajapur, Ujjain, Narisinghpur, Neemuch, Barwani and Burhanpur |
21.06.2024 & 22.06.2024 (two days) |
-do- |
All the Advocates practicing in the districts |
||||
|
63. |
Regional Workshop for Panel Lawyers |
Panel Lawyers of High Court Legal Services Committee, Indore |
09.08.2024 to 11.08.2024 (three days) |
Conference Hall, High Court of M.P., Bench Indore |
82 |
||||
|
64. |
Regional Workshop for Panel Lawyers |
Panel Lawyers of High Court Legal Services Committee, Gwalior |
13.09.2024 to 15.09.2024 (three days) |
Regional Training Centre of MPSJA, Gwalior |
35 |
||||
|
65. |
Special Workshop for Advocates (having 0-5 years experience) |
Advocates practicing in High Court of Madhya Pradesh, Bench at Gwalior |
13.09.2024 to 15.09.2024 (three days) |
Regional Training Centre of MPSJA, Gwalior |
62 |
||||
|
66. |
Special Workshop for Advocates on – New Criminal Laws |
Government Advocates and Panel Lawyers of Bench Gwalior |
15.09.2024 (one day) |
-do- |
70 |
||||
|
67. |
Special Workshop Advocates |
Advocates practicing at Jabalpur |
28.09.2024 (one day) |
MPSJA |
150 |
||||
|
68. |
Special Workshop for Advocates |
Advocates practicing in the High Court of Madhya Pradesh |
23.11.2024 (one day) |
-do- |
150 |
||||
|
69. |
Special Workshop for Advocates (having 0-5 years practice) |
Advocates practicing in the High Court of Madhya Pradesh Bench at Indore |
30.11.2024 (one day) |
Conference Hall, High Court of Madhya Pradesh, Bench at Indore |
62 |
||||
|
70. |
Special Workshop for Advocates on – New Criminal Laws |
Government Advocates and Panel Lawyers of Indore Bench |
30.11.2024 (one day) |
-do- |
60 |
||||
|
*71. |
Workshop on – Cyber Laws, Forensic & Digital Evidence |
Judges and other stakeholders of Criminal Justice Administration (Advocates, Prosecution Officers and Senior Police Officers) |
30.11.2024 & 01.12.2024 (two days) |
Regional Training Centre of MPSJA at Gwalior |
80 (Advocates) 85 (Prosecution Officers) & 85 (Senior Police Officers) |
||||
|
e-Committee Special Drive Training and Outreach Programme through State Judicial Academies (for Advocates) |
|||||||||
|
72. |
Advocate/Advocate Clerk e-Courts Programme at District Headquarters (ECT_4_2024) |
Advocate/ Advocate Clerk |
27.01.2024 (one day) |
MPSJA/ District Headquarters |
2646 viewers |
||||
|
03.08.2024 (one day) |
1,40,000 |
||||||||
|
73. |
Advocate/Advocate Clerk e-Courts Programme at Taluk/Village (ECT_7_2024) |
Advocate/ Advocate Clerk |
03.02.2024 (one day) |
MPSJA/ Tehsil Locations
|
2292 viewers |
||||
|
27.07.2024 (one day) |
3307 |
||||||||
|
05.10.2024 (one day) |
811 |
||||||||
|
74. |
Training Programme for Advocates/Advocate Clerks Computer Skill Enhancement Programme (ECT_12_2024) |
Advocates/ Advocate Clerks |
23.11.2024 (one day) |
online |
42 |
||||
|
Trainings in collaboration with Madhya Pradesh State Legal Services Authority |
|||||||||
|
75. |
Capacity Building Training Course for Chief & Deputy Legal Aid Defence Counsels appointed under the revised LADCS Scheme of NALSA |
Chief & Deputy Legal Aid Defence Counsels |
01.07.2024 to 03.07.2024 (three days) |
MPSJA |
138 |
||||
|
76. |
Capacity Building Training Course for Assistant Legal Aid Defence Counsels appointed under the revised LADCS Scheme of NALSA |
Assistant Legal Aid Defence Counsels |
08.07.2024 to 10.07.2024 (three days) |
-do- |
130 |
||||
|
77. |
Symposium on – Intellectual Property Rights |
Government Advocates and Panel Lawyers of High Court of M.P., Principal Seat, Jabalpur, Panel Lawyers of High Court and District Court Legal Services Authority, Jabalpur and Legal Aid Defense Counsels |
16.10.2024 (one day) |
Conference Hall, High Court of M.P., Jabalpur |
200 |
||||
|
Total No. of participants |
1,51,338 |
||||||||
|
Judicial Educational Programmes for Ministerial Staff |
|||||||||
|
78. |
Training Programmes conducted at District Headqarters |
All the staff of District Courts |
59 programmes |
MPSJA/ District Headquarters |
5084 |
||||
|
e-Committee Special Drive Training and Outreach Programme through State Judicial Academies (for ministerial staff) |
|||||||||
|
79. |
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 Administrator/ System Officers |
17.02.2024 (one day) |
MPSJA/ District Headquarters |
228 |
||||
|
24.02.2024 (one day) |
-do- |
178 |
|||||||
|
80. |
Training Programme for Court Managers & Administrative Head Staffs of District Judiciary (ECT_5_2024) |
Court Managers & Administrative Head Staff of District Judiciary |
06.09.2024 (one day) |
-do- |
196 |
||||
|
81. |
Training Programme on Digitization at High Court level for High Court Digitization officials/staff (ECT_6_2024) |
High Court Digitization officials/staff |
24.10.2024 (one day) |
online |
17 |
||||
|
82. |
Programme for Technical staff of District Courts Hardware & software maintenance, Data Replication, Data monitoring, VC equipment, LAN (ECT_10_2024) |
Technical Staff & NIC Coordinators at High Court
|
30.11.2024 (one day) |
MPSJA/ District Headquarters |
59 |
||||
|
Total No. of participants |
5762 |
||||||||
|
S. No. |
Target Group |
No. of Training Programmes |
No. of Participants |
Days consumed |
|
1. |
No. of Training Programmes conducted for Judicial Officers from January to December, 2024 |
62 |
4276 |
194 |
|
2. |
No. of Training Programmes conducted for other stakeholders from January to December, 2024 |
26 |
1,51,338 |
42 |
|
3. |
No. of Training Programmes conducted for ministerial staff of the District Judiciary from January to December, 2024 (at district headquarters) |
64 (5 by MPSJA+ 59 at District HQ) |
5762 |
182 |
* Programme was conducted jointly for the Judicial Officers and other stakeholders of the criminal justice administration.
The Madhya Pradesh State Judicial Academy focused on methodology that is more participative and on interactive lines rather than conventional lectures. Some of the methods adopted included live practical exercises in sessions, QR button – a screen depicting various numbers, a question comes when the question is picked, presentations by participants, mentimeter – a live online poll, Expert talks for example, a session by revenue officials was arranged in which they demonstrated the nuances pertaining to demarcation and introduced various documents about the land records, Role Plays, Simulations or Moot Courts, Excursion Trips, Book reviews, Study Tours, for instance, participants were taken to the Nanaji Deshmukh Veterinary Science University, Jabalpur to appreciate the evidence in forest cases efficiently. Some sessions were devoted on mental well-being of the participants and also, on financial management. Special attention was given to analyzing judgments and discussing the issues while maintaining anonymity. These were some initiatives we took so as to embrace andragogy style of teaching.
Conclusion
This brief overview is indicative of Academy’s unwavering dedication to enhancing the competence and responsiveness of the District judiciary. Through comprehensive training and skill-building, the Academy has attempted to contribute to improving the quality of justice delivery. By addressing contemporary legal challenges, adopting androgogical training methodolgies and promoting a culture of continuous learning, Academy reinforces its role as a cornerstone of judicial excellence and continues steadfast in its quest for pursuit of excellence.