Order
1. After hearing learned counsel for the parties, it is quite apparent that immediate orders are required to deal with the problem of congestion of Delhi courts.
2. It is agreed that 12 posts of officers in the Delhi Higher Judicial Services in terms of the earlier report are immediately to be created and filled up. It has also been brought to our notice that the High Court has sent a request to the Government of NCT of Delhi for creation of 21 more posts in the Delhi Higher Judicial Services, bifurcation of which is, 11 for Motor Accidents Claim Tribunal; 4 for CBI; 5 for the Prevention of Corruption Act; and one for the trial of FERA cases. This requires immediate attention.
3. A report as to the division of Delhi into separate judicial districts dated 3-4-2000 has been given to the acting Chief Justice, Delhi High Court. This report is prepared by a committee of officers of various ranks both under the High Court and of the Government of NCT of Delhi.
4. Two copies of this report are being given to Mr Goburdhan. He may pass over this report to the Lt. Governor and Chief Secretary and other officers concerned after making necessary copies.
5. Court buildings are to come up at Rohini, Saket and Dwarka. Mr Goburdhan has filed status report regarding finances and construction of buildings there.
6. We direct that a meeting be held by the acting Chief Justice, Delhi High Court, which shall be attended by the Chief Secretary, Secretary (Law, Justice and Legal Affairs), Divisional Commissioner-cum-Secretary (Revenue), Chief Engineer (Civil), PWD, all of the Government of NCT of Delhi and also by the Additional Secretary, Department of Justice in the Ministry of Law, Justice and Company Affairs. All these officers shall meet the acting Chief Justice of the Delhi High Court in the High Court premises on or before 26-4-2000, when all aspects of the matter shall be discussed. A report be submitted to the Court by the Registrar of the Delhi High Court as well as by Mr Goburdhan, learned counsel appearing for the NCT of Delhi. Counsel for the parties shall intimate the respective officers with regard to the meeting with the acting Chief Justice of the Delhi High Court. Registrar of the Delhi High Court shall also intimate the date and time to all the officers. Report submitted to this Court shall indicate the division of courts, time schedule and when the vacancies are to be filled up.
7. These directions are issued peremptorily and there shall be no excuse for not convening the meeting. List the matter on 28-4-2000. The report shall be submitted by the counsel for the High Court and by counsel for the NCT of Delhi and they shall be assisted by the officers so as to answer all the queries.
Court Masters