Administrative Setup
Last Updated :01-04-2025
Work Allocated to Joint Secretaries
-
Shri Niraj Kumar Gayagi, Joint Secretary
- Salary, pension and conditions of service of High Court and Supreme Court Judges
- MOU in the field of Judicial Cooperation
- Administration of Acts (High Court Judges Act, 1954, Supreme Court Judges Act, 1958, Contempt of Court Act, 1971, Court Fees Act, 1870)
- Issuance of Presidential request in case of High Court/Supreme Court Judges
- Creation and continuation of posts in subordinate courts in UTs
- Reference regarding State Legislation
- Use of Hindi and regional languages in proceedings of High Court & Supreme Court
- Legal Aid to Poor (NALSA)
- Designing Innovative Solution for Holistic Access to Justice (DISHA) (Tele Law, Nyaya Bandhu, Nyaya Mitra, Legal Literacy and Awareness)
-
Shri Gaurav Masaldan, Joint Secretary
- eCourts Project
- Scheme of Establishing and operationalising Gram Nyayalayas
- Central Sponsored Scheme for the development of infrastructure facilities for judiciary.
- General Administration
- Establishment Matter
- Official Language
- Parliament Work
- Audit & Budget
- Coordination Division
-
Shri Jagannath Srinivasan, Joint Secretary
- Appointment of Judges
- Setting up of new High Courts/Benches
- Judicial Standards and Accountability
- Increasing the retirement age of Judges of High Courts
- Increasing the Judge Strength of High Courts
- All India Judicial Service
-
Shri Satya Pratap Singh, Joint Secretary
- National Mission for Justice Delivery and Legal Reforms for reducing pending court cases in all courts of Country.
- Reengineering Procedures and Alternative Methods of Disputes Resolution
- Pendency Reduction Campaign
- Enforcing Contracts
- Ease of Doing Business
- Rule of Law Index (ROLI)
- Data Governance Quality Index (DGQI)
- Fast Track Special Courts for cases of Rape and POCSO Act
- Special Courts for criminal cases involving MPs/MLAs (as per directions of the Hon’ble Supreme Court of India)
- Finance Commissions
- Matters relating to CM/CJ conference
- National Judicial Academy
- Citizen Charter
- Public Grievances