Call Letter

Call Letter for interview(viva-voce test) for filling up of the vacancies in the cadre of District Judges
(Entry Level), against 10% quota for the year 2023-24.

Roll	Candidate Name	Designation	Download Call Letter
10014	Dr. Md. Firoz Akram	Presiding Officer, Labour Court, Motihari	Download
10016	Sri Dhirendra Kumar Pandey	Secretary, District Legal Services Authority, Nawadah	Download
10017	Sri Rohit Kumar- I	Civil Judge (Senior Division), Mahnar	Download
10018	Sri Rohit Srivastava	Secretary, District Legal Services Authority, Araria	Download
10021	Sri Ravi Pandey	Civil Judge (Senior Division)-cum-A.C.J.M., Paliganj	Download
10033	Sri Ranjay Kumar	Civil Judge (Senior Division)-cum-A.C.J.M., Purnea	Download
10038	Sri Devesh Kumar	Civil Judge (Senior Division)-cum-C.J.M.-cum-A.S.J., Buxar	Download
10041	Sri Manish Kumar Upadhayay	Civil Judge (Senior Division)-cum-C.J.M., Patna	Download
10043	Sri Rahul Kishore	Civil Judge (Senior Division)-cum-C.J.M.-cum-A.S.J., Nawada	Download
10044	Ms. Madhvi Singh	Civil Judge (Senior Division)-cum-C.J.M., Katihar	Download
10046	Sri Kaushlendra Kumar Shukla	Civil Judge (Senior Division)-cum-C.J.M.-cum-A.S.J., Jehanabad	Download
10048	Ms. Aditi Gupta	Civil Judge (Senior Division)-cum-C.J.M., Munger	Download

I.T. Activities
Patna High Court is the leading High court in India to Computerise Cause List Management System in 1992. We had also taken initiative in successfully experimenting trial of accused through video-conferencing between civil court and Jails of Bihar in 2001.Since 1992 National Informatics Centre (NIC) is working at Patna High Court for extending ICT Support to this Hon’ble Court.
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I.T. Activities

Patna High Court is the leading High court in India to Computerise Cause List Management System in 1992. We had also taken initiative in successfully experimenting trial of accused through video-conferencing between civil court and Jails of Bihar in 2001.Since 1992 National Informatics Centre (NIC) is working at Patna High Court for extending ICT Support to this Hon’ble Court.

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About Patna High Court
The Judiciary is a distinct and independent arm of Government entrusted with judicial authority, and mandated to administer and deliver justice to the people of India. It plays a fundamental role in the promotion of law and order, human rights, social justice, morality and good governance. The independence of the Judiciary is guaranteed by the constitution in a number of its provisions regarding among others, the appointment, removal, salary and other conditions of service of judicial officers. The core of the Judiciary's independence is the absence of any interference for the Executive or the Legislature in judicial decisions. The mandate of the Judiciary is to establish and facilitate effective and efficient machinery capable of functioning as an adjudicating authority in India and of quickly administering and delivering justice and related services to the people of India. The key function of the Judiciary is therefore, the adjudication of civil and criminal cases. In addition, it interprets the constitution and gives effect to its provisions, as well as providing the expertise in interpreting of the laws. Further, the Judiciary performs other related duties in promotion of human rights, social justice and morality.
more...

About Patna High Court

The Judiciary is a distinct and independent arm of Government entrusted with judicial authority, and mandated to administer and deliver justice to the people of India. It plays a fundamental role in the promotion of law and order, human rights, social justice, morality and good governance.

The independence of the Judiciary is guaranteed by the constitution in a number of its provisions regarding among others, the appointment, removal, salary and other conditions of service of judicial officers. The core of the Judiciary's independence is the absence of any interference for the Executive or the Legislature in judicial decisions.

The mandate of the Judiciary is to establish and facilitate effective and efficient machinery capable of functioning as an adjudicating authority in India and of quickly administering and delivering justice and related services to the people of India. The key function of the Judiciary is therefore, the adjudication of civil and criminal cases. In addition, it interprets the constitution and gives effect to its provisions, as well as providing the expertise in interpreting of the laws. Further, the Judiciary performs other related duties in promotion of human rights, social justice and morality.

more...