About PHCLSC

History of Patna High Court Legal Service Committee

Patna legal aid committee was founded by High Court Patna in 1991 with the purpose of legal assistance to every poor & needy people of our state by act of Bihar State Legal Authority 1988. Understanding the need of the people the committee knew that court itself won’t be able to fulfill the goal of justice to all as everyone is not capable enough to come to court either because of the lack of knowledge or lack of awareness. The committee impaneled lawyers from High Court and with their help, poor and needy People’s case are being taken of free of cost.
Our prisons are over crowed with prisoners with a lot of them imprisoned just because either they can’t afford lawyers or they have none to engage one on their behalf. Committee made group consisting four advocates in each and were sent to all the prisons of our state .They allocated prisoners from all over the state’s prison and a detailed report of prisoners with pity offences or those who in need and as per their report free legal aid was provided to them and the prisoners who benefitted from them is still a history in our state legal aid committee sands lawyers from time to time. so that nobody should suffer unnecessarily.
Adding to their efforts the committee started organizing lok adalat on yearly basis in which thousands of civil issues like company issues job related disputes were resolved. By lok adalat not only a large number of cases were resolve but also it was a big relief for our court as back logs are a very big problem to our judicial system.
Taking one step ahead the legal aid committee had engaged Ngo to spread legal awareness and for different activities of legal aid committee by the act provided by NALSA.
At present legal aid committee is working efficiently with its impaneled advocate & Ngo. Lok adalat which were held on yearly basis are now held every week contributing a big relief to our court. At present the committee is working efficiently with its impaneled lawyer & Ngo by organizing lok adalat, mediation centers, legal awareness programmes and free legal aid. It had not only helped our court by lessening their work load it is also reaching to even those who can’t get to our court for justice or for other problem and providing them free legal aid.
Seminars are being held in schools & colleges for awareness against ragging, domestic violence. As per the direction of NALSA labour sections or weaker sections of our society are priority of the committee. The committee through Ngo is reaching every step for free legal aid as they are the one who are leading a neglected life because their 1 st priority is to earn daily bread and everything else come after that.
Legal aid committee has taken big initiatives in providing relief to family dispute of our society. Believing in the fact that by talking properly many disputes can be resolved very easily the committee provides mediation between the parties. So that if there is possibility family should remain contact. If not then both the parties should get justice and part ways in good harmony.
PHLSC is the apex body constituted under the provision of the Act to lay down policies and principles for making legal services available and to frame effective and economical schemes for Legal Services. It also disburses funds and grants to NGOs for implementing Legal Aid schemes and programmes.