Committee No. 1: Administrative Committee
1. Hon'ble The Chief Justice
2. Hon'ble Mr Justice Tashi Rabstan
3. Hon'ble Mr Justice Atul Sreedharan
4. Hon'ble Mr Justice Sanjeev Kumar
5. Hon'ble Mr Justice Vinod Chatterji Koul
Subjects:
a) Service Conditions & Disciplinary matters of Judicial Officers
b) General Administration including:
i) Probation, Regularization and Confirmation of Judicial Officers.
ii) Seniority matters of Judicial Officers.
iii) Screening of Judicial Officers for their continuation beyond the age of 50, 55 and 58 years.
iv) Awarding of Super Time Scale and Selection Grade Scale of pay.
v) Awarding of ACP Scale of pay.
vi) Work review and assessment.
vii) Constitution, abolition and continuance of Courts.
viii) Conduct Rules.
ix)Alteration of Date of Birth.
x)Promotion of Civil Judges(Junior Division)/Munsiff to the Posts of Civil Judges(Senior Division)/Sub Judges.
xi) Appointment of District Judges from amongst the Civil Judges (Senior Division) on the basis of Merit-cum-Seniority.
xii) Any other matter which the Hon'ble Chief Justice decides to refer to the Committee.
Note-: The Chief Justice may invite any other Judge, who is not Member of this Committee, as a Guest Member in any meeting of the Committee..
Committee No. 2: Building and Infrastructure Committee for the High Court
1. Hon'ble Mr. Justice Tashi Rabstan
2. Hon'ble Mr. Justice Atul Sreedharan
3. Hon'ble Mr. Justice Sanjeev Kumar
4. Hon'ble Mr. Justice Sanjay Dhar
Subjects:
a) All matters pertaining to infrastructure in the High Court including approval of Building Plans of Court accommodation,and Residential accommodation of Hon'ble Judges.
b) Maintenance and allotment/change of residential accommodation of High Court Staff.
Note: In addition, Chief Secretary of the
UT of J&K and
Secretaries of Finance Department, Public
Works and Law shall be co-opted as
Members of the Committee to closely monitor
the timely completion of projects and to
facilitate a proper coordination between the
officials at the district level and the decision-making
authorities of the UT Government.
Committee No. 3: Committee under Juvenile Justice Act
1. Hon'ble Mr. Justice Tashi Rabstan
2. Hon'ble Ms. Justice Sindhu Sharma
3. Hon'ble Mr. Justice Javed lqbal Wani
4. Hon'ble Mr. Justice Mohd. Akram Chowdhary
Committee No. 4: Building and infrastructure Committee for Subordinate courts in UTs of Jammu and Kashmir and Ladakh
For Kashmir
1. Hon'ble Mr. Justice Atul Sreedharan
2. Hon'ble Mr. Justice Vinod Chatterji Koul
3. Hon'ble Mr. Justice Javed lqbal Wani
For Jammu
1. Hon'ble Mr. Justice Tashi Rabstan
2. Hon'ble Mr. Justice Rajnesh Oswal
3. Hon'ble Mr. Justice Sanjay Dhar
For Ladakh
1. Hon'ble Mr. Justice Tashi Rabstan
2. Hon'ble Mr. Justice Rajnesh Oswal
Note:
Concerned Principal District and Sessions
Judge may be invited for discussion on
Video Conference, if necessary.
Subjects:
a) All matters pertaining to infrastructure in the District Court of UTs of J&K and Ladakh including approval of Building Plans of Court accommodation,and Residential accommodation of Judicial Officers.
b) Maintenance and allotment/change of residential accommodation of Judicial Officers.
c) Monitoring of infrastructure in District Courts in UTs of J&K and Ladakh in terms of resolution passed in Chief Justices' Conference 2016'
Note: Views of the concerned Administrative
Judge shall be obtained and in addition,
Chief Secretary of the Govt. of UT of J&K, Advisor to the Hon'ble LG of UT of Ladakh
and the Secretaries of Finance Department,
Public Works and Law shall be co-opted as
Members of the Committee in respect of (iii)
above to closely monitor the timely
completion of projects and to facilitate a proper coordination between the officials at
the district level and the decision-making
authorities of the UT Government.
Committee No. 5: Protocol Committee
1. Hon'ble Mr. Justice Tashi Rabstan
2. Hon'ble Mr. Justice Vinod Chatterji Koul
3. Hon'ble Ms. Justice Moksha Khajuria Kazmi
Subjects:
a)Monitoring the matters pertaining to Hospitality and Protocol.
b)Maintenance, purchase and furnishing
of Guest Houses & selection of
photographs of official functions.
(Hospitality matters and allotment of
rooms of the High Court Guest Houses
to be decided by the Chairperson).
Committee No. 6: Mediation and Conciliation Committee
1. Hon'ble Mr. Justice Tashi Rabstan
2. Hon'ble Mr. Justice Vinod Chatterji Koul
3. Hon'ble Mr. Justice Javed lqbal Wani
4. Hon'ble Mr. Justice Mohd. Akram Chowdhary
5. Hon'ble Mr. Justice Rajesh Sekhri
Committee No. 7: Committee for all matters relating to creation and working of Family Courts.
For Ladakh
1. Hon'ble Mr. Justice Tashi Rabstan
2. Hon'ble Mr. Justice Rajnesh Oswal
For Jammu & Kashmir
1. Hon'ble Ms. Justice Sindhu Sharma
2. Hon'ble Mr. Justice Rajnesh Oswal
3. Hon'ble Mr. Justice Sanjay Dhar
4. Hon'ble Mr. Justice Javed lqbal Wani
5. Hon'ble Mr. Justice Mohan Lal
Subjects:
a) Building, Construction, Maintenance of Family Court
Complexes, Identification of suitable premises in
existing complexes for setting up of Family Courts.
b) To recommend Judicial Officers suitable for posting
as Family Courts Judges.
c) To prepare and recommend panel of Principal
Counsellors and Counsellors for the Family Courts.
d) To holistically consider all issues relating to Family
Courts.
e) To look into sensitization and training of Family
Courts Judges counsellors and the staff.
Committee No. 8: Vulnerable Witness Deposition Centre (VWDC) Committee.
For Ladakh
1. Hon'ble Mr. Justice Tashi Rabstan
2. Hon'ble Mr. Justice Atul Sreedharan
Note-: Principal Secretary Finance, UT of
Ladakh or his nominee shall be the
ex-Officio Member of the Committee..
For Jammu & Kashmir
1. Hon'ble Mr. Justice Sanjay Dhar
2. Hon'ble Mr. Justice Mohd. Akram Chowdhary
3. Hon'ble Mr. Justice Rajesh Sekhri
Note-: Principal Secretary Finance, UT of
J&K or his nominee shall be the ex-
Officio Member of the Committee..
Committee No. 9: Committee to Monitor Pace, Progress And Implementation Of Centrally Sponsored Projects And Operationalization Of Gram Nyayalayas.
1. Hon'ble Mr. Justice Tashi Rabstan
2. Hon'ble Ms. Justice Sindhu Sharma
3. Hon'ble Mr. Justice Puneet Gupta
Committee No. 10: Information Technology & Artificial Intelligence Committee
1. Hon'ble Mr. Justice Atul Sreedharan
2. Hon'ble Mr. Justice Sanjay Dhar
3. Hon'ble Mr. Justice Rahul Bharti
4. Hon'ble Ms. Justice Moksha Khajuria Kazmi
Subjects:
a) Scanning and digitization of Court records.
b) Computerization of High Court as
well as district court complexes.
c) Purchases of computers including
computer hardware and software.
d) Purchase of electronic and digital
systems including photocopiers, etc.
e) Matters pertaining to cause list of the
High Court.
f) Video conferencing facilities at High
Court and various district court
complexes.
g) E-filing project at High Court and
district court complexes.
h) Introduction and installation of new
technologies developed by Ministry
of Science and Technology,
Government of India in respect of
judicial administration.
Committee No. 11: Committee To Monitor Translation Of Supreme Court Judgements In Regional Languages Done Through Supreme Court Vidhik Anuvaad Software (SUVAS)
1. Hon'ble Mr. Justice Atul Sreedharan
2. Hon'ble Mr. Justice Sanjay Dhar
Committee No. 12: Vigilance Committee for the Judicial Officers and the staff.
1. Hon'ble Mr. Justice Atul Sreedharan
2. Hon'ble Mr. Justice Rajnesh Oswal
3. Hon'ble Mr. Justice Sanjay Dhar
4. Hon'ble Mr. Justice Puneet Gupta
Subjects:
a) Disciplinary matters of Judicial Officers.
b) Disciplinary matters of the High Court and the subordinate court Staff.
Committee No. 13: Court Management Systems Committee
1. Hon'ble Mr. Justice Atul Sreedharan
2. Hon'ble Mr. Justice Javed lqbal Wani
2. Hon'ble Mr.Justice Mohd. Akram Chowdhary
3. Hon'ble Mr. Justice Rahul Bharti
Subjects:
a) To provide inputs and suggestions to National Court Management Systems Committee for formulation and effective implementation of National Management
Plan/Policy.
b) Court and case management in the High Court and Subordinate Courts.
c) Control of delay and arrears including:
i) Judicial Reforms and Devising of plans to clear backlog in the High Court.
ii)Criminal and Civil Justice Reforms.
iii)Monitoring of pendency and disposal of Cases in all Subordinate Courts.
iv) Laying down of norms for disposal of cases dealt by Judicial Officers in different cadres.
v) Monitoring of drive for weeding out of old, infructuous and ineffective cases.
vi)Reduction of arrears and ensuring speedy trial.
vii) Making five plus zero-a reality.
Note 1: ln this Committee, the concerned Hon'ble Portfolio Judge, if His
Lordship is not a Member of this Committee, may also be associated
for the purpose of monitoring pendency and disposal of cases in
Subordinate Courts.
Note 2: The Committee may associate Officers of Registry, Senior District
Judges, Director Judicial Academy, Secretary to Government
Law Department, Senior Advocates, Officers of Statistical
Department of J&K Government, Experts in law and management
for the purpose of (a) above.
Committee No. 14: Higher Judicial Service (HJS) Examination Committee.
1. Hon'ble Mr. Justice Atul Sreedharan
2. Hon'ble Mr. Justice Rajnesh Oswal
3. Hon'ble Mr. Justice Sanjay Dhar
4. Hon'ble Mr. Justice Mohan Lal
Subjects:
a) Direct recruitment to J&K Higher Judicial Service.
Committee No. 15: Committee to monitor the progress of the cases pending before the
Hon'ble Supreme Court of India in which High Court of J&K is a party.
1. Hon'ble Mr. Justice Atul Sreedharan
2. Hon'ble Mr. Justice Mohan Lal
3. Hon'ble Ms. Justice Moksha Khajuria Kazmi
4. Hon'ble Mr. Justice Wasim Sadiq Nargal
Subjects:
a) Finalisation of pleadings including affidavits and
reports to be filed before the Hon'ble Supreme
Court on behalf of the High Court.
b) Appointment of Advocate(s) on record and Senior
Advocate(s) to represent the High Court before the
Hon'ble Supreme Court.
c) Any other connected matter.
Committee No. 16: Committee for Appointment and Promotion of Officials/Officers of the High Court Staff.
1. Hon'ble Mr. Justice Atul Sreedharan
2. Hon'ble Mr. Justice Rajnesh Oswal
3. Hon'ble Mr. Justice Sanjay Dhar
4. Hon'ble Mr. Justice Puneet Gupta
Subjects:
a) Recruitment and promotion of all cadres of the High Court Staff including seniority matters.
b) Service Conditions and Disciplinary matters of the High Court Staff.
c)Service matters/grievances of the High Court Staff.
d) Compassionate appointments of staff in the High Court.
Committee No. 17: Committee to examine the matters regarding all Daily Wagers,
Contractual employees including Out Sourced employees, if any.
1. Hon'ble Mr. Justice Atul Sreedharan
2. Hon'ble Mr. Justice Sanjeev Kumar
3. Hon'ble Mr. Justice Sanjay Dhar
4. Hon'ble Mr. Justice Rajesh Sekhri
5. Registrar General
6. Registrar Vigilance
7. Principal Secretary to Hon'ble the Chief Justice
Subjects:
a) To consider all matters relating to Daily
Wagers/Contractual employees in terms of SRO
520 dated 21.12.2017 or in terms of any other
statute/ regulation/ order on the subject.
b) Any other connected matter.
Committee No. 18: Governing Committee For Judicial Academy.
1. Hon'ble Mr. Justice Sanjeev Kumar
2. Hon'ble Mr. Justice Javed lqbal Wani
3. Hon'ble Mr. Justice Rahul Bharti
4. Hon'ble Ms. Justice Moksha Khajuria Kazmi
Subjects:
a) Jammu & Kashmir State Judicial Academy.
b) Nomination of Judicial Officers for participation in training programmes of National Judicial Academy and other such institutions.
c) Formulation and conduct of training programmes for newly recruited and in service Judicial Officers.
Committee No. 19: Enrollment Committee.
1. Hon'ble Mr. Justice Sanjeev Kumar
2. Hon'ble Mr. Justice Rajnesh Oswal
3. Hon'ble Mr. Justice Javed lqbal Wani
4. Hon'ble Mr. Justice Mohan Lal
Subjects:
a) To consider the admission and enrolment of advocates.
b) To consider resumption of practice and also transfer of the enrolment.
Committee No. 20: Committee for Allotment of Chambers to Advocates and Disciplinary Committee
under Advocates Act.
For Jammu Wing
1. Hon'ble Mrs. Justice Sindhu Sharma
2. Hon'ble Mr. Justice Mohan Lal
3. Hon'ble Mr. Justice Rahul Bharti
For Srinagar Wing
1. Hon'ble Mr. Justice Sanjeev Kumar
2. Hon'ble Mr. Justice Sanjay Dhar
3. Hon'ble Mr. Justice Mohd. Akram Chowdhary
Note:
Joint Registrar (Protocol) High Court wing
Jammu/Srinagar shall act as Secretary of the Disciplinary Committee
under Advocates Act in their respective
wings.
Committee No. 21: Rules Committee
1. Hon'ble Ms. Justice Sindhu Sharma
2. Hon'ble Mr. Justice Sanjay Dhar
3. Hon'ble Mr. Justice Rahul Bharti
Committee No. 22: Committee to monitor the effective implementation of the
various decisions/resolutions passed in the Chief Justices'
Conference, 2016
1. Hon'ble Ms. Justice Sindhu Sharma
2. Hon'ble Mr. Justice Rajnesh Oswal
3. Hon'ble Mr. Justice Javed IqbaI Wani
4. Hon'ble Mr. Justice Wasim Sadiq Nargal
Committee No. 23: High Court Legal Services Committee
1. Hon'ble Ms. Justice Sindhu Sharma
2. Mr. D.C.Raina, Advocate General
3. Mr. Z.A Shah,Senior Advocate
4. Mr. M.I.Qadri,Senior Advocate
5. Mr. Sunil Sethi, Senior Advocate
6. Ms. Seema Khajuria, Advocate
7. Mr. Keshav Chopra, Social Worker
8. Secretary High Court Legal Services Committee, ex-Officio Member
Committee No. 24: Committee to oversee progress of cases arising under J&K Pre-conception and Pre-natal Sex Selection/Determination (Prohibition and Regulation Act 2002) Arising under the preconception and pre-natal diagnostic techniques(Prohibition of Sex Selection) ACT 1994
1. Hon'ble Ms. Justice Sindhu Sharma
2. Hon'ble Mr. Justice Javed lqbal Wani
3. Hon'ble Ms. Justice Moksha Khajuria Kazmi
Committee No. 25: Sexual Harassment Probe Committee u/s 4 of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013.
For Jammu Wing
1. Hon'ble Ms. Justice Sindhu Sharma (Chairperson)
2. Mr. U.K. Jalali, Sr. Advocate
3. Ms. Seema Khajuria Shekhar, Sr. Advocate
4. Ms. Shivali Sharma, Law Officer, Social Welfare Department
5. Ms. Veena Kumari, Assistant Registrar-I
6. Ms. Deepika Mahajan, Advocate
7. Mr. Prem Sadotra, Advocate
8. Secretary, High Court Legal Service Committee, ex-Officio Member Secretary.
For Srinagar Wing
1. Hon'ble Ms. Justice Moksha Khajuria Kazmi (Chairperson)
2. Mr. Nazir Ahmad Beigh, Sr. Advocate.
3. Ms. Masooda Jan, Advocate.
4. Ms. Saima Maqbool, Assistant Registrar-II
5. Ms. Naseema Hassan Baqal, Assistant Registrar-II
6. Mr. Naveed Mir, Advocate
7. Secretary, High Court Legal Service Committee, ex-Officio Member Secretary.
Committee No. 26: Finance Committee
1. Hon'ble Mr. Justice Rajnesh Oswal
2. Hon'ble Mr. Justice Rahul Bharti
3. Hon'ble Mr. Justice Rajesh Sekhri
Subjects:
a) Purchase of Telephones, Cell Phones and Vehicles.
b) Monitoring of the utilization of funds, sanctioned under the 14th Finance Commision in terms of resolution passed in Chief Justices' Conference, 2016.
c) Any other financial matter as may be referred by the Hon'ble Chief Justice to the Committee.
Committee No. 27: Right to Information Committee
1. Hon'ble Mr. Justice Rajnesh Oswal
2. Hon'ble Mr. Justice Puneet Gupta
Subjects:
To monitor disposal of matters under Right to Information Act.
Committee No. 28: Committee for Appointment of Oath Commissioners and Research Assistants etc.
1. Hon'ble Mr. Justice Vinod Chatterji Koul
2. Hon'ble Mr. Justice Rahul Bharti
3. Hon'ble Ms. Justice Moksha Khajuria Kazmi
4. Hon'ble Mr. Justice Wasim Sadiq Nargal
Subjects:
a) Appointment of Oath Commissioners in
Jammu & Kashmir.
b) Appointment of Research Assistants.
c) To lay down guidelines for appointment of
Oath Commissioners.
d) To revise and review the guidelines for
appointment of Research Assistants.
Committee No. 29: Committee for making recommendations and working out
facilities extended to the former Judges of the High Court
including the staff requirement for the purpose.
For Jammu Wing
1. Hon'ble Mr. Justice Vinod Chatterji Koul
2. Hon'ble Mr. Justice Mohan Lal
3. Joint Registrar (Protocol) Jammu Wing
4. Accounts Officer, Jammu wing
For Srinagar Wing
1. Hon'ble Mr. Justice Sanjay Dhar
2. Hon'ble Mr. Justice Javed lqbal Wani
3. Joint Registrar (Protocol) Srinagar Wing
4. Accounts Officer, Srinagar Wing
Subjects:
a) Medical facilities and reimbursement of claims of
Hon'ble former Judges.
b) Matters relating to welfare of Hon'ble former Judges
including framing of rules.
c) Any other connected matter.
Committee No. 30: Library Committee
1. Hon'ble Mr. Justice Vinod Chatterji Koul
2. Hon'ble Mr. Justice Rahul Bharti
3. Hon'ble Mr. Justice Wasim Sadiq Nargal
4. Hon'ble Mr. Justice Rajesh Sekhri
Subjects:
a) To consider purchase of library
books for High Court and
Subordinate Courts.
b) To consider purchase of
newspapers, periodicals, etc. for
library, official residences of Hon'ble
Judges and Judicial officers.
c) Matters relating to maintenance of
library books.
d) Purchase of various law packs (law
reports in electronic format).
e) Matters pertaining to availability of
library books in courtrooms.
Committee No. 31: Accreditation committee in terms of The High court of Jammu and Kashmir Norms for Accreditation as Legal Correspondents and Guidelines for reporting.
1. Hon'ble Mr. Justice Sanjay Dhar
2. Hon'ble Mr. Justice Javed lqbal Wani
3. Hon'ble Mr. Justice Wasim Sadiq Nargal
Committee No. 32: Committee to implement guidelines laid down by judicial precedents and law in cases involving sexual violence and monitoring the trial of such cases.
1. Hon'ble Mr. Justice Sanjay Dhar
2. Hon'ble Mr. Justice Mohd. Akram Chowdhary
3. Hon'ble Ms. Justice Moksha Khajuria Kazmi
4. Hon'ble Mr. Justice Rajesh Sekhri
Committee No. 33: Committee for Monitoring NDPS Cases in District Courts.
1. Hon'ble Mr. Justice Sanjay Dhar
2. Hon'ble Mr. Justice Mohd. Akram Chowdhary
3. Hon'ble Mr. Justice Rajesh Sekhri
Committee No. 34: Supervision and Management of Museum
For Jammu Wing
1. Hon'ble Mr. Justice Puneet Gupta
For Srinagar Wing
1. Hon'ble Mr. Justice Javed Iqbal Wani
Committee No. 35: Committee for Monitoring MACT Cases in District Courts.
1. Hon'ble Mr. Justice Javed Iqbal Wani
2. Hon'ble Mr. Justice Mohd. Akram Chowdhary
3. Hon'ble Mr. Justice Rahul Bharti
4. Hon'ble Mr. Justice Rajesh Sekhri
Committee No. 36: Supervision and Management of AIR Cafe cum e-Library — at Jammu
1. Hon'ble Mr. Justice Rahul Bharti
Menu
Judges' Roster
Causelist
Case Status/Orders/Causelist
Right To Information 
Legal Aid
Mediation
Juvenile Justice
High Court Library
Advocates' Corner 
E-Court's Project
Acts, Rules,Orders,Guidelines & Protocols
e-Gazette 
Transfers & Postings
Recruitment 
Forms/ Proformas 
All About Courts