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 2021-22 & 2022-23 combinedly

Roll	Candidate Name	Designation	Download Call Letter
16	Sri Aditya Pandey	Sub Judge-cum-C.J.M., Vaishali	Download
28	Sri Aadi Dev	Sub Judge-cum-C.J.M., Darbhanga	Download
35	Sri Kanhaiya Lal Yadav	Sub Judge-cum-C.J.M., Biharsharif	Download
36	Sri Dev Raj	Sub Judge-cum-C.J.M., Buxar	Download
41	Sri Kumar Avinash	Sub Judge-cum-C.J.M., Sheikhpura	Download
44	Sri Manoranjan Kumar Jha	Sub Judge-cum-C.J.M., Ara	Download
48	Sri Kishor Kunal	Sub Judge-cum-C.J.M., Samastipur	Download
50	Sri Atul Sinha	Sub Judge-cum-C.J.M., Jamui	Download
51	Sri Chandan Kumar	Sub Judge-cum-C.J.M., Nawadah	Download
73	Sri Shaharyar Md. Afzal	Secretary, D.L.S.A., Kaimur at Bhabhua	Download
107	Sri Prakash Kumar Sinha	Sub Judge-cum-A.C.J.M., Jhanjharpur	Download
114	Smt. Smita Gaurav	Asstt. Director (R&T), Bihar Judicial Academy, Patna	Download
141	Sri Dinkar Kumar	Under Secretary-cum-Dy. Legal Remembrancer, Law Deptt., Patna	Download
143	Sri Abhishek Kumar Mishra	Secretary, D.L.S.A., Lakhisarai	Download
151	Sri Saurabh Singh	Sub Judge-cum-A.C.J.M., Aurangabad	Download
166	Sri Sonelal Rajak	Sub Judge-cum-A.C.J.M., Shahpur Patori	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.

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...

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...