I

The particulars of Organization, Functions and Duties

High Court of Judicature at Allahabad to discharge the functions conferred under the Constitution of India and supervisory control over the subordinate courts under the jurisdiction of the High Court. Please see the official website of Allahabad High Court under the Head 'Introduction' for History of organization.

II

The powers and duties of the officers and employees

III

The procedures followed in the decision making process, including channels of supervision and accountability.

Office notes are prepared in the concern section and then forwarded to Assistant Registrar/ Deputy Registrar/ Joint Registrar/ Registrar/ Registrar General/Hon'ble Committee/ Hon'ble the Chief Justice as per requirement and available Channel.

IV

The norms set for discharge of functions

All the functions are discharged under the supervision of Hon'ble the Chief Justice or Hon'ble Committee constituted by Hon'ble the Chief Justice/ Registrar General as per assignment of function.

V

The rules, regulations, instructions, manuals and records, held by the company or under its control or used by its employees for discharge its functions

VI

A statement of the categories of documents that are held by the company or under its control.

1. The judicial records of the cases pending and decided.

2. Service Records of the staff members and officers ; and all administrative records connected thereto.

3. Personal/Miscellaneous files, Leave files, Character Roll and other administrative records of the Judicial Officers of the Subordinate Courts.

4. Any other record as per Allahabad High Court Rules, 1952.

VII

The particulars of any arrangement that exists for consultation with, or representation by, the members of the public in relation to the formulation of policy or implementation thereof.

As per the Order of the Hon'ble Chief Justice the formulation of policy is done by the Administrative Committee and the Full Court as provided in Allahabad High Court Rules, 1952.

VIII

A statement of the boards, councils, Committees and other bodies consisting of two or more persons constituted as its part or for the purpose of its advice, and as to whether meetings of those boards, councils, committees and other bodies are open to the public, or the minutes of such meetings are accessible to the public.

Hon'ble the Chief Justice has constituted number of Committees for the discharge of different functions.

IX

A Directory of officers and employees

CUG nos. of Officers and Officials

X

Statement on monthly remuneration received by each of offices and employees including system of compensation as provided in its regulations

XI

Budget allocated to each of company agency, indicating the particulars of all plans, proposed expenditures and reports on disbursement made

XII

The manner of execution of subsidy programmes, including the amounts allocated and the details of beneficiaries of such programmes.

Not applicable

XIII

Particulars of recipients of concessions, permits or authorizations granted by the company.

Not applicable

XIV

Details in respect of the information available or held by the company, reduced in an electronic form.

1. Daily Cause List of Allahabad High Court and Lucknow Bench are being displayed on the website of the High Court for the information of Advocates, litigants as well as public at large.

2. Notifications, recruitment informations and tenders etc are also available.

3. Up to date case status is available on the website.

4. The judgments/orders of the cases are made available on the website of the High Court.

5. All the relevant rules are available on the website.

6. Two Touch Screen e-kiosk have been installed for enquiry of the cases

7. Digital Display Boards System has also been installed in each court room as well as in the corridors of this High Court to provide on-going case status of the court rooms.

XV

The particulars of facilities available to citizens for obtaining information, including the working hours of a library or reading room, if maintained for public use.

The Library remains open during working hours of the Court. It is not maintained for public use. It is maintained only for Hon'ble Judges and Officers of the Court.

XVI

The names, designation and other particulars of Central Public Information Officers

XVII

Such other information as may be prescribed; and thereafter update these publications every year.

All the relevant information relating to the High Court and it's activities is available on the Official Web-site of the High Court.

Registrar General is the First Appellate Authority under Right to Information Act, 2005 for Allahabad High Court.

Registrar, Lucknow Bench, Lucknow is the First Appellate Authority under Right to Information Act, 2005 for Lucknow Bench.