Report No. 77

13.14. Punctuality of judicial officers.-

One factor which causes considerable inconvenience and irritation to the litigants, witnesses and the members of the Bar and which also results in lower out-turn of judicial work, is the tendency on the part of some judicial officers not to observe strict court timings. Fortunately, this shortcoming is restricted to a few judicial officers, but it is they who on account of this habit bring a bad name to the judiciary.

It is plain that if the judicial officers do not start the court work punctually, and do not adhere to the court timing, those who have to attend the court would not be able to adjust their other engagements. With a view to ensure that judicial officers stick to the court timings, it is necessary that the District Judge should pay surprise visits to the different courts. Necessary action may be taken against those who are found to be recalcitrant in this respect.