Report No. 77

9.8. Training.-

Question has also been raised as to whether we should have a training course for all recruits to the judicial service before they actually start functioning as judicial officers. We are in favour of having a training course lasting for a period of three to six months for recruits to the subordinate judiciary. Such period can be utilised for, giving intensive training to the judicial officers by competent and experienced members of the judiciary. The stress in such a course would be to acquaint the recruits with procedural requirements for dealing with different stages of cases.

For example, the recruits can be trained as to how to record statements of parties before framing issues, how to frame issues and how thereafter to record evidence and write judgment. The recruits can also be trained in the art of writing interlocutory orders. Apart from that, recruits can be made familiar with different stages of execution proceedings and also taught how to dispose of matters at each of those stages. One aspect of training can also cover the method of dealing with administrative matters which are a part of the duties of a judicial officer.