Hon'ble the Chief Justice is pleased to re-constitute the Building Committee and Committee for monitoring the Infrastructure Development in the High Court and Subordinate Courts of Sikkim.
In supersession of Notification No. 19/HCS dated 03.08.2019, the Hon'ble Chief Justice has been pleased to reconstitute the Permanent Secretariat under Rule 4(iii) of the High Court of Sikkim Rules.
Reconstitution of the Committee for better and effective implementation of the Juvenile Justice Act, 2015, in supersession of Notification No. 32/HCS dated 06.11.2015.
Hon'ble the Chief Justice has been pleased to constitute the following Committee for re-working and streamlining the responsibilities of staff members and officers of the District Courts.
In partial modification of Notification No. 14/HCS dated 15.06.2018, the Committee constituted for re-visiting all High Court Rules and other Rules relating to proper management is hereby reconstituted as under.
In partial modification of Notification No. 20/HCS dated 22.06.2023, Hon'ble the Chief Justice, High Court of Sikkim, is pleased to re-constitute the State Court Management System Committee with immediate effect.
In pursuance of the order dated 11.05.2026 passed by the Hon’ble Supreme Court of India, Hon’ble the Chief Justice has been pleased to constitute a Grievance Redressal Committee for the entire State.
The Hon'ble Chief Justice, High Court of Sikkim is pleased to appoint Ms. Jyoti Kharka, Registrar, High Court of Sikkim as Secretary of the High Court Legal Services Committee
Internal Complaints Committee of the Sexual Harassment of Women at Workplace to receive and inquire into the complaints of sexual harassment at workplace regarding all Judicial Officers of the State.
The Hon'ble Chief Justice, High Court of Sikkim has been pleased to constitute Grievance Committee to address grievances of officers and staff members of this High Court
The Hon'ble Chief Justice, High Court of Sikkim has been pleased to constitute Vehicles Committee to streamline the purchase and allotment of vehicles of this High Court.
The Hon'ble Chief Justice, High Court of Sikkim has been pleased to constitute Finance Committee to oversee finance, budget, expenditure and accounts of this High Court
The Hon'ble Chief Justice has been pleased to re-constitute the Internal Complaints Committee as per the provisions laid down in Section 4 of the Sexual Harassment of Women at Workplace.
Selection Committee for conducting interview of candidates for selection against one(1) vacant post of Supervisor (Protocol & Management) (Group 'C') (Level-7).
The Hon'ble, the Chief Justice, is pleased to constitute the Governance Structure for implementation of e-Office System in the High Court under eCourts Project Phase III
The Hon'ble, the Chief Justice has been pleased to nominate the following Officers as the Nodal Officer for the respective courts in pursuance to the judgment dated 15.01.2025
The Hon'ble, the Chief Justice has been pleased to constitute a Committee to oversee the direction passed by the Hon'ble Supreme Court of India in pursuance to the judgment dated 15.01.2025
The Hon'ble, the Chief Justice, High Court of Sikkim, is hereby pleased to nominate and include Joint Registrar (IT), High Court of Sikkim, as a member of Selection Committee
The Hon'ble the Chief Justice has been pleased to constitute the following Committees at the District Level, pursuant to the resolution passed in agenda item No 2(d) of the Chief Justice's Conference, 2016
re-constitution of Committee to examine the performance and fitness of the Non-Gazetted employees of the High Court of Sikkim, to continue in service beyond the age of 50 years.
