ABOUT DISTRICT COURT
South West Garo Hills came into existence as a district of the state of Meghalaya on 07/08/2012. The Court of the District and Sessions Judge was established and inaugurated on the 24th of February 2017 by the Hon’ble Chief Minister of Meghalaya, Dr. Mukul Sangma and Hon’ble the Chief Justice, Mr Justice Dinesh Maheshwari, High Court of Meghalaya in the august presence of the Hon’ble Law Minister Smti Roshan Warjiri, Hon’ble Mr Justice S.R Sen, Judge, High Court of Meghalaya, Hon’ble Mr Justice V.P Vaish, Judge High Court of Meghalaya and other officials. Earlier, before this date the judicial functions have been exercised by the Executive.
The foundation stone for the site of the proposed court building (Office of District and Sessions Judge) was laid and a Lok Adalat with a symbolic handing over was held on the 24th of February 2017 to signify the establishment and separation of the judiciary from the executive in the district.
Currently the office of the District and Sessions Judge is situated at the New Court building were Shri A.M. Ripnar, District and Sessions Judge, West Garo Hills, in charge of South West Garo Hills, Smt Nausica M Sangma the Chief Judicial[...]
- Typing Test Result for the post of stenographer III
- Typing Test Result for the post of Stenographer II
- Transfer of JOs Notification-26-02-2021
- Order dated 21.08.2020 w.r.t Physical functioning of all Subordinate Courts in the State of Meghalaya
- Notice with call letter for Steno – II
- Notice with call letter for Steno – III
- Notice- Motor Accident Claims Tribunal
- Circular:Working in the District & Sessions Court shall remain suspended till 24th May,2021
- Supreme Court Judgment dated 04.11.2020, in Criminal Appeal No.730 of 2020 Arising out of SLP (Crl.) No.9503 of 2018 titled ‘Rajnesh Vs. Neha and Anr.’
- e-Committee Newsletter July 2020
- In pursuance to the High Court of Meghalaya Order No.HCM.II/03/2013/Estt/2007 Dated, Shillong 21st August ,2020 Roster for Judges in the court of South West Garo Hills, Ampati
- Circular dated 17.08.2020
- Circular dated 30.06.2020 and Guidelines for Physical and Virtual functioning of the Subordinate Courts
- Guidelines for Physical and Virtual functioning of the Subordinate Courts
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LATEST ANNOUNCEMENTS
- Typing Test Result for the post of stenographer III
- Typing Test Result for the post of Stenographer II
- Notice- Motor Accident Claims Tribunal
- Circular:Working in the District & Sessions Court shall remain suspended till 24th May,2021
- Supreme Court Judgment dated 04.11.2020, in Criminal Appeal No.730 of 2020 Arising out of SLP (Crl.) No.9503 of 2018 titled ‘Rajnesh Vs. Neha and Anr.’