SUPREME COURT OF INDIA

              It is for information of all concerned that Hon'ble the Chief Justice of India has directed that the matters of the following nature pending in this Court can be considered for the settlement through Lok Adalat to be held in due course under the aegis of National Legal Services Authority (NALSA), every Saturday.

Labour Matters

1.           Dismissal (0101)

2.           Retrenchment (0102)

3.           Contract Labour (0103)

4.           Matters relating to Provident Fund (0111)

5.           Matters relating to Workmen Compensation Act (105)

6.           E.S.I. (0106)

7.           Matters relating to wages, bonus, ad hoc,

              casual daily wages and their regularization (0104)

8.           Conditions of Service & Industrial Employment

              (Standing Order Act, 1946) (0108)  

Compensation Matters

1.           Matters challenging compensation (0502)

2.           Motor accident claim matters involving permanent

              disability/death of persons (1201)

3.           Motor accident claim matters relating to the

              other  injuries (1202)

4.           Insurer/Owners liability matters (1203)

5.           Matters relating to railway accident including

              other railway compensation matters (1204)

6.           Matters relating to accidents other than those

              covered by Motor Vehicles Act (1205)

7.           Matters relating to telephone, electricity etc. (1206)
                                            

Family Law Matters

1.           Mutual consent divorce matters (1601)

2.           Other divorce matters (1602)

3.           Restitution of conjugal rights (1603)

4.           Child custody matters (1604)

5.           Adoption and maintenance matters (1605)

6.           Minority and guardianship matters (1606)

7.           Matters under Hindu Marriage Act (1607)

8.           Matters under Muslim Marriage Act (1608)

9.           Matters under Christian Marriage Act (1609)

10.         Alimony (1610)

Others

1.           Matters challenging fine only (1423)

2.           Matters relating to maintenance under Section 125

              of Cr.P.C. (1402)

3.           Matters relating to specific performance of contract (1805)

4.           Matters relating to partition (2603)

5.           Matters relating to recovery of debts/bank loans due under

              the banks and financial institutions (2809)

6.           Appeals under Section 23 of the Consumer

              Protection Act, 1986 (3801)

7.           Other matters relating to the Consumer Protection (3802)

8.           Property Tax (0310)

9.           Civil matters which were instituted in Supreme Court

              in 1986 or preceding years.

10.         Any other matter which all the parties agree to

              refer to Lok Adalat

              A list of cases of above-referred categories has been taken out and displayed on the website of Supreme Court of India (http://supremecourtofindia.nic.in  or http://indiancourts.nic.in).  For the convenience of the Advocates, a complete list of such cases is also made available with Shri Nirmal Kumar, Deputy Registrar in Room No.32, Second Floor, Supreme Court Building, New Delhi.  

            Advocates-on-Record who are desirous of referring their cases to the Lok Adalat may send consent on behalf of the party represented by them for referring the case to Lok Adalat, to the Secretary, National Legal Services Authority (NALSA), Jam Nagar House, New Delhilatest by 31st May, 2006 forwarding a copy thereof to Shri Nirmal Kumar, Deputy Registrar of this Registry. NALSA will then seek consent of other appearing parties and wherever such consent is received from all the appearing parties, the matter will be referred to Lok Adalat.

                                                                                                           ( T.N. Sansi )

                                                                                                      Additional Registrar

Mr./Ms.______________________

Advocate,

Supreme Court of India

New Delhi.

( With list of cases relevant to him/her)

Copy to:

1. The President, Supreme Court Bar Association with five spare copies of the Notice with a request that this may be displayed on the Notice Board of the Bar Association for the information of the Members of the Bar.

2. The President, Advocate-on-Record Association with five spare copies of the Notice with a request that this may be displayed on the Notice Board of the Association for the information of the Members of the Association.

3. The Hony. Secretary, Supreme Court Legal Aid Society, 109, Lawyers' Chambers, Post Office Wing, Supreme Court Compound, New Delhi

4. The Secretary, NALSA, Jam Nagar House,New Delhi.

5. All concerned vide Circulation List

6. Incharge, NIC, Supreme Court of India

7. At all the Notice Boards