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Training of Mediators

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Based on the Mediation and Conciliation Project Committee (MCPC), Supreme Court of India, initiatives for making the mediation centres effective, a Mediation training programme to impart training to the Judicial Officers was organized at Uttarakhand Judicial and Legal Academy (UJALA) under the joint auspicious of High Court of Uttarakhand and Uttarakhand State Legal Services Authority. The training was given by the trainers provided by the MCPC and the two trained Mediators who imparted the training were Sh. Dharmesh Sharma & Sh. Harish Dudani.

The 11 Judicial Officers who attended the aforesaid 40 Hours Intensive Mediation Training Programme from 22.12.2008 to 27.12.2008 are as follows:-

 

01. Sh. Nitin Sharma, CJM, Almora/Secretary, DLSA, Almora

02. Sh. C.P. Bijlwan, Addl. District & Sessions Judge, Udham Singh Nagar.

03. Sh. Vindhyachal Singh, CJM, Bageshwar/Secretary, DLSA, Bageshwar.

04. Sh. Ajay Chaudhary, CJM, Chamoli/Secretary, DLSA, Chamoli.

05. Sh. Manish Mishra, CJM, Champawat/Secretary, DLSA, Champawat.

06. Sh. S. Mohd. Dilwar Danish, CJM, Pauri Garhwal/Secretary, DLSA, Pauri Garhwal.

07. Sh. K.K. Shukla, CJM, Pithoragarh, Secretary, DLSA, Pithoragarh.

08. Sh. Dhananjay Chaturvedi, CJM, Tehri Garhwal/Secretary, DLSA, Tehri Garhwal.

09. Sh. Rajendra Singh, Judge, Family Court, Haridwar.

10. Sh. Prashant Joshi, Member Secretary, Uttarakhand State Legal Services Authority, Nainital.

11. Sh. S.K. Dwivedi, Assistant Director, Uttarakhand Judicial and Legal Academy, Bhowali, Nainital.

These Judicial Officers in their courts are regularly adopting the mediation techniques to settle the cases amicably between the parties, whenever the cases are found fit for the same. With the sincere efforts of all concern, the field of mediation & conflict resolution has began to gain momentum both within the courts and among the litigants as well.

 

As of now, only one aforesaid training programme has been conducted in our State, but more trained personnel in the filed would be needed to effectively carry out the mediation project in the State of Uttarakhand, as in near future, the full-fledged mediation centres are to be established in all the 13 districts of our State. In this regard, our High Court in coordination with SLSA, UJALA and of course with MCPC is going to conduct intensive training programme for the Judicial Officers as Referral Judges and for the Advocates as Mediators. A training programme for the Advocates who will act as Mediators in near future is proposed to be held at UJALA very soon. In this training programme, in all 28 Mediators/Advocates selected from the 08 districts of the State, shall participate. The MCPC is being requested to provide trainers for the aforesaid training programme.

In near future, the sensitization programmes for the referral judges and further continuous training programmes for the Referral Judges and the selected Advocates from all the 13 districts of Uttarakhand State are proposed to be organized under the guidance of MCPC.

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