Administrative Setup

District and Sessions Judge, Kullu and Lahaul Districts at Kullu, in the cadre of Himachal Pradesh higher judicial services is the ministerial head of the Civil and Sessions Division, Kullu and Lahaul Districts at Kullu, H.P. All the ministerial staff of the subordinate Courts of the Civil and Sessions Division are under the immediate administrative control of District and Sessions Judge. The District and Sessions Judge is the Controlling and appointing authority of the ministerial staff of all the Courts of his Civil and Sessions Division. The District and Sessions Judge is also the disciplinary authority in respect of the ministerial staff of his Civil and Sessions Division. The District and Sessions Judge is also head of the District Judiciary. However, all correspondence of the subordinate courts related to the Hon’ble High Court are being routed through the office of District and Sessions Judge. In some matters of the subordinate Courts final action is taken by the District and Sessions Judge.
There is one post of Superintendent Grade-I, in the office of District and Sessions Judge and all the administrative work of Civil and Sessions Division is being looked after by the Superintendent Grade-I. Initially, the administrative files are being dealt by the English Clerk of the office of District and Sessions Judge and Accounts matters are being dealt by the Civil Nazir and Naib Nazir of the office of District and Sessions Judge. The work of the establishment of the office of District and Sessions Judge is being is look after by the Superintendent Grade-I under the direct control of the District and Sessions Judge. The appointing and controlling authority in respect of the post of Superintendent Grade-I in the Civil and Sessions Division is Hon’ble High Court of Himachal Pradesh.