Section 3 in Bihar (Cases Flow Management in Subordinate Courts) Rules, 2008
3. Calling of Cases (Hajri or Call Work or Roll Call).
- The present practice of the Court-Master or Bench-Clerk calling all the cases listed on a particular day at the beginning of the day in order to confirm whether Counsel are ready, whether parties are present or whether various steps in the suit or proceeding has been taken, is consuming a lot of time of the Court, sometimes almost two hours of the best part of the day when the Judge is fresh. After such work, the Court is left with very limited time to deal with cases listed before it. Formal listing should be first before a nominated Ministerial Officer of the Court Administration, one or two days before the listing in Court. He may give dates in routine matters for compliance with earlier order of Court. Cases will be listed before Court only where an order of the Court is necessary or where an order prescribing the consequences of default or where a peremptory order or an order as to costs is required to be passed on the judicial side. Cases which have to be adjourned as a matter of routine for taking steps in the suit or proceeding should not be unnecessarily listed before Court. Where parties/counsel are not attending before the Ministerial-Officer or are defiant or negligent, their cases may be placed before the Court. Listing of cases on any day before a Court should be based on a reasonable estimate of time and number of cases that can be disposed of by the Court in a particular day. The Courts shall, therefore, dispense with the practice of calling all the cases listed adjourned to any particular day. Cases will be first listed before a nominated senior officer of the Court, nominated for the purpose.
