The object of inspection is to satisfy the District Judge and through him the High Court that the Courts are functioning properly, that rules are understood and followed and that work is disposed of promptly and regularly. At the same time the inspection officers, the District Judge an opportunity of helping and instructing his Civil Judges and of correcting faults in procedure which would not normally require reference in appellate judgement and full advantage should be taken of this opportunity. While the note should be sufficiently full to indicate that the inspection has been thorough it should be as concise as possible. It is unnecessary to refer to trivial matters which can conveniently be set right by oral instructions. It is also unnecessary to refer to instructions which are being correctly followed. It is enough if matters in which instructions are not followed are pointed out. It is equally unnecessary to include lengthy transcripts of order sheet entries or to indicate at length the progress of a case unless the procedure followed requires correction or comment. It is desirable that criticisms of procedure should be coupled with advice as to be correct procedure. It is also desirable to include a paragraph summarizing the Judge's work and control and giving an estimate of his capabilities as judged from the inspection. Inspection work with its opportunities for helping junior Judge's and for improving the standard of the judicial administration generally, is one of the more important aspects of a District Judge's work and is an aspect to which he should devote considerable attention. Unhelpful and routine notes are to be too strongly deprecated.
