Section 3 in Uttaranchal Amendments of the Rules of the Court, 1952
3. (i) Papers to be preserved permanently. - The following papers shall be permanently preserved :
(1)All judgments, decrees and final orders of the High Court, except orders summarily dismissing appeals or applications.(2)All registers of appeals and applications, including Writ Petitions.(3)Such papers, in cases of historical, sociological or scientific value, as in the opinion of the Registrar, should be permanently preserved.(4)Judgments, decrees and final orders of the Supreme Court in cases decided by the Uttaranchal High Court.(5)Files containing original judgments signed or initialled by the Judge.(6)Minutes and important correspondence.(7)Inspection notes and important correspondence made on the basis of inspection notes which have entitled administrative representation, departmental enquiry or proceedings.(ii)Papers to be preserved for 30 years. - The following papers shall be preserved for 30 years :(1)Judgments and/or orders of High Court summarily dismissing appeals and applications.(2)Paper Books or prints in cases in which a sentence of death or imprisonment for life is passed.(3)Writs communicating final orders in applications decided under Articles 226 and 227 of the Constitution.(4)Farad Files, except Farads of applications for interlocutory orders and applications necessary for the progress of the main proceeding.(iii)Papers to be preserved for 5 years. - The following papers shall be preserved for 5 years :(1)Paper Books other than those specified above in matters heard by the High Court.(2)Applications for interlocutory orders, applications necessary for the progress of the proceedings and applications for certificate for leave to appeal to the Supreme Court or to the High Court under the Special Appeal.(3)Applications for transfer, bail or stay of proceedings.(4)Faradas and Orders made by the High Court in interlocutory applications mentioned in Items (2) and (3) above.(5)Reports called for from the lower Courts.(6)Writs communicating final orders to the lower Court except interlocutory orders and orders in Writ Petitions.(7)Original memorandums of appeals, and cross-objections, and original revision applications, references and applications for review.(8)Applications under Articles 226 and 227 of the Constitution.(9)Printed copies of the transcript record of the Supreme Court.(10)Ferists and receipts of Records and Proceedings by the lower Courts.(11)Copies of judgments of lower Courts or Tribunals against which appeals or applications have been made to the High Court.(12)Objections to findings on issues called for by the High Court.(iv)Papers to be preserved for three years. - The following papers shall be preserved for three years :The inspection notes and replies to the questionnaire received from the District and Sessions Judges or Inspecting District Judges be destroyed after three years from the date of their full compliance by them.(v)Papers to be preserved for one year. - The following papers shall be preserved for one year :(1)Writs communicating interlocutory orders of the High Court to the lower Courts.(2)Applications for issue of processes etc.(3)Applications for stay of execution of orders passed by the lower Courts.(4)Applications for bail.(5)Presentation Forms.(6)Examination Memos.(7)Vakalatnamas.(8)Orders appointing Advocates in Criminal matters.(9)Notices and Returns thereto.(10)R and P Writs including requests for extension of time for certifying R and P.(11)Requisitions for printing.(12)Writs sending down the issues.(13)Notices of receipt of findings.(14)Correspondence relating to Jail Petitions.(15)Writs for bail, arrest, stay, production of accused in Courts and other interlocutory orders.(16)Press copies of the record of the lower Courts.
