District Legal Services Authority
The State of Uttarakhand has constituted the District Legal Services Authorities in all the 13 districts under Section 9 of the Legal Services Authorities Act, 1987, to provide free legal aid, organize Lok Adalats, Legal literacy camps and to secure that opportunities for securing justice and fundamental rights are not denied to any citizens by reasons of poor economic conditions and other disabilities or performs any other functions conferred on, or assigned to the District Authority under the Act. The District Authority is under the direct supervision of the District Judge who acts as the ex-officio Chairman and is appointed by virtue of post. The State Authority in consultation with the Chairman of the District Authority appoints a person belonging to the cadre of Civil Judge (Senior Division) or in his absence Chief Judicial Magistrate, as the case may be, as Secretary of the District Legal Services Authority.
Main functions of the District Legal Service Authority, Dehradun:
The main functions of the District Legal Service Authority (DLSA), Pithoragarh are as follows:
- Provides free and competent legal aid to eligible persons.
- Organises regular Lok Adalats/Jail Lok Adalats every month for pending cases as well as special Lok Adalats for special categories of cases.
- Also organises National Lok Adalats as per the directions of National Legal Services Authority and Uttarakhand State Legal Services Authority, Nainital.
- Undertakes responsibilities of pre-litigation dispute resolution through conciliation mechanism.
- Spreads Legal Awareness among the public at large, targeting particularly the beneficiaries of social legislations and on various other issues of legal importance.
- Special endeavour is made for rendering free legal aid to under trial prisoners whose cases are pending in courts.
- Also Organises Legal Literacy Camps in colleges, jails and other places.
- Provides free and competent legal aid to eligible persons through Legal Aid Defence Counsel System.
- Conducts Mediation proceedings between parties through mediators at mediation Centre
- Determines the amount of compensation to be given to the victims as per the provisions of Victim Compensation Schemes of 2013 and 2020.
District Legal Services Authority Pithoragarh
District Court Complex Pithoragarh,
Uttarakhand Pin-262501
Office Telephone No:- 05964-228322 [10:00am -05:00pm]
Email Address:- chairmandlsap[at]gmail[dot]com
Chairman, District Legal Services Authority (Pithoragarh)
Sri. Shanker Raj
District & Sessions Judge, Pithoragarh
Secretary, District Legal Services Authority (Pithoragarh)
Ms. Manju Devi
Ex-Officio Members DLSA
- District Magistrate
- Superintendent of Police
- Chief Judicial Magistrate.
- District Government Counsel (DGC Civil)
- District Government Counsel (DGC Criminal)
- District Government Counsel (DGC Revenue)
- President, District Bar Association