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District Sehore merged with the Union of India on June 1, 1950, before which the district Sehore was the Principal of Bhopal Nawab. The district of Sehore was established in two parts, in which Tehsil Huzur was in Bhopal in eastern district and in the western districts there were sehore, Asha, Nasrullaganj, Berasia tehsils. There were two districts of Sehore and Raisen in the state of Bhopal.
Sehore District, which was part of the Bhopal Princely State, before the merger of the Union of India, there was a court of Munshifi Court and Sabzaj in the district headquarters at Sehore. Munshif courts were established at all these places in Tehsil Astha, Nasrallaganj and Berasia of Sehore district. Criminal and civil cases were extremely low in these courts, revenue problems were also resolved from Bhopal Land Revenue. Munsif courts were working on the tehsils. The municipal judges were appointed by the Bhopal judicial commissioner. Appeal of Munsif and Subjudge Courts was held in Bhopal District and Sessions Court. In Bhopal, the appeals of the District and Sessions Court were held here in the Bhopal High Court (Judicial Commissioner). Judicial work was done in Urdu.
Munsifi and Subjudgi courts were working in[...]
Read More- Regarding substituting modified formats ‘A’ and ‘B’ issued by the transfer policy/integrated guidelines for third and fourth class employees at the district establishment level
- TRANSFER ORDER (IV CLASS Employee) dated 06.08.2024, ORDER No 344-2024
- TRANSFER ORDER (III CLASS Employee) dated 06.08.2024, ORDER No 345-2024
- Endt 1560-2024 SHR DT 31.05.2024, Regarding Summer Vacation III & IV Class Employee’S
- ORDER No 31/Two-22-1/86 sehore date 31.05.2024, Regarding Summer Vacation (LJS)
- ORDER No 30/Two-22-1/86 sehore date 31.05.2024, Regarding Summer Vacation (HJS)
- Dated 22.05.2024, ORDER 241-2024, TRANSFER ORDER (IV CLASS Employee)
- Dated 26.04.2024, ORDER 206-2024, TRANSFER ORDER (III CLASS Employee)
- Wheel Chair Facility Available at district Court Sehore
- Internal Complaints Committee at tehsil Level under POSH Act
- Regarding substituting modified formats ‘A’ and ‘B’ issued by the transfer policy/integrated guidelines for third and fourth class employees at the district establishment level
- Transfer order 257-2024, Class-3 employee dated 18.06.2024
- Transfer order 256-2024 4th Class employee dated 18.06.2024
- Regional Workshop for Advocate through online mode on dated 21.06.2024 and 22.06.2024
- Miscellaneous orders issued to complete the pending work to Class III and IV Employees posted in Headquarters/Tehsil Courts during the summer Vacation
- 20.05.2024 General Circular!
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LATEST ANNOUNCEMENTS
- Remand duty of JMFC Courts Month of October and November 2024 District Sehore
- Wheel Chair Facility Available at district Court Sehore
- Internal Complaints Committee at tehsil Level under POSH Act
- Regarding substituting modified formats ‘A’ and ‘B’ issued by the transfer policy/integrated guidelines for third and fourth class employees at the district establishment level
- TRANSFER ORDER (IV CLASS Employee) dated 06.08.2024, ORDER No 344-2024