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 Chairperson 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)as full time secretary of DLSA or in his absence Chief Judicial Magistrate, as the case may be, as Secretary of the District Legal Services Authority.
Office Telephone & Fax No- 01376233424
Office mobile no 9412077221
Official Email Address- dlsanewtehri[at]gmail[dot]com
Office Address- Office of the District Legal Services Authority,District Court Complex,
New Tehri Tehri Garhwal 249001
Legal Aid Information System(LAIS) portal link
https://uklegalaidservices.uk.gov.in
District Legal Services Authority in District Tehri Garhwal
Chairperson – Shri Yogesh Kumar Gupta (District Judge)
Secretary – Sri Alok Ram Tripathi (Senior Civil Judge)
ENTITLEMENT TO LEGAL SERVICES
CRITERIA FOR GIVING LEGAL SERVICES:-
Every person who has to file or defend a case shall be entitled to free legal services from State Legal Services Authority, High Court Legal Services Committee, District Legal Services Authority or Tehsil Legal Services Committee as the case may be, under the Section-12 of the Legal Services Authorities Act, 1987 & Section-16 of the Uttaranchal State Legal Services Authority Rules, 2006., if that person is-
A member of Scheduled Caste or Scheduled Tribe;
A victim of trafficking in human beings or beggar as referred to in Article 23 of the Constitution;
A woman or a child;
A mentally ill or otherwise disable person;
A person under circumstances of underserved want such as being a victim of a mass disaster, ethnic violence, caste atrocity, flood, drought, earthquake or industrial disaster;
An industrial workman;
In custody, including custody in a protective home within the meaning of clause (g) of section 2 of the Immoral Traffic (Prevention) Act, 1956, or in a juvenile home within the meaning of clause (i) of section 2 of the Juvenile Justice Act, 1986 in psychiatric hospital of psychiatric nursing home within the meaning of clause (g) of section 2 of the Mental Health Act, 1987;
In receipt of annual income from all sources less than rupees 3,00,000/- or such other higher amount as may be prescribed by the State Government, if the case is before a court other than the Supreme Court; or
Ex-service man;
TEHSIL LEGAL SERVICES COMMITTEE
Under Section 11A of the Legal Services Authorities Act, 1987, the Tehsil Legal Services Committee have been constituted in the State consisting of such number of other members nominated by the Govt. in consultation with the Chief Justice of the High Court to provide free legal aid, organize Lok Adalats, Legal literacy camps at the Tehsil level and performs such other functions as the District Authority assignes to it under the Act. The Tehsil Committee works under the direct supervision and directions of the Chairman of the Committee and District Authority. A Junior most Judicial Officer posted in the Tehsil acts as Secretary of the Committee. In case no such Judicial Officer is posted or only one Judicial Officer is posted, Tehsildar of the concerned Tehsil works as Secretary of the Committee in addition to his own duties.