History

Within the frame work of parliamentary democracy and federalism, Judiciary plays an important role in the governance of the country; the Judiciary is an in dispensable part of the greatest guarantee of wellbeing of society.

Judiciary the organization for giving justice to the society occupies a position of pre-eminence among three organ of the state. Justice is considered, as a logical requirement of any society for it is part of human nature to except justice and in tolerant to injustice. Justice enjoins upon everybody to preserve the basic order of society and prohibits everyone to disturb it. Needless to say that the District Judiciary plays a vital role in safeguarding the constitutional values and fundamental rights of the peoples

After separation from the erstwhile composite Judgeship of Cuttack, Jagatsingpur, Jajpur & Kendrapara, Jajpur became an independent Judgeship started functioning w.e.f 28.06.2012. Presently the District Court is functioning at the Town Hall, Jajpur spared by the Collector, Jajpur.