Section 22 in The U.P. Higher Judicial Service Rules, 1975
22. [ Appointment. [Substituted by Noll. No. 3245/2-4-95-36(1)-95, dated 23rd February, 1996, published In U. P. Gazette, (Extra), Part 4, Section (Ka), dated 15th March, 1996]
(1)Subject to the provisions of sub-rules (2) and (3), the governor shall on receipt from the court of the lists mentioned in Rules 18, 20 and 21 make appointments to the service on the occurrence of substantive vacancies by taking candidates from the lists hi the order in which they stand in the respective lists.(2)Appointments to the service shall be made on the rotational system, the first vacancy shall be filled from the list of officers of the Nyayik Sewa. The second vacancy shall be filled from the list of direct recruits (and so on), the remaining vacancies, shall therefore be filled by promotion from the list of the officers of the Nyayik Sewa :Provided that for so long as suitable officers are available from the cadre of the Judicial Magistrates, appointments to the Service shall be made in such a way that the second, fifth and eighth (and so on), vacancy shall be filled from the list of Judicial Magistrates.(3)In the eventuality of delay in making appointment under sub-rule (1) and further if exigency of service so requires, the Governor may, in consultation with the Court, make short term appointment as a stop-gap arrangement from amongst the members of Nyayik Sewa in the vacancy in these services within the quota fixed by the Court till the appointments are made under sub-rules (1) and (2) :Provided that the period of service spent by the member of Nyayik Sewa on short term appointment to the service as a-stop-gap arrangement shall not be computed for seniority under Rule 26.] [Substituted by Notification No. 3245/11-4-95-36(1)-95, dated 23rd February, 1996, published in U. P. Gazette, (Extra) Part 4, Section (Ka), dated 15-3-1996.](4)The appointments shall be made on rotational system the first vacancy shall be filled from the list of officers of the Nyayik Sewa, the second vacancy shall be filled from the list of Judicial Magistrates (and so on).
