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State of Uttarakhand - Section

Section 35 in Uttaranchal Judicial Service Rules, 2005

35. Rescission.

- The Uttar Pradesh Nyayik Seva Niyamawali, 1951 (as applicable to the State of Uttaranchal) is hereby rescinded.Appendix I[See Rule 4 (2)]Number of Posts in Uttaranchal Judicial Service
1. Civil Judge (Senior Division) .........
2. Civil Judge (Senior Division) .........
  For Deputation  
3. Civil Judge (Junior Division) .........
Appendix II[See Rule 17]Syllabus for competitive examination for recruitment to the Uttaranchal Nyayik SevaThe examination will include the following subjects; each subject will carry the number of marks shown against it:
  Subject Marks
1. The present day 150
2. Language 100
3. Law : Paper I - Substantive Law 200
4. Law : Paper II - Evidence & Procedure 200
5. Law : Paper III - Revenue & Criminal 200
6. Viva Voce 100
(1)The present day-This paper is designed to test the candidate's knowledge of the reactions to what is happening in India and the world generally at the present day, particularly in the legal sphere and also his power of expression in English. Questions, the answers to which should be in essay form will relate mainly to jurisprudence, international law, neutrality, recent legislation, particularly-Indian constitutional law and developments, especially on their legal aspect and so on but will not be confined to them. Credit will be given both for substance and expression, conversely deduction will be made for bad expression, including faults of grammer, misuse of words etc.
(2)Language-A passage in English will be set and the candidatewill be required to translate it into the ordinary language spokenin the Courts, using the Devanagri script. ........ Marks 30
Likewise a passage of Hindi will be required to be translatedin ordinary English language. ........ Marks 30
There will be English Precis writing also. ........ Marks 40
(3)Law-Paper I-Substantive Law-The questions set will be restricted to the field covered by-The Law of Contracts; the Law of partnership; the Law concerning easements and torts; the Law relating to transfer of property, including the principles of equity specially applicable thereto; the principles of equity, with special reference to the Law of Trust and specific relief. Hindu Law and Mohammedan Law.
(4)Law : Paper II-Evidence and Procedure-The field will be that covered by the Law of Evidence, the Criminal Procedure Code and Code of Civil Procedure, including the principles of pleading. The questions set will relate mainly to practical matters; such as the framing of charges and issues, the methods of dealing with the evidence of witness, the writing of judgment and the conduct of cases generally but will not be restricted to them.
(5)Law : Paper III-Revenue & Criminal-U. P. Zamindari Abolition and Land Reforms Act (as applicable in Uttaranchal) and Indian Penal Code.
(6)Viva Voce-The suitability of the candidate for employment in the Judicial Service will be tested with reference to his record at School, College and University and his personality, address and physique. The questions which may be put to him may be of a general nature and will not necessarily be of an academic or legal nature.Note.- (i) The marks obtained in viva voce will be added to the marks obtained in the written papers and the candidates place will depend on the aggregate of both.
(ii)The Commission reserve the right to refuse to call for viva voce and candidate who has not obtained such marks in the Law Papers as to justify such refusal.
Appendix III(See Rule 26)Pay Scales of Uttaranchal Judicial Service
Civil Judge (Junior Division)
Ordinary Scale - Rs. 9,000-250-10,750-300-13,150-350-14,550
1st A.C.P. Scale - Rs. 10,750-300-13/150-350-14,900
IInd A.C.P. Scale - Rs. 12,850-300-13,150-350-15,950-400-17,550
Civil Judge (Senior Division)
Ordinary Scale - Rs. 12,850-300-13,150-350-15,950-400-17,550
1st A.C.P. Scale - Rs. 14,200-350-15,950-400-18,350
IInd A.C.P. Scale - Rs. 16,750-400-19,150-450-20,500a
Appendix IVThe preliminary written entrance examination paper will be divided into two parts.