Section 11 in The Goa Judicial Service Rules, 2005
11. Appointment by promotion.
(1)To fill a vacancy required to be filled by promotion, the recruiting authority shall take all necessary steps well in advance so as to finalise the list of persons considered eligible for promotion at least 15 days before the occurrence of the vacancy. For this purpose, the authority may follow an annual programme similar to the one specified in sub-rule (1) of rule 6 above.(2)(a)Promotion of Civil Judge to the post of Senior Civil Judge shall be made on the basis of evaluation of their judgments carrying 50 marks, evaluation of Annual Confidential Reports carrying 20 marks, vigilance reports carrying 20 marks and special reports of the Heads of the Department under whom the candidate has worked in the three years preceding the year of selection carrying 10 marks.(b)The Recruiting Authority shall draw up a list of Officers from the zone of consideration in accordance with the marks obtained by the Officers in the valuation referred to in the preceding clause. Officers equal to the number of vacancies to be filled in the next one year shall be picked up in order of marks obtained by them. The names of such Officers shall be rearranged in accordance with their seniority in the cadre of Civil Judges. Appointments shall be made from the list so prepared in the succeeding year.(c)An additional list of officers equal to ten percent of the expected number of vacancies may also be similarly prepared.(3)(a)Promotion of Senior Civil Judges to the post of District Judges shall be made on the basis of their performance at a written examination of 200 marks, evaluation of their judgments carrying 50 marks, evaluation of Annual Confidential Reports carrying 20 marks, vigilance reports carrying 20 marks, special reports of the Heads of the Departments under whom the candidate has worked in three years preceding the year of selection carrying 10 marks and viva voce examination carrying 50 marks.(b)A list of all candidates considered for promotion shall be prepared in order of cumulative grade obtained by them as a result, of evaluation referred to in clause (a) of this sub-rule.(c)A list of candidates who comply with the requirements specified in column (4) against entry No. 1 (b) in the Table under rule (5) equal to 25% of vacancies to be filled in strictly on the basis of merit, shall be first drawn up from the list referred to in clause (b) of this sub-rule in the order of marks obtained by them.(d)A list of candidates equal to 50% of vacancies to be filled up on the basis of merit-cum-seniority shall then be drawn up from the remaining list in order of marks obtained by them and the names of such candidates shall be re-arranged in the order of their seniority in the cadre of Senior Civil Judges.
