Section 27 in The U.P. Judicial Service Rules, 2001
27. Promotion.
(1)Promotion to the cadre of Civil Judge (Senior Division) shall be made by the Court from amongst the members of the service in the cadre of Civil Judge (Junior Division), keeping in view the existing vacancies in that cadre.(2)The Chief Justice of the Court shall appoint a selection committee of three honourable sitting Judges of the Court to consider the officers/Civil Judge (Junior Division) eligible for promotion as Civil Judge (Senior Division).(3)The promotion to the post of Civil Judge (Senior Division) shall be made by selection on the basis of seniority-cum-merit.(4)The field of eligibility for promotion shall be confined to four times the number of vacancies to be filled in by promotion.(5)The selection committee shall after Examining the records of the officers included in the list referred to in sub-rule (4) prepare a list, who, in its opinion, are fit to be promoted in the cadre of Civil Judge (Senior Division). In Assessing the merit of the candidates, the selection committee shall have due regard to his service record, ability, character and seniority. The list shall contain the names of officers twice the number of vacancies required to be filled by promotion from the members of the Civil Judge (Junior Division).(6)The selection committee shall forward the list prepared under sub-rule (4) of this rule to the Chief Justice alongwith the names of officers who, directly in the opinion of the committee, has been passed over by promotion to the service.(7)The Court shall examine the recommendation of the selection committee and make a final selection for promotion and prepare a list in order of seniority of candidates, who are considered fit for promotion and the promotion shall be made in the vacancies strictly in accordance with the said list. The list shall remain operative till all the candidates are promoted and the list is exhausted.
