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State of Uttarakhand - Section

Section 25 in Uttaranchal Judicial Service Rules, 2005

25. Promotion.

(1)The promotion to the cadre of Civil Judge (Senior Division) shall be made by the Court from amongst the Civil Judge (Junior Division), keeping in view the existing vacancies in that cadre.
(2)[ The promotion to the post of Civil Judge (Senior Division) shall be made by the Court from amongst the officers of Civil Judge (Junior Division) having minimum 5 years of service as Civil Judge (Junior Division) on the basis of principle of seniority-cum-merit.Provided that, the Chief Justice may, in situations where Civil Judges (Junior Division) with the aforesaid requisite experience are not available, relax the aforesaid minimum experience criteria, but, in no case, shall such relaxation go beyond one year.] [Substituted by Notification No. 200/XXX(4)/2019-04(7)/2016, dated 18.07.2019.]
(3)The field of eligibility for promotion shall be confined to four times the number of vacancies to be filled by promotion.
(4)[ The Chief Justice or Committee constituted by the Chief Justice while assessing the merit of eligible candidates shall evaluate them on the basis of-
(a)Judgment delivered by the eligible candidates - 25marks
(b)Evaluation of the ACRs for the last 5 years - 75 marks The marking pattern for evaluation of ACRs shall be as follows-
Outstanding 15
Very Good 11
Good 8
Fair/satisfactory/ayerage 6
Those who out of 100 marks have secured 50 marks or more, shall be considered for promotion to the post of Civil Judge (Senior Division) on the basis of their seniority: Provided that, in case ACRs of any year is not available, the assessment shall be made on the basis of the average of the available ACRs:Provided further that a Judicial Officer, who has been awarded penalty, shall not be considered for promotion and selection on the basis of seniority-cum-merit for three years from the date of award of penalty. However, such officer, who is facing disciplinary action, shall be considered but his result shall be kept in sealed cover for one year or subject to the final outcome of the disciplinary proceeding, whichever is earlier.
(5)The Chief Justice or Committee constituted by the Chief Justice after evaluation of judgments and evaluation of ACRs for the last 5 years or such number of years as are available, of the officers shall prepare a list of the officers, who, in his or in their opinion, are fit to be promoted to the post of Civil Judge (Senior Division). The list shall contain the names of the officers twice the numbers of vacancies required to be filled by promotion from the members of the Civil Judge (Junior Division).].