Section 5 in The U.P. Higher Judicial Service Rules, 1975
5. Sources of recruitment.
- The recruitment to the Service shall be made-(a)by direct recruitment of pleaders and advocates of not less than seven years' standing on the first day of January next following year in which the notice inviting application is published;(b)by promotion of confirmed members of the Uttar Pradesh Nyayik Sewa (hereinafter referred to as the Nyayik Sewa), who have put in not less than seven years service to be computed on the first day of January next following the year in which the notice inviting application is published :Provided that for so long as suitable officers are available from out of the dying cadre of the Judicial Magistrates confirmed officers who have put in not less than seven years service to be computed as aforesaid shall be eligible for appointment as Additional Sessions Judges in the Service.Explanation.-When a person has been both a pleader and an advocate his total standing in both the capacities shall be taken into account in computing the period of seven years under clause (a).
