Section 22 in Uttaranchal Higher Judicial Service Rules, 2004
22. [ Appointment and Seniority. [Substituted by Notification No. 121/XXX(4)/2016-04(03)/2016, dated 25.2.2016.]
- (i) Appointment and seniority to the service shall be made on a 20 point roster with two blocks of 10 posts each. In the first block of 10 posts, he first and second vacancy shall be filled up from the promotion quota i.e. under Rule 6(a); third vacancy shall be filled up from the quota of direct recruits i.e. under Rule 6(c); the fourth vacancy shall be filled up from the limited competitive examination quota i.e. under Rule 6(b); fifth and sixty shall be filled up from the promotion quota i.e. under Rule 6(a); seventh shall be filled up from the lis.. of direct recruits i.e. under Rule 6(c); eight and ninth shall be filled up from promotion quota i.e. under Rule 6(a); tenth shall be filled up from direct recruits quota i.e. under Rule 6(c). In the second batch of 10 posts the eleventh and twelfth shall be filled up from promotion quota i.e. under Rule 6(a); thirteenth shall be filled up from direct quota i.e. under Rule 6(c); fourteenth shall be filled up from limited competitive examination quota i.e. under Rule 6(b); fifteenth and sixteenth shall be filled up from promotion quota i.e. under Rule 6(a); seventeenth shall be filled up from direct recruits quota i.e. under Rule 6(c); and eighteenth, nineteenth and twentieth shall be filled up from promotion quota i.e. under Rule 6(a).(ii)The Governor shall on receipt of the list of candidates make appointment to the service but in case of the direct recruitment after character verification and medical examination.Where appointments from any source fall short of the prescribed quota and appointments against such unfilled vacancies are made in subsequent year or years, the persons so appointed shall not get seniority of any earlier year but shall get the seniority of the year in which their appointments are made, so, however, that their names shall be placed at the top followed by the names, in the cyclic order of the other appointees.] [Substituted by Notification No. 121/XXX(4)/2016-04(03)/2016, dated 25.2.2016.]
