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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

Section 25(4) in Uttaranchal Judicial Service Rules, 2005

(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.