Section 17 in The U.P. Higher Judicial Service Rules, 1975
17. Direct recruitment.
(1)Applications for direct recruitment to the Service shall be invited by the Court by publishing a notice to that effect in the leading newspapers of State and shall be made in the form prescribed, from time to time, to be obtained from the Registrar of the Court on payment of the prescribed fee.(2)The application shall be submitted to the Court by the candidate through the District Judge within whose jurisdiction the candidate has been practising, and in the case of members of the Bar normally practising in the High Court, through the Registrar of the High Court. The application shall be accompanied by certificates of age, academic qualifications, character, standing as a legal practitioner and such other documents as may be required to be furnished.(3)The District Judge shall forward to the Court all applications received by him along with his own estimate of each candidate's character and fitness for appointment to the Service.
