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State of Uttar Pradesh - Section

Section 39 in The U.P. Judicial Service Rules, 2001

39. Rescission.

- The Uttar Pradesh Nyayik Sewa Niyamawali, 1951 is hereby rescinded.Appendix I[See Rule 6(2) and Rule 28 (2)]
S.No. Name of Post Number of Posts Scale of pay
1 2 3 4
1. Civil Judge (Junior Division) as defined in clause (n) ofRule 4 682 (a) Ordinary scale of pay Rs.8,000-275-13,500(b) On completion of five years satisfactory service Rs.10,000-325-15,200
2. Chief Judicial Magistrate, Special ChiefJudicial Magistrate, Additional Chief Metropolitan Magistrateand Additional Chief Judicial Magistrate (Railway) 339 (a) Ordinary scaleRs.10,000-325-15,200(b) Selection GradeRs. 12,000-375-16,500
3. Civil Judge (Senior Division) as defined inclause (o) of Rule 4 other than those referred to at serial 2above 224 Note. - Selection Grade of Rs.12,000-375-16,500 shall be admissible rial 2 above to the extentof 20 percent of the members of the service who are in the scaleof pay of Rs. 10,000-325-15,200
Appendix II[See Rule 19]Syllabus for competitive examination for recruitment to the Uttar Pradesh Judicial ServiceThe examination will include the following subjects, each subject will carry the number of marks shown against it :
Sl. No. Subjects   Marks
1. The Present day ... 150
2. Language ... 100
3. Law : Paper I - Substantive Law ... 200
4. Law : Paper II - Evidence and Procedure ... 200
5. Law : Paper III - Revenue and Criminal ... 200
6. Interview ... 100
(1)The Present day. - This paper is designed to test the candidate's knowledge of the reactions to what is happening in India and the world generally at the present day, particularly in the legal sphere and also his power of expression in English Question, the answers to which should be in essay form will relate mainly to jurisprudence, international law, neutrality recent legislation, particularly - Indian Constitutional Law and developments, especially on their legal aspect and so on but will not be confined to them. Credit will be given both for substance and expression, conversely deduction will be made for bad expression, including faults of grammar, misuse of words, etc.
(2)Language. - There will be one paper into two parts. A passage in English will be set and the candidate will be required to translate it into the ordinary language spoken in the Courts, using the Devnagri script. In the second part a passage in Hindi will be chosen or prepared by the Commission and after transliteration into both the Persian and Devanagri scripts will be lithographed. The candidate will be required to transliterate the passage into the opposite script, taking as original whichever script he prefers ; time will be restricted in order to test fluency.Out of the 100 marks allotted for the paper on language : 60 will be allotted to the first part and 40 to the second.
(3)Law : Paper I - Substantive Law. - The questions set will be restricted to the field covered by-The Law of Contracts ; the Law of Partnership ; the Law concerning easements and torts ; the law relating to transfer of property, including the principles of equity, specifically applicable thereto, the principles of equity, with special reference to the Law of Trust and Specific Relief. Hindu Law and Mohammedan Law.
(4)Law : Paper II - Procedure and Evidence. - Field will be that covered by the Law of Evidence, the Criminal Procedure Code and Code of Civil Procedure, including the principles of pleading the questions set will relate mainly to practical matters ; such as the framing of charges and issues, the methods of dealing with the evidence of witnesses, the writing of judgments and the conduct of cases generally but will not be restricted to them.
(5)Law : Paper III. - Indian Penal Code, 1860, the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, together with Rules framed under the aforesaid Acts.
(6)Interview. - The suitability of the candidate for employment in the Uttar Pradesh Judicial Service will be tested with reference to his merit giving due regard to his ability, character, personality and physique.Notes. - (i) The marks obtained in the interview will be added to the marks obtained in the written papers and the candidates place will depend on the aggregate of both.
(ii)The Commission reserve the right to refuse to call for interview any candidate who has not obtained such marks in the Law Papers as to justify such refusal.
(iii)For any examination held by the Commission whose advertisement has been published before the commencement of the rules, the syllabus for such examination shall be such as it was prescribed immediately before such commencement.