Section 11A(15) in Rajasthan High Court Staff Service Rules, 2002
(15)[ Personal Assistant Cum-Judgement Writer. [The existing clause 15 substituted vide Notification No. Estt./HC/2005/261 dated 29.9.2005.] - Recruitment on the posts of the personal Assistant cum-Judgement Writer shall be made by promotion to 25% posts on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of the candidates on the criteria of seniority cum-efficiency and 75% on the basis of seniority-cum-merit from amongst the Junior Personal Assistants.The ratio of 1:3 on the basis of seniority-cum-efficiency and seniority-cum-merit shall be vacancy based and the selection shall be made by rotation i. e. the first vacancy shall be filled in on the basis of seniority-cum-efficiency and second, third and fourth vacancies shall be filled in on the basis of seniority-cum-merit.Provided that no Junior Personal Assistant shall be eligible for promotion to the post of personal Assistant-cum-judgement Writer unless he has put in minimum 4 years service on the post of Junior Personal Assistant.Provided further that in case of non-availability of suitable candidates from amongst the existing Junior personal Assistant on the establishment of the High Court the posts shall be filled in either by mode of transfer or deputation of suitable candidates from the Personal Assistants of Subordinate Courts or Senior Junior Personal Assistants/ Personal Assistants of the Government Department of Rajasthan.Efficiency Test. - The suitability of the candidates for promotion against 25% posts of Personal Assistant cum Judgement Writers which are to be filled in on the basis of criteria of seniority-cum-efficiency, shall be adjudged on the basis of qualifying examination to be held to test the ability of the candidates in Shorthand speed.[Qualifying Test - 1. Shorthand - (English) 95 words per minuteOr(Hindi)75 words per minuteNote: 5 minutes dictation given in Short-hand shall be transcribed within 45 minutes.]]
