Section 6 in Uttaranchal Higher Judicial Service Rules, 2004
6. Quota.
- The quota for various sources of recruitment shall be -(a)[ Sixty-five per cent by promotion from amongst the confirmed officers of the cadre of Civil Judge (Senior Division), having minimum 5 years of service as such in the cadre of Civil Judge (Senior Division) on the basis of principle of merit-cum-seniority, to be judged as per Rule 20 on the first day of the calendar year of recruitment. [Substituted by Notification No. 121/XXX(4)/2016-04(03)/2016, dated 25.2.2016.]Provided that Judicial Officer, who has been awarded penalty, shall not be considered for promotion and selection on the basis of merit-cum-seniority, 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 subject to the final outcome of the disciplinary proceeding, whichever is earlier.(b)Ten per cent by promotion strictly on the basis of merit through limited competitive examination from amongst the confirmed Civil Judges (Senior Division) having not less than five years Service as such on the first day of the calendar year of recruitment;Provided that the Judicial Officer, who has been awarded penalty, shall not be considered for selection through limited competitive examination 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 subject to the final outcome of the disciplinary proceeding, whichever is earlier.](c)Twenty five percent by direct recruitment from amongst the eligible Advocates on the basis of selection test comprising the written examination and viva-voce test;Provided that where the number of vacancies to be filled in by any of these sources in accordance with the quota is in fraction, up to half shall be ignored and the fraction of more than half ordinarily be counted as one.
