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State of Goa - Section
Section 3 in The Goa Judicial Service Rules, 2005
3. Constitution of the Service.
| Pay Scales | |||
| 1 | 2 | 3 | 4 |
| (a) District Judges and Additional District Judges | (i) District judges | 2 | Rs. 16,750–20,500 |
| (ii) Additional District Judges | 4 | Rs. 16,750–20,500 | |
| (b) Senior Civil judges | Civil judges, Senior Division | 10 | Rs. 12,850–17,550 |
| (c) Civil Judges | Civil Judges, Junior Division | 20 | Rs. 9,000–14,500 |
| Eligibility | Total No. of Officers eligible | Pay Scales | |
| Selection Grade | 5 years of service as District Judges | 25% of the cadre strength of District Judges | Rs. 18,750–22,850 |
| Super Time Scale | 3 years of service as Selection Grade District Judges | 10% of the cadre strength of District Judges | Rs. 22,850–24,850 |
| Sr. No. | Cadre | Method of Recruitment | Qualifications, age limit, etc. |
| 1 | 2 | 3 | 4 |
| 1 | District Judges and Additional District Judges | (a) 50% of the posts in cadre shall be filled by promotionfrom the cadre of Senior Civil Judges on the basis ofmerit-cum-seniority by the High Court. | 1. Must have been in the cadre of Senior Civil Judges at leastfor a period of three years after successful completion ofofficiating period:Provided that if there are nocandidates available for selection, the High Court may, forreasons to be recorded in writing, relax the condition relatingto minimum years of service. |
| (b) Not exceeding 25% of the posts in the cadre shall befilled in by limited competitive examination, strictly on thebasis of merit, in terms of the rules as may be framed by theHigh Court. | 1. Must have been serving as Senior Civil Judge at least for aperiod of 1 year after successful completion of officiatingperiod. | ||
| (c)By direct recruitment.- Not exceeding 25% of theposts in the cadre may be filled by direct recruitment on thebasis of the aggregate marks/grade obtained in a competitiveexamination conducted by the High Court, in terms of the rules asmay be framed by the High Court, from time to time. | (a)Educational qualification and other requirements.-Must be holder of a Degree in Law.(b)Experience.- Must be practicing as an Advocate in the High Court or Courtssubordinate thereto for not less than 7 years on the date ofpublication of advertisement.Note:For the purposeof this clause, in computing the period during which a person hasbeen an Advocate, there shall be included any period during whichhe has held the post of a public/Police Prosecutor or judicialoffice.ORMust be working or must have worked asPublic Prosecutor or Additional Public Prosecutor or GovernmentAdvocate in the High Court for not less than 7 years in the postor posts. In computing the period of 7 years, the period duringwhich the candidate has worked as an Advocate shall also beincluded.(c)Age.- Must have attained the age ofthirty-five years and must not have attained the age offorty-eight years in the case of candidates belonging tocommunities recognized as backward by the Government for thepurpose of recruitment and forty-five years in the case ofothers, as on the date of publication of advertisement.(d)(i)Essential:Knowledge of Konkani.(ii)Desirable:Knowledge of Marathi.Must be certifiedby the Principal Judge of District, where the candidate practicesor within whose jurisdiction he ordinarily resides, to havesufficient knowledge of Konkani, knowledge of Marathi beingdesirable. | ||
| 2 | Senior Civil Judges | By promotion from the cadre of Civil Judges selected by theHigh Court on the basis of merit-cum-seniority. | 1. Must have been in the cadre of Civil Judges for a periodnot less than 3 years after successful completion of probationaryperiod. |
| 3 | Civil Judges | By direct recruitment on the basis of aggregate marks obtainedin a competitive examination conducted by the High Court, interms of the rules as may be framed by the High Court. | For direct recruitment:(a)Educationalqualification:Must hold a Degree in Law.(b)Experience:Must have practiced as an Advocate in the HighCourt or Courts subordinate thereto for a period of threeyears.Or must be a fresh Law Graduate who(i) hassecured the Degree in Law by passing all the examinations leadingto the Degree in the first attempt;(ii) has secured atthe final year examination of the Degree in Law or in case ofcandidate holding Master's Degree in Law at final LL.Mexamination not less than fifty five percent marks.ORMustbe working or must have worked as a Public Prosecutor orAdditional Public Prosecutor or Assistant Public Prosecutor orGovernment Advocate for not less than 3 years in the post orposts. In computing the period of 3 years, the period duringwhich the candidate has worked as an Advocate shall beincluded.ORMust be working as Superintendent inthe High Court of Bombay at Panaji or in Courts subordinatethereto in Goa and holding a Degree in Law or Sub-Registrar orDistrict Registrar in Goa holding a Degree in Law or LegalAssistant in the Law Department of the Government of Goa orSuperintendent (Legal/Drafting) in the Law Department of theGovernment of Goa, for not less than 5 years in the post orposts;(c)Age.- Not less than twenty-one yearsand not more than (i) 35 years in case of Advocates with threeyears practice, (ii) 25 years in case of fresh LawGraduates:Provided that upper age limit in each of theabove categories may be relaxed by five years in respect ofcandidates belonging to communities recognized as backward by theGovernment for the purpose of recruitment.(d) (i)Essential:Knowledge of Konkani.(ii)Desirable:Knowledge of Marathi.Candidates must have sufficientknowledge of Konkani; knowledge of Marathi being desirable. Suchknowledge must be certified by the Principal Judge of theDistrict where he practices/resides. |