Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Judicial Service Rules, 2010 CONTENTS CHAPTER 1 :- GENERAL 1. Short Title, Commencement And Application 2. Status Of The Service 3. Definitions 4. Interpretation CHAPTER 2 :- CADRE 5. Composition Of Service 6. Strength Of The Service CHAPTER 3 :- GENERAL CONDITIONS 7. Determination Of Vacancies 8. Examination 9. Zone Of Consideration 10. Reservation Of Vacancies For Scheduled Castes, Scheduled Tribes, Other Backward Classes, Persons With Disabilities And Women Candidates 11. Nationality 12. Disqualifications For Appointment 13. Canvassing 14. Employment By Irregular Or Improper Means 15. Temporary Or Officiating Appointments CHAPTER 4 :- METHODS OF RECRUITMENT 16. Source Of Recruitment 17. Age 18. Academic Qualifications 19. Character 20. Scheme Of Examination And Syllabus 21. Application 22. Examination Fee 23. Admission 24. List Of Candidates Recommended By The Recruiting Authority 25. Physical Fitness 26. Appointment 27. Source Of Appointment 28. Preparation Of List Of Eligible Civil Judges 29. Constitution Of Selection Committee 30. Appointment 31. Source Of Recruitment 32. Recruitment By Promotion 33. Eligibility For Direct Recruitment 34. Invitation Of Application 35. Form Of Application 36. Submission Of Application 37. Examination Fee 38. Scrutiny Of Applications 39. Syllabus 40. Examination 41. List Of Selected Candidates 42. Combined Select List 43. Appointment 44. Probation 45. Confirmation 46. Unsatisfactory Progress During Probation And Extension Of Probation Period 47. Seniority CHAPTER 5 :- OTHER PROVISIONS 48. Grant Of Scale Under The Assured Career Progression Scheme 49. Grant Of Selection Scale To District Judges 50. Grant Of Super-Time Scale To District Judges CHAPTER 6 :- PAY, ALLOWANCES, AMENITIES, ADVANCES AND OTHER FINANCIAL BENEFITS 51. Pay Scales 52. Pay, Allowances, Amenities, Advances And Other Financial Benefits 53. Leave, Allowances And Pension Etc CHAPTER 7 :- MISCELLANEOUS 54. Oath 55. Deputation 56. Re-Employment 57. Repeal And Savings SCHEDULE 1 :- SCHEDULE I SCHEDULE 2 :- SCHEDULE II SCHEDULE 3 :- SCHEDULE III SCHEDULE 4 :- SCHEDULE IV SCHEDULE 5 :- SCHEDULE V SCHEDULE 6 :- SCHEDULE VI SCHEDULE 7 :- SCHEDULE VII SCHEDULE 8 :- SCHEDULE VIII SCHEDULE 9 :- SCHEDULE IX SCHEDULE 10 :- ANNEXURE A Rajasthan Judicial Service Rules, 2010 [Amended Vide Notification No.F.1DOP/AII/2010,G.S.R.NO.35 DT.10.6.2011]. G.S.R.No.81**. In exercise of the powers conferred by Article 233 and 234 read with proviso to Article 309 of the Constitution of India and all other powers enabling him in this behalf, the Governor of Rajasthan in consultation with the Rajasthan Public Service Commission and the High Court of Judicature for Rajasthan hereby makes the following rules regulating recruitment to the posts in, and the conditions and other matters related to the service of persons appointed to the Rajasthan Judicial Service, namely:- CHAPTER 1 GENERAL 1. Short Title, Commencement And Application :- (1) These rules may be called the Rajasthan Judicial Service Rules, 2010. (2) They shall come into force on the date of their publication in the Official Gazette. (3) They shall apply to the members of the service. 2. Status Of The Service :- The Rajasthan Judicial Service is a State Service comprising of the cadres of District Judge, Senior Civil Judge and Civil Judge. 3. Definitions :- In these Rules, unless the context otherwise requires,- (a) "Appointing Authority" means the Governor of Rajasthan; (b) "Cadre" means the cadre of District Judge, Senior Civil Judge and Civil Judge as provided under rule 5 of part-II of these rules; (c) "Cadre Post" means any post specified in Schedule-I; (d) "Commission" means the Rajasthan Public Service Commission; (e) "Court" means the High Court of Judicature for Rajasthan; (f) "Governor" and "Government" shall mean respectively the Governor and the Government of Rajasthan; (g) "Member of the Service" means a person appointed substantively to a post in the service under the provisions of these Rules or orders made under the Rules repealed by these Rules and includes a person placed on probation; (h) "Official Gazette" means Official Gazette of the Government of Rajasthan; ** Published in Rajasthan Gazette, Extraordinary Part 4-C(i), dated 19-1-2010, page 117(w.e.f. 19-1-2010),Notification No. F1(1)DOP/A-2/2010. 1 (i) "Recruiting Authority" means the court and until creation of examination cell in the court, the Commission. (j) "Schedule" means a Schedule to these Rules; (k) "Service" means the Rajasthan Judicial Service; (l) "Substantive appointment" means an appointment made under the provisions of these rules to a substantive vacancy after due selection by any of the methods of recruitment prescribed under these Rules and includes an appointment on probation followed by confirmation on completion of the probation period; and (m) "State" means the State of Rajasthan. (n) Written Examination" means Competitive Examination. 4. Interpretation :- Unless the context otherwise requires the General Clauses Act, 1955 (Rajasthan Act No.VIII of 1955) shall apply for the interpretation of these Rules as it applies for the interpretation of any of the Rajasthan Act. CHAPTER 2 CADRE 5. Composition Of Service :- (1) On and from the date of commencement of these Rules, the Rajasthan Judicial Service shall stand re-constituted and re-designated into the following three cadres, namely:- (A) District Judge, (B) Senior Civil Judge, and (C) Civil Judge. (2) On and from the date of commencement of these Rules, the existing posts included in cadres specified below in column No. (1) shall stand re- designated as the cadres specified below in corresponding entries given in column No. (2) and the same shall constitute the Service:- Existing post(s) Cadre of the Service. (1) (2) (i) District Judge (Super time Scale), (A) District Judge (ii) District Judge (Selection Scale), (iii) Additional District Judge and post equivalent thereto. 2 (i) Civil Judge (Senior Division (B) Senior Civil Judge Super time Scale. (ii) Civil Judge (Senior Division) Selection Scale. (iii) Civil Judge (Senior Division) Senior Scale (i) Civil Judge (Junior Division) (C) Civil Judge Senior Scale. (ii) Civil Judge (Junior Division) Ordinary Scale Explanation:- Senior Civil Judge to include Chief Metropolitan Magistrate, Chief Judicial Magistrate, Additional Chief Metropolitan Magistrate and Addl.Chief Judicial Magistrate; Civil Judge to include Metropolitan Magistrate and Judicial Magistrate. 6. Strength Of The Service :- (1) The strength of the Service in each cadre and number of other posts shall be determined by the Government from time to time, in consultation with the Court and the existing posts in each cadre in the service shall be as specified in Schedule-I. (2) The strength of other posts manned by the members of the service shall be as specified in Schedule-II unless any order varying the same is issued under sub-rule (1): Provided that the State Government may, in consultation with the Court, create any permanent or temporary post from time to time as may be considered necessary and may abolish any such post or posts in the like manner without thereby conferring any right on any person for any type of claim. CHAPTER 3 GENERAL CONDITIONS 7. Determination Of Vacancies :- (1) Subject to the provisions of these rules, the Court shall determine and notify the actual number of existing and expected vacancies in each cadre as per the time schedule specified in Schedule-III. (2) Where the vacancies in the cadre are to be filled in by a single method, the vacancies so determined shall be filled in by that method. (3) Where the vacancies in the cadre are to be filled in by more than one methods, the apportionment of vacancies determined under sub-rule (1), to each such method shall be done maintaining the prescribed percentage for the particular method taking into consideration the over all number of posts already filled in: 3 Provided that the apportionment for filling up vacancies in the cadre of District Judge, shall be made in a cyclic order of respective quota of each category, i.e. Promotee on the basis of merit- cum-seniority, Promotee on the basis of Limited Competitive Examination and the Direct Recruitee. 8. Examination :- For filling up of vacancies in the cadre of District Judge the examination shall be conducted by the High Court and for Civil Judge, examination shall be conducted by the Recruiting Authority on or before the dates specified in the Schedule-III 9. Zone Of Consideration :- The zone of consideration of persons eligible for appointment by promotion shall be confined to three times the number of vacancies to be filled in by promotion. 10. Reservation Of Vacancies For Scheduled Castes, Scheduled Tribes, Other Backward Classes, Persons With Disabilities And Women Candidates :- (1) Reservation of posts for Scheduled Castes and Scheduled Tribes shall be only at the time of initial recruitment in the proportion of 16% and 12% respectively of the vacancies advertised and same shall be followed in respect of subsequent recruitment also till the ultimate percentage of reservation is reached as above: Provided in the event of non-availability of eligible and suitable candidates amongst Scheduled Castes and Scheduled Tribes, as the case may be, in a particular year of recruitment the vacancies so reserved for them shall be filled in accordance with the normal procedure. Such vacancies for the current recruitment which remain unfilled shall be carried forward to subsequent three recruitment years in total, and thereafter such reservation would lapse. (2) Reservation of posts for Other Backward Classes shall be only at the time of initial recruitment in the proportion of 21% of the vacancies advertised. In the event of non-availability of eligible and suitable candidates amongst Other Backward Classes in a particular year of recruitment, the vacancies so reserved for them shall be filled in accordance with the normal procedure. Explanation : For the purpose of this sub rule Other Backward Classes shall mean the classes as mentioned in Notification No. F.11(125)R&P/swd/92-93/52307 Dated August 6, 1994 as amended from time to time. (3) Reservation of posts for women candidates shall be 30% category- wise which shall be horizontal and shall be available only at the time of initial recruitment. In the event of non availability of eligible and suitable Women Candidates in a particular year, the vacancy so reserved for them shall be filled in accordance with the normal procedure and such vacancies shall not be carried forward to the subsequent year. (4) Reservation of posts for Persons with Disabilities as defined in the Rajasthan Employment of Disabled Persons Rules, 2000, shall be 3% category-wise which shall be horizontal and shall be available only at the time of initial recruitment. In the event of non availability of eligible and suitable persons with disabilities in a particular year, the vacancy so reserved for them shall be filled in accordance with the normal procedure and such vacancies shall not be carried forward to the subsequent year: Provided that the total number of posts reserved for all such categories in a direct recruitment shall not exceed 50% of the total vacancies. 11. Nationality :- A candidate for appointment to the Service must be a citizen of India. 12. Disqualifications For Appointment :- No person shall be qualified for appointment to the Service or being in Service.- (a) if he has more than one spouse living; (b) if he has been dismissed or removed from service by any High Court, Government or Statutory Body or Local Authority; (c) if he was or is convicted for any offence involving moral turpitude or has been permanently debarred or disqualified by any High Court or Union Public Service Commission or any State Public Service Commission from appearing in any examination or interview; (d) if he being an Advocate was found guilty of professional misconduct under the provisions of Advocates Act, 1961 (Central Act 25 of 1961) or other law for the time being in force. ( e ) if he has more than two children on/or after the date of commencement of these rules: Provided that the candidate having more than two children shall not be deemed to be disqualified for appointment so long as number of children he/she has on the date of commencement does not increase: Provided further that where a candidate has only one child from earlier delivery but more than one child is born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children. Explanation : For the purpose of this clause, child born within 280 days from the date of commencement of these rules shall not constitute disqualification. (f) if he has accepted or accepts dowry at the time of his marriage. Explanation: In this clause, the word "dowry" shall have the same meaning as assigned it in Dowry Prohibition Act, 1961 (Central Act 26 of 1961) 13. Canvassing :- No recommendation for recruitment either written or oral other than that required under these Rules, shall be taken into consideration. Any attempt on the part of a candidate to enlist support directly or indirectly for his candidature by other means shall disqualify him for recruitment. 14. Employment By Irregular Or Improper Means :- A candidate who is or has been declared by the Recruiting Authority or the Appointing Authority, as the case may be, guilty of impersonation or o f submitting fabricated or tampered with documents or of making statements which are incorrect or false or of suppressing material information or using or attempting to use unfair means in the examination or interview or otherwise resorting to any other irregular or improper means for obtaining admission to the examination or appearance at any interview shall, in addition to rendering himself liable to criminal prosecution, be debarred either permanently or for a specified period,- (a) by the Recruiting Authority or the Appointing Authority, as the case may be, from admission to any examination or appearing at any interview held by the Recruiting Authority for selection of candidates, or (b) by the Government from employment under the Government. 15. Temporary Or Officiating Appointments :- On occurrence of temporary or permanent vacancy, in the cadre of District Judge or the Senior Civil Judge, as the case may be, not taken into consideration at the time of determining the vacancies under Rule 7 and if in the opinion of the Court such vacancy is to be filled in immediately, the Court shall recommend to the Appointing Authority the names of the persons eligible for appointment maximum for a period of one year and such appointment shall not confer any rights upon the person so appointed. CHAPTER 4 METHODS OF RECRUITMENT 16. Source Of Recruitment :- Recruitment to the posts in Service to the cadre of Civil Judge shall be made only by direct recruitment on the basis of the result of a competitive examination conducted by the Recruiting Authority. 17. Age :- A candidate for direct recruitment to the cadre of Civil Judge must have attained the age of 23 years and must not have attained the age of 35 years on the first day of January following the last date fixed for receipt of applications: Provided that - (i) the upper age limit mentioned above shall be relaxed by 5 years in case of candidates belonging to the Scheduled Castes/Scheduled Tribes, Other Backward Classes and Women Candidates. (ii) the upper age limit for the persons serving in connection with the affairs of the State, Panchayat Samities, Zila Parishads or Public Sector Undertakings / Corporations in substantive capacity shall be 40 years. (iii) the upper age limit in the case of widow/divorced women shall be upto 45 years. Explanation: In the case of widow she will have to furnish a certificate of death of her husband from the competent authority and in case of divorcee, she will have to furnish the proof of divorce. (iv) If a candidate would have been entitled in respect of his/her age to appear at the examination in any year in which no such examination was held, he/she shall be deemed to be entitled in respect of his/her age to appear at the next following examination. (v) If for any reason, the written examination/interview is cancelled in any particular year, it shall be open to the Recruiting Authority to grant age relaxation to the candidate to appear in the next examination. 18. Academic Qualifications :- (1) No candidate shall be eligible for recruitment to the Service unless he holds a degree of Bachelor of Laws (Professional) of any University established by Law in India and recognised as such under the Advocates Act,1961. (2) Every candidate must possess a thorough knowledge of Hindi Written i n Devnagari script and Rajasthani dialects and social customs of Rajasthan. 19. Character :- The character of a candidate for direct recruitment to the service must be such as will qualify him for employment in the service. He must produce a certificate of good character from the Principal Academic Officer of the University or College or School in which he was last educated and two such certificates written not more than six months prior to the date of application, from two responsible persons not connected with his University or College or School and not related to him. 20. Scheme Of Examination And Syllabus :- (1) The competitive examination for the recruitment to the post of Civil Judge shall be conducted by the Recruiting Authority in two stages i.e. preliminary examination and Main examination as per the Scheme specified in Schedule-IV. The marks obtained in the preliminary Examination by the candidate who are declared qualified for admission to the main examination will not be counted for determining their final merit. (2) The number of candidate to be admitted to the main examination will be fifteen times the total number of vacancies (Category wise) to be filled in the year but in the said range all those candidates who secure the same percentage of marks as may be fixed by the Recruiting Authority for any lower range will be admitted to the Main Examination. (3) On the basis of marks secured in Main Examination, candidates to the extent of three times of total number of vacancies (Category wise) shall be declared qualified to be called for interview. (4) The Recruiting Authority shall not recommended a candidate who has failed to appear, in any of the written paper or before the Board for Viva Voce. (5) Syllabus shall be such as may be prescribed by the Recruiting Authority from time to time. Provided that same may be amended by the Governor from time to time in consultation with the Court. 21. Application :- On receipt of a requisition for recruitment to the service the Recruiting Authority shall invite applications from eligible candidates in the prescribed form obtainable from the office of the Recruiting Authority on payment of such fee and in such manner as the Recruiting Authority may specify from time to time. 22. Examination Fee :- A candidate for direct recruitment to a post in the service shall pay to the Recruiting Authority such fee as may be specified or fixed from time to time. 23. Admission :- No candidate shall be admitted to the examination unless he holds a certificate of admission granted by and under the authority of the Recruiting Authority. 24. List Of Candidates Recommended By The Recruiting Authority :- The Recruiting Authority shall prepare a list of the candidates in the order of their performance on the basis of their aggregate marks. If two or more of such candidates obtain equal marks in the aggregate, the Recruiting Authority shall arrange them in the order of merit on the basis of their general suitability for service and recommend their names to the Appointing Authority for appointment to the Cadre of Civil Judge: Provided that the Recruiting Authority shall not recommend a candidate of Scheduled Castes or Scheduled Tribes category unless he obtains minimum 35% marks in the aggregate of written examination and the interview, and, in the case of other candidates, unless he obtains minimum 40% marks in the aggregate of written examination and the interview. Provided further that no candidate shall be recommended who fails to obtain minimum 25%marks in the interview. 25. Physical Fitness :- (1) No person shall be appointed as a member of the Service unless he is in good mental and bodily health and free from any defect likely to interfere with the efficient performance of his duties as a member of the service. (2) No candidate recommended by the Recruiting Authority under Rule 24 shall be given appointment in service under Rule 26 unless he is found fit by the Medical Board as per the norms prescribed in Schedule-V. 26. Appointment :- Appointing Authority in consultation with the Court and on being satisfied after such enquiry as it may deem proper that such candidate is suitable in all respects for appointment to the post of Civil Judge, shall appoint in order of merit from the list so prepared under rule 24. B - RECRUITMENT TO THE CADRE OF SENIOR CIVIL JUDGE 27. Source Of Appointment :- Appointment to the posts in Service to the cadre of Senior Civil Judge shall be made on the basis of merit cum seniority from amongst the Civil Judges only by promotion by the Appointing Authority on the recommendation of the Court. 28. Preparation Of List Of Eligible Civil Judges :- Whenever the vacancies are determined under Rule 7 in the Cadre of Senior Civil Judge and it is decided to fill up the same, a list of eligible candidates falling within the zone of consideration shall be prepared for consideration. 29. Constitution Of Selection Committee :- For appointment to the Service by promotion, a selection committee shall be constituted by the Chief Justice, which shall recommend to the Court, the names of the officers found suitable for promotion. 30. Appointment :- The Appointing Authority shall make appointment in the cadre of Senior Civil Judge on the recommendation of the Court. C - RECRUITMENT TO THE CADRE OF DISTRICT JUDGE 31. Source Of Recruitment :- (1) Sixty Five percent posts in the cadre of District Judge shall be filled in by promotion from amongst Senior Civil Judges on the basis of meritcum- seniority subject to passing of suitability test as provided under Schedule-VI. (2) Ten percent posts in the cadre of District Judge shall be filled in by promotion from Senior Civil Judges strictly on the basis of merit through limited competitive examination conducted by the Court. (3) Twenty Five percent posts in the cadre of District Judge shall be filled in by direct recruitment from amongst the eligible Advocates on the basis of written examination and interview conducted by the Court. (4) For the purpose of proper maintenance and determination of seniority of persons appointed through the aforesaid sources, a roster for filling of vacancies based on quota of vacancies reserved here-in-above, as given in Schedule-VII shall be maintained. This roster shall operate prospectively. I - Promotion 32. Recruitment By Promotion :- (1) Sixty Five percent posts in the Cadre of District Judge shall be filled in by promotion from amongst Senior Civil Judges recommended by the Court, on the basis of merit-cum-seniority, subject to passing of suitability test as provided in Schedule-VI. Explanation:- Qualifying the eligibility test shall not affect the inter-se-seniority of the officers in the Cadre of Senior Civil Judges. (2) The recruitment in the cadre of District Judges under sub-rule (2) of rule 31 shall be made by a Limited Competitive Examination conducted by the Court in accordance with the scheme of the examination prescribed under Schedule-VIII. Provided that in the event of non-availability of successful candidates in the limited competitive examination the vacant posts be filled up by regular promotion in accordance with these rules. (3) A Senior Civil Judge who has completed actual five years service as on the first day of January preceding the last date fixed for the receipt of the applications shall be eligible for appearing in the Limited Competitive Examination for promotion to the Cadre of District Judge. (4 ) For the purpose of Limited Competitive Examination, applications shall be invited by the Court from all eligible Senior Civil Judges in such manner and in such form as may be specified by the Court. (5) Candidates who have obtained cut off marks as fixed by the High Court in the Limited Competitive Examination shall be eligible for interview by a Committee consisting of Chief justice, Administrative Judge and three other Judges nominated by the Chief Justice. The Committee taking into consideration the performance at examination, the service record and the performance at the interview shall assess the suitability and recommend the names of the officers for promotion. Provided, while considering the service record for assessing the suitability to recommend the names of officers for promotion, it shall be necessary for a candidate to obtain outstanding or very good entries atleast for three years in the last preceding five years with no adverse remarks. II - Direct recruitment 33. Eligibility For Direct Recruitment :- For the purpose of direct recruitment under sub-rule (3) of Rule 31, applications shall be invited by the Court from those Advocates, who fulfill the following conditions of eligibility:- (i) must have attained the age of 35 years and must not have attained the age of 45 years on the first day of January following the last date fixed for receipt of the applications: Provided that (a) the upper age limit mentioned above shall be relaxed by 5 years in case of candidates belonging to the Scheduled Castes, Scheduled Tribes, Other Backward Classes and Women Candidates. 10 (b) If a candidate would have been entitled in respect of his/her age to appear at the examination in any year in which no such examination was held, he/she shall be deemed to be entitled in respect of his/her age to appear at the next following examination. (c) If for any reason, the written examination/interview is cancelled in any particular year, it shall be open to the High Court to grant age relaxation to the candidate to appear in the next examination. (ii) must hold a degree of Bachelor of Laws (Professional) of any University established by Law in India and recognised as such under the Advocates Act, 1961. (iii) must have been an Advocate for a period of not less then seven years on the last date fixed for receipt of applications. (iv) must possess a thorough knowledge of Hindi Written in Devnagri script and Rajasthani dialects and social customs of Rajasthan. (v) the character of a candidate must be such as to render him suitable in the opinion of the Court in all respects for appointment to the service. He must produce a certificate of good character from the District Judge of the District in which he has been practising as a lawyer and two such certificates, written not more than six months prior to the date of submission of the application to the Court, from two responsible persons not related to him. (vi) a person dismissed by the Central Government or by a State Government or convicted of an offence involving moral turpitude or any such offence, which in the opinion of the Recruiting Authority renders him unsuitable for appointment in Judicial Service shall not be eligible for appointment. (vii) no person shall be appointed as a member of the service unless he is in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of his duties as a member of the service. Before a candidate is finally approved for appointment by direct recruitment, he shall be required to appear before a medical board which will examine him and certify if he is fit for appointment to the service. 34. Invitation Of Application :- Applications for direct recruitment to the post in the cadre of District Judge shall be invited by the Court by publishing a notice to that effect in the Rajasthan Gazette or in such other manner as it may deem fit. 35. Form Of Application :- Application shall be made in the form prescribed by the Court and obtainable from such places as may be notified in the advertisement, on payment of such fee as may be fixed by the Court from time to time. 36. Submission Of Application :- (1) While submitting application, candidate shall furnish particulars of 10 Judgments of the preceding seven years in which he has argued personally. He shall produce such judgments at the time of interview also. (2) Every application shall be accompanied by a certificate from the District Judge concerned where ordinarily the applicant is practicing, as to the fitness, character and length of actual practice of the candidate alongwith such other documents as may be specified. In case the applicant is practicing in the High Court, the certifying authority shall be Registrar of the concerned High Court 37. Examination Fee :- (1) A candidate for direct recruitment to a post in the service must pay such fee and in such manner as may be prescribed by the Court from time to time. (2) No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination unless the candidate is not admitted to the examination by the Court. 38. Scrutiny Of Applications :- The Committee constituted by the Chief Justice shall scrutinize the applications and shall satisfy itself before granting certificate in each case that the application has been made strictly in accordance with the provisions of these rules and the decision as to the eligibility or otherwise of the candidates for admission to the examination shall be final. No candidate shall be admitted to the examination unless he holds a certificate of admission issued by the person authorized by the Chief Justice. 39. Syllabus :- Syllabus for the competitive examination shall be as specified by the Recruiting Authority from time to time. The scheme of the examination shall be as prescribed in Schedule-IX. 40. Examination :- (1) A competitive examination for direct recruitment to the cadre of District Judge shall be held by the Court every year on or before the dates specified in Schedule-III. (2) A Candidate who obtains such qualifying marks in written examination, as may be fixed by the Court, shall be called for interview. Note:- Number of persons called for interview shall not exceed three times the number of vacancies advertised in each category. (3) The Committee consisting of the Chief Justice, the Administrative Judge and three other Judges nominated by the Chief Justice shall interview the candidates". 41. List Of Selected Candidates :- The Committee shall prepare the merit list category wise on the basis of aggregate marks obtained in written examination and interview considering the suitability in general. "Provided that no candidate shall be recommended who fails to obtain minimum 25% marks in the interview. Provided further that notwithstanding anything contained in any rule or schedule, and having regard to the requirement of efficiency in service, the court may determine such cut off marks as considered fit for being recommended for appointment." III - Appointment 42. Combined Select List :- The Court shall prepare a combined select list putting the names of candidates in cyclic order as provided in Schedule-VII from the list prepared under subrule (1) and (5) of rule 32 and 41 and send it to the Appointing Authority. 43. Appointment :- On receipt of the select list prepared under rule 42 from the Court, the Appointing Authority after satisfying that the candidates recommended by the Court for appointment are duly qualified in all respects, shall appoint them to the service. D - PROBATION, CONFIRMATION AND SENIORITY. 44. Probation :- All persons appointed to the service in the cadre of Civil Judge and District Judge by direct recruitment shall be placed on probation for a period of two years: Provided that such of them as have previous to their appointment to the service officiated on temporary post in the service may be permitted by the Appointing Authority on the recommendation of the Court to count such officiation or temporary service towards the period of probation. 45. Confirmation :- (1) A probationer appointed to the service in the cadre of Civil Judge shall be confirmed in his appointment by the Court at the end of his initial or extended period of probation, if the Court is satisfied that he is fit for confirmation. (2) A person appointed to the service in the cadre of Senior Civil Judge by promotion shall be substantively appointed by the Court in the cadre as and when permanent vacancies occur. (3) A probationer appointed to the service in the cadre of District Judge by direct recruitment shall be confirmed in his appointment by the Court at the end of his initial or extended period of probation, if the Court is satisfied that he is fit for confirmation. (4) A person appointed to the service in the cadre of District Judge by promotion on the basis of merit-cum-seniority or by Limited Competitive Examination shall be confirmed in his appointment by the Court on availability of permanent vacancies in the cadre. 46. Unsatisfactory Progress During Probation And Extension Of Probation Period :- (1) If it appears to the Court, at any time, during or at the end of the period of probation that a member of the service has not made sufficient use of the opportunities made available or that he has failed to give satisfactory performance, the Appointing Authority may, on recommendations of the Court, discharge him from service: Provided that the Court may, in special cases, for reasons to be recorded in writing, extend the period of probation of any member of the service for a specified period not exceeding one year. (2) An order sanctioning such extension of probation shall specify the exact date up to which the extension is granted and further specify as to whether the extended period will be counted for the purpose of increment. (3) If the period of probation is extended on account of failure to give satisfactory service, such extension shall not count for increments, unless the authority granting the extension directs otherwise. (4) If a probationer is discharged from service during or at the end of the initial or extended period of probation under sub-rule (1), he shall not be entitled to any claim whatsoever. 47. Seniority :- Subject to the other provisions of these Rules,- (1) Seniority in the service in the cadre of Civil Judge shall be determined from the date of the order of substantive appointment to the service : Provided that the seniority of candidates appointed to the service shall, in the case of appointment of more persons than one follow the order in which they have been placed in the list prepared by the Recruiting Authority under Rule 24 of these Rules. (2) Inter-se seniority of persons promoted to the Senior Civil Judge cadre in the same year shall be the same as it was in the post held by them at the time of promotion. (3) Seniority of persons appointed to the Service in the District Judge cadre by direct recruitment shall be determined from the date of the order of substantive appointment in the cadre: Provided that the seniority of direct recruitee to the cadre, in the case of appointment of more persons than one by an order of the same selection, shall follow the order in which they have been placed in the list prepared by the Court under Rule. 41 (4) Inter-se seniority of persons promoted to the District Judge cadre in the same year shall be the same as it was on the post held by them at the time of promotion. (5) The seniority of direct recruitee vis-a-vis the promotee appointed to the cadre of District Judge shall be determined in the order of their names placed in the combined select list prepared under rule 42: Provided that the persons promoted under Rule 15 shall not be given seniority over the direct recruitee. CHAPTER 5 OTHER PROVISIONS 48. Grant Of Scale Under The Assured Career Progression Scheme :- (1) Subject to appraisal of their work, and performance by the Court, the Officers of the Civil Judge cadre and Senior Civil Judge cadre, who though, otherwise fit and suitable for promotion have not been so promoted for want of vacancy in the cadre for their promotion, shall in lieu of promotion be granted Assured Career Progression Scales by the Court as under:- (a) an officer of the Civil Judge cadre shall be eligible for the grant of first and second Assured Career Progression Scales (ACP-I & ACP-II) on completion of 5 and 10 years of continuous satisfactory service in the respective scales. (b) an officer of the Senior Civil Judge cadre shall be eligible for the grant of first and second Assured Career Progression Scale (ACP-I & ACP-II) on completion of 5 and 10 years continuous satisfactory service in the respective scales. (2) Assured Career Progression Scale of pay shall not be granted to those officers who have declined or forgone regular promotion on any ground. (3) Any officer to whom Assured Career Progression Scale of pay has been granted, refuses functional promotion to the higher cadre in his turn of promotion shall be reverted to his original pay scale. (4) Scales of pay of Assured Career Progression-I and Assured Career Progression -II shall be such as may be prescribed by the Government under the rules governing pay scales of the Judicial Officers. 49. Grant Of Selection Scale To District Judges :- The Officers of the District Judge cadre, who have put in not less than 5 years service shall be granted selection scale by the Court on the basis of merit to the extent of 25 percent of the effective strength of District Judges. 50. Grant Of Super-Time Scale To District Judges :- The Officers of the District Judge cadre, who have put in not less than three years service in the selection scale shall be granted super-time scale by the court on the basis of merit after taking into consideration the entire service record to the extent of 10 percent of effective strength of District Judges. CHAPTER 6 PAY, ALLOWANCES, AMENITIES, ADVANCES AND OTHER FINANCIAL BENEFITS 51. Pay Scales :- The pay scales of the persons appointed to the posts in the service shall be governed by the Orders issued in this behalf by the Governor, from time to time. 52. Pay, Allowances, Amenities, Advances And Other Financial Benefits :- Every member of the service in addition to any other allowances, amenities and advances availed by him and admissible to him under the rules/orders made by the Government from time to time, shall be entitled to receive or reimburse the following allowances, amenities, and financial benefits on and from the date and in such manner as may be specified by the Government from time to time by general or special order, namely:- 1. Supply of News paper(s) and magazine, 2. City Compensatory Allowance, 3. Robe Allowance, 4. Conveyance Allowance, 5. Sumputuary Allowance, 6. Medical Facility, 7. Leave Travel Concession, 8. Home Travel Concession, 9. Concurrent Charges Allowance, 10. Transfer Grant, 11. Reimbursement of Electricity and Water Charges, 12. Soft Loan and Advances, 13. Rent free furnished Government Accommodation or House Rent Allowance, 14. Telephone Facilities, 15. Benefit of Leave encashment, and 16. Any other facility as may be provided to the Judicial Officers from time to time by the State Government or the Central Government. 53. Leave, Allowances And Pension Etc :- Except as otherwise provided in these Rules and until separate rules are framed by the Government in this regard, the allowances, pension, leave, conduct and other conditions of service of the members of the Service shall be regulated by the following Rules, as amended from time to time, namely:- 1. The Rajasthan Service Rules, 1951, as amended from time to time; 2. The Rajasthan Civil Services (Classification and Appeal) Rules, 1958, as amended from time to time; 3. The Rajasthan Civil Services (Conduct) Rules, 1971, as amended from time to time; 4. The Rajasthan Civil Services (Pension) Rules, 1996, as amended from time to time; 5. The Rajasthan Travelling Allowances Rules, 1971, as amended from time to time; and 6. Any other Rules governing general conditions of service, made by the Governor in Exercise of powers conferred under the proviso to Article 309 of the Constitution of India and for the time being in force and applicable to the members of the State Services. CHAPTER 7 MISCELLANEOUS 54. Oath :- Every person appointed to the service shall make and subscribe an oath or affirmation in the prescribed form set out for this purpose in Annexure- "A" appended to these rules. 55. Deputation :- (1) Any member of the service may be deputed by the Governor, in consultation with the Court to perform the duties of any post in the Central Government or a State Government or to serve in a body incorporated or not, which is wholly or substantially owned or controlled by the Government. (2) The terms and conditions for placing a member of the Service on deputation shall be such as may be specified by the Government in consultation with the Court. (3) Such deputation shall not be for more than three years, which shall not be extended further in any case beyond a period of two year except by the Court for special reasons to be recorded. (4) A member of the service repatriated back from deputation shall not be sent on deputation again before completion of a period of five years on a judicial post under the Court. 56. Re-Employment :- The Appointing Authority in case of temporary vacancy in the Cadre of District Judge on the recommendation of the Court may provide re- employment to a retired Judicial Officer in the District Judge Cadre till the age of 62 years. 57. Repeal And Savings :- The Rajasthan Higher Judicial Service Rules, 1969 and the Rajasthan Judicial Service Rules, 1955, as amended from time to time, are hereby repealed: Provided that such repeal shall not affect any order made, action taken, effects and consequences of anything done or suffered there under or any right, , privilege, obligation or liability already acquired, accrued or incurred there under, or enquiry, verification, or proceedings in respect thereof made. SCHEDULE 1 SCHEDULE I [See Rule 3(c) & 6(1)] CADRE STRENGTH OF THE SERVICE "A" S. NO. Designation of Post Stren gth 1. District & Sessions Judges:- Ajmer/Alwar/Balotara/Bharatpur/Banswara/Baran/Bhilwara/Bikaner/Bundi/ Churu/Dausa/Dholpur/Dungarpur/Hanumangarh/Ganganagar/Jaipur Metropolitan city/Jaipurdistrict/Jaisalmer/Jalore/Jhalawar/Jhunjhunu/ Jodhpur Metropolitan City/Jodhpur District/Karauli/Kota/Merta/Pali/ Pratapgarh/Rajsamand/Sawaimadhopur/Sikar/Sirohi/Tonk/ Udaipur/Chittorgarh.. 35 2. Additional District & Sessions Judges:-No.1 Ajmer/ No.2 Ajmer/ No.3 Ajmer/ Beawar/ Kishangarh/ Kekari/No.1 Alwar/ No.2 Alwar/ Behror/ No.1 Kishangarhbas/No.2 Kishangarhbas/ Rajgarh(Alwar)/Laxmangarh(Alwar)/ Tijara (Alwar)/ Barmer/No.1 Bharatpur/No.2 Bharatpur/No.1 Bayana/ No.2 Bayana/No.1 Deeg/No.2 Deeg/Banswara/ Baran/Chhabra/ No.1 Bhilwara/No.2 Bhilwara/ Gulabpura/Shahpura/No.1 Bikaner/No.2 Bikaner/No.1 Bundi/No.2 Bundi/ Churu/Ratangarh//Sujangarh/Rajgarh(Churu)/Bandikui/Dholpur/No.1 Ganganangar/No.2Ganganagar/Raisinghnagar/Anoopgarh/Srikaranpur/No.1 Hanumangarh/No.2 Hanumangarh/Nohar/ Bhadra/ No.1 Jaipur Metropolitan/No.2 Jaipur Metropolitan/ No.3 Jaipur Metropolitan/ No.4 Jaipur Metropolitan /No.5 Jaipur Metropolitan/ No.6 Jaipur Metropolitan/ No.7 Jaipur Metropolitan / No. 8 Jaipur Metropolitan/ No.9 Jaipur Metropolitan/ No.1 Jaipur District/ No.2 Jaipur District/ Kotputali/ Sambhar/ Shahpura(Jaipur District)/ Bhinmal/ Jhalawar/ Aklera/ Khetri/Jhunjhunu/No.1 Jodhpur Metropolitan/ No.2 Jodhpur Metropolitan/ No.3 Jodhpur Metropolitan/ Phalodi/ Hindon City/ No.1 Kota/ No.2 Kota/ No.3 Kota/No.4 Kota/ No.5 Kota/ Ramganjmandi/ Nagour/Parbatsar/ Deedwana/ Bali/Sojat/Sumerpur/ No.1 Chittorgarh/No.2 Chittorgarh/ Nimbahera/ Gangapurcity/ No.1 Sikar/ No.2 Sikar/Nathdwara/Neem ka thana/Abu Road/ Malpura/No.1 Udaipur/No.2 Udaipur/ No.3 Udaipur. 96 3. Judge, Special Court, Schedule Castes/ Schedule Tribes (Prevention of Atrocities Cases) Ajmer/ Alwar/Baran/ Bhilwara/Bikaner/ Dausa/ Ganganagar/ Jaipur City/ Jhalawar/ Jodhpur/ Kota / Merta/ Pali/ Pratapgarh/ Sawai Madhopur / Tonk/ Udaipur. 17 4. Judge, Special Court (Women Attrocities) Bhilwara/Ganganagar/ Kota/ Jaipur City. 4 5. Judge, Special Court (N.D.P.S.Cases) Bhilwara/Ganganagar/ Hanumangarh/ Jhalawar/Jodhpur/Pratapgarh/Chittorgarh/ Jaipur. 8 6. Judge, Special Court (Dacoity Affected Areas) Bharatpur/Dholpur. 2 7. Judge, Session Court (Prevention of Anti Corruption Act) Bikaner/Jaipur/Jodhpur/Kota/Udaipur 5 8. Special Judge (C.B.I.) Jaipur/ Jodhpur. 2 9. Judge,Family Court, Ajmer/Bhilwara/Bundi/Bikaner/Baran/ Hanumangarh /Jaipur No.1/ Jaipur No.2/ Jhalawar/ No.1 Jodhpur/ No.2 Jodhpur/Kota/ Udaipur. 13 10. Judge, Special Court (Communal Riots,) Tonk/Jaipur. 2 11. Judge, Special Court ( Sati Nivaran), Jaipur. 1 12. Judge, Special Court ( Fake Currency Cases) Jaipur. 1 13. Judge, Special Court (Printing and Stationary Embezzlement Cases), Jaipur. 1 14. Judge, Designated Court, Ajmer. 1 15. Presiding Officer, Special Court for Essential Commodities Act Cases, Jaipur/ Jodhpur. 2 16. Presiding Officer, Industrial Dispute Tribunal and Labour Court Ajmer/Bharatpur/Bhilwara/Bikaner/ Jodhpur/ Kota/Udaipur/ Ganganagar. 8 17. Judge, Industrial Tribunal,Jaipur. 1 18. Judge, Labour Court, Jaipur No.1/ Jaipur No.2 2 19. Judge, Motor Accident Claim Tribunal Ajmer/Bundi/Kota/Pali/ Chittorgarh/ Rajsamand/Sirohi/Udaipur/Alwar/Bhilwara/ Jaipur. 11 20. Presiding Officer, Rajasthan State Co-operative Tribunal, Jaipur. 1 21. Presiding Officer, Rajasthan Non Government Educational Institutions Tribunal, Jaipur. 1 22. Presiding Officer Wakf Tribunal, Jaipur 1 23. Member, State Transport Appellate Tribunal, Jaipur. 1 24. Member, Rajasthan Civil Services Appellate Tribunal, Jaipur. 1 25. Member, Board of Revenue, Ajmer 2 26. Member, Rajasthan Tax Board, Ajmer 1 27. Member Secretary, Rajasthan State Legal Services Authority, Jaipur. 1 28. Registrar General, Rajasthan High Court, Jodhpur. 1 29. Registrar (Vigilance), Rajasthan High Court, Jodhpur. 1 30. Registrar(Admn.), Rajasthan High Court, Jodhpur. 1 31. Registrar (Admn.), Rajasthan High Court Bench, Jaipur. 1 32. Registrar (Rules), Rajasthan High Court, Jodhpur. 1 33. Registrar (Vigilance), Rajasthan High Court Bench, Jaipur. 1 34. Registrar (Writs), Rajasthan High Court Bench, Jaipur. 1 35. Registrar cum Principal Secretary to Honble Chief Justice 1 36. Registrar (Classification) Rajasthan High Court, Jodhpur/Jaipur Bench. 2 37. Director, School of Judicial Administration & Rajasthan Judicial Academy 1 Total 232 38. Reserve for Leave, Training, Deputation and for holding temporary post @ 10% of the Total Cadre Strength. 23 Grand Total 255 "B" SENIOR CIVIL JUDGE CADRE Cadre S.No. Designation of post Strength. 1. Civil Judge (Senior Division)-cum-Chief Judicial Magistrates:- Ajmer/ Alwar/ Barmer / Bharatpur/ Banswara/ Baran/ Bhilwara/ Bikaner/ Bundi/ Churu/ Dausa/ Dholpur/ Dungarpur/ Hanumangarh/ Ganganagar/ Jaipur District/ Jaisalmer/ Jalore/ Jhalawar/ Jhunjhunu// Jodhpur District/Karauli/ Kota/ Nagaur/ Pali/ Chittorgarh/ Rajsamand/Sawaimadhopur/Sikar/Sirohi/Tonk/ Udaipur/Pratapgarh. Civil Judge (Sr.Div.)& Chief Metropolitan Magistrate Jaipur Metropolitan / Jodhpur Metropolitan 35 2. Civil Judge (Senior Division)-cum-Additional Chief Judicial Magistrates/ Addl. Civil Judges (Senior Division)-cum-Addl. Chief Judicial Magistrates No.1 Beawar/No.2 Beawar/Kishangarh/ No.1 Ajmer/No.2 Ajmer/ No.3 Ajmer/ Nasirabad/ No. 1 Kekri/ No. 2 Kekri/ (Railway) Ajmer/ Kishangarhbas/No. 1 Alwar/ No.2 Alwar/ No.3 Alwar/No.2 SriMadhopur/ No. 1. Behror / Laxmangarh/ Rajgarh/ No.2. Behror/ Kushalgarh/ Banswara/ Barmer/ Balotra/ Baran/ Chhabra/ Shahbad/ Deeg/ No.1 Bharatpur/ No.2 Bharatpur/ No.3 Bharatpur/ No.4 Bharatpur/ Kumher /Bayana/ Weir/ Bhilwara/ Shahpura/ Gangapur/ Gulabpura/ Mandal/ Mandalgarh/ No.1 Bikaner/ No.2 Bikaner/ No.3 Bikaner/ No.4 Bikaner/ (Railway) Bikaner/ Bundi/ Nainwa/ Ratangarh/ Sujangarh/Rajgarh/ Dausa/ Mahuwa/ Lalsot/ Bandikui/ No. 1 Bari/ No. 2 Bari/ Dholpur/ Doongarpur/ Sagwara/ Raisingnagar/ Ganganagar/ Karanpur/ Suratgarh/ Anoopgarh/ Hanumangarh/ Sangaria/ Nohar/ Bhadra/ / S P.E. Cases / No. 1 Jaipur District/ No.2 Jaipur District/ Sambhar/ Kotputli/ Shahpura/ Chomu/ No. 1 Jalore/ No. 2 Jalore/Bhinmal/ Khetri/Jhunjhunu/ Nawalgarh/ Bhawanimandi/ Aklera/Manoharthana/ Jhalrapatan/ Jhalwar/ / Phalodi/ Bilara/ Pokran/ Hinduan/ Karauli/Communal Riots, Kota/ Ramganjmandi/ No. 1 Kota/ No.2 Kota/ No.3 Kota/ No.4 Kota/ No.5 Kota/ (Railway) Kota/Nagaur/ Merta/ Parbatsar/ Didwana/ Makrana/ Sojat/ Bali/ Jaitaran/ Pali/ Communal Riots Pali/No.1,Chittorgarh/ No.2 Chittorgarh/ Partapgarh/ Arnod (Pratapgarh)/Kapasan/ Nimbahera/ Begun/ Badi Sadri/ Chhoti Sadri/ Bheem/ Rajsamand/ Nathdwara/ Sawai Madhopur/ Gangapurcity/ Neem Ka Thana/ Sikar/Fatehpur/ Dantanramgarh/ Srimadhopur/ Mount Abu/ Tonk/ Malpura/ Niwai/Uniyara/ Mavli/ Kanore/ No. 1 Udaipur/ No.2 Udaipur/ No.3 Udaipur/ Jhadol/ Vallabhnagar/ Kherwada/ Salumber/ Dhariawad/No.1,JDA,Jaipur/No.2 JD Jaipur. Jaipur Metropolitan/ No.1 Jaipur Metropolitan/ No.2 JaipurMetropolitan / No.3 Jaipur Metropolitan/ No.4 Jaipur Metropolitan/ No.5 Jaipur Metropolitan/ No. 6 Jaipur Metropolitan/ No. 7 Jaipur Metropolitan/ No. 8 Jaipur Metropolitan/ No.9 JaipurMetropolitan/ No. 10 Jaipur Metropolitan/ No. 11,Jaipur Metropolitan/ No.12 Jaipur Metropolitan /No.13 Jaipur Metropolitan /No.1 Jodhpur Metropolitan/ No.2 Jodhpur Metropolitan No.3 Jodhpur Metropolitan/ No.4 Jodhpur Metropolitan Additional Chief Metropolitan Magistrate Economic Offences, Jaipur Metropolitan/ Communal Riots, Jaipur Metropolitan// Railway, Jodhpur Metropolitan / (Railway) Jaipur Metropolitan/Economic Offences, Jodhpur Metropolitan /(CBI cases) Jodhpur Metropolitan/ 168 3. OTHER POSTS :-Deputy Registrar (Judicial), Jodhpur/ Jaipur/ Dy. Secretary, RHC, Legal Aid Committee,Jaipur(ACJM)/Dy. Secretary, RHC, Legal Aid Committee, Jodhpur (ACJM)/ Deputy 5 Director, School of Judicial Administration- . & Rajasthan Judicial Academy. 4. Reserve for Leave, Training, Deputation and for holding temporary post @10% of the Total Cadre Strength. Total : 208 21 Grand Total 229 "C" CIVIL JUDGE CADRE 1. Civil Judge( Junior Division)-cum- Judicial Magistrates, Ist ClassAjmer (East) / Ajmer (West)/ Beawar/ Ajmer (Distt.)/ Kishangarh/ Ajmer (North)/ Ajmer (South)/ Vijaynagar/Pushkar/Nasirabad /Kekri/ Sarwar/ No.1, Alwar/ No.2, Alwar /Ramgarh/ Kishangarhbas / Rajgarh / Thanagazi/ Bansoor/ Tijara / Mundawar/ Laxmangarh / Behror / Kathumer/ Banswara/ Bagidora/ Gaddi/ Ghatol / Balotra / Barmer /Siwana / Bharatpur/ Deeg/ Weir/ Roopwas/ Kama/ Nagar/ Bayana/ Nadbai/ Baran / Atru / Magrole / Chhipabarod/ Aanta/ Kishanganj/ Mandalgarh/Bhilwara(East)/ Bhilwara(West)/ Jahazpur/ Mandal/ Kotri/ Bijoliya/ Aasind/ Bikaner / No.3, Bikaner/ Loonkarnsar/ Nokha / Kolayat/ Khajuwala / Dungargarh / Bundi / Indergarh/ Lakheri / Hindoli/ Nainwa/ Keshoraipatan/ Talera / Churu / Sardarsahar/ Sujangarh/ Taranagar/ Rajgarh / Dausa/ Bandikui/ Lalsot / Sikrai/ Mahuwa/ Dholpur/ Rajakhera/ Bari/ Dungarpur / Seemalwada / Aashpur / Ganganagar / Raisinghnagar/ Anoopgarh/ Padampur/ Sadulsahar / Gharsana / Vijaynagar / Suratgarh / Hanumangarh / Nohar / Pilibanga / Tibbi / Rawatsar / Jaipur Distt./ Kotputli / Sambhar / Dudu / / Viratnagar/ Shahpura/ Jalore / Sanchore / Raniwada / Jhunjhunu / Chirawa/ Khetri/ Udaipurwati / Pilani/ Jhalawar / Khanpur/ Pirawa / Aklera/ Bhawanimandi/ Chaumohalla / Jodhpur Distt./ Osian / Pipar / Balesar / Jaisalmer / Hindaun / Karauli / Todabhim/ Srimahaveerji/ Kota (North)/ Kota (South)/ Itawa/ Sangod/ Ramganjmandi / Kanwas / Digod / Merta / Nagaur / Nawa / Makrana / Degana / Ladnu / Kuchamancity / Jayal /Deedwana / Pali / Sojat / Desuri / Bar / Sumerpur / Jaitaran/ Marwar Junction / Bali / Pratapgarh / Badi Sadri / Nimbahera / Chittorgarh / Mandafiya/Rashmi / Dungla / Rawatbhata / Kapasan / Begun / Gangrar / Rajsamand / Railmagra / Nathdwara / Amet / Devgarh / Kumbhalgarh / Sawaimadhopur / Gangapurcity / Bonli / Khandar / Bamanwas / Sikar / Srimadhopur / Laxmangarh / Ringus / Neem-ka-Thana / Sirohi / Abu Road / Sheoganj / Revdar / Pindwada /Tonk / Deoli / Todaraisingh / Malpura/ Niwai / Kotra / Gogunda / Kherwara/ Mavli / Sarada / Bhinder / Udaipur(North)/ Udaipur (South)/ Civil Judge (JD) & Metropolitan Magistrate (East) Jaipur Metropolitan/ (West) Jaipur Metropolitan /Jodhpur Metropolitan 197 Additional Civil Judge (Junior Division)-Cum- Judicial Magistrates, Ist Class.:-No.1, Ajmer / No.2, Ajmer / No.3, Ajmer / No.4, Ajmer/ No.5, Ajmer/ No.6 Ajmer/ No.1 Beawar/ No.2 Beawar / Kishangarh / No.1 Alwar / No.2 Alwar / No.3 Alwar / No.4, Alwar/ Banswara / Barmer / Baran / Roopwas / No.1, Bharatpur / No.2, Bharatpur / No.3 Bharatpur/ No.4 Bharatpur/ No.1, Bhilwara / No.2, Bhilwara / No.3, Bhilwara / No.1, Bikaner / No.2, Bikaner /No.3, Bikaner / No.1, Bundi/ No.2, Bundi /No.3, Bundi / No.1, Dholpur / No.2, Dholpur / No.1, Ganganagar/ No.2, Ganganagar/ Hanumnagarh/ / No.1, Jaipur Distt. / No.2, Jaipur Distt. / No.3, Jaipur Distt./ No.4, 2. Jaipur Distt. / No.5, Jaipur Distt. / Kotputli / No.1, Hindaun / Karauli / No.1, Kota (North) / No.2, Kota (North) / No.3, Kota (North)/ No.4, Kota (North) / No.5, Kota (North) / No.1, Kota (South) / No.2, Kota (South) / No.3, Kota (South)/ No.4, Kota (South) /No.5, Kota (South)/ Merta/ Nagaur / No.1,Pali / No.2, Pali / Pratapgarh / Chittorgarh / Sawaimadhopur / No.1, Sikar / No.2, Sikar /No.1, Udaipur City (North) / No.2, Udaipur City (North) / No.1, Udaipur City (South) / No.2, Udaipur City (South) Additional Civil Judge(JD) & Metropolitan Magistrate (East) Jaipur Metropolitan/(West) Jaipur Metropolitan No.1, Jaipur Metropolitan / No.2, Jaipur Metropolitan / No.3, Jaipur Metropolitan / No.4, Jaipur Metropolitan / No.5, Jaipur Metropolitan / No.6, Jaipur Metropolitan / No.7, Jaipur Metropolitan / No.8, Jaipur Metropolitan / No.9, Jaipur Metropolitan / No.10, Jaipur Metropolitan / No.11, Jaipur Metropolitan / No.12, Jaipur Metropolitan / No.13, Jaipur Metropolitan / No.14, Jaipur Metropolitan / No.15, Jaipur Metropolitan / No.16, Jaipur Metropolitan / No.17, Jaipur Metropolitan / No.18, Jaipur Metropolitan / No.19, Jaipur Metropolitan / No.20, Jaipur Metropolitan / No.21, Jaipur Metropolitan / No.22, Jaipur Metropolitan / No.23, Jaipur Metropolitan / No.24 Jaipur Metropolitan / No.25, Jaipur Metropolitan /No.26, Jaipur Metropolitan/ / No.30, Jaipur Metropolitan / No.31 Jaipur Metropolitan / No.32, Jaipur Metropolitan/No.33,Jaipur Metropolitan/No.34, Jaipur Metropolitan No.1, Jodhpur Metropolitan / No.2, Jodhpur Metropolitan / No.3, Jodhpur Metropolitan /No.4, Jodhpur Metropolitan / No.5, Jodhpur Metropolitan / No.6, Jodhpur Metropolitan / No.7, Jodhpur Metropolitan / No.8 Jodhpur Metropolitan / No.9 Jodhpur Metropolitan /No.10 Jodhpur Metropolitan/ No.11 Jodhpur Metropolitan / Spl. Judicial Magistrate, NI Act Cases No.1 Udaipur / Spl. Judicial Magistrate, NI Act Cases No.2 Udaipur / Spl. Judicial Magistrate, NI Act Cases Kota / Spl. Judicial Magistrate, NI Act Cases Ajmer / Spl. Judicial Magistrate, NI Act Cases Sriganganagar / Spl. Judicial Magistrate, NI Act Cases Bikaner / Spl. Judicial Magistrate, NI Act Cases Bhilwara / 117 3. Gram Nyayalayas 45 -------- -------- Total 359 4. Reserve for Leave, Training, Deputation and holding for temporary post @ 10% of the Cadre Strength. 36 Grand Total 395 SCHEDULE 2 SCHEDULE II [See Rule 6(2)] STRENGTH OF THE SERVICE "A" DISTRICT JUDGE CADRE S.No. Designation of post Strength. 1. Legal Remembrancer Cum- Principal Secretary to Govt., Law & Legal Affairs Department, Govt. of Rajasthan, Jaipur. 1 2. Joint Legal Remembrancer-I, Law Department, Govt. of Rajasthan, Jaipur. 1 3. Joint Legal Remembrancer-II, Law Department, Govt. of Rajasthan, Jaipur. 1 4. Joint Legal Remebrancer (VRS), Law Department, Govt. of Rajasthan, Jaipur. 1 5. Joint Legal Remembrancer-Cum-Director Litigation, Law Department, Jaipur. 1 6. Joint Legal Remembrancer-cum-Additional Director Litigation, Law Department, Jaipur. 1 7. Joint Legal Remembrancer(Drafting), Deptt. of Law, Govt. Of Rajasthan, Jaipur 1 8. Deputy Secretary (Judl. Deptt.), Govt. of Rajasthan. Jaipur. 1 9. Special Secretary(law) and Director (Prosecution) Home Department, Jaipur. 1 10. Deputy Secretary to Govt. Home(Law) & Additional Director Prosecution, Jaipur. 1 11. Secretary, Rajasthan Legislative Assembly, Jaipur. 1 12. Special Secretary, Rajasthan Legislative Assembly, Jaipur. 1 13. Secretary, Lokayukta, Rajasthan 1 14. Deputy Secretary, Lokayukta, Rajasthan 1 15. Registrar, State Consumer Disputes Redressal Commission, Jaipur 1 16. Registrar, State Women Commission, Jaipur 1 17. Legal Advisor,Rajasthan Public Service Commission, Ajmer. 1 18. Director (Law), Jaipur Development Authority, Jaipur 1 19. Presiding Officer,Jaipur Development Authority Appellate Tribunal, Jaipur 1 20. Special Court for trial of Jaipur Bomb Blast Cases, Jaipur 1 * Inserted 21 Additional District Judges (Fast Tracks) 83 (% renumbered) TOTAL : 103 " B " SENIOR CIVIL JUDGE CADRE S.No. Designation of post Strength. 1. Deputy Registrar, State Commission 7 Consumer Protection, Rajasthan, Jaipur/ Asstt. Government Advocate, Central Service Agency, Supreme Court, New Delhi (ACJM) / Dy. Director (Law) Revenue Research Training Institution, Ajmer (ACJM) / Judge Attorney, Assistant Commandent, ITB Police, New Delhi/ Recovery Officer / Registrar, / Assistant Registrar,Debt Recovery Tribunal, Jaipur. " C " CIVIL JUDGE CADRE 28 S.No. Designation of post Strength. "(1) Addl. Civil Judge (JD) No. 27 Jaipur Metropolitan / 4 No. 28 Jaipur Metropolitan/No. 29 Jaipur Metropolitan/ Special Judicial Magistrate(Mobile) No.2 Jaipur District SCHEDULE 3 SCHEDULE III [See Rule 7, 8, 32 (1) & 40 (1)] Time Schedule for Examination A. For filling of vacancies in the cadre of District Judge in respect of a) twenty five per cent vacancies to be filled by direct recruitment from the Bar; and b) ten per cent by promotion through limited competitive examination of Civil Judges (Senior Division) not having less than five years of qualifying service. S.No. Description Date 1. Number of vacancies to be notified by the High Court. Vacancies to be calculated including a] existing vacancies b] future vacancies that may arise within one year due to retirement. c] future vacancies that may arise due to elevation to the High Court, death or otherwise, say ten per cent of the number of vacancies. d] Vacancies arising due to deputation of judicial officers to other department may be considered as temporary vacancy. 31st March 2. Advertisement inviting applications from eligible candidates 15th April 3. Last date for receipt of application 30th April 4. Publication of list of eligible applicants List may be put on the website 15th May 5. Despatch/issue of admit cards to the eligible applicants 16th May to 15th June 6. Written Examination Written examination may be a] objective questions with multiple choice which can be scrutinized by the computer; and b] subjective/narrative 30th June 7. Declaration of result of written examination a] Result may be put on the website and also published in the newspaperb] The ratio of 1 : 3 of the available vacancies to the successful candidates be maintained. 16th August 8. Viva Voce 1st to 7th September 9. Declaration of final select list and communication to the appointing authority a] Result may be put on the website and also published in the newspaper b] Select list be published in order of merit and should be double the number of vacancies notified. c] Select list shall be valid till the next select list is published. 15th September 10. Issue of appointment letter by the competent authority for all existing vacant posts as on date 30th September 11. Last date for joining 31st October B. For filling of vacancies in the cadre of District Judge in respect of sixty five per cent vacancies to be filled by promotion. S.No. Description Date 1. Number of vacancies to be notified by the High Court. Vacancies to be calculated including a] existing vacancies b] future vacancies that may arise within one year due to retirement. c] future vacancies that may arise due to elevation to the High Court, death of otherwise, say ten per cent of the number of vacancies. 31st March 2. Publication of list of eligible officers a] The list may be put on the website b] Zone of consideration should be 1 : 3 of the number of vacancies 15th May 3. Receipt of judgments from the eligible officers 30th May 4. Criteria a] ACR for last five years; b] Evaluation of judgments furnished; and c] Evaluation of special report of the District & Sessions Judge. 15th to 31st July 5. Declaration of final select list and communication to the appointing authority a] Result may be put on the website and also published in the newspaper b] Select list be published in order of merit and should be double the number of vacancies notified. 31st August 6. Issue of appointment letter by the competent authority for all existing vacant posts as on date 30th September 7. Last date for joining 31st October C. For filling of vacancies in the cadre of Civil Judge (Senior Division) to be filled by promotion. S.No. Description Date Number of vacancies to be notified by the High Court. Vacancies to be calculated including a] existing vacancies b] 1. future vacancies that may arise within one year due to retirement. c] future vacancies that may arise due to elevation to the High Court, death of otherwise, say ten per cent of the number of vacancies. 31st March 2. Publication of list of eligible officers a] The list may be put on the website b] Zone of consideration should be 1 : 3 of the number of vacancies 15th May 3. Receipt of judgments from the eligible officers 30th May 4. Criteria a] ACR for last five years; b] Evaluation of judgments furnished; and c] Evaluation of special report of the District & Sessions Judge. 15th to 31st July 5. Declaration of final select list and communication to the appointing authority a] Result may be put on the website and also published in the newspaper b] Select list be published in order of merit and should be double the number of vacancies notified. 31st August 6. Issue of appointment letter by the competent authority for all existing vacant posts as on date 30th September 7. Last date for joining 31st October D. For appointment to the posts of Civil Judge (Junior Division) by direct recruitment. S.No. Description Date 1. Number of vacancies to be notified by the High Court. Vacancies to be calculated including a] existing vacancies b] future vacancies that may arise within one year due to retirement. c] future vacancies that may arise due to promotion, death or otherwise, say ten per cent of the number of vacancies. 15th January 2. Advertisement inviting applications from eligible candidates 1st February 3. Last date for receipt of application 1st March 4. Publication of list of eligible applicants The list may be put on the website 2nd April 5. Despatch/ issue of admit cards to the eligible applicants 2nd to 30th April 6. Preliminary written examination Objective questions with multiple choice which can be scrutinized by computer 15th May 7. Declaration of result of preliminary written examination a] Result may be put on the website and also published in the Newspaper b] The ratio of 1 : 15 of the available vacancies to the successful candidates be maintained. 15th June 8. Final Written examination Subjective/narrative 15th July 9. Declaration of result of final written examination a] Result may be put on the website and also published in the Newspaper b] The ratio of 1 : 3 of the available vacancies to the successful candidates be maintained. c] Dates of interview of the successful candidates may be put on the internet which can be printed by the candidates and no separate intimation of the date of interview need be sent. 30th August 10. Viva Voce 1st to 15th October 11. Declaration of final select list and communication to the appointing authority a] Result may be put on the website and also published in the newspaper b] Select list be published in order of merit and should be double the number of 1st November vacancies notified. 12. Issue of appointment letter by the competent authority for all existing vacant posts as on date 1st December 13. Last date for joining 2nd January of the following year SCHEDULE 4 SCHEDULE IV [See Rule 20] A. The examination scheme for recruitment to the cadre of Civil Judge shall consist of an objective type preliminary examination, a written main examination and an interview to test general knowledge of the candidate and his fitness (suitability) for appointment. B. The preliminary examination shall be objective type examination in which 70% weightage will be given to the subjects prescribed in syllabus for Law Paper-I and Law Paper-II and 30% weightage shall be given to test proficiency in Hindi and English language. The marks obtained in the preliminary examination shall not be counted towards the final selection. C. The main examination shall consist of following subjects: Subjects Marks (i) Law Paper-I 100 (ii) Law Paper-II 100 (iii) Language (i) Paper-I Hindi Essay 50 (ii) Paper-II English Essay 50 (iv) Interview 35 It shall be compulsory to appear, in each and every paper of written test, as also before the Interview Board for viva-voce. Law Paper-I is designed to test the practical knowledge of the candidates in civil law and procedure e.g. drafting, pleadings, framing issues and writing out judgments etc. in civil cases. Law Paper-II is designed to test practical knowledge of the candidates in criminal law and procedure e.g. framing charges and writing out the judgments etc. in criminal cases. Interview: After the marks obtained by the candidate in written test have been received, the Recruiting Authority shall call for interview such of them as have obtained a minimum of 35% marks in each of the law papers and 40% marks in the aggregate: Provided that a candidate belonging to Scheduled Caste or Scheduled Tribe category shall be deemed to be eligible for interview if he has obtained a minimum of 30% marks in each of the Law papers and 35% marks in the aggregate: Provided further that as far as practicable, the number of candidates called for interview in accordance with their order of merit in written test shall be approximately three times the vacancies reserved for each category: 35 Provided also that if the recruiting authority is the Commission A sitting Judge of the High Court to be nominated by the Chief Justice should be invited to participate in the interview as an expert, The advice given by him should ordinarily be prevailed. In interviewing a candidate, the suitability for employment to the Service shall be tested with reference to his record at the School, College and University, and his character, personality, address and physique. The questions, which may be put to him, may be of a general nature and will not necessarily be academic or legal. The candidate will also be put questions to test his general knowledge including knowledge of current affairs and present day problems. Marks shall also be awarded for the candidates proficiency in the Rajasthani dialects and his knowledge of social customs of Rajasthan. The marks-so awarded shall be added to the marks obtained in the written test by each candidate. SCHEDULE 5 SCHEDULE V [ See Rule 25(2) ] Instructions as to the Physical Examination of candidate for Admission into Civil Judge Cadre. I. These instructions are intended to provide guide lines to the Medical Examiners and a candidate who does not satisfy the minimum requirements prescribed in these instructions cannot be declared fit by the Medical Examiners. However while holding that a candidate is not fit according to the norms laid down in these instructions it would be permissible for Medical Board to recommend to the Government of Rajasthan for reasons specifically recorded in writing that he/she may be admitted to Service without disadvantage to Government. If any doubt arises relating to the application and scope of these instructions it shall be referred to the Government in the Department of Personnel, whose decision thereon shall be final. II. The Governor of Rajasthan, However, reserves to himself absolute discretion to reject or accept any candidate after considering the report of the Medical Board. III. The Superintendent of the hospitals attached to the Medical College/Chief Medical and Health Officers shall be the competent authority to constitute the Medical Board under these instructions. INSTRUCTIONS 1. To be passed as fit for appointment, a candidate must have sound health,physique,active habits and free from any organic disease, bodily infirmity likely to interfere in the efficient and continuous performance of his/her appointment. 2. In the matter of the correlation of age, height and chest girth of candidates of 36 Indian(including Anglo-Indian)race, it is left to the Medical Board to use whatever correlation figures are considered most suitable as a guide in the examination of the candidates. If there is any dis-proportion with regard to height, weight and chest girth, the candidates should be hospitalised for investigation and X-Ray of the chest taken before the candidate is declared fit or not fit by the Board. 3. The candidates height will be measured as follows. He/She will remove his/her shoes and be placed against the standard with her/his feet together and the weight thrown on the heels and not on the toes or other sides of the feet. He/She will stand erect without rigidity and with the heels, calves,buttocks and shoulders touching the standard, the chain will be depressed to bring the vertices of the head level under the horizontal bar, and height will be recorded in centimeters and parts of centimeter to halves. 4.The candidates chest will be measured as follows:-He/She will be made to stand erect with his/her feet together, and to raise his/her arms over his/her head. The tape will be so adjusted round the chest that its upper edge, touches the interior angles of the shoulder blades behind and lies in the same horizontal place when the tape is taken round the chest. The arms will then be lowered to hand loosely by the side, and care will be taken that the shoulder are not thrown upwards or backwards so as to displace the tape. The candidate will then be directed to take a deep inspiration several times and the maximum expension of the chest will be carefully noted, and the minimum and maximum will then be recorded in centimetres, 84-93 etc. In recording the measurements, fractions of less than a centimetre should not be noted. "N.B.- The Height and chest of the candidates should be measured twice before coming to a final decision." 5. The candidate will also be weighed and his/her weight recorded in Kilograms,half of Kilogram should not be noted. (a). The Candidates eye sight be tested in accordance with the following rules. The result of each test will be recorded. (b) There shall be no limit for minimum naked eye vision but the naked eye vision of the candidate shall, however, be recorded by the Medical Board or other authority in every case, as it will furnish the basic information in regard to the condition of the eye. (c) The following standards are prescribed for distant and near vision with or without glasses. Distant Vision Near Vision 6/9 6/12 J/I J/II 6/6 or NIL J/I NIL The amount of Hypermetropia and Myopia shall not exceed 5 D, has normal fundus and normal field of vision. Normal colour vision wherever required. Provided the Board is satisfied that the candidate can perform all functions of a Judicial 37 Officer. (d) In every case of Myopia, fundus examination should be carried out and the results recorded. In the event of pathological condition being present which is likely to be progressive and effect the efficiency of the candidate, he/she should be declared unfit. Total amount of Hypermetropia ( including the cylinder) shall not exceed 8D. (e) Field of Vision: The field of vision shall be tested by the confrontation method, when such test gives unsatisfactory or doubtful results, the field of vision should be determined on the perimeter. (f) Night Blindness: Broadly there are two types of night blindness, (1) as a result of vitamin deficiency and (2) as a result of Organic Disease of petinee common cause being petinit in pigmentoso. In (1) the fundus is normal, generally seen in younger age-group and ill nourished persons and improves by large dose of vitamin A. In (2) the fundus is often involved and mere fundus examination will reveal the condition in majority of cases. The patient in this category is an adult, and may not suffer from malnutrition, persons seeking employment, for higher posts in the Government will fall in this category. For both (1) and (2) dark adaptation test will reveal the condition for (3) specially when fundus is not involved elector Petinograph is required to be done. Both those test ( dark adaptation and petinography) are time consuming and required specialized set up, and equipments; and thus are not possible as a routine test in medical check up. Because of these technical consideration, it is for the Department to indicate if these tests for night blindness are required to be done. This will depend upon the job requirement and are required to be done. This will depend prospective Government employee. N.B. Colour perception should be graded into a higher and lower grade depending upon the size of aperature in the lantern as described in the table below:- Grade Higher Grade Lower Grade of of Colour Colour Perception Perception 1. Distance between the lamp and candidate 16 16 2. Size of aperature 1.3 m.m 13 mm 3. Time of exposure 5 Seconds 5 Seconds Satisfactory colour vision constitute recognition with case and without hesitation of signal 38 red, signal green and white colour. The use of Isha/as plates, shown in good light and a suitable lantern line Edridge Greentnts shall be considered quite dependable for testing colour vision, while sufficient in respect of the services concerned with road, rail and air traffic it is essential to carry out the lantern test. In doubtful cases where a candidate fails to qualify when tested by only one of the two tests, both the tests should be employed. (g) Ocular conditions other than visual acuity. (i) Any Organic Disease or a Progressive refractive error, which is likely to result in lowering the visual acuity should be considered disqualification. (ii) Squint:- The presence of squint should not be considered as a disqualification, if the visual acuity is of the prescribed standard. (h) Contact Lenses: Contact Lenses may be allowed. BLOOD PRESSURE: 7. The Board will use its discretion regarding blood pressure. A rough method of calculating normal maximum systolic pressure is as follows: (i) with young subjects 15-25 years of age the average is above 100 plus the age. (ii) with subjects over 25 years of age the general rule of 110 plus half the age seems quite satisfactory. N.B. :- As a general rule any systolic pressure over 14 and diastolic over 90 should be regarded as suspicious and the candidate should be hospitalized by the Board before giving their final opinion regarding the candidates fitness or otherwise. The hospitalization report should indicate whether the rise in blood pressure is of a transisent nature due to excitement etc.,or whether it is due to any organic disease. In all such cases X Ray and electro-cardiographic examinations of heart and blood, urea clearance test should also be done as a routine. The final decision as to the fitness or otherwise of the candidate will, however, rest with the Medical Board only. METHOD OF TAKING BLOOD PRESSURE The mercury manometer type of instrument should be used as a rule. The measurement should not be taken within fifteen minutes, of any exercise or excitement. Provided the patient and particularly his/her arm is relaxed he/she may be either lying or sitting. The arm is supported comfortably at the patients side in a more or less horizontal position. The arm should be freed from clothes to the shoulder. The cuff completely, deflated should be applied with the middle of the rubber over the inner side of the arms and its lower edge as an inch or two above the bend of the elbow. The following turns of cloth bandage should spread evenly over the bag to avoid bulging inflation. 39 The brachical artery is located by palpitation and the bend of the elbow and the stethescope is then applied lightly and centrally over below but not in contact with the cuff. The cuff is inflated to about 200 mm. Hg. and then slowly deflected. The level at which the column stands when soft successive sound are heard represents the systolic pressure. When more air is allowed to escape the sounds will be heard to increase in intensity. The level at which the column will heard clear sounds change to soft muffled feeding sounds represents the diastolic pressure. The measurements should be taken in fairly brief period of time as prolonged pressure of the cuff is irritating to the patient and will vitiate the reading. Re- Checking if necessary should be done only a few minutes after complete deflection of cuff. (Sometimes as the cuff if deflated sounds are heard at a certain level;they may disappear as pressure, falls and re-appear at a still lower level. This "Silent Gap" may cause error in reading). 8. The urine passed in the presence of the Examiner should be examined and the result recorded. Where a Medical Board finds sugar present in a candidates urine by the usual chemical tests, the Board will proceed with the examination with all its other aspects and will also specially note and signs or symptoms suggestive of diabetes. If except for the glycosuria the Board finds the candidate confirms to the standard of the medical fitness required they may pass the candidate "fit subject to the Glycosuria being non-diabetic" and the Board will refer the case to a specified specialist in Medicine who has Hospital and Laboratory facilities at his disposal. The Medical Specialist will carry out whatever examinations,clinical and Laboratory he/she considers necessary including a standard blood,sugar tolerance test, and will submit his/her opinion to the Medical Board upon which the Medical Board will base its final opinion "fit or unfit". The candidate will not be required to appear in person before the Board on the second occasion. To exclude the effect of medication it may be necessary to retain a candidate for several days in hospital, under strict supervision. 9. A woman candidate who as a result of tests is found to be pregnant of 12 weeks standing or over, it should be declared temporarily unfit until the confinement, is over. She should be re-examined for fitness certificate six weeks after the date of confinement, subject to the production of medical certificate of fitness from a registered medical practitioner. 10. The following additional points should be observed:- (a) That the candidates hearing in each ear is good to the extent that he can hear a forced whisper at a distance of 10ft. With his back towards his examiner and there is no sign of disease of the ear. Each ear should be examined separately. In case it is defective the candidate should be got examined by ear specialist. Provided that if the defect in hearing is remediable by operation or by use of a hearing aid a candidate can not be declared unfit on that account provided he/she has no progressive disease in the ear. 1. Marked or total deafness Fit for non jobs in one ear, other ear if the deafness being normal. is upto 30 decibel in high 40 frequency. 2 Percentive deafness Fit in respect of in both ears in which both of technical some improvement is and non technical possible by a hearing jobs if the deafness aid. is upto 20 Decibel in speech frequencies of 1000 to 4000. 3. Perforation or tympanic (i) One ear memrance Central or normal other per- Marginal type. foration or tympanic memrance present temporarily unfit. Under improved conditions of Ear Surgery a candidate with Marginal or other perforation in both ears should be given a chance by declaring him temporary unfit and then he may considered 4 (ii) below: (ii) Marginal or attic foration in both ears unfit. (iii) Central perforation both ears Temporarily unfit. 4 .Ears with mastoid (i) Either ear cavity subnormal normal hearing hearing on one side other ear mast- /on both sides. oid cavity fit for both technical and non-technical jobs. (ii) Mastoid cavity of both sides. Unfit for technical job. Fit for nontechnical job if 41 hearing improves to 30 Decibels in either ear with or without hearing aid. 5 Persistantly discharging Temporarily earoperated/unoperated. unfit for both technical and non technical jobs. 6.Chronic inflammatory/all- (i)A decision ergic conditions of will be taken nose with or without bony as per circumnosal septum. stances of individual cases. (ii) If divided nosal septum is present with symptoms, Temporarily unfit. 7.Chronic inflammatory (i)Chronic conditions of tonsils inflammatory and/or Larynx. conditions of tonsils and/or Larynx- fit. (ii) Hoarseness of voice of severe degree if presentthen- temporaily unfit. 8.Benign or locally malignant (i) Benign temeuers of the B.N.T. Tumours- temporarily unfit. (ii) Malignant tumours- Temporarily -unfit. 9. Otosclerosis. If the hearing is within 30 decibels after operation or with the help of hearing aid-fit. 10.Congenital defects of (i) If not interfering ear, nose or throat. with function-fit. 42 (ii) Stutering of severe degree- unfit. 11.Nasal Poly Temporarily unfit. (b) that his speech is without impediment; (c) that his teeth are in good order and that he is provided with dentures where necessary for effective mastication (well filled teeth will be considered as sound); (d) that the chest is well formed and his chest expension is sufficient; and that his heart and lungs are sound; (e) that there is no evidence of any abdominal disease; (f) that it is not ruptured. (g) that he does not suffer from hydrocele severe degree of varicels , varicose veins or piles. (h) that his limbs, hands and feet are well-formed and developed and that there is free and perfect motion of all his joints; (i) that he does not suffer from any inveterate skin disease; (j) that there is no congenital malformation of defect; (k) that he does not hear traces of acute or chronic disease pointing to an impaired constitution. (l) that he bears marks of efficient vaccination; and (m) that he is free from communicable disease. 11. Screening of the chest should be done as a routine in all cases for detecting any abnormality of the heart and lungs, which may not be apparent by ordinary physical examination, where it is considered necessary a skjagram should be taken. When any defect is found it must be noted in the Certificate and the medical examiner should state his/her opinion whether or not it is likely to interfere with the efficient performance 43 of the duties which will be required of the candidate. Note:- Candidates are warned that there is no right of appeal from a Medical Board, Special or standing appointed, to determine their fitness for the above service it, however, Government are satisfied on the evidence produced before them of the possibility of an error or judgement in the decision of the first Board, it is open to Govt. to allow an appeal to the second Board. Such evidence should be submitted within one month of the date of communication in which the decision of the first Medical Board is communicated to the Candidate, otherwise no request for an appeal to a second Medical Board will be considered. If any medical Certificate is produced by a candidate as a piece of evidence about the possibility of an error of judgement in the decision of the first Board, the certificate will not be taken into consideration unless it contains a note by the Medical Practitioner concerned to the effect that it has been given in full knowledge of the fact that the candidate has already been rejected as unfit for service by the Medical Board. MEDICAL BOARDS REPORT The following intimation is made for the guidance of the Medical Examiner:- The standard of physical fitness to be adopted should make due allowance for the age and length of service, if any, of the candidate concerned. No person will be deemed qualified for admission to the Public Service who shall not satisfy Govt. or the appointing authority, as the case may be, that he/she has no disease, constitutional affection, or bodily infirmity unfitting his/her or, likely to unfit him/her for that service. It should be understood that the question of fitness involves the future as well as the present and that one of the main object of medical examination is to secure continuous effective service and in the case of candidates for permanent appointment to prevent early pension or payments in case of premature death. It is at the same time to be noted that the question is one of the likelihood of continuous effective service and the rejection of a candidate need not be advised on account of the presence of a defect which is only a small proportion of cases, found to interfere with continuous effective service. The Board should normally consist of three members,(i) a physician, (ii) a Surgeon and (iii) an Opthalmologist, all of whom should as far as practicable, be of equal status. A lady doctor will be coopted as a member of the Medical Board whenever a woman candidate is to be examined. The report of the Medical Board should be treated as confidential, 44 In cases where a candidate is declared unfit for appointment in the Govt. Service, the grounds for rejection may be communicated to the candidate in board terms without giving minute details regarding the defects pointed out by the Medical Board. In cases where a Medical Board considers that a minor disability disqualifying a candidate for a Govt. service can be cured by treatment (medical or surgical) a statement to the effect should be recorded by the Medical Board. There is no objection to candidate being informed to the Boards opinion to this effect by the appointing authority and when a cure has been affected it will be open to the authority concerned to ask for another Medical Board. In the case of candidates who are to be declared temporary unfit the period specified for re-examination should not ordinarily exceed six months at the maximum. On reexamination after the specified period these candidates should not be declared temporary unfit for a further period but a final decision in regard to their fitness for appointment or otherwise should be given. (A) CANDIDATES STATEMENT AND DECLARATION The candidate must make the statement required below prior to his/her medical examination, and must sign the declaration appended thereto. His/Her attention is specially directed to the warning contained in the Note below:- 1. State your name in full (in block letters) 2. State your age and birth place. 3. (a) Do you belong to races such as Gorkhas, Garwalis, Assamese, Nagaland Tribes etc. whose average height, is distinctly lower? Answer, Yes or No and if the answer is Yes state the name of the race. (b) Have you ever had small-pox intermittent or any other fever, enlargement or suppuration of glands, spitting of blood, asthma, heart disease, lung disease, fainting attacks rheumatism, appendicitis ? or (c) any other disease or accident 45 requiring confirnement to bed and medical or surgical treatment. 4. When were you last vaccinated ? 5. Have you suffered from any form of nervousness due to over work of any other cause? 6. Furnish the following particulars concerning your family:- Fathers age Fathers age Number of Number of if living at death and Brothers Brothers and state cause of living, dead, their of health. death. their ages ages at, and state and cause of health. of death. Mothers age Mothers age Number of Number of if living at death and sisters sisters and state cause of living, dead, of health. death. their ages their and state ages at, of health. and cause of death. 7. Have you been examined by a Medical Board before ? 8. If answer to the above is "Yes" please state what service/services you were examined for ? 9. Who was the examining authority ? 10. When and where was the Medical Board held ? 11. Result of the Medical Boards Examination, if communicated to you or if known ? All the above answers are to the best of my belief, true and correct. 46 Candidates Signature Signed in my presence. Signature of the Chairman of the Board. Note:- The candidate will be held responsible for the accuracy of the above statement. By willfully suppressing in any information he superannuation allowance or Gratuity. REPORT OF THE MEDICAL BOARD ON ( Name of candidate ) Physical Examination 1. General development: Good.......... Fair......... Poor...... Nutrition: This......... Average........ Obese....... Height (without shoes)........ Weight...... Best Weight........ when....... Any recent change in weight ? ........ Temperature.............. Girth of chest:- (i) (after full inspiration) (ii) (after full expiration) 2. Skin: Any obvious disease. 3. Eyes: (1) Any disease: (2) Night blindness: (3) Defect in colour vision: (4) Field of vision: (5) Visual acuity. (6) Fundus Examination: Acuity of Naked Width Strength of glases Glasses vision eye Sph. Cyl- Axix. Distant RE Vision LE Near RE 47 Vision LE 4. Ears : Inspection..........Hearing: Right Ear............. 5. Glands ...........Thyroid........... 6. Condition of teeth.................. 7. Respiratory system: Does physical examination reveal anything abnormal in the respiratory organs? 8. If any, explain fully, Circulatory system: (a) Heart : Any Organic lesions, Rate: Standing........ After hopping 25 times........ 2 minutes after hopping. (b) Blood Pressure : Systolic.... Diastolic..... 9. Abdomen : Girth.......Tenderness..... Hernis..... ( a ) Palpable: Liver........Spleen.......Kidneys.........Tumours....... (b) Hamorrhoids............ Fistula...... 10. Nervous System: Indication of nervous of........ Mental Disabilities............ 11. Loco-Motor system: Any abnormality...... 12. Genito- Urinary system: Any evidence of Hydrecele,Varicolele etc....... (a) Physical Appearance (b) Sp.Gp. (c) Albumin (d) Sugar (e) Casts (f) Cells. 13. Report of Screening/X-Ray 48 examination of chest. 14. Is there anything in the health of the candidate likely to render him/her unfit for the efficient discharge of his/her duties in the service for which he/she is a candidate? Note:- In the case of a female candidate, if it is found that she is pregnant of 12 weeks standing or over, she should be declared temporarily unfit, vide Regulation 15. (i) State the service for which the candidate has been examined:- Rajasthan Judicial Service. Note:- The Board should record their findings under one of the following three categories:- (i) Fit (ii) Unfit on account of (iii) Temporary unfit on account of Place: Chairman: Date: Member: Member: SCHEDULE 6 SCHEDULE VI [See Rule 31(1) & 32(1)] Scheme of Examination for promotion to the cadre of District Judges/Additional District Judges from amongst the 1. SUITABILITY TEST: Suitability of an officer of the cadre of Civil Judges(Senior Division) for promotion to the cadre of District Judges/ Additional District Judges shall be determined on the basis of the examination of judgments, assessment of the A.C.Rs. for the last five years and Special Report of the District and Sessions Judge, as under:- (i) Evaluation of five civil and five criminal judgments rendered by the eligible Judicial officer during last one year in any month to be specified by the Honble Chief Justice. ...........50 marks Provided that where the concerned Civil Judge(Sr. Division) is working on a post in which he does not have to write judgments such as a deputation post in the High Court or in any other authority or Forum or Government etc. the expression last one year shall be construed as the last one year prior to his aforesaid posting meaning thereby Such a year in which he was occupying a post/holding an appointment in which he had to write judgments. (ii) Evaluation of ACRs for last five years ......... 40 marks (iii) Evaluation of Special Report of the District and Sessions Judge about the eligible Judicial Officer in proforma as prescribed in Annexure-A. ..........10 marks Total 100 marks 2. QUALIFYING MARKS The qualifying marks in the suitability test shall be 60% 3. ZONE OF CONSIDERATION: The Zone of consideration shall ordinarily be three times the available and anticipated vacancies. 4. CONSTITUTION OF COMMITTEES The Full Court shall constitute two committees, each consisting of at least two Judges, hereinafter referred to as First Committee and Second Committee . (1) The First Committee shall evaluate ACRs and Special Reports of the District and Sessions Judges in 5. FUNCTIONS OF AND FACTORS TO BE CONSIDERED BY THE COMMITTEES: respect of the eligible Judicial Officers.(2) The Special Report from the District and Sessions Judge shall be called for in the proforma appended as Annexure A(3) While assessing the ACRs and examining the Special Reports, the First Committee shall make evaluation on the basis of the entries in the various columns of the ACRs and the Special Reports and the assessment will not be made only on the basis of the entry made against the last column(Net result) so far as the ACRs are concerned, or the ultimate opinion of the District and Sessions Judge so far as the Special Reports are concerned. 4. (a) The Second Committee shall examine the judgments of the eligible Judicial Officers. (b)The judgments shall be evaluated having due regard to the following factors:- (i) Knowledge of Law (ii) Collation and appreciation of facts (iii) Correctness of conclusions (iv) Language (v) Clarity and Reasoning (c)The final marks obtained shall be worked out by process of averaging, that is to say, by dividing the gross total marks allocable for all the judgments by the number of judgments examined. 6. PREPARATION OF MERIT CUM SUITABILITY TEST From amongst such Judicial Officers who have qualified the suitability test by obtaining the qualifying marks as prescribed in Regulation No.2, the promotion shall be made on the basis of the principle of seniority in the lower cadre. ANNEXURE-A SPECIAL REPORT Name of the officer............................. Designation......................................... 1. Quality of judgments (Assessment to be bases on assessment slips pertaining to the period). 2 Knowledge of law and procedure assessed on the basis of personal contract/ discussions, if any. 3. Attitude towards superiors, colleagues members of the Bar, litigants and subordinates. 4. Administrative capacity 5. General reputation of the officer and the view of the District & Sessions Judge regarding integrity of the officer 6. Other remarks, if any. Dated ........................ District & Sessions Judge At................................ SCHEDULE 7 SCHEDULE VII (See Rule 31 (4) ) Roster for filling up vacancies in the District Judge cadre by direct recruitment and by promotion Sl.No.of Category for which the vacancy should vacancy be earmarked 1. 2. 1. By promotion-merit-cum-seniority 2. By promotion-merit-cum- seniority 3. By promotion-merit-cum-seniority 4. By direct recruitment 5. By promotion- merit-cum-seniority 6. By promotion-merit-cum-seniority 7. By promotion-merit-cum- seniority 8. By direct recruitment 9. By promotion-merit-cum-seniority 10. By promotion- Limited Competitive Examination 11. By promotion-merit-cum-seniority 12. By direct Recruitment 13. By promotion-merit-cum-seniority 14. By promotion-merit-cum-seniority 15. By promotion-merit-cum-seniority 16. By direct Recruitment 17. By promotion-merit- cum-seniority 18. By promotion-merit-cum-seniority 19. By promotion-Limited Competitive Examination 20. By direct Recruitment 21. By promotion-merit-cum-seniority 22. By promotion-merit-cum-seniority 23. By promotion-merit-cum-seniority 24. By direct recruitment 25. By promotion-merit-cum-seniority 26. By promotion-merit-cum-seniority 27. By promotion-merit-cum-seniority 28. By direct recruitment 29. By promotion-merit- cum-seniority 30. By promotion-Limited Competitive Examination 31. By promotion- merit-cum-seniority 32. By direct Recruitment 33. By promotion-merit-cum-seniority 34. By promotion-merit-cum-seniority 53 35. By promotion-merit-cum-seniority 36. By direct Recruitment 37. By promotion-merit-cum-seniority 38. By promotion-merit-cum-seniority 39. By promotion-Limited Competitive Examination 40. By direct Recruitment 41. By promotion-merit-cum-seniority 42. By promotion-merit-cum-seniority 43. By promotion- merit-cum-seniority 44. By direct recruitment 45. By promotion-merit-cum-seniority 46. By promotion-merit-cum-seniority 47. By promotion-merit-cum-seniority 48. By direct recruitment 49. By promotion-merit-cum-seniority 50. By promotion-Limited Competitive Examination 51. By promotion-merit-cum-seniority 52. By direct Recruitment 53. By promotion-merit-cum-seniority 54. By promotion-merit-cum-seniority 55. By promotion- merit-cum-seniority 56. By direct Recruitment 57. By promotion-merit-cum-seniority 58. By promotion-merit-cum-seniority 59. By promotion-Limited Competitive Examination 60. By direct Recruitment 61. By promotion-merit-cum-seniority 62. By promotion-merit- cum-seniority 63. By promotion-merit-cum-seniority 64. By direct recruitment 65. By promotion-merit-cum-seniority 66. By promotion-merit-cum-seniority 67. By promotion- merit-cum-seniority 68. By direct recruitment 69. By promotion-merit-cum-seniority 70. By promotion-Limited Competitive Examination 71. By promotion-merit-cum-seniority 72. By direct Recruitment 73. By promotion-merit-cum-seniority 74. By promotion-merit- cum-seniority 75. By promotion-merit-cum-seniority 76. By direct Recruitment 77. By promotion-merit-cum-seniority 78. By promotion-merit-cum-seniority 79. By promotion- Limited Competitive Examination 80. By direct Recruitment 81. By promotion-merit-cum- seniority 82. By promotion-merit-cum-seniority 83. By promotion-merit-cum-seniority 84. By direct recruitment 85. By promotion-merit-cum-seniority 86. By promotion-merit-cum- seniority 87. By promotion-merit-cum-seniority 88. By direct recruitment 89. By promotion-merit-cum-seniority 90. By promotion-Limited Competitive Examination 91. By promotion-merit-cum-seniority 92. By direct Recruitment 93. By promotion-merit-cum- seniority 94. By promotion-merit-cum-seniority 95. By promotion-merit-cum-seniority 96. By direct Recruitment 97. By promotion-merit-cum-seniority 98. By promotion-merit- cum-seniority 99. By promotion-Limited Competitive Examination 100. By direct Recruitment SCHEDULE 8 SCHEDULE VIII [See Rule 32(2)] Scheme For Limited Competitive Examination For Promotion To The District Judge Cadre The scheme of the written examination for Limited Competitive examination for promotion to the District Judge Cadre shall consist of (a) a written examination in the subjects mentioned hereinafter, and (b) an interview to test the general knowledge of the candidate and his fitness for promotion to the Cadre. The examination will be of the following subjects, each subject carrying the number of marks shown against each: Subject Maximum Marks Minimum pass marks 1. Law Paper-I 100 45 Paper-II 100 45 2. Language:- 50 18 (i) Translation 25 (ii) Precis 25 3. Interview 30 Language The paper in language shall consist of the following two parts:- i. Translation from Hindi to English and vice-versa ii. Precis writing in English and in Hindi. Interview: In interviewing a candidate, suitability for employment to the Judicial Service in the Cadre of District Judge shall be tested with reference to his record at the School, College and University, and his character, personality, address and physique. Question which may be put to him may be of a general nature and will not necessarily be academic or legal. The candidate will also be put questions to test his general knowledge including knowledge of current affairs and present day problems. The marks so awarded shall be added to the marks obtained by each candidate in the written test." SCHEDULE 9 SCHEDULE IX [See Rule 39] Scheme For Competitive Examination For Recruitment To The District Judge Cadre The Scheme of the written examination for competitive examination for recruitment to the District Judge Cadre shall consist of (a) a written examination in the subjects mentioned hereinafter, and (b) an interview to test the general knowledge of the candidate and his fitness for appointment to the Cadre. The examination will be in the following subjects, each subject carrying the number of marks shown against each:- Subject maximum marks minimum marks 1. Law Paper-I 100 45 Paper-II 100 45 2. Language 50 18 which includes translation precis, essays etc. Translation may include Hindi to English and English to Hindi. 3. Interview 30 7.5 Interview:- In interviewing a candidate, suitability for employment to the Judicial Service in the Cadre of District Judge shall be tested with reference to his record at the School, College and University, and his character, personality, address and physique. Question which may be put to him may be of a general nature and will not necessarily be academic or legal. The candidate will also be put questions to test his general knowledge including knowledge of current affairs and present day problems. Marks shall also be awarded for the candidates proficiency in the Rajasthani dialects and his knowledge of social customs of Rajasthan. The marks so awarded shall be added to the marks obtained by each candidate in the written test." SCHEDULE 10 ANNEXURE A [ See Rule 54 ] Form of Oath "I .................. having been appointed as Civil Judge (Junior Division) cum Judicial Magistrate Ist Class/ Additional District & Sessions Judge do swear in the name of God/ solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by Law established, that I will uphold the sovereignty and integrity of India, that I will duly and faithfully and to the best of ability, knowledge and judgment perform the duties of my office without fear and favour, affection or ill-will and that I will uphold the Constitution and the Laws". Signature of the Officer, Date : Place : Sworn & Signed before me Signature with date & designation By Order and in the name of the Governor, ( ) -------------------- to the Government