Patna HC: Judicial Officers Cannot Stake Experience of Advocate for Recruitment as District Judge - (12 Apr 2021)
SERVICE
Patna High Court has held that judicial officers, who opted to be appointed in subordinate judicial services cannot stake claim of "past experience" of being an advocate for being promoted to direct recruitment from the Bar as a District Judge (Entry Level). The Court has observed that a candidate sitting for direct recruitment examination from the Bar has to remain an advocate with 7 years of experience not only at the time of cut off date but also at the stage of his appointment.
Tags : PATNA HIGH COURT RECRUITMENT AS DISTRICT JUDGE
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