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SC: Constitution Bench to Decide Eligibility of Judicial Officers For Bar Quota District Judge Posts - (12 Aug 2025)

CIVIL

The Supreme Court referred to a Constitution Bench the issue of whether a judicial officer with 7 years’ Bar experience can be appointed as District Judge in Bar quota, and if eligibility is seen at application or appointment.

Tags : SUPREME COURT   CONSTITUTION BENCH   DISTRICT JUDGE   BAR QUOTA   JUDICIAL OFFICERS   ARTICLE 233(2)  

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