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SC Reduces Judicial Service Practice Norm to 1 Year; Mandates Training & Clerkship - (21 Aug 2026)

CIVIL

Supreme Court declined to review its May 2025 ruling requiring prior legal practice for judicial service but reduced the requirement from three years to one. Selected candidates must also undergo one year of judicial academy training and a one-year clerkship under judges.

Tags : JUDICIAL SERVICE; PRACTICE; CLERKSHIP  

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