HIGH COURT OF MADHYA PRADESH (RECRUITMENT,
CONDITIONS OF SERVICE AND CONDUCT) RULES, 1995
PREAMBLE
In exercise of the powers conferred by clause
(2) of Article 229 of the Constitution of India, the Chief Justice of the High
Court of Madhya Pradesh, Jabalpur, makes the following rules for regulating the
recruitment, conditions of service, classification, control, appeal and
conduct, with respect to the officers and employees of the High Court of Madhya
Pradesh.
PART I
GENERAL
Rule - 1.Short title and commencement.
(i)
These
rules may be called the High Court of Madhya Pradesh (Recruitment, Conditions
of Service and Conduct) Rules, 1995.
(ii)
They
shall apply to all officers and employees of the High Court of Madhya Pradesh.
(iii)
They
shall come into force with effect from such date as may be notified by the
Chief Justice.
Rule - 2.Definitions.
In these rules unless the context otherwise
requires :
(a)
"Administrative
Judge" means the Administrative Judge or Judges nominated by the Chief
Justice under Article 229 of the Constitution, at the Main Seat at Jabalpur and
the Benches at Indore, Gwalior for disposal of such administrative matters as
may be specified.
(b)
"Additional
Registrar" means the Additional Registrar of the High Court.
(c)
"Accounts
Officer' means the Accounts Officer of the High Court of Madhya Pradesh,
Jabalpur.
(d)
"Appointing
Authority" means the Chief Justice of the High Court or such other Judge
or officer of the High Court as the Chief Justice may nominate.
(e)
"Budget
Officer" means the Budget Officer of the High Court of Madhya Pradesh.
(f)
"Chief
Justice" means the Chief Justice of the High Court of Madhya Pradesh, Jabalpur
and 'Judge' means Judge of the High Court of Madhya Pradesh.
(g)
"Citizen
of India" means a person who is or is deemed to be a citizen of India
under Part II of the Constitution.
(h)
"Constitution"
means the Constitution of India.
(i)
"Deputy
Registrar " means the Deputy Registrar of the High Court.
(j)
"Disciplinary
authority" in relation to the imposition of a penalty on an employee means
the authority competent under these rules to impose on him/her any of the
penalties specified in these rules.
(k)
"Departmental
Promotion Committee" means the committee constituted by the Chief Justice
under Rule 15 (1) of the rules.
(l)
"Deputation"
means either the temporary loan by an outside authority of the services of its
officers or employees to the High Court or the temporary loan by the High Court
of the services of its officers or employees of the High Court to any outside
authority.
An outside authority lending the services of
an officer or employee to the High Court shall be called the 'Lending
Authority'.
(m)
"Establishment"
means the establishment of the office of the High Court of Madhya Pradesh at
Jabalpur and/or the Benches.
(n)
"Employee"
or "Employee of the Court" means any officer or employee appointed to
or borne on the establishment of the High Court of Madhya Pradesh as specified
in the First Schedule, as amended from time to time.
(o)
"Governor"
means the Governor of Madhya Pradesh.
(p)
"Government"
means the Government of Madhya Pradesh.
(q)
"High
Court" means the High Court of Madhya Pradesh at Jabalpur, including its
Benches at Indore and Gwalior.
(r)
"Members
of the Family" in relation to an employee means his spouse, child or step
child either living with or dependent on the employee.
(s)
"Other
Backward Classes" shall have the same meaning as may be notified as such
other backward classes by the Government of India or by the State Government
from time to time.
(t)
"Post"
means a post on the establishment of the High Court of Madhya Pradesh and a
post shall be deemed to be a post in Class I, Class II, Class III and Class IV,
as the case may be, in the First Schedule.
(u)
"Registrar
General" means the Registrar General of the High Court.
(v)
"Registrar
Vigilance" means the Registrar of the Vigilance Cell of the High Court.
(w)
"Registrar"
means the Registrar of the High Court.
(x)
"Recognised
University" means any University incorporated by law in India, or other
University which is declared by the Chref Justice to be a recognised University
for the purpose of these rules.
(y)
"Recognised
Board' means the Board of Secondary Education of Madhya Pradesh, Bhopal or any
other equivalent Board recognised by the Government of Madhya Pradesh or by the
Chief Justice of the High Court of Madhya Pradesh from time to time.
(z)
"Recognised
Board of Shorthand and Typewriting Examination" means the M.P. Board of
Madhya Pradesh Shorthand and Typewriting Examination, Bhopal, or any other
equivalent Board recognized by the Government of Madhya Pradesh or Chief
Justice of the High Court from time to time.
(z-1)
"Schedule" means the Schedule to these rules.
(z-2) "Scheduled
Caste/Scheduled Tribes" shall have the same meaning as given to these
expressions by Articles 341 and 342 of the Constitution of India respectively,
(z-3) "The
Judicial Officers Training Institute" means Judicial Officers Training
Institute at Jabalpur.
(z-4) "Vigilance
Cell" means the Vigilance Cell constituted by the High Court.
PART II
STRENGTH OF OFFICERS AND STAFF OF THE HIGH COURT
Rule - 3.
The Establishment of the High Court shall
consist of the posts in Class I, Class II, Class III and Class IV Services as
specified in the First Schedule to these rules, or as amended from time to time
by the Chief Justice.
PART III SOURCE
AND METHOD OF RECRUITMENT TO CLASS IV POSTS
Rule - 4.
Recruitment to the various Class IV posts shall be made as
follows :
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Sl. No.
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Name of Post
|
Method of Recruitment
|
|
(1)
|
(2)
|
(3)
|
|
1.
|
Peons and Farrash
|
By Direct recruitment or by promotion from amongst the members of the
contingency paid services as may be determined from time to time by the Chief
Justice.
|
|
2.
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Daftaries/Jamadars
|
By promotion from amongst the peons and Farrashs.
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|
3.
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Record Suppliers
|
By direct recruitment or promotion from amongst the peons and Farrashs
as may be determined from time to time by the Chief Justice.
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|
4.
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Junior Binder
|
By direct recruitment or by promotion from amongst the Daftaries and
Record Suppliers as may be determined from time to time by the Chief Justice.
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|
5.
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Senor Binder
|
By promotion from amongst Junior Binders or by direct recruitment as
may be determined from time to time by the Chief Justice.
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|
6.
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Liftman and Staff Car Drivers
|
By direct recruitment or by promotion from amongst senior Class IV
employees possessing requisite qualification for the post, as may be
determined from time to time by the Chief Justice.
|
Rule - 5. Qualifications.
(1)
Peons and Farrash :
Must have passed Class V from any recognised Board.
(2)
Record Suppliers :
Must have passed Class X Examination from any recognised
Board.
(3)
Junior Binder/Senior Binder :
Must possess requisite knowledge and experience of binding
work in addition to the qualification of having passed Class X Examination from
any recognised Board.
(4)
Liftman :
Must have passed Class X from any recognised Board. Must
also have requisite knowledge and experience of operating a Lift. Preference
shall be given to a qualified Electrician.
(5)
Staff Car Driver :
Must have passed Class X from any recognised Board. Must
also possess a valid driving licence and experience of driving vehicles of all
types. Preference shall be given to qualified mechanic.
Rule - 6. Criteria for recruitment by promotion to Class IV posts.
The Appointing authority shall make selection taking into
consideration the service record, the educational qualifications, conduct and
character of the candidates. Merit being equal, seniority shall prevail.
Rule - 7. Appointing authority.
The power of appointment by direct recruitment or by
promotion to all Class IV posts shall vest in the Registrar General or in his
absence, in such officer of the High Court as the Chief Justice may direct and
shall always be subject to any general or special order of the Chief Justice.
PART IV
Rule - 8.
Sources and method of recruitment to certain Class III posts
and Class II posts.
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Sl. No.
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Name of the Post
|
Method of Recruitment
|
|
(1)
|
(2)
|
(3)
|
|
(i)
|
(a) Mechanic
(b) P.B.X. Operator
|
By direct recruitment
Class III
|
|
(ii)
|
Lower Division Clerk
|
(a) By direct recruitment through competitive examination as may be prescribed
by the appointing authority or by deputation of qualified personnel from the
Establishment of District and Sessions Judge in the State to such extent as
may be determined by the Chief Justice from time to time.
(b) By promotion from amongst Class IV employees of the Establishment
to the extent of maximum 15% (not to carried forward), subject to
suitability.
|
|
(iii)
|
Upper Division Clerk
|
By promotion from among Lower Division Clerk on the basis of
merit-cum-seniority. In special circumstances, by transfer from among
qualified Upper Division Clerks from the Establishment of District and
Sessions Judges.
|
|
(iv)
|
Stenographer
|
By recruitment through competitive test. Qualified personnel of the
High Court and of the District and Subordinate Courts may also be considered.
|
|
(v)
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Personal Assistant
|
By recruitment through competitive test from open market or from among
qualified personnel of the High Court who are graduates, or from
Stenographers of District and Subordinate Courts who are graduates.
|
|
(vi)
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Assistant Examiner Stamp Report
|
By promotion on merit-cum-seniority basis from among U.D. Clerks and
Translators. In special circumstances, by transfer from among qualified
Accountants/Dy. Clerks of Courts of the establishment of District Judge.
|
|
(vii)
|
Translator
|
By recruitment through competitive examination open also to qualified
Upper Division Clerks of the High Court.
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|
(viii)
|
Assistant Librarian
|
By direct recruitment.
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|
(ix)
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Head Translator
|
By selection from among Translators on the basis of
merit-cum-seniority.
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|
(x)
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Librarian
|
By selection from among Assistant Librarians or such other method as
the Chief Justice may direct.
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|
(xi)
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Private Secretary
|
By promotion from amongst the P.As. on merit-cum-seniority basis and if
necessary, by direct recruitment.
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|
(xii)
|
Section Officer Asstt. Editor I.L.R.
|
By selection from among Assistants/Stamp Reporter/
Transfer/Translator/Head Translator.
|
Rule - 9. Qualifications for direct recruitment.
Academic qualifications for direct recruitment, transfer or
promotion to the various Class III and Class II post shall be as follows :
|
Sl. No.
|
Name of the Post
|
Method of Recruitment
|
|
(1)
|
(2)
|
(3)
|
|
(i)
|
(a) Mechanic
(b) P.B.X. Operator
|
Passed Higher Secondary Examination and Diploma in concerned trade.
|
|
(ii)
|
Lower Division Clerk
|
(i) Must be a Graduate from any recognised University.
|
|
|
|
(ii) Must have passed Typewriting Examination in English and Hindi
languages from any recognised Board of Shorthand and Typewriting Examination.
|
|
(iii)
|
Stenographer
|
(i) Must be a Graduate from any recognised University.
|
|
|
|
(ii) Must have passed Shorthand Examination in English from any
recognized Board of Shorthand and Typewriting Examination @ 80 words per
minute.
|
|
(iv)
|
Personal Assistant
|
(i) Must be a Graduate from any recognised University.
|
|
|
|
(ii) He must also be qualified in English Shorthand from a recognised
Board of Shorthand and Typewriting Examination with a speed of 100 words per
minute.
|
|
(v)
|
Translator
|
He must be a Law Graduate and must possess knowledge of English and
Hindi.
|
|
(vi)
|
Assistant Librarian
|
Graduate with Bachelor's Degree in Library Science. Preference may be
given to Law Graduates.
|
|
|
|
CLASS II
|
|
(vii)
|
Librarian
|
Graduate with Bachelor's Degree in Library Science and experience of
working as an Asstt. Librarian or Junior Librarian in the High Court or
District Court Establishment or any Government office for a period of 5
years. Degree in Law would be desirable.
|
|
(viii)
|
Private Secretary
|
(i) Must be a Graduate from any recognised University.
|
|
|
|
(ii) He must also be qualified in English Shorthand from a recognised
Board of Shorthand and Typewriting Examination with a speed of 100 words per
minute. Graduation in will be preferred.
|
Rule - 10. Eligibility for appointment.
A candidate for appointment to a service of post,
(i)
must be a citizen of India;
(ii)
must not be below 18 years and above
30 years of age as on first day of January of the recruitment year : provided
that the upper age limit may be relaxed by the Chief Justice in appropriate
cases.
Rule - 11. Disqualification.
(i)
No male candidate who has more than
one wife living and no female candidate who has married a person having already
a wife living shall be eligible for appointment to any post in the
establishment.
(ii)
No candidate shall be appointed to a
post in the establishment unless he has produced the medical certificate from
the Chief Medical Officer of the district in the prescribed form of his being
in good mental and bodily health and free from any physical defect likely to
interfere with the efficient discharge of his or her duties.
(iii)
A person dismissed by the Central or
State Government or by officer of the Central or State Government or by any of
the High Courts in India or by a local authority or Government corporation
owned or controlled by the Central or State Government shall not be eligible
for appointment in the establishment.
(iv)
No candidate shall be eligible for
appointment to any of the posts in the establishment if, after such enquiry as
may be considered necessary, the appointing authority is satisfied that he/she
is not suitable in any respect for appointment to any of the posts.
Rule - 12. Reservation for Scheduled Castes and Scheduled Tribes and Other Backward Classes.
Reservation for direct recruitment to the various Class III
and Class IV posts in the Establishment in favour of the Scheduled Castes and
Scheduled Tribes and Other Backward Classes shall be in accordance with the
orders issued by the Chief Justice. Carry forward rule shall not apply.
Rule - 13. Departmental promotion.
There shall be a committee to be constituted by the Chief
Justice for promotion on the Establishment of the High Court of Madhya Pradesh,
Jabalpur, including its Benches. The Departmental Promotion Committee shall
consist of the following :
(i)
Chairman,
(ii)
Secretary,
(iii)
Member(s).
The committee shall hold departmental examination for posts
for which such examination is prescribed, at least once in a year and prepare a
Selection List according to merit and place it for approval before Hon'ble the
Chief Justice. The committee shall also consider suitability for promotion of
other promotion post for persons in the Feeder Categories and prepare a Select
List and Place it for approval before Hon'ble the Chief Justice. Departmental
examination shall be held for the following posts :
(i)
Lower Division Clerks,
(ii)
Head Translator,
(iii)
Section Officers.
The following shall be the criteria for admissibility to
the departmental examination:
(i)
For Lower Division Clerk. The
candidate should have completed 5 years' qualified service as Class IV employee
(including service rendered as contingent employee).
(ii)
For Head Translator.5 years' qualified
service as a Translator.
(iii)
For Section Officer.5 years' qualified
service as Assistant/ Translator/Stamp Reporter/Head Translator.
Rule - 14. Appointment and promotion appointment.
All appointments to any of the posts required to be filled
by direct recruitment shall be made on probation and the conditions laid down
in the Madhya Pradesh Civil Services (General Conditions of Service) Rules,
1961 shall be applicable in this regard; provided that the powers exercisable
under these rules by the State Government or by the Governor or by any
subordinate authority shall be exercisable by the Chief Justice or by such
other Judge or Officer as the Chief Justice may, by general or special order,
direct.
Rule - 15. Promotion.
All promotions from one post to another upto Class II
cadre, as hereinafter shown in Schedule "A" shall be made on
temporary or officiating basis, depending upon the nature of the post by the
Chief Justice on the recommendation of the Departmental Promotion Committee
constituted by the Chief Justice.
Rule - 16. Source and method of recruitment of Class I gazetted posts.
The sources of appointment and promotion to the various
class posts on the Establishment of the High Court shall be made by the Chief
Justice as follows:
(i)
Deputy Registrars. By promotion from
amongst the Private Secretaries, Section Officers, Librarians and Assistant
Editor, I.L.R. or by deputation from among Civil Judges (Class I) of M.P. Lower
Judicial Service.
(ii)
Budget Officer. By deputation from the
office of the Accountant General, Madhya Pradesh, or Directorate of Treasuries
or under the Discretion of the Chief Justice.
(iii)
Additional Registrars. By promotion
from among the Deputy Registrars/Accounts Officers, having completed at least 5
years of service as such, or by deputation of Judicial Officers from the cadre
of Higher Judicial Services.
(iv)
Registrar (General)/General. By
promotion from amongst Additional Registrars or by deputation of Judicial
Officers from the cadre of the Higher Judicial Service.
(v)
Registrar (Vigilance). By deputation
from the cadre of Higher Judicial Service.
(vi)
Additional Director. By deputation
from the cadre of Higher Judicial Service.
(vii)
Director. By deputation from the cadre
of Higher Judicial Service.
[(viii) Administrative Officer. J.O.T.I. By promotion from
amongst Deputy Registrars or Accounts Officer having completed at least five
years of service as such or by deputation of Judicial Officers of the cadre of
C.J.M.
(ix) Accounts
Officer. By promotion from the post of Section Officers provided the incumbent
is trained in accounts or is working in Accounts Section for a sufficiently
long period.]
Rule - 17. Conditions of service.
In respect of all such matters regarding conditions of
service of the officers and employees of the High Court for which no provision
or insufficient provision has been made in these rules, the rules and orders
for the time being in force and applicable to the Government Employees holding
corresponding posts in the State Government Secretariat may be made applicable
subject to such modifications, variations or exceptions, if any, as the Chief
Justice may, from time to time specify :
Provided that no order containing modifications, variations
or exceptions in the rules relating to salaries, allowances, leave or pension
shall be made by the Chief Justice except with the approval of the Governor :
Provided further that the powers exercisable under the
rules and orders of the Government by the Governor, shall be exercisable by the
Chief Justice or by such other Judge or officer as the Chief Justice may, by
general or special order, direct.
Explanation. For the purpose of this rule, the posts
specified in column 1 of the Second Schedule shall correspond to the posts in
the Government Secretariat shown against them in column 2 of that Schedule.
Rule - 18.
The office of the High Court is a non vacation department.
The Hon'ble the Chief Justice may, however, allow any member of the staff to
remain absent for such part of the vacation as the Chief Justice considers
desirable.
PART V
CONTROL AND DISCIPLINE
Rule - 19.
All Employees in the Court shall be subject
to the superintendence and control of the Chief Justice.
Rule - 20.
The provisions of M.P. Civil Services
(Classification, Control and Appeal) Rules, 1966 and M.P. Civil Services
(Conduct) Rules, 1965 shall be applicable mutatis mutandis to employees of the
High Court subject to the following:
(a)
In
regard to employees belonging to Class IV, Class III and Class II, the
Disciplinary Authority shall be the Registrar General or such other officer as
may be designated in this behalf by the Chief Justice.
(b)
In
regard to employees in Class I posts, the Disciplinary Authority shall be the
Chief Justice or such Puisne Judge as may be designated in this behalf by the
Chief Justice. Power exercised by the State Government under the rules adopted
by the High Court shall be exercised in regard to employees of the High Court by
the Chief Justice.
(c)
An
appeal shall lie to the Chief Justice against all orders which may be passed by
the authority prescribed in clause (a).
(d)
Appeal
shall lie against any order passed by the authority prescribed under clause
(b). If the order is passed by the Chief Justice, appeal shall lie to a
committee of three Puisne Judges to be constituted by the Chief Justice. If the
order is passed by the Disciplinary Authority, appeal shall lie to the Chief
Justice.
(e)
The
Enquiry Authority shall have power to issue notices to witnesses and to compel
them to appear and give evidence or produce documents or both as the case may
be.
PART VI
MISCELLANEOUS POWERS OF CHIEF JUSTICE
Rule - 21.
Nothing in these rules shall be construed to
limit or abridge the powers of the Chief Justice to deal with employees of the
Court in such manner as may appear to him to be just and reasonable :
Provided that where any rule is applicable to
an employee of the Court, his case shall not be dealt with in the manner less
favourable to him than that provided by the said rules.
Rule - 22. Seniority of persons already in service.
Seniority of the members of the different
posts on the establishment prior to commencement of these rules shall be
determined by the appointing authority in accordance with the rules applicable
to Government servants.
Rule - 23.
There shall be a combined Gradation List of
all the officers and employees (ministerial) of High Court subject to revision
after every three years. The decision of the Chief Justice with regard to
Gradation List shall be final.
Rule - 24. Extension.
Ordinarily extension in service to any
employee of the Court would not be granted. However, the Chief Justice may, in
exceptional cases and in the interest of administration, grant extension beyond
the age of 58 years to any employee in case of Class I, II and III and 60 years
in case of any employee of Class IV subject to his or her physical fitness and
outstanding quality of work.
Rule – 25. REPEAL
The rules for regulating the recruitments and
conditions of service of the staff attached to the High Court of Judicature at
Nagpur, 1937 are hereby repealed :
Provided that any order already made under
the repealed rules shall continue in force and be deemed to have been made
under the provisions of these rules :
Provided further that any action taken or
proceedings started under the repealed rules and pending at the commencement of
these rules shall be continued and disposed of as far as may be, in accordance
with the provisions of these rules.
FIRST
SCHEDULE
Statement Showing the Number of
Various Posts in the High Court of Madhya Pradesh
|
Sl. No.
|
Name of Post
|
No. of sanctioned Posts
|
Existing pay Scales
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
|
|
Class I
|
|
|
1.
|
Registrar (General)
|
1
|
Own Pay Scale of H.J.S.
|
|
2.
|
Registrar (Vigilance)
|
1
|
5900-200-6700
|
|
3.
|
Director, J.O.T.I.
|
1
|
5900-200-6700
|
|
4.
|
Registrar
|
2
|
Own Pay Scale of H.J.S.
|
|
5.
|
Additional Registrar including A.R. (Vig.)
|
5
|
Own Pay Scale of H.J.S.
|
|
6.
|
Additional Registrar (Ministerial)
|
2
|
3700-5000
|
|
7.
|
Additional Director, J.O.T.I.
|
1
|
4800-150-5700
|
|
8.
|
Administrative Officer, J.O.T.I.
|
1
|
3200-100-3700-121-4700
|
|
9.
|
Budget Officer
|
1
|
3700-125-4700-150-5000
|
|
10.
|
Accounts Officer
|
1
|
3000-100-3300-125-4500
|
|
11.
|
Deputy Registrars
|
4
|
3000-100-3300-125-4500
|
|
11-A.
|
D.R.-cum-P.P.S. to Hon'ble CJ.
|
1
|
3000-100-3300-125-4500
|
|
|
|
Class II
|
|
|
12.
|
Private Secretaries
|
34
|
2000-60-2300-75-3200-100-3500+Bi lingual Stenography Allowance fixed by
the Government + Petrol Allowance sanctioned by the Government from time to
time.
|
|
13.
|
Section Officer
|
21
|
2000-60-2300-75-3200-100-3500
|
|
14.
|
Asstt. Editor I.L.R.
|
1
|
2000-60-2300-75-3200-100-3500
|
|
15.
|
Librarian
|
3
|
2000-60-2300-75-3200-100-3500
|
|
|
|
Class III
|
|
|
16.
|
Head Translator
|
1
|
1400-40-1440-50-2340-60-2640
|
|
17.
|
Stamp Reporter
|
1
|
1400-40-1440-50-2340-60-2640
|
|
18.
|
Personal Assistants to Hon'ble Judge.
|
30
|
1640-60-2600-75-2900
|
|
19.
|
P.A. to Registrars and Addl. Registrars
|
5
|
1640-60-2600-75-2900 + Bilingual Stenography Allowance and petrol
Allowance.
|
|
20.
|
Stenographers
|
17
|
1400-40-1440-50-2340 + Bilingual Stenography Allowance fixed by the
Government + Petrol Allowance sanctioned by the Government from time to time
|
|
21.
|
Examiner
|
1
|
1400-40-1440-50-2340-60-2640
|
|
22.
|
Assistants
|
66+1
|
1400-40-1440-50-2340-60-2640
|
|
23.
|
Asstt. Libratian
|
4
|
1400-40-1440-50-2340
|
|
24.
|
Translators
|
22
|
1400-40-1440-50-2340
|
|
25.
|
Upper Division Clerks
|
143
|
1200-40-1440-50-2340
|
|
26.
|
Lower Division Clerks
|
348
|
950-25-1000-30-1210-40-1530
|
|
27.
|
Typewriter Mechanic
|
1
|
950-25-1000-30-1210-40-1530
|
|
28.
|
P.B.X. Operators
|
3
|
950-25-1000-30-1210-40-1530
|
|
|
|
Class IV
|
|
|
29.
|
Liftman
|
4
|
950-25-1000-30-1210-40-1530
|
|
30.
|
Staff Car Driver
|
32
|
950-25-1000-30-1210-40-1530
|
|
31.
|
Senior Binder
|
1
|
950-20-1150-25-1400
|
|
32.
|
Junior Binder
|
1
|
825-15-900-20-1220
|
|
33.
|
Daftaries
|
8
|
775-12-871-15-1036+20 Special Allowance
|
|
34.
|
Record Suppliers
|
19
|
775-12-871-15-1036
|
|
35.
|
Jamadars
|
30
|
775-12-871-15-1036
|
|
36.
|
Peon
|
191+4
|
750-12-870-15-945
|
|
37.
|
Contingent Paid employees (Orderlies).
|
120+4
|
750-12-870-15-945
|
|
|
|
|
|
SCHEDULE
'A'
CLASS III POSTS
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1 Upper Division Clerks
|
(a) Save as provided in clause (b), from amongst the incumbents of the
posts of Lower Division Clerks on the basis of merit-cum-seniority.
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|
|
(b) In exceptional and special circumstances and in the interest of
administration from the establishment of Distt. and Sessions Judges in the
State.
|
|
2. Assistants
|
(a) Save as provided in clause (b), by promotion purely on the basis of
merit-cum-seniority from amongst the incumbents holding the post of Upper
Division Clerks.
|
|
|
(b) By transfer and promotion from amongst the incumbents of the post
of Accountants on the D.J. establishment in the State.
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|
3. Translators [including Head Translators,
Examiner and Stamp Reporter]
|
By direct recruitment through a competitive tests open also to the
Graduates Lower Division Clerks of the High Court and District and Sessions
Judges in the State and also by promotion on the basis of merit-cum-seniority
from amongst the Upper Division Clerks of the High Court establishment:
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|
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[Provided that such eligible candidates who have
crossed the age of 45 years shall not be required to appear in the written
test and their selection shall be made on the basis of merit-cum-seniority.]
|
|
4. Head Translators
|
By Selection from amongst the actually doing the translation work on
the basis of merit-cum-seniority.
|
|
5. Examiner
|
By selection from amongst the Assistants and Translators on the basis
of merit-cum-seniority.
|
|
6. Stamp Reporter
|
By selection from amongst the Upper Division Clerks, Assistants and
Translators on the basis of merit, preference may be given to a Law Graduate.
|
|
7. Assistant Librarian
|
By selection from amongst the Upper Division Clerks of the
Establishment of the High Court subject to the condition that they should
possess a degree or diploma in Library Science and have worked in the Library
of the High Court at least for three years or by direct recruitment.
|
|
|
CLASS II POSTS
|
|
1. Librarian
|
By selection from amongst the Assistant Librarians Indore, having a
Degree or Diploma in Library Science and has worked in the High Court Library
at least for five years or by direct recruitment.
|
|
2. Assistant Editor (I.L.R.)
|
By selection from amongst the Assistants and Translators including the
Examiner having Degree in Law on the basis of merit only.
|
|
3. Section Officers
|
By selection on the basis of departmental examination from amongst the
Assistant Translators having experience of working on all important posts in
the Administrative and Judicial Branches; or by selection from amongst the
Clerks of Court with atleast five years' successful career as such of the
office of the District and Sessions Judges in the State, officials having
degree in law shall be given preference, provided the ratio of promotion
between the Assistants and Translators shall be.
|