Report No. 77

9.5. Recruitment from the bar.-

As against the above view, a substantial body of opinion still favours the retention of the system of recruitment from the members of the bar after they have practised for a number of years. According to this opinion, the system of recruitment from the bar has been in operation for the last many years and recruitment on the whole has been satisfactory.

It is also emphasised by the persons subscribing to this view that even though a member of the bar does not pick up much practice during the first three to five years of his career at the bar, he still gets some familiarity with the working of the courts which proves to be of considerable help. We have considered the pros and cons and are of the opinion that the present system of insisting upon a number of years of practice at the bar as mandatory for recruitment to the subordinate judicial service should continue.

The minimum period of practice, in our opinion, should be three years. Some exception regarding requirement of minimum practice may possibly have to be made in the case of law graduates employed in courts.