Report No. 116

Initial Posting

5.10. While a detailed scheme for the training of the persons recruited to Indian Judicial Service upon the result of a competitive examination is being prescribed in a separate report to be submitted just following the present one in order to acquaint them fully with the methodology of work and decision making process in every post of judicial service functionally so designated as to make them fully eligible to be appointed substantively as District and Sessions Judge, it is necessary that a direct-recruit on completion of his pre-service training, should be successively posted and required to work as under:-

(1) the first posting should be as munsif/sub-judge (junior division)-cumjudicial magistrate for a period of two years;

(2) at the second stage, they must be posted as civil judge (senior division)/metropolitan magistrate or judge of the small causes court for a period of two years; and

(3) thereafter, they must be posted as assistant judge and assistant sessions judge/chief metropolitan magistrate/chief judge, small causes court for a period of three years. At the end of first year, they must be required to pass local language test to be held by the High Court. National Judicial Service Commission will prescribe number of opportunities to be given for passing the test. After a service of first four years, these direct recruits who are working in the junior scale should be promoted to the senior scale.