ONLINE APPLICATION FOR THE POST OF DISTRICT JUDGE(ENTRY LEVEL), DIRECT FROM BAR

Candidate's Name *

Gender *

Male

Female

Transgender

Father's Name *

Category *

Whether Orthopaedically Handicapped(OH)? *

Date of Birth

Age (As on date of application)

Address

Permanent Address (Same as Present Address)

Present Address *

Permanent Address *

Pin Code * * Invalid Pincode

State *

Mobile No. * 10 Digits Only

Email * Invalid Email ID

Enrollment Detail(as an Advocate)

Date of Enrollment(as an Advocate)

Name of Bar Council

State of Bar Council

Length of practice as an Advocate(As on date of application)

Year(s) Month(s) Day(s)

Whether Employed? *

The candidate must fill up "NA" in case below mentioned conditions from (1)-(4) are not applicable.

(1)If the candidate is accused of any offence, the details thereof including the
present position*

(2)The particulars of previous prosecution and
the result thereof(discharge or acquittal or conviction)*

(3)Particulars of disciplinary proceeding held
by any employer(pending or concluded) and
the result thereof, if any*

(4)Particulars of any proceeding held
by the Bar Council(pending or concluded) and
the result thereof, if any*

Educational Qualifications

	Name of Examination	Board/University Name	Pass Year	Percentage
10th	*	*	* *	* *
12th	*	*	* *	* *
Graduation			*	*
Post Graduation			*	*
LL.B.	*	*	* *	* *
LL.M.			*	*
Any Other Qualification			*	*

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I.T. Activities
Patna High Court is the leading High court in India to Computerise Cause List Management System in 1992. We had also taken initiative in successfully experimenting trial of accused through video-conferencing between civil court and Jails of Bihar in 2001.Since 1992 National Informatics Centre (NIC) is working at Patna High Court for extending ICT Support to this Hon’ble Court.
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I.T. Activities

Patna High Court is the leading High court in India to Computerise Cause List Management System in 1992. We had also taken initiative in successfully experimenting trial of accused through video-conferencing between civil court and Jails of Bihar in 2001.Since 1992 National Informatics Centre (NIC) is working at Patna High Court for extending ICT Support to this Hon’ble Court.

more...

About Patna High Court
The Judiciary is a distinct and independent arm of Government entrusted with judicial authority, and mandated to administer and deliver justice to the people of India. It plays a fundamental role in the promotion of law and order, human rights, social justice, morality and good governance. The independence of the Judiciary is guaranteed by the constitution in a number of its provisions regarding among others, the appointment, removal, salary and other conditions of service of judicial officers. The core of the Judiciary's independence is the absence of any interference for the Executive or the Legislature in judicial decisions. The mandate of the Judiciary is to establish and facilitate effective and efficient machinery capable of functioning as an adjudicating authority in India and of quickly administering and delivering justice and related services to the people of India. The key function of the Judiciary is therefore, the adjudication of civil and criminal cases. In addition, it interprets the constitution and gives effect to its provisions, as well as providing the expertise in interpreting of the laws. Further, the Judiciary performs other related duties in promotion of human rights, social justice and morality.
more...

About Patna High Court

The Judiciary is a distinct and independent arm of Government entrusted with judicial authority, and mandated to administer and deliver justice to the people of India. It plays a fundamental role in the promotion of law and order, human rights, social justice, morality and good governance.

The independence of the Judiciary is guaranteed by the constitution in a number of its provisions regarding among others, the appointment, removal, salary and other conditions of service of judicial officers. The core of the Judiciary's independence is the absence of any interference for the Executive or the Legislature in judicial decisions.

The mandate of the Judiciary is to establish and facilitate effective and efficient machinery capable of functioning as an adjudicating authority in India and of quickly administering and delivering justice and related services to the people of India. The key function of the Judiciary is therefore, the adjudication of civil and criminal cases. In addition, it interprets the constitution and gives effect to its provisions, as well as providing the expertise in interpreting of the laws. Further, the Judiciary performs other related duties in promotion of human rights, social justice and morality.

more...