Tuesday, 19, Mar, 2024
 
 
 
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Judicial Services Exam Question Papers

In the Union of India, most states have their own State Judicial Services. Each of these State Judicial Services conducts their own recruitment, usually through examinations and interviews. The patterns and exam processes for each state is different.

The Judicial Services Examination provides a secure and comfortable tenure. Thousands of law graduates attempt to crack the Judicial Services Examination to realize the dream of entering the highly respected Indian judiciary. For those who have an inclination towards public service, the judiciary can be a worthwhile option.

Besides, it gives an opportunity to the selected candidates to serve the country. Around 50,000 to 60,000 candidates appear for Judicial Services Examination each year, but only those who studied with a purpose and according to a plan, succeed.

In order to succeed in Judicial Services Examination, a candidate can either adopt the self-study mechanism or can take the assistance of a coaching institute.

Preliminary Examination - Mains Examination - Viva-Voce/Personal Interview

For the Preliminary examination, the focus remains on the bare Act study thoroughly whereas, with regard to Mains examination, conceptual clarity about the various concepts of law is needed.

As far as the interview is concerned, apart from the thorough knowledge about the current affairs as well as the basic general knowledge, the focus should be on various important concepts of laws as prescribed under IPC, CPC, CRPC and Evidence Act.

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