About the Internship

The Central Administrative Tribunal offers an internship program for law students with the objective of providing them with practical experience in administrative law and judicial processes, while fostering a deeper understanding of the functioning of a quasi-judicial body.

Interns will have the opportunity to learn the provisions of the Administrative Tribunals Act,1985, as well as CAT (Procedure) Rules and CAT (Practice) Rules, and observe the filing, listing, and maintenance of judicial records.

The internship aims to offer hands-on exposure to legal processes, case study, and court proceedings, while also ensuring professional development in the legal domain.

Who can Apply?

Law students enrolled in recognized Law Colleges/Universities may apply for the internship program. Applications should be submitted through the prescribed channels, accompanied by a recommendation letter from the college and a valid student identity card.

No. of Positions

5

Mode

Offline

Internship Guidelines

  • Interns will be placed under the supervision of the Deputy Registrar (Judicial) and shall complete their tasks under their guidance.
  • Interns are required to mark their attendance with Section Officer (Judicial Administration).
  • Interns may be assigned work in association with the staff members, including the PPS/PS attached to the Hon’ble Chairman and the Hon’ble Member concerned.
  • Interns must maintain confidentiality regarding the work undertaken during the internship and uphold the integrity of the Tribunal.
  • Interns are not permitted to take up any other work or internship with other organizations or lawyers during the term of their internship.
  • Interns are prohibited from disclosing any information, documents, or materials related to their internship unless authorized in writing by the Section Officer/Court Officer or if compelled by law.
  • Interns are expected to maintain dignity, discipline, decorum at workplace. Mobile phones are to be used minimally and shouldn’t be used during Court proceedings or while working.
  • Interns are required to adhere to a formal dress code at all times during their internship.
  • Interns are expected to be regular, punctual, and adhere to court timings. They must report to the Deputy Registrar (Judicial) every day.
  • At the beginning of each calendar month’s batch, an officer will brief the interns about the program, expectations, and tasks. Similarly, on the last day of the internship, the interns will be required to give a presentation or brief overview of their learning during the entire internship, based on the report they will have prepared.
  • Upon completion of the internship, the intern is required to submit a detailed report on the experience and work done during the internship period.
  • The completion report will be reviewed, and upon successful evaluation, an Internship Certificate will be issued. The certificate will be forwarded to the concerned Law College/University via email.

Duration

  • The minimum duration of the internship shall be Four (4) weeks.
  • The internship may be extended up to a maximum of six (6) weeks (in all) upon written request from the intern, subject to performance evaluation and approval by the Competent Authority.

Start Date

  • The internship program will start on the 1st working day of the calendar month and end on the last working day of the same month, unless extended by the Competent Authority.
  • At the beginning of each calendar month’s batch, an officer will brief the interns about the program, expectations, and tasks.
  • Similarly, on the last day of the internship, the interns will be required to give a presentation or brief overview of their learning during the entire internship, based on the report they will have prepared.

How to Apply?

  • Students must submit an application for the internship along with their College Identity Card and a Recommendation Letter from college.
  • Recommendation should be addressed to the Principal Registrar, Central Administrative Tribunal, Principal Bench, New Delhi.
  • Once the application is approved by the Competent Authority, the student will be invited to undertake the internship at CAT.

Click here for the official notification!

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