The Kerala High Court has invited applications for engagement as law interns and engineering interns on temporary basis with the High Court. The internship will be for duration of three months which may be extended to a maximum of six months.
The Notification issued by the High Court notifies that “Online applications are invited from qualified Indian citizens for engagement as Engineering Intern and Law Intern on temporary basis in the High Court of Kerala. Engagement will be for a period of 3 months which may be extended to such other period subject to a maximum of six months. Candidates shall apply online through the recruitment portal (www.hckrecruitment.nic.in) of the High Court of Kerala. Online applications can be submitted from 16/08/2021 onwards. No other means/modes of application will be accepted. After applying online, the candidates should submit the documents prescribed to the High Court by registered post on or before 17/09/2021.”
Eligibility
- Graduate student candidates born between 02.0.1998-01.01.2003 Law Intern
- Post Graduate student candidates born between 02.01.1996 - 01.01.2003
- Degree holders born between 02.01.1997 - 01.01.2003 iv) Post Graduate Degree holders born between 02.01.1995 - 01.01.2003
Educational Qualification
- Final Year Law graduate (3years/5 years regular course) or postgraduate law student (regular course) having good academic record. (The course being pursued month should be from any of the Universities in Kerala or the course should be one that ís recognìsed by any of the Universities in other allowance or Kerala)
- Holders of Law degree/postgraduate law degree p awarded or recognized by any of the Universities in Kerala, with 80% or above marks and within one year of completion of their course, but not employed.
- Students as well as the degree holders shall be of good character, excellent academic background and proven involvement in academic projects.
Remuneration
25000/- per month
Period of internship shall be initially for a period of 3 months which may be extended to such other period subject to a maximum of six months. The engagement will be on temporary basis and the candidate will not be entitled to any preferential claim to future appointment.
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