Supreme Court of India has invited applications in the prescribed proforma to the advertisement from eligible candidates for appointment as Consultant in the Mediation and Conciliation Project Committee, Supreme Court of India, as per details given below :
Name of the Post: Consultant in the Mediation and Conciliation Project Committee, Supreme Court of India , New Delhi
Number of consultant required: One
Terms: The post is purely temporary in nature initially, for one year from the date of engagement.
Qualification : Candidate must be a law graduate (as on the date of applying) having a Bachelor Degree in law (three years professional course), Five years (including Integrated Degree Course in Law) from any School/College/University/ Institution established by law in India and recognized by the Bar Council of India for enrollment as an Advocate. The candidate must have knowledge of computer including retrieval of desired information from various search engines/processes such as Manupatra, SCC Online, LexisNexis, Westlaw. Etc.
Experience: One year in the field of Law (as on the date of advertisement)
Duties and responsibilities of the Consultant: The Consultant will share some burden of the staff of the MCPC and also conduct independent research, prepare documentation, and statistical data. He/She will be expected to suggest remedial steps (if any) and identify positive actions taken (if any) so that a series of best practices are evolved over the years. There will be additional and miscellaneous administrative duties that the consultant will be required to perform, such as organizing seminars and group discussions with experts on the subject of Mediation etc.
Age Limit: Candidate should not be above 25 years of age on the closing date of application.
Remuneration: Maximum amount of monthly consolidated fee payable to Consultant shall be Rs.40,000/- per month and deduction of applicable tax.
Allowances: Candidate shall not be entitled to any allowance such as Dearness allowance, Residential Telephone, Transport Facility, Residential Accommodation, Personal Staff, CGHS and Medical Reimbursement etc.
Leave: The Candidate shall be eligible for 8 days’ leave in a calendar year on pro-rata basis. Therefore, a Consultant shall not draw any remuneration in case of his/her absence beyond 8 days in a Year (calculated on a pro-rata basis). Also un-availed leave in a calendar year cannot be carried forward to next calendar year. The MCPC would be at liberty to terminate the services, in case of absence of a candidate, for more than 15 days, beyond the entitled leave in a calendar year.
TA/DA: No TA/DA shall be admissible for joining the assignment or on its completion. Candidates will not be allowed foreign travel at Government expenses. However, Consultants, shall be allowed TA for their travel inside the country only in connection with the official work.
Termination Notice: The MCPC can cancel the appointment at any time without providing any reason and without any prior notice. The candidate can also seek termination of the contract, upon giving one month’s notice to the MCPC.
Interested applicants may submit application indicating their interest in working for the Mediation and Conciliation Project Committee, Supreme Court of India. The envelope containing the applicants’ details as mentioned above should be clearly labeled “Application for Consultant in the office of Mediation and Conciliation Project Committee, Supreme Court of India”
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