Delhi Higher Judicial Service Rules, 1970:

Rule 26 - Direct recruits - Weightage for practice in the Bar, for the purpose of pension and other retiral benefits - Held: It is appropriate that 10 years of practice at the Bar or such other number of years whichever is less could be added while computing pension and other retiral benefits However, such direct recruit should actually work for minimum of ten years in the Delhi Higher Judicial Service and then retire to be eligible for minimum pension - Government of NCT of Delhi to suitably insert Rule 26(B) to the Rules - Service Law - Pension - Weightage.