Section 26(ii) in The Rajasthan District Courts Ministerial Establishment Rules, 1986
(ii)Provided further that seniority in service for the purpose of promotion of a member of the Staff transferred from one Judgeship to another Judgeship or from High Court to a Judgeship under the proviso to Rule 6 shall be determined on the basis of length of service of the person transferred in the cadre from which promotion is under consideration. In doing so, however, the previously determined inter se seniority of employees belonging to the same Covenanting State shall not be disturbed.
