Section 19 in THE BIHAR CIVIL COURT OFFICERS AND STAFF (RECRUITMENT, PROMOTION, TRANSFER AND OTHER SERVICE CONDITIONS) RULES, 2022
19. All Group C posts shall be District Cadre posts and the District Judge may transfer them according to the needs and exigencies of service within the District.
Provided that an employee may be transferred from one district to another by the Standing Committee -(I)in case of public interest or for administrative exigencies, suo motu or on the basis of recommendation of the District Judge concerned,(II)on the request of the employee, or(III)in a case of mutual transfer.Provided further that in case of transfer of an employee in the District cadre on mutual transfer or for administrative exigencies, the seniority of such employee of the District cadre on transfer shall be determined on the basis of his/her date of appointment. In case the date of appointment of two or more employees is found to be the same, seniority shall be determined on the basis of their respective dates of birth, the eldest among them ranking senior-most and so on.Provided further that when an employee is transferred upon his request, he shall lose his seniority and shall be placed at the bottom of the seniority list at the place to which he has been transferred.
