Section 8 in DELHI HIGHER JUDICIAL SERVICE RULES, 1970
8. Seniority.-
(1)The inter se seniority of members of the Delhi Judicial Service promoted under clause (a) of sub-rule (1) of rule 7 shall be the same as in the Delhi Judicial Service.(2)The inter se seniority of the members of Delhi Judicial Service promoted under clause (b) of sub-rule (1) of rule 7 shall be the same as in the Delhi Judicial Service.(3)The inter se seniority of the direct recruits to the Service under clause (c) of sub-rule(1)of rule 7 shall be the same as determined by the High Court at the time of recruitment.(4)The inter-se seniority position of the officers appointed to the Service under rule 7 shall be determined on the basis of continuous length of service, i.e., date of appointment.(5)In case of officers appointed from different sources on the same date, the officer(s) recruited by promotion under clause (a) of sub- rule (1) of Rule 7 shall take precedence over the officers promoted under clause (b) of sub-rule (1) of Rule 7 and the officers appointed under clause (c) of sub-rule (1) of Rule 7; and the officers promoted under clause (b) of sub-rule (1) of Rule 7 shall take precedence over officers appointed underclause (c) of sub-rule (1) of Rule 7.(6)A promoted officer who is promoted on an ad-hoc basis in the vacancy/position to be held by an officer in clause (c) of sub-rule (1) of rule 7 shall not have any right to the position held by him and his position in the seniority list shall be determined as per his position in clause (a) of sub-rule (1) of rule 7.]
