Section 26(2) in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018
(2)Transfer of members of the service who are full members or approved probationers from the jurisdiction of one appointing authority to that of another shall be made by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh.Provided that the seniority of a member who is transferred on administrative grounds shall be fixed with reference to the date of his/her appointment in the unit from which he/she is transferred while seniority of a member transferred on his/her own request from one Unit to another shall be fixed in the latter Unit with reference to the date of his/her appointment in that Unit upon such transfer.
