Section 29B(1) in The Rajasthan Higher Judicial Service Rules, 1969
(1)As a result of fixation of pay under rule 29 or 29A, if the pay of an officer appointed as District and sessions Judge or Additional District and Sessions Judge by promotion or abolition of the cadre of Civil and Additional Sessions Judges respectively becomes less than the pay of the Junior Officer appointed as District and Sessions Judge or Additional District and Sessions Judge, pay of the Senior Officer shall be fixed at the stage equal to the pay of Junior Officer provided that the following conditions are fulfilled:-(i)the junior officer was not already getting more pay than the senior officer at the time of his promotion to the ordinary time- scale of the Rajasthan Higher Judicial Service:(ii)the junior officer had always been drawing less or equal pay to that of senior officer and even on the date when the senior officer was promoted from the lower cadre to the ordinary time- scale of the Rajasthan Higher Judicial Service;(iii)the increase in pay of the junior officer is directly on account of application of the methods of pay fixation as laid down in these rules, and(iv)the junior officer has not been granted higher initial pay under Rajasthan Higher Judicial Service rules or advance increments under Rajasthan Service Rules or Rajasthan Civil Service (New Pay Scales) Rules, 1969.
