Section 12 in Punjab Superior Judicial Service Rules, 2007
12. Seniority.
(1)The original seniority of the promotee officers promoted from amongst the members of the Punjab Civil Services (Judicial Branch), shall not be disturbed.(2)The inter se seniority of the out-of-turn promoted officers shall be in the order of merit as is determined by the High Court.(3)The inter se seniority of the direct appointees shall be on the basis of merit as is determined by the High Court:Provided further that an officer, who is promoted on ad hoc basis on a vacant post, belonging to the out-of-turn promotee officers or direct appointees, as the case may be, shall not have any right on the said post and such officer shall not be allowed to claim addition of the period of such ad hoc service towards the Service for the purpose of seniority.Part-III Probation
