Section 47 in The Rajasthan Judicial Service Rules, 2010
47. Seniority.
- Subject to the other provisions of these Rules,-(1)Seniority in the service in the cadre of Civil Judge shall be determined from the date of the order of substantive appointment to the service :Provided that the seniority of candidates appointed to the service shall, in the case of appointment of more persons than one follow the order in which they have been placed in the list prepared by the Recruiting Authority under Rule 24 of these Rules.(2)Inter-se seniority of persons promoted to the Senior Civil Judge cadre in the same year shall be the same as it was in the post held by them at the time of promotion.(3)Seniority of persons appointed to the Service in the District Judge cadre by direct recruitment shall be determined from the date of the order of substantive appointment in the cadre:Provided that the seniority of direct recruitee to the cadre, in the case of appointment of more persons than one by an order of the same selection, shall follow the order in which they have been placed in the list prepared by the Court under Rule. 41(4)Inter-se seniority of persons promoted to the District Judge cadre in the same year shall be the same as it was on the post held by them at the time of promotion.(5)The seniority of direct recruitee vis-a-vis the promotee appointed to the cadre of District Judge shall be determined in the order of their names placed in the [***] [Amended vide Notification No.F.1(3)DOP/A-II/2010 dated 31-8-2012, published in Rajasthan Gazette Extraordinary Part 4-C(i), G.S.R. 57 dated 31-8-2012.] select list prepared under rule 42:Provided that the persons promoted under Rule 15 shall not be given seniority over the direct recruitee.Part - V Other Provisions
