Section 96 in The Railway Protection Force Rules, 1987
96. Seniority of directly recruited candidates.
- The seniority of candidates directly recruited shall be determined as under:(i)Candidates who are sent for initial training school shall rank in seniorityin the relevant grade, in the order of merit obtained at the examination heldat the end of training period being posted and those who pass examinationin the second attempts shall rank junior to those who passed in the firstattempt but shall rank senior to those who pass in the next or subsequentbatches and where candidates secure equal marks, the seniority shall bedetermined by the date of birth, the elder candidate being senior;(ii)In case of candidates who are nor required to undergo any training, theseniority shall be determined on the basis of their order of selection;(iii)When two or more candidates are of equal merit at one and the sameexamination or selection, their relative seniority shall be determined by thedate of birth - the elder candidate being the senior;(iv)When a candidate whose seniority has fixed under the above rules cannotjoin within three months from the receipt of order of appointment, hisseniority as the candidates selected at the same examination or selectionshall be reckoned from the date to be determined by the appointingauthority;(v)Candidates selected for appointment at earlier an selection shall be seniorto those selected later irrespective of the date of joining;(vi)Relative seniority of employees in an intermediate rank belonging todifferent seniority units appearing for a selection in higher rank shall bedetermined by the total length of continuous service in the same orequivalent rank irrespective of the date of confirmation of an employee.Only non-fortuitous service is to be taken into account for the purpose;(vii)When a quota has been prescribed for direct recruitment of specialcategories of persons or class of persons, such seniority shall continue tobe assigned under normal rules and such quota shall have no relevance.Short fall in quota for any category of one year but in such cases benefit ofseniority shall not be given retrospectively.
