Section 35 in Rajasthan Sanskrit Education State and Subordinate Service (School Branch) Rules, 2015
35. Seniority.
- Seniority of persons appointed to the post encadred in the service shall be determined from the date of appointment on the post after regular selection in accordance with the provisions of these rules. Appointment on ad-hoc or urgent temporary basis shall not be deemed to be appointment after regular selection:Provided that, -(i)the seniority inter-se of persons appointed to posts in a particular category by direct recruitment on the basis of one and the same selection, except those who do not join service when a post is offered to them, shall follow the order in which their names have been placed in the list prepared under Rule 26.(ii)the seniority inter-se of persons appointed to posts in a particular category by promotion shall follow the order in which their name have been placed in the lists prepared under sub-rule (8) of Rule 31.(iii)the seniority inter-se of persons appointed by promotion to posts in the same group from different posts in the same year, shall be determined from the date of their substantive appointment on the post from which promotion was made;(iv)if two or more categories of staff are eligible for promotion, the seniority list of eligible candidates shall be prepared on the basis of date of regular appointment on the posts from which promotion is to be made.(v)the persons selected and appointed as a result of a selection, which is not subject to review and revision, shall rank senior to the persons who are selected and appointed as a result of subsequent selection.(vi)the seniority inter-se of persons selected on the basis of seniority-cum-merit and on the basis of merit in the same selection shall be the same as in the next below grade.(vii)the reservation for Scheduled Castes and Scheduled Tribes employees, with consequential seniority, shall continue till the roster points are exhausted and adequacy of promotion is achieved.Once the roster points are complete the theory of replacement shall thereafter be exercised in promotion whenever vacancies earmarked for Scheduled Castes / Scheduled Tribes employees occur.If on the application of these provisions the Scheduled Castes / Scheduled Tribes employees who had been promoted earlier and are found in excess of the adequacy level, shall not be reverted and shall continue on ad-hoc basis and also any employee who had been promoted in pursuance to notification No. F.7(l)DOP/A-II/96 dt. 1.4.1997 shall not be reverted.Notification No.F.7(l)DOP/A-II/96 dt. 1.4.1997 shall be deemed to have been repealed w.e.f 1.4.1997.Explanation. - Adequate representation means 16% representation of the Scheduled Castes and 12% representation of the Scheduled Tribes in accordance with the roster point.
