Section 87 in The Goa, Daman and Diu School Education Rules, 1986
87. Seniority.
(1)Seniority of employees in each category shall be determined by the order of merit in which they were selected for appointment to the concerned post, and those selected on an earlier occasion being ranked senior to these selected later.(2)Inter-se seniority between direct recruits and promotees shall be determined according to the rotation of vacancies between direct recruits and promotees which shall be based on quotas of vacancies reserved for direct recruitment and promotion respectively. In case of doubts, the detailed instructions issued by the Government in this behalf in respect of Government servants shall be followed, and, wherever there is a dispute the case shall be referred to the Director of Education and his decision in the matter shall be final.["87A. Seniority list. [Rule 87A inserted, by (Amendment) Rules, 1994. (O. G. Series I No. 19 dated 11-8-1994).](1)It shall be the responsibility of the management to compile category-wise seniority list of employees in order of their seniority, as defined in rule 87, and maintain them upto date, in accordance with the norms laid down by the Director.(2)Draft seniority lists drawn up for each category, shall include the names of all employees of that category working in the school/schools run by the management.(3)A copy of the draft seniority list, so drawn up for each category, shall be made available to each employee of that category, for his records.(4)Any objection to the draft seniority list if any, shall be submitted by the employee in writing to the Head of the school within fifteen days from the date of receipt of the copy of such draft list.(5)The management shall after due scrutiny and verification of such objections/claims as are received and after hearing each of such employees as may be affected by possible revision in the list revise, the draft list, if necessary.(6)A copy of the revised seniority list as finalized by the management, for each category, shall be made available to each employee of that category for his/her record. The employee shall acknowledge the receipt of such list for the record of the school.(7)In case an employee has any objection/claim in respect of the seniority list so finalized by the management, he/she may prefer an appeal against the same to the Director, within 30 days from the date of receipt of the finalized list, who after making such enquiries as may be deemed necessary, shall decide the case:Provided that any party aggrieved by the decision of the Director, may prefer an appeal to the Tribunal".]
