Section 12 in The M.P. Local Authorities School Teachers (Absorption in Government Service) Rules, 1964
12. Determination of seniority.
(1)The seniority of an absorbed employee in the post or cadre of absorption shall as on 1st October, 1963, be determined by the length of continuous service, whether officiating or permanent rendered by him immediately before that date in the corresponding post or in the local authority excluding periods of fortuitous appointments which are in the nature of stop-gap arrangements.(2)Where the length of service in the corresponding post in the local authorities is equal, the employee senior in age shall be deemed to be senior.(3)Notwithstanding anything contained in this rule seniority inter se of employees who before the 1st October, 1963 belonged to the same local authority as it existed before that date shall not be disturbed.
