Section 21 in The U.P. Excise (Prohibition) Subordinate Service Rules, 1978
21. Seniority.
- Seniority in any category of posts included in the cadre of the service shall be determined by the date of appointment in a substantive capacity and if two or more candidates are appointed on the same date, their inter se seniority shall be determined according to the order in which their names are arranged in the list prepared under Rule 16 or 17 as the case may be :Provided that-(1)the inter se seniority of persons directly appointed to the service shall be the same as determined at the time of selection.(2)the inter se seniority of persons appointed by promotion shall be the same as it was in the post held by them at the time of promotion.Note.-A candidate recruited directly may lose his seniority if he fails to join without valid reasons when vacancy is offered to him. The decision of the appointing authority as to the validity of the reasons will be final.
