Section 33 in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
33. Seniority.
- Seniority of persons appointed to the lowest post of the Service or lowest category of post in each of the Group/Section of the Service, as the case may be, shall be determined from the date of confirmation of such persons to the said post but in respect of persons appointed by promotion to other higher post in the service or other higher categories of posts in each of the Group/Section in the service as the case may be, shall be determined from the date of their regular selection to such posts:Provided that:(i)the seniority of the persons appointed to the service before the commencement, of these Rules shall be determined modified or altered by the Appointing Authority as deemed proper;(ii)the seniority inter se of persons appointed to a post 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 within a period of six weeks from the date of issue of order or longer if extended by the Appointing Authority, shall follow the order in which their names have been placed in the list prepared under Rule 24 of these Rules;(iii)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.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.(iv)the inter se seniority of persons who have been adjudged suitable under provisions of Rule 30 shall be determined on the recommendation of the Screening Committee.(v)inter se seniority of persons appointed by direct recruitment and by promotion in the same year, the persons appointed by promotion shall be senior to those appointed by direct recruitment.(vi)if a candidate belonging to the Scheduled Caste/Scheduled Tribe is promoted to an immediate higher post/grade against a reserved vacancy earlier than his senior General/O.B.C. candidate who is promoted later to the said immediate higher post/grade, the General/O.B.C. candidate will regain his seniority over such earlier promoted candidate of the Scheduled Caste/Scheduled Tribe in the immediate higher post/grade.(vii)[ the inter se seniority of the persons screened under proviso (vi) to sub-rule (3) of Rule 6 shall be determined according to length of continuous service after their appointment on fixed pay in the year, 2002. These persons shall rank junior to the persons appointed regularly before the commencement of the Rajasthan Women & Child Development (State and Subordinate) Service (Amendment) Rules, 2011.] [Added by Notification No. G.S.R. 19, dated 9.5.2011 (w.e.f. 16.7.1998).]
