Section 12 in The Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002
12. Seniority.
- The seniority inter se of a person appointed to a post in a cadre of the Service shall be determined by the length of continuous service on such post in that cadre of the Service :Provided that in the case of person recruited by direct appointment who join with the period specified in the orders of appointment or within such period as may be extended from time to time by the appointing authority subject to a maximum of four months from the date of order of appointment, the order of merit determined by the Selection Committee shall not be disturbed :Provided further that in case a person is permitted to join the post after the expiry of the said period of four months; his seniority shall be determined from the date he joins the post :Provided further that in case a person of the next selection has joined a post in the Service before the person referred to in the preceding proviso joins the person so referred shall be placed below all the persons of the next selection who join within the time specified in the first proviso :Provided further that in the case of two or more persons appointed to the Service on the same date, the seniority shall be determined as follows :-(a)a person appointed by direct appointment shall be senior to a person appointed otherwise;(b)a person appointed by promotion shall be senior to a person appointed by transfer;(c)in the case of person appointed by promotion or transfer, the seniority shall be determined according to the seniority of such persons in the appointments from which they were promoted or transferred; and(d)in the case of persons appointed by transfer from different cadres, the seniority shall be determined according to pay preference being given to a person who was drawing a higher rate of pay in his previous appointment; and if the rates of pay drawn also the same, then by his length of service in those appointments and if the length of service is also the same, an older person shall be senior to a younger person,Note. - Seniority of persons appointed on purely provisional basis or on ad hoc basis shall be determined as and when they are regularly appointed keeping in view the dates of such regular appointment.
