Section 171A in Rajasthan Land Revenue (Land Records) Rules, 1957
171A. Seniority.
(1)The seniority of Inspectors, Land Record working in the various districts will be interlaced by the Board of Revenue and the Secretary (Land Records) Revenue Board will maintain an up-to-date list of seniority of the Inspectors. Land Records working in the Department.(2)[ The seniority of the Inspector, Land Records shall be determined on the basis of recruitment year of promotion on the post of Inspector, Land Records in the Land Records Department and Inspector in the Settlement Department ,Colonisation Department and Consolidation Department:Provided that the interse seniority of Inspectors promoted in same recruitment year shall be determined on this basis of regular date of appointment on the post of Patwari. If the date of appointment of post of Patwari is same the seniority shall be determined on the basis of the date of birth. The employee whose date of birth stands first shall deemed to be senior. In case of same appointment date and the same date of birth, the order of the English alphabet of the name of employee shall be criterion for determination of seniority.] [Substituted by Notification No. G.S.R. 33, dated 16.10.2014 (w.e.f. 23.1.1958).]Provided further that the seniority of Inspectors, Land Records finding places in the seniority list issued as on 1st November 1956, and the predetermined seniority within the service/cadre/circle or unit as on the aforesaid date will not be disturbed inter se and the persons whose names did not find place in the above said list will rank junior to the persons appearing in the list.Explanation. - "Equivalent post shall mean a post carrying an identical scale of pay and similar duties and responsibilities and shall be determined by the authority determining the seniority and in case these conditions are not fulfilled then by the Administrative department in consultation with the Department of Personnel.
