Section 33 in The Rajasthan Police Service Rules, 1954
33. Seniority.
- Seniority of persons appointed to the lowest post of the Service or lowest categories of posts 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 posts 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-(i)that the seniority inter-se of persons appointed to the Service before commencement of these Rules shall be as has already been fixed by Government, or may be fixed in future in accordance with the rules already issued in this behalf or on ad hoc basis;(ii)that the seniority inter-se of persons appointed to the Service on the result of one and the same examination, except those who do not join the service when a vacancy is offered to them, shall follow the order in which they have been placed in the list prepared by the Commission under rule 25;(iii)that 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, and(iv)Among persons appointed after the commencement of these rules to the Service within the same period of 12 months by direct recruitment or promotion shall rank senior to persons appointed by direct recruitment.(v)Deleted.[ix) that the person appointed under the provision of Rule 32-AAA shall rank junior to all persons senior to him and appointed by promotion in the same year.] [Added by Notification No. G.S.R. 793, dated 29.8.2008, (w.e.f. 30.9.1954).]
