Section 19 in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
19. Seniority.
(1)Except as hereinafter provided, the seniority of persons in any category of post shall be determined from the date of the orders of substantive appointment and if two or more persons are appointed together, by such order in which their names are arranged in the appointment order:Provided that if the appointment order specifies a particular back date with effect from which a person substantively appointed, that date, will be deemed to be the date of order of substantive appointment and, in other case, it will mean the date of issue of the order;Provided further that, if more than one order of appointment are issued in respect of any one-selection the seniority shall be as mentioned in the combined order of appointment issued under sub-rule (c) of rule 18.The seniority inter se of person appointed directly on the result of any one selection, shall be the same as determined by the Commission or, as the case may be, by Selection Committee:Provided that 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 reason shall be final.(3)The seniority inter se of person appointed by promotion shall be the same as it was in the cadre from which they were promoted.(4)Where appointments are made both by promotion and direct recruitment or from more than one source and the respective quota of the sources is prescribed, the inter se seniority shall be determined by arranging the names in a cyclic order in a combined list, prepared in accordance with rule 17, in such manner that the prescribed percentage is maintained.
