Section 34 in Rajasthan Petroleum State and Subordinate Service Rules, 2012
34. Seniority.
- Seniority of person(s) appointed to the post encadred in the service shall be determined from the date of appointment on the post after regular selection in accordance with the provisions of the these rules. Appointment on ad-hoc or urgent temporary basis shall not be deemed to be appointment after regular selection:Provided that,-(i)the inter se seniority 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 26;(ii)if two or more person(s) are appointed to the service during the same year a person appointed by promotion shall be senior to a person appointed by direct-recruitment;(iii)the person 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; and(iv)seniority inter se of person (s) selected on the basis of seniority-cum-merit and on the basis of merit in the same selection shall be same as in the next below grade.
