Section 24 in Uttaranchal Judicial Service Rules, 2005
24. Seniority.
(1)The seniority of the officers who are already members of the Service under the provisions of the Uttar Pradesh Nyaik Seva Niyamawali, 1951 (as applicable to the State of Uttaranchal) when these rules came into force, would be determined according to the said rules.(2)After coming into force of these rules, the inter-se seniority of the officers appointed under these rules, shall be determined in accordance with the year of recruitment and position of merit as shown in the list prepared and forwarded for appointment under sub-rule (20).(3)The candidate required to the Service may lose his seniority if he fails to join the Service without any valid reason when a vacancy is offered to him within the prescribed time or the extended period, as the case may be, the decision of the Appointing Authority shall be final in this regard.
