Section 25 in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980
25. Seniority.
- Except as provided for hereunder seniority in each class of posts shall be determined by the date of order of appointment in a substantive capacity and if two or more persons are appointed on the same date their inter se seniority shall be determined according to the order in which their appointment have been made under rule 22:(1)the seniority of persons directly recruited to the service shall be the same as determined by the Commission at the time of their selection;(2)the inter se seniority of the persons appointed by promotion shall be the same as it was in the substantive post held by them at the time of promotion.Note. - (1) Where the appointment orders specifies a particular back date with effect from which a person is to be appointed substantively (which has to be made on probation against a clear vacancy on a permanent post) that date will be deemed to be the date of order of substantive appointment. In other cases it will means the date of issue of the order,(2)If any direct recruit takes unusually long time in joining without any reasonable cause, when vacancy is offered to him, he may be placed below others in the gradation list after obtaining the approval of the Commission. The decision of the appointing authority as to the validity of the reasons will be final.
