Section 21 in The U.P. Directorate of Treasuries Ministerial Service Rules, 1978
21. Seniority.
- Seniority in any category of post in the service shall be determined from the date of appointment in substantive capacity and if two or more persons are appointed together from the order in which their names are arranged in the appointment order:Provided that -(1)the inter se seniority of persons directly appointed to the service shall be the same as determined at the time of selection;(2)the inter se seniority of persons appointed to the service by promotion shall be the same as it was in the substantive post held by them at the time of promotion.Note. - A candidate directly recruited may lose his seniority if he fails to join without valid reasons when a vacancy is offered to him. The decision of the appointing authority as to the validity of the reasons will be final.
