Section 33(1) in The Rajasthan Administrative Service Rules, 1954
(1)Seniority of persons appointed to the lowest post of the Service or lowest categories of posts in each of the Groups/Sections of the Service, as the case may be, shall be determined from the date of confirmation of such persons to the said post but in respect of persons appointed by promotion to other higher posts in the Service or other higher categories of posts in each of the Groups/Sections in the Service, as the case may be, shall be determined from the date of their regular selection to such posts:Provided-(i)that the seniority inter se of members of the persons appointed to the service before the commencement of these Rules shall be such as may have been determined or hereafter be determined by the State Government in accordance with principles and instructions set out in Schedule V;(ii)that the persons who are appointed to the Service by promotion and by special selection during a year or whose appointment is deemed to have been made during a particular year in term of the provisions of the Rajasthan Service (Recruitment by promotion against vacancies of earlier years) Rules, 1972 shall rank senior to those appointed by direct recruitment during the year. Persons appointed to the service by promotion deemed to have been so appointed in a particular year shall rank senior to those appointed or deemed to have been appointed by Special Selection during the same year. Persons appointed to a service by promotion from Tehsildars shall rank senior to the one appointed by promotion from the post of Inspector Grade-I of Devasthan Department during the same year.(iii)[ that the persons 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: [Figures (iii), (iv) and (v) deleted and renumbered the figures '(vi) and (vii)' by No. F. 1(15)DOP/A-II/79, 30-6-81.]Seniority inter se of persons selected on the basis of seniority-cum-merit and on the basis of merit in the same selection shall be the same as in the next below grade.(iv)that the seniority inter se of the persons appointed to the Service on the result of one and the same examination, except those who do not join the Service when a vacancy is offered to them, shall follow the order in which they have been placed in the list prepared by the Commission under rule 25;(viii)Deleted.]
