Section 18 in The Orissa Rationalization of Personnel Rules, 2007
18. Seniority.
(1)The seniority of the redeployed employees will be fixed according to a formula based on the length of service rendered by the redeployed employees.(2)One year of seniority will accrue for every three years of services rendered upto 24 years of service prior to the date of redeployment. For the period of service beyond 24 years, one year of seniority will accrue to the redeployed employee for every two years of service rendered earlier.(3)In case of fraction periods of less than three or two years, the accrual of seniority may be deemed to be one year if the remainder period is equal to or more than one year.(4)The inter se seniority of redeployed employees having dissimilar pay scales shall be determined on the basis of their pay scales. In case of identical pay scales of the redeployed employees the inter se seniority shall be determined on the basis of their pay fixed on the post redeployed. In case of same pay fixed on redeployment, the seniority will be determined according to the length of service. In case of same length of service, the seniority will be determined by the date of birth, the older employees getting priority over the younger employees.
