Section 4(4) in The U.P. Regularisation of Ad Hoc Appointments (on Posts Belonging to Co-operative Societies Centralised Services) Rules, 1985
(4)The appointing authority shall prepare an eligibility list of the candidates arranged in order of seniority as determined from the date of order of their initial appointment and, if two or more persons are appointed together, from the order in which their names are arranged in the said appointment order. The list shall be placed before the Selection Committee along with their character rolls, if any, and such other records pertaining to them, as may be considered necessary, to judge their suitability.Note. - If two or more orders are issued on the same date, the person mentioned in the order issued earlier shall be deemed to be senior.
