Section 42 in Rajasthan Forest Subordinate Service Rules, 2015
42. Seniority.
- Seniority of persons appointed to the post encadred in the service or lowest categories of posts in each group/section of the service, as the case may be, shall be determined from the date of appointment on the post after regular selection in accordance with the provisions of these rules. Appointment on adhoc or urgent temporary basis shall not be deemed to be appointment after regular selection:Provided that -(i)the inter se seniority of person appointed to a post in a particular category by direct recruitment on the basis of one and the same selection, except those who do not join service when a post is offered to them within period of six weeks from the date of issue of order unless the period is extended by the Appointing Authority, shall be determined by the order of merit in the list prepared-by the Commission under sub-rule (2) of Rule 29 or by committee under sub-rule (5) of Rule 30 and sub-rule (2) of Rule 31.(ii)if two or more persons are appointed to posts in the same category in the same year, a person appointed by promotion shall be senior to a person appointed by direct recruitment;(iii)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 same as in the next below grade.(iv)reservation for Scheduled Castes and Scheduled Tribes employees, with consequential seniority, shall continue till the roster points are exhausted, and adequacy of promotion is achieved. Once the roster points are complete the theory of replacement shall thereafter be exercised in promotion whenever vacancies earmarked for Scheduled Castes/ Scheduled Tribes employees occur. If on the application of these provisions the Scheduled Cates/Scheduled Tribes employees who had been promoted earlier and are found in excess of the adequacy level, shall not be reverted and shall continue on ad-hoc basis, and also any employee who had been promoted in pursuance to notification No.F.7(l)DOP/A-II/96 dt. 1.4.1997 shall not be reverted.Explanation. - "Adequate representation" means 16% representation of the Scheduled Castes and 12% representation of the Scheduled Tribes in accordance with the roster point.(v)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.(vi)the inter-se seniority of the person screened under sub-rule (3) of Rule 6 relating to method of recruitment shall be determined according to the length of continuous service after their irregular appointment. These persons shall rank junior to the persons appointed regularly before the commencement of the Rajasthan Various Service (Second Amendment), Rules, 2009 i.e 8.7.2009.
