Section 28 in The Rajasthan Co-Operative Service Rules, 1954
28. Seniority.
- 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 the persons appointed to the Service before the commencement of the rules, and/or in the process of integration of the Services of the pre-Reorganisation State of Rajasthan or the services of the New State of Rajasthan established by the State Reorganisation Act, shall be determined, modified or altered by Government on an ad hoc basis;(ii)that if two or more persons are appointed to the Service in the same year a person appointed by promotion shall be senior to a person appointed by direct recruitment;(iii)that the seniority inter se of persons appointed to the Service on the basis of one and the same selection, 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 21; and(iv)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.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.(v)Notwithstanding the provision contained in rule 25 regarding occurrence of substantive vacancies, the seniority of a person selected under rule 24A and appointed to the Service shall be determined from a date not earlier than the 31st July, 1962 or the date calculated representing one half of the period from the date of continuous officiation on the post of Assistant Registrar whichever is later, subject to the restriction that members of the Rajasthan Subordinate Cooperative Service (Class-1) so appointed shall rank en-block junior to those appointed by selection under Rule 22 and 24 in the same year or earlier years.
