Section 7 in The Orissa Fisheries Ministerial Service Rules, 1976
7. Seniority of lower division clerks and upper division clerks.
(1)The seniority of Lower Division Clerks inter se shall be determined in accordance with the position secured by them in the competitive examination of a particular year. But where a candidate of a particular year could not be appointed in that year and is selected under the. proviso to Sub-clause (iii) of Clause (a) of Sub-rule (1) of Rule 4 for appointment in the subsequent year he shaH under the circumstances, take rank just below the successful candidate of the year in which he is appointed.(2)The seniority inter se the Upper Division Clerks shall be determined with reference to the date of issue of the order of their promotion to the posts of Upper Division Clerks-Provided that if the date of the issue of the order of promotion is the same in respect of two or more such clerks, their seniority inter se shall be determined according to the total length of their service under Government.(3)If the persons appointed provisionally under the second proviso to Sub-clause (ii) of Clause (a) of Sub-rule (1) of Rule 4, pass the competitive examination subsequently, they shall take rank in the cadre of Lower Division Clerks with effect from the date of passing the said examination, regard being had to their position in the list of successful candidates.(4)The seniority inter se of Upper Division Clerks and Senior Upper Division Clerks shall be determined with reference to the date of issue of the order of their promotion to the post of Upper Division Clerks, or Senior Upper Division Clerks, as the case may be :Provided that if the date of the order of promotion is the same in respect of two or more clerks, their seniority inter se shall be determined in consideration of the Position held by them respectively in the immediate lower grade from which they have been promoted.(5)Every upper Division Clerk and Senior Upper Division Clerk shall remain on probation for a period of one year from the date of appointment to the post :Provided that if during the period of probation the incumbent's work or conduct is found unsatisfactory or his work shows that he is unlikely to be efficient the appointing authority may either extend his period of probation for such period as he thinks fit not exceeding one year, or revert him to the post from which he has been promoted. No one shall be confirmed in the post unless he has satisfactorily completed the period of probation.
