Section 37 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
37. [ Seniority. [Substituted vide notification dated 10.10.2002.]
- Seniority of persons appointed to the post encadred in the service shall be determined from the date of appointment of the post after regular selection in accordance with the provisions of these rules.Appointment on ad hoc or Urgent temporary basis shall not be deemed to be appointment after regular selection.]Provided that:-(1)If two more persons are appointed to posts in the same Category in the same year, a person appointed by promotion shall rank senior to a person appointed by direct recruitment;(2)Seniority inter-se of persons appointed to 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 shall follow the order in which they have been placed in the list prepared under rule 27;(3)The persons selected and appointed as a result of 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;(4)Seniority inter-se of persons selected on the basis of seniority-cum merit in the same selection shall be the same as in the next below grade.(5)[ Deleted.] [Deleted vide notification dated 28.12.2002 w.e.f. 1.4.1997.](6)[ Deleted] [Deleted vide notification dated 25.1.2008 w.e.f. 28.12.2002.](7)[ Provided that 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. [Added vide Notification dated 11.9.2011.]One 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 Castes/ 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(1)DOP/A-II/96 dated 1.4.1997 shall not be reverted.Notification NO. F.7(1)DOP/A-II/96 dated 1.4.1997 shall be deemed to have been repealed w.e.f. 1.4.1997Explanation:- Adequate representation means 16% representation of the Scheduled Castes and 12% representation of the Scheduled Tribes in accordance with the roster point.]
