Section 19 in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978
19. Seniority.
- Seniority in the various categories of posts shall be determined by the date of substantive appointment and if two or more candidates are appointed on the same date, their seniority inter se shall be determined according to the order in which their names appear in the order of appointment :Provided that-(i)the inter se seniority of persons directly appointed shall be the same as determined at the time of selection;(ii)the inter se seniority of persons appointed by promotion shall be the same as it was in the substantive appointment held by them at the time of the promotion.Note.-A candidate recruited directly may lose his seniority if he fails to join without valid reasons when vacancy is offered to him. The decision of the appointing authority as to the validity of the reasons will be final.
