Section 32 in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
32. Seniority.
- [Seniority of persons appointed to the post encadred in the service shall be determined from the date of appointment on 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 :] [Substituted by the Rajasthan Various Service (Amendment) Rules, 2002 (Sl. No. 62 the Schedule) : Rajasthan Gazette Extraordinary Part IV-C(I) dated 16.10.2002.].Provided that :(i)the persons adjudged suitable under proviso (ii) to Sub- rule (1) of Rule 6 shall rank en bloc junior to all the persons appointed regularly by direct recruitment or by promotion up to the date of commencement of these Rules and their inter se seniority shall be determined by the Committee according to the length of continuous service in an ad hoc or officiating capacity or on urgent temporary basis.(ii)the inter-se seniority of persons 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 a period of six weeks from the date of issue of order or longer, if extended by the Appointing Authority, shall follow the order in which their names have been placed in the list prepared under Rule 24.(iii)if two or more persons are appointed to the service during the same year a person appointed by promotion shall be senior to a person appointed by direct recruitment.(iv)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.(v)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 next below grade.(vi)the persons adjudged suitable under proviso (iii) to Sub-rule (1) of Rule 6 shall rank enbloc junior to all the persons appointed regularly by direct recruitment up to the date of commencement of these Rules and their inter-se seniority shall be determined by the Committee according to the length of continuous service in an ad hoc or officiating capacity or on urgent temporary basis.(vii)[ xxx xxx xxx] [Deleted by the Rajasthan Rural Development and Panchayati Raj State and Subordinate Service (Second Amendment) Rules, 2008 : Rajasthan Gazette Extraordinary Part IV-C (I) dated 1.10.2008.][Added by the Rajasthan Various Service (Amendment) Rules, 1999 (Sl. No. 52 in the Scheduled) : Rajasthan Gazette Extraordinary Part IV-C (I) dated 23.9.1999.](viii)[ the persons screened under proviso (iv) to sub-rule (1) of Rule 6 inters seniority shall be determined by the Committee according to the length of continuous service in an ad hoc or officiating capacity or on urgent temporary basis and if the length of service is the same, their inter-se seniority shall be determined in accordance with the merit of selection at the time of urgent temporary appointment. These persons shall rank en bloc junior to the persons who are selected and appointed regularly on the date this amendment comes into force] [Inserted by the Rajasthan Rural Development and Panchayati Raj State and Subordinate Service (Second Amendment) Rules, 2008 : Rajasthan Gazette Extraordinary Part TV-C (I) dated 1.10.2008.].(ix)[ xxx xxx xxx] [Deleted by the Rajasthan Various Service Rules (Amendment) Rules, 2008 (Sl. No. 62 to Schedule) : Rajasthan Gazette Extraordinary Part IV-C (I) dated 26.4.2008.](x)[ the inter-se seniority of the persons screened under proviso added by these amendment rules in rule relating to method of recruitment, shall be determined according to length of continuous service after their irregular appointment. These persons shall rank junior to the persons appointed regularly before the commencement of these amendment rules] [Inserted by the Rajasthan Various Service (Amendment) Rules, 2009 (Sl. No. 4 to Schedule): Rajasthan Gazette Extraordinary Part IV-C (I) dated 15.7.2009.].
