Section 14(1) in U.P. Zila Panchayats Service Rules, 1970
(1)Seniority in any class of posts shall be determined by the date of substantive appointment in that class of posts :Provided firstly, that if any class of the posts two or more persons are appointed substantively on the same date their seniority inter se shall be determined in accordance with the merit list on the basis of which they were appointed in the same batch. If no such merit list exists, their inter se seniority shall be determined according to the total length of service in that class or posts.Explanation. - If in any person prior to his appointment to a post in the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] has held any appointment in the same or equivalent scale either in the same class of posts with identical or similar duties, in any local body in the Uttar Pradesh, the total length of such service on the previous post shall be taken into account in computing the total length of service. If the total length of service of two or more persons is equal, the person senior in ages shall be placed above the person junior in age :Provided secondly, that inter se seniority of persons appointed by promotion in the same batch shall be determined in accordance with their relative seniority in the post from which they have been promoted :Provided, thirdly, that where recruitment is made both by promotion and by direct recruitment the person appointed by promotion shall be ranked senior to those of equal rank appointed by direct recruitment in the same batch ; andProvided fourthly, that inter se seniority of persons appointed by promotion in the same batch from different classes of posts shall be determined on the basis of their substantive scale of pay the person drawing higher the scale of pay in one class of post being placed senior to one drawing lower scale of pay in another class of post.
