Section 22 in The U.P. Prohibition (Excise) Gazetted Service Rules, 1982
22. Seniority.
(1)Except as hereinafter provided, the seniority of persons in any category of post shall be determined from the date of the order of substantive appointment and if two or more persons are appointed together by the order in which their names are arranged in the appointment order :Provided that if the appointment order specifies a particular back date with effect from which a person is substantively appointed, that date will be deemed to be the date of order of substantive appointment and, in other case, it will mean the date of issue of the order :Provided further that, if more than one order of appointments are issued in respect of any one selection the seniority shall be as mentioned in the combined order of appointment issued under sub-rule (3) of Rule 18.(2)The seniority inter se of persons appointed directly on the result to any one section, shall be the same as determined by the Commission :Provided that candidate recruited directly may lose his seniority if he fail to join without valid reasons when vacancy is offered to him. The decision of the appointing authority as to the validity of reason shall be final.(3)The seniority inter se of persons appointed by promotion shall be the same as it was in the cadre from which they were promoted.
