Section 109 in The Delhi School Education Rules, 1973
109. Seniority.
- [(i) There shall be a seniority roster for each grade and the names of the employees appointed to posts in each grade shall be arranged in the roster in accordance with this rule.] [Substituted by the Delhi School Education (Amendment), Rules, 1990 (w.e.f. 23.2.1990).](ii)Seniority of employees shall be determined by the order of merit in which they were selected for appointment to the concerned post, these selected on an earlier occasion being ranked senior to those selected later:Provided that in a case where a joint seniority roster of employees of each grade common to all schools used to be maintained by society or trust running such schools prior to the commencement of these rules, inter-se-seniority of all employees of such schools shall continue to be maintained jointly.(iii)Inter-se-seniority between direct recruits and promotees shall be determined according to the rotation of vacancies between direct recruitzs and promotees which shall be based on the quota of vacancies reserved for direct recruitment and promotion respectively in the recruitment rules.(iv)Inter-se-seniority of employees of any grade shall be determined by the managing committee in accordance with the rules applicable to the employees of corresponding posts appointed in the Government schools:Provided that in a case where a joint seniority roster of employees of each grade common to all schools used to be maintained by the society or trust running such schools prior to the commencement of these rules, such inter-se-seniority shall be determined by such society or trust.Explanation.- In this rule the word 'grade' means a post or a group of posts created for work of the same nature in a school:[Provided that where posts arc created for work of the same nature in different schools run by the same society or trust all such posts shall be deemed to be in a single grade, if they were treated as such by the society or trust prior to the commencement of these rules.] [Proviso Substituted by The Delhi School Education (Amendment), Rules, 1990 (w.e.f. 23.2.1990).]
