Section 17 in Punjab School Education Board (Employees Service) Regulation, 1988
17. Seniority of members of service.
- The seniority interse of members of the service in each cadre shall be determined by the length of continuous appointment on a post in that cadre;Provided that in the case of different cadres, the seniority shall be determined separately for each cadre;Provided further that in case two or more persons are appointed in the same cadre on the same date, their seniority shall be determined as follows :-(a)in the case of persons appointed by direct appointment it shall be such as may have been determined at the time of selection;(b)a person recruited by direct appointment shall be senior to a person recruited otherwise;(c)a person appointed by promotion shall be senior to a person appointed by transfer;(d)in the case of persons appointed by promotion or transfer, seniority shall be determined according to the seniority of such persons in the appointment from which they were promoted or transferred; and(e)in the case of persons appointed by transfer from different cadres, their seniority shall be determined according to pay, preference being given to a person who was drawing higher rate of pay in the previous appointment and if the rate of pay drawn are also the same then their length of such service in those appointments; and if length of service is also the same; an older person shall be senior to a younger person.Note :- (1) Seniority of members appointed on purely temporary basis shall be determined as and when they are regularly appointed keeping in view the date of such regular appointment.(2)In the case of a member whose period of probation is extended under regulation 16 the date of appointment for purpose of this regulation may be deferred to the extent the date of confirmation is postponed (if so ordered) as a result of extension in the period of probation.
