Section 27 in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955
27. Seniority.
- Seniority in the Service shall be determined in each category of the Service by the year of substantive appointment:Provided:-(i)that the seniority inter se of members of the Service appointed before the commencement of these Rules, shall be such as has already been determined, or may after the commencement of these rules, be determined, amended or modified, by the Registrar in accordance with rules or orders already in force or ad hoc, subject to the directions of Government, if any.(ii)that the seniority inter se of persons appointed to the Service on the result of one and the same examination except those who do not join Service when a vacancy is offered to them shall follow the order in which they have been placed in the list prepared by the Commission under rule 23.(iii)that in case of substantive employees of different Services, Cadres or Groups or from Rajasthan Panchayat Samiti and Zila Parishad Service, whose appointment to such posts has been made by different Appointing Authorities and whose transfer to a Cadre or Group in this Service is specifically permissible in accordance with the provisions of these Rules, and he is so transferred and it becomes necessary to determine the integrated seniority of two or more of such employees, who do not belong to the same Service/ Cadre/Circle or Unit under an Appointing Authority, their integrated seniority on initial appointment shall be determined for promotion or confirmation to a Cadre or Group under these Rules, notwithstanding their year of substantive appointment in the different cadre according to the date of continuous officiation in class or category of post concerned or an equivalent or higher post provided such officiation was not of the nature of fortituous or ad hoc or urgent temporary appointment and there was no default on the part of the employee to join the appointment when ordered.The above principle shall be applied to such posts as may be specified with the prior approval of Department of Personnel (Rules) and will be subject to the condition that any pre-determined inter se seniority between two or more persons except in cases of default or supersession shall not be disbursed.
