Section 36 in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017
36. Seniority.
- Seniority of persons appointed to the post encadred in the Service shall be determined from the date of appointment on the post after regular selection in accordance with the provisions of these rules. Appointment on ad-hoc or urgent temporary basis shall not be deemed to be appointment after regular selection:Provided that,-(i)the inter-se seniority of persons appointed to a post in a particular category Indirect recruitment on the basis of one and the same selection, except those who do not join service when a post is offered to them, within a period of six weeks from the date of issue of order or longer, if extended by the Appointing Authority, shall follow the order in which their names have been placed in the list prepared by the Commission/Committee under Rule 27:(ii)if two or more persons as appointed to the service during the same year, a person appointed by promotion shall be senior to a person appointed by direct recruitment;(iii)the persons selected and appointed as a result of a selection, which is not subject to review and revision, shall rank senior to the persons who are selected and appointed as a result of subsequent selection;(iv)the seniority inter se of persons selected on the basis of seniority-cum-merit and on the basis of merit in the same selection shall be the same as in the next below grade.(v)reservation for Scheduled Castes and Scheduled Tribes employees, with consequential seniority, shall continue till the roster points are exhausted; and adequacy of promotion is achieved. Once the roster points are complete the theory of replacement shall thereafter be- exercised in promotion whenever vacancies earmarked for Scheduled Castes/ Scheduled Tribes employees occur.Explanation. - "Adequate representation means 16% representation of the Scheduled Castes and 12% representation of the Scheduled Tribes in accordance with the roster point.
