Section 20 in Rajasthan High Court Staff Service Rules, 2002
20. Seniority.
- Seniority in service shall be determined from the date of substantive appointment on the post.Explanation - (1) Seniority in service of the member of staff of the Subordinate Court transferred to the Court otherwise than on his own request under proviso to sub-rule (1) of Rule 5 of these Rules shall be determined from the date of substantive appointment on the corresponding post where from he is transferred.[Explanation : - (2) [Deleted] [Deleted vide Notification No. 3 /SRO/2014 dated 10.3.2014 it will operate from the date of amendment and will not effect the promotions already made on the post of Assistant Registrar.]:Provided that -(i)That the seniority inter se of persons appointed to a post by direct recruitment on the basis of one and the same selection, except those who do not join the service when post is offered to them within a period as specified by the Appointing Authority from the date of the issue of order or longer if extended by the Appointing Authority, shall follow the order in which the names have been placed in the select list.(ii)two or more persons were appointed on a post in the same year, a person appointed by promotion shall be senior to the person appointed by direct recruitment;(iii)the seniority inter se of persons selected on the basis of seniority-cum-merit and on the basis of Seniority-cum-efficiency in the same selection shall be the same as in the next below post;(iv)if a candidate belonging to the Scheduled Caste/Scheduled Tribe is promoted to an immediate higher post/grade against a reserved vacancy earlier than his senior General/Other Backward Class candidate who is promoted later to the said immediate higher post/grade, the General/Other Backward Class candidate will regain his seniority over such earlier promoted candidate of the Scheduled Caste/Scheduled Tribe in the immediate higher post/grade.
