Section 4 in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009
4.
(1)The Committee of Management of every institution shall cause a seniority list of teachers to be prepared in accordance with the following provision.(a)The seniority list shall be prepared separately for each grade of teachers whether permanent or temporary, on any substantive post;(b)Seniority of teachers in a grade shall be determined on the basis of their substantive appointment in that grade. If two or more teachers were so appointed on the same date, seniority shall be determined on the basis of age;(c)Where two or more teachers working in a grade are promoted to the next higher grade on the same date, their seniority inter se shall be determined on the basis of the length of their service to be reckoned on the date of their substantive appointment in the grade from which they are promoted:Provided that if such length of service is equal, seniority shall be determined on the basis of age.(d)A teacher in a higher grade shall be deemed to be senior to a teacher in the lower grade irrespective of the length of service;(e)If a teacher who is placed under suspension is reinstated on his original post, his original seniority in the grade shall not be affected;(f)Every dispute about the seniority of the teacher shall be referred to the Committee of Management which shall decide the same giving reasons for the decisions;(g)Any teacher aggrieved from the decision of the Committee of Management under sub-clause if) may prefer an appeal to the Regional Deputy Inspector of Sanskrit Schools within 15 days of the receipt of the decision who shall forward the same to the Deputy Director of Education (Sanskrit) with his recommendation. Decision of Deputy Director of Education (Sanskrit) shall be final.(2)The seniority list shall be revised every year and the provisions of sub-regulation (1) shall mutatis mutandis apply to such revision.
