Section 27 in Rajasthan Animal Husbandry Service Rules, 1963
27. [ Seniority. [Substituted by Rajasthan vide Notification No. F. 7(8) DOP/A/.II/78, dated 20.7.1979.]
- Seniority of persons appointed to the lowest categories of the Service or lowest categories of posts in each of the Groups/Sections of the Service, as the case may be, shall be determined from the date of confirmation of such persons to the said post but in respect of persons appointed by promotion to other higher posts in the Service or other higher categories of posts in each of the Groups/Sections in the Service, as the case may be, shall be determined from the date of their regular selection to such posts:Provided -(1)that the seniority inter se of the persons appointed to the Service before the commencement of these Rules and/or in the process of integration of the Service of the pre-organisation State of Rajasthan or the Services of the New Slate of Rajasthan established by the State Re-organisation Act, 1956, shall be determined, modified or altered by the Government on an ad hoc basis;(2)that if two or more persons are appointed to posts in the same grade in the same year, a person appointed by promotion, shall be senior to a person appointed by direct recruitment;(3)that the seniority inter se of persons appointed to posts in a particular category by direct recruitment on the basis of one and the same selection, 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 20;(4)That 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.Seniority inter se of persons selected on the basis of seniority-cum-merit and on the basis of merit in t he same selection shall be the same as in the next below grade.(5)that among persons appointed by promotion to posts in a particular category during the same year, persons appointed on the basis of seniority-cum-merit shall rank senior to those appointed by promotion on the basis of merit;(6)that the seniority inter se of persons selected as a result of one and the same selection and appointed on the basis of merit alone shall be in the same order in which their names appear in the select list, irrespective of the period of continuous officiation.(7)Deleted.(8)that the seniority inter se of the persons adjudged suitable under proviso (3) to rule 6 shall be determined by the Appointing Authority on the recommendations of the Committee referred to in rule 24.(9)that the persons selected and appointed under rule 6B shall rank junior to persons selected and appointed by promotion under clause (b) of rule 6.](12)[ that after the merger of the Development of Sheep and Wool and the Department of Animal Husbandry, the interse seniority of persons covered under clause (v) of sub-rule (1) of rule 4 shall be determined from the date of their regular selection on the post in respective departments, if the date of regular selection of such persons is the same, then the seniority interse shall be determined on the basis of date of their regular selection on the lower post in the cadre.] [Inserted by Rajasthan Animal Husbandry Service Rules, 2008, dated 5.2.2008.]
