Section 22 in U.P. Jail Executive Subordinate (Non-Gazetted) Service Rules, 1980
22. Seniority.
- Seniority in any category of posts in the Service shall be determined from the date of substantive appointment and if two or more persons are appointed together, from the order in which their names are arranged in the appointment order:Provided that-(1)the inter se seniority of persons directly appointed to the Service shall be the same as determined at the time of selection;(2)the inter se seniority of persons appointed to the posts of Deputy Jailor by promotion shall be the same as it was in the substantive post held by them at the time of promotion; and(3)the inter se seniority of persons promoted to the posts of Assistant Jailor from various categories in the lower posts shall be determined by arranging their names in their respective categories in accordance with their dates of substantive appointment and placing them en bloc in a combined list in the following order :(i)Chief Head Warder.(ii)Head Warder (Selection Grade).(iii)Head Warder.Note. - A candidate recruited directly may lose his seniority if he fails to join without valid reasons when vacancy is offered to him. The decision of the appointing authority as to the validity of the reasons will be final.
