Section 19 in The Rajasthan Class IV Services (Recruitment and Other Service Conditions) Rules, 1963
19. Seniority.
- Seniority in each category of the Service shall be determined by the year of substantive appointment to a post in the particular category: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 on the pre- reorganisation State of Rajasthan or the Services of the new State of Rajasthan established by the State Re-organisation Act, 1956, shall be determined, modified or altered by the Head of Department on an ad hoc basis;(2)that the seniority inter se of persons appointed to posts in a particular grade by 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 under rule 16;(3)that the seniority inter se of the persons appointed under rule 17A shall be determined by the Appointing Authority according to the date of continuous working on the post or equivalent post on which they were working before appointment as such;(4)that the integrated seniority of holders of various categories of posts from which promotion to higher posts is provided in the rules shall be reckoned according to the year of substantive appointment to the lowest category of posts;(5)that the seniority inter se of persons appointed under rule 17C shall be determined by the Appointing Authority according to the date of continuous working on the post on which they were working before appointment as such; and(6)that the seniority of a person appointed to a post in the Service in one department by transfer from another department on a corresponding post shall be determined from the date he joined the post in the new Department.
