Section 19(3) in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007
(3)If more than one order of appointment are issued in respect of any one selection, a combined order should also be issued, mentioning the names of the persons in order of seniority as determined in the selection or, as the case may be, as it stood in the cadre from which they are promoted. If the appointments are made both by direct recruitment and by promotion, names shall be arranged in accordance with the order referred to in Rule 18.
