Section 19(1) in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018
(1)The seniority of a person in a category shall, unless he/she has been reduced to a lower rank as a punishment, be determined by the date of his/her first appointment to such category. If any portion of the service of such person does not count towards probation under Rule 25 (4), his/her seniority shall be determined by the date of commencement of his/her service, which counts towards probation.
