Section 12(3) in The M.P. Civil Services (General Conditions of Services) Rules, 1961
(3)Seniority in Special types of cases. - (a) In case where a penalty of reduction to a lower service, grade or post is imposed on a Government servant and such reducation is for a specified period and is not to operate to postpone future increments, the Seniority of the Government servant may, unless the terms of the order of punishment provide otherwise, be fixed in the higher service, grade or post or the higher time scale at what it would have been but for his reduction.(b)Where the reduction is for a specified period and is to operate to postpone future increments, the seniority of the Government servant on repromotion may, unless the terms of the order of punishment provide otherwise, be fixed by giving credit for the period of service rendered by him in the higher service, grade or post or higher time scale.(c)The surplus employees shall not be entitled for the benefit of the past service rendered in the previous office for the purpose of their seniority in the new office and such employees shall be treated as fresh entrants in the matter of their seniority.(d)When two or more surplus employees of a particular grade in an office are selected on different dates for absorption in a grade in another office their inter-se seniority in the latter office shall be the same as in their previous office :Provided that,-(i)no direct recruit has been selected for appointment to that grade in between these dates, and(ii)no promotee has been approved for appointment to that grade in between these dates.
