Section 21 in The M.P. State University Service Rules, 1983
21. Seniority.
(1)Seniority of persons appointed to any posts in the Service under Rule 12 or Rule 18 shall be determined by the date of the order of appointment in substantive capacity to that category provided that if two or more candidates are appointed on the same date the direct recruits shall be placed before the promoted officers :Provided that within each category the inter-se seniority of direct recruits and promotees shall be determined as per order in which their respective names appear in the list prepared under Rule 12 or Rule 18 as the case may be.(2)Seniority of officers finally absorbed in any cadre comprising the Service under sub-Section (4) of Section 15-A of the Act or Rule 7 shall be determined in that cadre on the basis of total length of continuous service rendered since confirmation in that post.(3)In all disputes regarding the seniority of an officer, the decision of the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] shall be final.Note. - A candidate appointed directly may lose seniority if he fails to join the post to which he is appointed within such period as may be specified in the order of appointment or within such extended period as may be allowed by the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.].
