Section 21 in U.P. Judicial Officers' Service Rules, 1960
21. Seniority.
- The seniority of candidates recruited in any year shall be determined in the Service inter se according to their position in the merit list drawn up under Rule 19 (1):Provided that in the case of those who are already in Service when these rules come into force, seniority will be in the order of preference, as arranged by the Commission:Provided further that in the case of those who are already in Service when these rules came into force and whose position in order of preference has not been determined by the Commission, seniority will be determined by the date of their appointment either as Revenue Officer as judicial Magistrate as the case may be, and if two or more candidates were appointed on the same date, their seniority inter se will be determined by the date of their birth.Note.-A candidate may lose his seniority if he does not join the Service without valid reasons, when a vacancy is offered to him.
