Section 18 in The Tripura Courts Stenographers' Service Rules, 1983
18. Seniority.
(1)The relative seniority of the members of the Service appointed to any Grade before the appointed day shall be regulated by their relative seniority as determined before that day:Provided that if the seniority of any such officer had not been specifically determined before that date it shall be determined by Cadre authorities.(2)All permanent officers included in the initial constitution of a Grade under Rule 6 shall rank senior to all persons substantively appointed to that Grade with effect from any day after the appointed day and all temporary officers included in the initial constitution of a Grade under that rule shall rank senior to all temporary officers appointed to that grade after that day.(3)All officers substantively appointed to a grade shall rank senior to those holding a temporary or officiating appointment in that Grade.
