Section 22 in The Chhattisgarh Municipal Service (Executive) Rules, 1973
22. Seniority.
- The seniority of the members of the service shall be determined in accordance with the following principles; viz. :-(a)Direct recruits :-(i)The seniority of a directly recruited member of service appointed on probation shall count from the date of his appointment :Provided that if more than one person has been selected for appointment on probation at the same time, the inter se seniority of the persons so selected shall be according to the order of merit in which they were recommended for appointment by Committee.(ii)The same order of inter se seniority shall be maintained on the confirmation of such direct recruits if the confirmation is ordered at the end of the normal period of probation. If, however, the period of probation of any direct recruit is extended, the State Government shall determine whether he should be assigned the same seniority as would have been assigned to him if he had been confirmed on the expiry of the normal period of probation or whether he should be assigned a lower seniority.(b)Promoted Municipal Officer. - Promoted Municipal Officer shall count his seniority from the date of his continuous officiation in the service of class to which he has been promoted :Provided that where two or more promoted Municipal Officers are confirmed with effect from the same date, the appointing authority shall determine their inter se seniority in the service in which they are confirmed, with due regard to the order in which they were included in the merit list, if any, prepared for determining their suitability for promotion, and their relative seniority in the lower service from which they have been promoted :Provided further that the inter-se seniority between promoted Municipal Officer and direct recruit shall be determined on the post from the date of promotion/appointment to the service.(c)Officiating Municipal Officer. - (i) Where a permanent Municipal Officer is reduced to a lower service, grade or category of posts, he shall rank in the gradation list of the latter service, grade or category of posts above all the others in that gradation list, unless the authority ordering such reduction by a special order indicates a different position in the gradation list for such reduced Municipal Officer;(ii)Where an officiating Municipal Officer is reverted to his substantive service or post he shall revert to his position in that gradation list relating to his substantive appointment which he held before he was appointed to officiate in the other service or post;(iii)Notwithstanding anything contained above, the seniority of persons appointed under Rule 11 shall count from the date of their continuous officiation on a post equated with the post of the State Municipal Service.
