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NCT Delhi - Section

Section 24 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012

24. Seniority:-

(1)An officer/official appointed in accordance with the rules of recruitment onregular basis shall be senior to persons appointed temporarily or on ad hocbasis.
(2)Where officers/officials are recruited to a cadre by promotion, departmentalexamination or direct recruitment and the date of their appointment is samethen the officers recruited by promotion shall take precedence over theofficers/officials promoted through departmental examination and the directlyrecruited officers/officials.
(3)Save as provided in sub-rules (5) to (8), seniority of officers/officials appointedby direct recruitment or promotion shall be determined according to theirposition in merit.
(4)Subject to sub-rule (3), if the promotions are made to the post of AdministrativeOfficer (Judicial), by the order in which the names of the candidates arearranged in the select list prepared in accordance with Serial No. 4 of ScheduleB.
(5)For all other posts where more than one officer/official is promoted to a cadre atthe same time, the inter-se seniority of persons so promoted shall bedetermined—
(i)If promotions are made from any one cadre by their inter-se
seniority in that lower cadre;
(ii)If promotions are made from more than one cadre of same grade, by
the period of their service in those cadres;
(iii)If promotions are made from more than one cadre of different
grades, by the order in which the names of candidates are arrangedin the select list.
(6)Where more than one person is recruited by direct recruitment to a cadre, theinter-se seniority of persons so recruited shall be in the order in which theirnames are arranged in the select list.
(7)Every year in the month of January, seniority list of officers/officials in allcadres shall be prepared and published by the Appointing Authority and thelists so published shall be used for the purpose of making promotions to thenext higher cadre.
(8)Seniority of a person allowed to change his cadre, as provided in these rules,shall be determined in the changed cadre treating as if he or she is the lastperson joining the cadre on that day.