Section 21 in The Uttarakhand Co-operative Service Rules, 2016
21. Seniority.
- Seniority in any category of posts in the service shall be determined from the date of substantive appointment and if two or more persons are appointed together from the order in which their names are arranged in the sfaid order:Provided that-(1)the inter se seniority of persons directly appointed to the service shall be the same as determined at the time of selection;(2)the inter se seniority of persons appointed to the service by promotion shall be the same as it was in the substantive post held by them at the time of promotion.Note.- (1) Where the apppointment order specifies a particular back date with effect from which a person is to be appointed substantively that datae will be deemed to be the date of order of substantive appointment. In other cases it will mean the date of issue of the order.(2)A candidate recruited directly may lose his seniority if he fails to join without valid reasons when vacancy is offered to him. The decision of appointing authority as to be the validity of reasons which shall be taken in consultation with the Commission shall be final.(3)Determination of seniority in accordance with the Uttarakhand Government Servants Seniority Rules, 2002.
