Section 36 in Rajasthan Police Subordinate Service Rules, 1989
36. Seniority.
- The seniority in the service shall be determined in each category of the service by the year of substantive appointment.Explanation.- Year of substantive appointment in case of those who are promoted after completion of promotion cadre course shall mean the year in which the promotion cadre course normally ought to have been completed:Provided that-(1)The seniority inter se of the persons appointed to the service before the commencement of these rules and/or in the process of integration of the service of the Pre-reorganisation of the State of Rajasthan or the services of the new State of Rajasthan established by the State Reorganisation Act, 1956 shall be determined, modified or altered by the Appointing Authority on an ad hoc basis but where date of appointment of two or more persons in a particular section is same, the person senior in age shall be placed higher where to or more persons in a particular section have same date of appointment and birth, the person having higher educational qualifications will be placed higher.(2)If two or more persons are appointed to a post in a particular section in the same year, a person appointed by promotion shall be senior to a person appointed by direct recruitment.(3)The seniority inter se of persons appointed to a post in particular section by direct recruitment on the basis of one and the same selection, except those who do not join service, when a post is offered to them, shall follow the order in which their names have been placed in the list prepared under rule 29.(4)that the persons appointed to the posts of Sub-Inspector/ Platoon Commander included in Section-I, II and IV of Schedule-I in accordance with the provisions contained in proviso (a) to sub-rule (2) of Rule-17 shall rank junior to the persons appointed by direct recruitment in the same year under rule 25.(5)the seniority inter se of persons appointed to a post in particular section by promotion shall follow the order in which their names have been placed in the list prepared under sub-rule (6) of Rule 27 subject to the provisions of rule and the seniority inter se of persons appointed by promotion in particular class of posts will be same as in the next below grade.(6)No person shall be entitled for higher seniority on basis of officiation on a higher post.(7)In case a person is allowed to move from ope section to another under rule 4, on his request he shall rank junior-most in the particular rank in the section to which he is transferred.
