Section 41(2) in The Rajasthan Judicial Service Rules, 1955
(2)In determining seniority of persons appointed to the service in accordance with the provisions of rule 40, the Governor may, if satisfied, of any error or omission having been made in the seniority list (in consequence of incorrect date supplied by the person appointed to the service or otherwise):-(i)fit in and adjust any person so appointed at such position therein as may be deemed proper and(ii)alter the position for the time being of any such person in the said list:Provided that objections, if any against the final seniority list shall be submitted to the High Court within three months of the date of publication of the seniority.
