Section 41 in The Rajasthan Judicial Service Rules, 1955
41. Seniority.
(1)The seniority of the Administrative Officer appointed under this Part shall be such as may be determined by the Governor in consultation with the court and in doing so the Governor may, without disturbing their inter-se seniority in the Rajasthan Administrative, fit in and adjust such person in the existing seniority of the Service at the position and which they would have been fixed, if they were instead of being appointed to the Rajasthan Administrative Service appointed to the Rajasthan Judicial Service and the dates of their appointment to the Rajasthan Administrative Service shall be deemed to be the dates of their appointment to the Rajasthan Judicial Service:Provided that if such date of appointment is the same in respect of two or more officers, those already in the service shall rank senior to those appointed under this Part;(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.
