Section 41(1) in The Rajasthan Judicial Service Rules, 1955
(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;
