Section 34(4) in The Rajasthan Judicial Service Rules, 1955
(4)The seniority of persons appointed to the Service under this rule shall be such as may be determined by the Governor in consultation with the Court and in doing so, the Governor may fit in and adjust any such persons in the existing seniority list of the Service as may be deemed just and proper.[Part X] [Substituted by Notification No. F. 20 (4) Apptts. (C) 53 dated 24-1-1963.] Absorption of Rajasthan Administrative Service Personnel
