Section 34 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
34. Discharge or reversion during the period of probation.
(1)Notwithstanding anything contained in the preceding rules the appointing authority may, in consultation with the High Court, at any time during the period of probation, discharge a direct recruit or revert a promotee probationer from service on account of his or her unsuitably for the service.(2)No disciplinary inquiry shall be necessary for discharge or reversion of a probationer under Sub-rule (1).
