Section 17 in Rajasthan High Court Staff Service Rules, 2002
17. Probation.
(1)All persons appointed to the post in the service by direct recruitment against a substantive vacancy shall be placed on probation for a period of two years and those appointed to the post in service by promotion/transfer against the substantive vacancy shall be placed on probation for a period of one year.Provided that-(i)such of them as have, previous to their appointment by promotion/transfer or by direct recruitment against a substantive vacancy, officiated temporarily on the post which is followed by regular selection may be permitted by the Appointing Authority to count such officiating or temporary service towards the period of probation. This shall, however, not amount to involve supersession of any senior person or disturb the order of their preference in respective quota or reservation in recruitment.(ii)Any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.(2)During the period of probation specified in sub-rule (1) each probationer may be required to pass such examination and to undergo such training if any as the Chief Justice from time to time, specify.Explanation - In case of a person who dies or is due to retire on attaining the age of superannuation, the period of probation shall be reduced so as to end one day earlier on the date immediately preceding the date of his death or retirement from Service. The condition of passing the examination in the rule regarding confirmation shall be deemed to have been waived in case of death or retirement.(3)If it appears to the Chief Justice, at any time, during or at the end of the period of probation that a member of the service has not made sufficient use of his opportunities or that he has failed to give satisfaction the Appointing Authority may revert him to the post held substantively by him immediately preceding his appointment, provided he holds a lien thereon or in other cases may discharge or terminate him from Service:Provided that the Appointment Authority may, if it so thinks fit in any case or class of cases extend the period of probation of any member of Service by a specified period not exceeding two years in case of person appointed to a post in the Service by direct recruitment and one year in the case of person appointed by promotion/transfer to such post:Provided further that the Appointment Authority may, if it so thinks fit in the case of persons belonging to the Scheduled Caste or Scheduled Tribes, as the case may be, extend the period of probation by a period not exceeding one year at a time and a total extension not exceeding three years.(4)Notwithstanding anything contained in the sub-rule (3) above during the period of probation, if a probationer is placed under suspension, or disciplinary proceedings are contemplated or started against him, the period of his probation may be extended till such period, the Chief Justice thinks fit in the circumstances.(5)A probationer reverted or discharged from Service during or at the end of the period of probation under sub-rule (2) shall not be entitled to any compensation.(6)Pay during probation. - The initial pay of a person appointed by direct recruitment to a post in the Service shall be the minimum of the Scale of pay the post :Provided that the pay of a person already serving in connection with the affairs of the State, Court or Subordinate Courts shall be fixed in accordance with the provisions of the Rajasthan Service Rules, 1951.(7)Increment during probation. - A probationer shall draw increment, in the scale of pay admissible to him in accordance with the provisions of the Rajasthan Service Rules, 1951.
