Section 17 in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018
17. Discharge of probationers and approved probationers for want of vacancies.
(1)Probationers and approved probationers may be discharged for want of vacancies in the following order:-(i)First, probationers in the order of juniority and(ii)Second, the approved probationers in order of juniority. The order of discharge may be departed from in cases where such order would involve excessive expenditure on travelling allowance or exceptional administrative inconvenience.Explanation. - A member of the service who is transferred at his/her own request from one unit to another shall, for the purpose of this sub rule, be treated as junior to all probationers appointed in the new unit prior to his/her joining that unit, notwithstanding the fact that he/she is already an approved probationer or will complete probation earlier than the other probationers in that unit.(2)Reappointment of probationers and approved probationers: Approved probationers and probationers who have been discharged for want of vacancies shall be reappointed as vacancies arise, in the inverse order laid down in clause (i) or (ii) or sub-rule (1).Provided that the said order may be departed from in cases where such order would involve excessive expenditure on travelling allowance or exceptional administrative inconvenience.
