Section 12 in DELHI HIGHER JUDICIAL SERVICE RULES, 1970
12.
(1)Persons appointed to the service at the initial recruitment shall stand confirmed with effect from the date of appointment.(2)All other candidates on appointment to permanent post shall be on probation for a period of two years.]EXPLANATION: - The period during which an officer holds a temporary post will be counted towards probation but he will be confirmed only when a permanent post is available.
