Section 3 in The U.P. Higher Judicial Service (Abolition of the Cadre of the Civil and Sessions Judges) Rules, 1974
3. Creation of posts and confirmation.
(1)Upon the abolition of the cadre of Civil and Sessions Judges permanent and temporary posts of Additional District and Sessions Judges equal In number of the permanent and temporary posts, respectively, of Civil and Sessions Judges existing immediately before the date of commencement of these rules, shall stand created with effect from the said date, and the officers holding the posts of Civil and Sessions Judges immediately before the said date shall become Additional District and Sessions Judges and the designated accordingly.(2)An officer who is confirmed on the post of Civil and Sessions Judge before the commencement of these rules shall, with effect from the date of such confirmation, be deemed to be confirmed on the post of Additional District and Sessions Judge.
