Section 33 in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976
33. compensation.
Confirmation A Probationer shall be confirmed in his appointment at the end of his periodof probation or extended period of probation, as the case may be, if—(a)his work and conduct during the probationary period have been found to be satisfactory;(b)he is considered fit for confirmation, and(c)his integrity is certified.34. Seniority Except as provided in rule 35 seniority in each category of post in theestablishment shall be determined by the date of the order of appointment in a substantivecapacity and where more than one person are appointed together, by the order in which their
