Section 23(3) in The U.P. Higher Judicial Service Rules, 1975
(3)If it appears to the court at any time during or at the end of the period of probation, or extended period of probation, as the case may be, that a probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, it may make recommendation to the appointing authority whereupon the appointing authority may revert the probationer to his substantive post, if any> or if he does not hold a lien on any post, his services may be dispensed with.
