Section 33(3) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(3)At the end of the period of probation or the extended period of probation, the appointing authority shall, in consultation with the High Court, consider the suitability of the person so appointed or promoted to hold the post to which he or she was appointed or promoted, and -(i)if it decides that he or she is suitable to hold the post to which he or she was appointed it shall, as soon as possible, issue an order declaring him or her to have satisfactorily completed the period of probation and such an order shall have effect from the date of expiry of period of probation including the extended period, if any; or(ii)if it considers that the person is not suitable to hold the post to which he or she was appointed or promoted, as the case may be, it shall, by order,-(a)if he or she is a promotee revert him or her to the post which he or she had held prior to his or her promotion; and(b)if he or she is a direct recruit, discharge him or her from service.
