Section 23 in The U.P. Higher Judicial Service Rules, 1975
23. [ Probation. [Rules 23 and 24 substituted by Nod. No. 6214/11-36-77, dated 22-10-1977.]
(1)All persons shall on appointment to the service in substantive vacancies be placed on probation. The period of probation shall, in each case, be two years, provided that the period for which an officer has been continuously officiating immediately prior to his appointment may be taken into account for the purpose of computing the period of probation.(2)(a)The court may, in special cases, extend the period of probation upto a specified date;(b)An order sanctioning such extension of probation shall specify whether or not such extension shall count for increment in the time scale.(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.(4)A person whose services are dispensed with or who is reverted under sub-rule (3) shall not be entitled to any compensation.
