Section 3 in The Orissa High Court (Conditions of Service of Staff) Rules, 1963
3.
(1)All persons on first appointment to the staff attached to the High Court, other than the members of the Orissa Superior Judicial Service or the Orissa Judicial Service or when they are appointed on contract basis, shall be on probation and the period of probation shall in each case, be two years ; provided that the appointing authority may at his discretion extend the period of probation :Provided further that nothing contained in this sub-rule shall apply to officiating or temporary appointments through service rendered as such may be taken into account in computing the period of probation.(2)If it appears at any time during or at the end of the period of probation that any such person has not made sufficient use of his opportunities, or if he has otherwise failed to give satisfaction, the appointing authority, may without entitling him to any compensation dispense with his services after giving him one month's notice, unless he holds a substantive appointment in which case he may be reverted thereto with one month's notice.
