Section 32(c) in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018
(c)For appointment to any substantive or officiating vacancy in another service for which he/she may be an approved candidate, as the case may be, in the same manner as if he/she had not been absent. He/She shall be entitled to all the privileges in respect of appointment, seniority, probation and confirmation, which he/she would have enjoyed, but for his/her absence, subject to his/her completing satisfactorily the period of probation on his/her return.
