Section 32(4) in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976
(4)If it appears to the appointing authority at any time during or at the end of the period ofprobation or extended period of probation, as the case may be, that a probationer has not madesufficient use of his opportunities or has otherwise failed to give satisfaction, he may be revertedto his substantive post, if any or if he does not hold a lien on any post, his services may bedispensed with.
