Section 23 in Uttaranchal Higher Judicial Service Rules, 2004
23. Probation.
- (i) The candidate shall on appointment be placed on probation for period of two years:Provided that in appropriate cases the Court may extend the period of probation for one more year.(ii)If it appears to the court at any time during or at the end of the period of probation, or at 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 suitable recommendations to the Governor whereupon the Governor 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.(iii)A person whose services are dispensed with or who is reverted under sub-rule (3) shall not be entitled to any compensation.
