Section 23(2) in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018
(2)Such a probationer shall, on the completion of the course of study, be entitled to appointment according to the rank and seniority held by him/her in his/her unit in the category before undergoing the said course of study. He/She shall also be entitled to count his/her continuous service immediately before his/her undergoing the said course of study for increments in the time scale of pay applicable to him/her but for his/her absence from the service (whether on leave or otherwise) for undergoing the said course of study, he/she would have continued to be on duty.
