STATE OF ODISHA Vs. JITA LUHA

JUDGEMENT

(1.) Leave granted.

(2.) The present batch of appeals is in connection with grant of appointment under the Odisha Civil Services Rehabilitation Assistance Rules prevalent in the state, and against an order dtd. 27/6/2023. The High Court of Orissa, Cuttack by the impugned judgment vide paragraphs 84, 85, 86 and 87 directed as under: -

(3.) In the facts, the short question which falls for our consideration is whether directions issued by the High Court in the order impugned warrants interference in view of the Odisha Civil Services (Rehabilitation Assistance) Rules, 2020?