T.S. Thakur, J. - (1.) Leave granted.
(2.) Two questions fall for our determination in this appeal by special leave, which arises out of a judgment and order dated 2nd April, 2008, passed by a Division Bench of the High Court of Orissa whereby Writ Appeal No. 11 of 2003 filed by Respondent No. 1 has been allowed, order dated 26th September, 2003, passed by a Single Judge of the High Court in O.J.C. No.2225 of 2001 set aside and order of termination of the services of Respondent No.1. quashed.
(3.) The questions are: 1. What was the true nature of the appointment of the Respondent In particular, was the appointment regular or simply contractual in nature and 2. If the appointment was contractual, was the termination thereof vitiated by any legal infirmity to call for interference under Article 226 of the Constitution ;