Section 11 in The Orissa High Court (Conditions of Service of Staff) Rules, 1963
11.
(1)Every person on the staff attached to the High Court shall be entitled to appeal to the Chief Justice against any order passed by the Registrar who imposes upon him any of the penalties specified in Rule 8 or interprets these rules to his disadvantage and the orders of the Chief Justice passed in appeal shall be final.(2)Every person on the staff attached to the High Court shall be entitled to present appeal through the Registrar against any order of the Chief Justice in the first instance, imposing of such person any of the penalties specified in Rule 8 or interpreting these rules to the disadvantage of any such person or against an order of the Chief Justice altering these rules to the disadvantage of any such person. Such appeal shall be considered by three Judges consisting of the Chief Justice and two other Judges to be nominated by him and shall be disposed of after consultation with the Public Service Commission in accordance with the views of the bench of the judges as aforesaid or of the majority thereof. The final Order on appeal shall be issued in the name of the Chief Justice.
