UNION OF INDIA AND OTHERS Vs. AJAY KUMAR

JUDGEMENT

(1.) Heard Sri Asit Kumar Chaturvedi, learned Senior Advocate, assisted by Sri Pankaj Srivastava, Advocate, for petitioners and Sri Praveen Kumar, Advocate, for respondent.

(2.) This writ petition under Article 226 of Constitution has come up against judgment and order dated 28.08.2014 passed by Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as "Tribunal") in Original Application (hereinafter referred to as ''O.A.') No. 52 of 2010 whereby Tribunal has allowed O.A. and set aside punishment order dated 26.09.2005, appellate order dated 12.01.2006 and revisional order dated 07.12.2006 and has held respondent, Ajay Kumar (hereinafter referred to as "Applicant-employee") entitled for all consequential benefits.

(3.) Brief facts giving rise to this writ petition are as under.