(1.) Heard Sri T. Ashok Srivastava Reddy, learned counsel, appearing for the Deputy Solicitor General of India for the petitioners and Sri Ravi Kiran, learned counsel for the 2nd respondent.
(2.) The petitioners - Union of India and its Railway Authorities have filed this writ petition under Article 226 of the Constitution of India for the following reliefs:
(3.) By the order impugned dtd. 2/11/2018 in O.A.No.020/00362/2016, (O.A), the Central Administrative Tribunal, Hyderabad Bench (in short "the Tribunal") allowed the original application of the 2nd respondent (applicant in O.A); quashed the departmental proceedings, the other orders impugned in O.A and with further directions to the petitioners (respondents in O.A).