SUDHIR AGARWAL,J. - (1.) Heard Sri Asit Kumar Chaturvedi, learned Senior Advocate, assisted Sri Pankaj Srivastava, Advocate, for petitioners and Sri Abdul Moin, Advocate, for respondent.
(2.) This Writ Petition under Article 226 of Constitution has come up against judgment and order dated 04.08.2014 passed by Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as "Tribunal") in Original Application (hereinafter referred to as 'O.A.') No. 19 of 2008 whereby Tribunal has allowed O.A. filed by respondent, Avinash Kumar Shukla (hereinafter referred to as "Applicant-employee") and has set aside the orders impugned therein.
(3.) Brief facts giving rise to this writ petition are as under.;