- (1.) Heard Sri Kaushlesh Pratap Singh, learned counsel for the petitioners and Sri Vinod Kumar, learned counsel representing respondent no.1.
(2.) Pleadings have been exchanged and we have perused the same.
(3.) Union of India and the Officers of the North Eastern Railway have filed this petition under Article 226 of the Constitution of India, praying for quashing of judgment and orders of the Central Administrative Tribunal, Allahabad Bench, Allahabad dated 09.11.2012 and 22.02.2011 passed in Original Application No.129 of 2007 and 148 of 2011 respectively, titled as Chandra Bhushan Prasad Srivastava Vs. Union of India and others. The respondent Chandra Bhushan Prasad Srivastava working as Jr. Engineer-1 (Electrical) at Headquarter, North Eastern Railway, Varanasi was awarded a major penalty by order dated 28.03.2006 of the Disciplinary Authority whereby he was reverted to a lower rank permanently. The appeal filed by the petitioner before the Appellate Authority was partly allowed and punishment was converted from permanent reversion into a temporary reversion for three years with non-cumulative effect.;