Sudhir Agarwal, J. - (1.) Heard Sri Praveen Kumar, Advocate, for petitioner and Sri Asit Kumar Chaturvedi, learned Senior Advocate, assisted by Sri Pankaj Srivastava, Advocate, for respondents.
(2.) This Writ Petition under Article 226 of Constitution has come up against judgment and order dated 15.04.2014 passed by Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as "Tribunal") in Original Application (hereinafter referred to as ''O.A.') No. 2 of 2008 whereby Tribunal has allowed O.A. and set aside punishment order dated 22.03.2007, appellate order dated 07.09.2007 and show cause notice dated 14.02.2203. It has also held Applicant-employee entitled for all consequential benefits. However, Tribunal has also set the respondents at liberty to proceed from the stage of charge sheet after appointing another Inquiry Officer and conduct inquiry.
(3.) Brief facts giving rise to this writ petition are as under.;