MUKHTAR AHMAD,JJ. - (1.) Heard Sri Kaushlesh Pratap Singh, Advocate, assisted by Sri Anil Kumar Ray, learned counsel for petitioners and Sri Kamleshwar Singh, learned counsel for the applicant respondent No. 2 and perused the record.
(2.) This writ petition has been filed by Union of India, through General Manager, East Central Railway, Hajipur (Bihar) and three Others authorities, being aggrieved by judgment and order dated 23.08.2007, passed by Central Administrative Tribunal, Allahabad Bench, in Original Application (hereinafter referred to as "OA") No. 1190 of 2005. Tribunal has set-aside punishment order of removal dated 07.03.2005, appellate order dated 28.03.2005 and 23.06.2005, though has permitted petitioners to initiate fresh proceedings in accordance with Rules. With regard to back wages Tribunal has directed petitioners to pass appropriate order in the light of final out come of fresh proceedings.
(3.) Facts in brief giving rise to the present writ petition are as under:-;