D.S.TRIPATHI,J. - (1.) Heard Sri Praveen Kumar, learned counsel for the petitioner and Sri S.B. Pandey, learned Assistant Solicitor General of India.
(2.) By means of this writ petition filed under Article 226 of the Constitution of India, prayer has been made to issue writ in the nature of certiorari quashing the judgment and order dated 17.09.2014 passed by the Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as the ''Tribunal') in Original Application No. 329 of 2008 (Mohammad Naeem Vs. Union of India and others) and for quashing the order dated 17.10.2014 passed by the Tribunal in Review Application No. 332/00050 of 2014.
(3.) Further prayer has been made to issue writ in the nature of certiorari quashing the impugned punishment order dated 23.04.2001, appellate order dated 08.11.2001 and revisional order dated 06.08.2002 and to direct the opposite parties to reinstate the petitioner in service with all consequential benefits.;