- (1.) The two orders passed by the Central Administrative Tribunal (in short CAT), Allahabad have been impugned in this petition by the Union of India and its Narcotics Department.
(2.) The first order is the order dated 10.8.2015 by which the original application of respondent no. 2 has been allowed. The second is the order dated 15.10.2015 by which the review application of respondent no. 2 against the first order has been allowed.?
(3.) The tribunal by the aforesaid orders has basically set aside the order of dismissal passed against respondent no. 1 and has directed for his reinstatement subject to fresh enquiry from the stage it stood vitiated.;