- (1.) We have heard Shri Shashi Prakash Singh, Additional Solicitor General assisted by Shri Apurva Hajela, learned counsel for petitioners and Shri S. K. Pandey, learned counsel for respondents.
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(3.) This writ petition is directed against judgment and order dated 10.07.2015, passed by Central Administrative Tribunal, Allahabad Bench Allahabad (hereinafter referred to as "Tribunal") in Original Application (hereinafter referred to as "O.A.") No. 456 of 2001. Tribunal has set aside suspension order dated 28.03.2006 and punishment order dated 24.02.2010 and has held that applicant-respondents shall be entitled to all consequential benefits.;