- (1.) We have heard Sri A.K. Gaur for the petitioners and Sri Pradeep Kumar Mishra for the first respondent.
(2.) The petitioners have challenged the order dated 19th May, 2011, passed by Central Administrative Tribunal, Allahabad in Original Application No.97 of 2005, by which the Tribunal has allowed the Original Application of the first respondent and has set aside the penalty order passed by the disciplinary authority and affirmed by the appellate authority, with direction to pass suitable orders in respect of arrears of pay, allowances, etc.
(3.) The order of the Tribunal has been challenged by the petitioners on the short ground that the Tribunal has wrongly held that the punishment awarded to the first respondent was a major penalty and therefore the major penalty procedure was required to be followed and, in absence thereof, the order imposing punishment was void.;