- (1.) Heard Sri. K.C. Sinha, Advocate, for petitioners; and Sri. Anil Kumar Srivastava, Advocate, for respondents.
(2.) This writ petition under Article 226 has been filed by Union of India through Secretary, Ministry of Finance and two others being aggrieved by judgment and order dated 15.10.2014 passed by Central Administrative Tribunal, Allahabad Bench, Allahabad (hereinafter referred to as "Tribunal") in Original Application (hereinafter referred to as "OA") No. 330/00257 of 2014 whereby Tribunal has allowed OA filed by applicant-respondent, Devendra Kumar Chaudhary, and set aside order dated 16.07.2010 whereby penalty of 'Removal' was imposed upon applicant-respondent and orders dated 08.01.2013 and 16.12.2013 passed by appellate and revisional authorities rejecting appeal and revision of applicant-respondent.
(3.) Facts in brief, giving rise to present dispute, are as under.;