SARAL SRIVASTAVA,J. - (1.) Heard Sri A.K. Gaur, learned counsel for the petitioner and Sri Amardeo Singh, learned counsel for the respondent no.1.
(2.) The petitioner Union of India has preferred the present writ petition challenging the order dated 22.05.2015 passed by the Central Administrative Tribunal, Allahabad, whereby the Tribunal has set-aside the order of removal of the husband of the respondent no. 1 Smt. Bitola Devi, and order dated 20/29.05.1997 dismissing appeal against removal order, and had granted terminal benefits and family pension to the respondent no. 1.
(3.) The brief facts of the case are that one Jagdish Prasad (husband of the respondent no. 1 Smt. Bitola Devi), while posted on the post of Fire man -II at Varanasi, was issued a charge sheet dated 06.04.1993 for unauthorized absence from duty from 19.02.1992 to 24.02.1993.;