PRAKASH PADIA,J. - (1.) Heard Sri Rajnish Kumar Rai, learned counsel for the petitioners and Sri Anand Kumar for the respondent.
(2.) The petitioners have preferred this writ petition for quashing of the judgment and order dated 14th August, 2018 of the Central Administrative Tribunal, Allahabad Bench, Bench and the order dated 31.1.2019/7/2/2019 allegedly of the Central Administrative Tribunal, Cuttack Bench, Cuttack rejecting the review thereof.
(3.) The respondent was appointed as a Substitute Bungalow Khalasi in the year 2005. His services were terminated vide order dated 17.4.2017. Therefore, he preferred an Original Application under Section 19 of the Administrative Tribunal Act, 1985 (hereinafter referred to "the Act"). The Allahabad Bench of the Tribunal allowed the aforesaid Original Application vide judgment and order dated 14.8.2018.;