Sudhir Agarwal, J. - (1.) Heard Sri Praveen Kumar, Advocate, for petitioner and Sri Asit Kumar Chaturvedi, learned Senior Advocate, assisted by Sri Pankaj Srivastava, Advocate, for respondents.
(2.) This Writ Petition under Article 226 of Constitution has come up against judgment and order dated 19.05.2015 passed by Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as "Tribunal") in Original Application (hereinafter referred to as 'O.A.') No. 117 of 2012 dismissing O.A. filed by Applicant-employee.
(3.) Brief facts giving rise to this writ petition are as under.;