Sudhir Agarwal, J. - (1.) Heard Sri Abdul Moin, Advocate, for petitioner and Sri Asit Kumar Chaturvedi, learned Senior Advocate, assisted by Sri Pratul Kumar Srivastava, Advocate, for respondents.
(2.) This Writ Petition under Article 226 of Constitution has come up against judgment and order dated 11.05.2015 passed by Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as "Tribunal") in Original Application (hereinafter referred to as ''O.A.') No. 478 of 2011 whereby Tribunal has dismissed O.A. filed by Applicant-employee.
(3.) Brief facts giving rise to this writ petition are as under.;