Muttaci Jeyapaul, J. - (1.) Heard the submissions made by learned senior counsel appearing for the writ petitioner.
(2.) For the reasons set out in the application, the application is allowed permitting the writ petitioner to place on record the additional documents Annexures P -1, P -3 to P -6 and P -10.
(3.) Aggrieved by the termination of service during the period of probation passed by the official respondents under Annexure P -7 in terms of Clause 5 of the offer of appointment, the writ petitioner preferred Original Application before the Central Administrative Tribunal, Chandigarh Bench (for short 'Tribunal'). But having found that the order of termination passed by the official respondents without attributing any stigma during the period of probation was in order, the Tribunal dismissed the Original Application.;