SENIOR GENERAL MANAGER, ORDNANCE FACTORY KALPI ROAD Vs. CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD AND ORS.

JUDGEMENT

(1.) This writ petition has been filed by the General Manager, Ordinance Factory, Kanpur against the judgment and order of the Central Administrative Tribunal (herein after referred to as the 'Tribunal') dated 29.05.2015 passed in Original Application No. 1006 of 2011, Amit Verma v. Union of India & Others.

(2.) The Original Application No. 1006 of 2011 was filed by Amit Verma, respondent no. 2 challenging the order dated 25.01.2011 passed by the General Manager, Ordinance Factory, the petitioner before us as well as against the appellate order dated 21.03.2012.

(3.) Under the orders impugned before the Tribunal, the services of Amit Verma, who was offered compassionate appointment, had been put to an end after recording that his work and performance during the period of probation was not satisfactory.