NITIN SADASHIV KHAPNE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. By consent of the parties, Petition is taken up for final hearing at the stage of admission.

(2.) By this Petition, the Petitioner takes exception to the Judgment and order dtd. 19/7/2023 passed by the Central Administrative Tribunal, Mumbai Bench, Camp at Nagpur in O. A. No. 2083/2021 and the termination order dtd. 9/6/2021 issued by the General Manager, Ordinance Factory, Chanda.

(3.) In nutshell, the facts of the present Petition can be stated as under :