- (1.) Sri Nripendra Mishra, learned counsel for appellants is present. None has appeared for respondents though called in revise. Hence we proceed to decide the matter, after hearing counsel for appellants only.
(2.) This intra-Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as "Rules, 1952") has arisen from judgment and order dated 19.01.2009 passed in writ petition no. 41645 of 2005.
(3.) Facts of present case are that petitioner assailed order of termination dated 13.02.2004 on the ground that though as many as four employees including petitioners were allegedly involved but it is petitioner who has been awarded with maximum punishment whereas other three employees have been awarded lesser punishment.;