Saurabh Lavania, J. - (1.) This is an appeal under Chapter VIII Rule 5 of the Rules of Court, 1952, against the judgment and order dated 13.12.2013 passed in the Writ Petition No. 4214 (S/S) of 1996 (Ram Prasad Vs. State of U.P. and others).
(2.) By the judgment under appeal dated 13.12.2013 the learned Single Judge dismissed the writ petition filed by the petitioner challenging the order of punishment dated 02.03.1996, whereby following punishment were awarded to the petitioner:-
(3.) The learned Single Judge dismissed the writ petition on the grounds to the effect that (i) the opportunity of hearing was afforded to the petitioner and the same was not availed; and (ii) on query being made by that what prejudice has been caused on account of non-supply of document the counsel for the petitioner failed to reply.;