Vivek Kumar Birla, J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the respondents.
(2.) Pleadings have been exchanged between the parties and with the consent of learned counsel for the parties present petition is being decided at this stage itself.
(3.) Present petition has been filed for quashing of the order dated 22.2.2013, whereby the order of punishment has been passed against the petitioner. Further prayer is that the respondents be directed to provide all consequential benefits.;