Vivek Kumar Birla, J. - (1.) Heard learned counsel for the petitioner as well as learned Standing Counsel appearing for the State respondents and perused the record.
(2.) Pleading between the parties have been exchanged and with their consent, the present petition is being decided finally at the admission stage itself.
(3.) Present petition has been filed challenging the order dated 11.12.2013 passed by the respondent no. 4. A further prayer in the nature of mandamus has been made to direct the respondents to make adjustment of the petitioner provisionally.;