Vivek Kumar Birla, J. - (1.) Heard Sri Syed Wajid Ali, learned counsel for the petitioner as well as Ms. Shivi Mishra, 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 impugned order dated 6.5.2013 passed by the respondent no. 3. A further prayer in the nature of mandamus is made to direct the respondents to give benefits of the order dated 22.2.2013 and 8.4.2013.;