Vivek Kumar Birla, J. - (1.) Heard Sri Sadhu Sharan, learned counsel for the petitioner as well as Sri B.K. Singh Raghuvanshi, learned counsel for the 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 26.7.2013 passed by the respondent no. 2, order dated 13.4.2013 passed by the respondent no. 3, order dated 7.12.2011 passed by the respondent no. 4, order dated 6.10.2010 passed by the respondent no. 5 and the order dated 3.7.2010 passed by the respondent no. 2. A further prayer in the nature of mandamus has been made to direct the respondents to restore the petitioner in service with all consequential benefits.;