Vivek Kumar Birla, J. - (1.) Heard Sri Pradeep Kumar, 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 impugned order dated 28.5.2012 passed by the respondent no. 3. A further prayer in the nature of mandamus has been made to direct the respondents to permit the petitioner to work as regular employee as other tube well operators have been regularized.;