(1.) Heard, learned Senior Advocate Mr. Percy Kavina assisted by learned Advocate Ms. Taruna Makwana for the petitioner.
(2.) This Court (Coram: Mr. Ashutosh J. Shastri, J.) passed following order on 6/7/2021:
(3.) Learned Senior Advocate Mr. Kavina at the outset submitted that the Tribunal has not considered the submissions made on behalf of the petitioner for the applicability of the decision of the Division Bench of this Court in Letters Patent Appeal No. 159 of 2020, while passing the impugned order.