(1.) The petitioner herein, by way of this petition has prayed for a writ of mandamus to declare the communications dated 24- 25.2.2020 and 14.3.2020 as bad, illegal, unwarranted and against the principles of natural justice.
(2.) The facts in brief are as under:
(3.) Mr. Dhaval Dave, learned Senior Counsel appearing with Mr. Nisarg Vyas learned advocate for the petitioner would submit as under: