(1.) At the request of learned ASG Mr.Saiyed for the petitioner, the matters are taken up for final hearing, to which learned Advocate for the respondent has no objection.
(2.) The present petitions are filed being aggrieved by judgment and order dated 07.02.2011 in Original Applications Nos.456 of 2009 and 19 of 2010, whereby the Hon'ble Tribunal was pleased to pass the following order:-
(3.) Learned ASG for the petitioner invited attention of the Court to para-7 of the judgment of the Hon'ble Tribunal which reads as under:-