P. THANGARAJ Vs. R. RANGABHASYAM AND ORS.

JUDGEMENT

(1.) (through video conference) Heard Mr. D.Thirumoorthy, Learned Counsel for the Petitioner and Mr. G.Veerapathiran, Learned Counsel for the Respondents and perused the materials placed on record, apart from the pleadings of the parties.

(2.) Since these four Writ Petitions arise out of the orders dated 07.08.2019 in I.A. Nos. 3 to 6 of 2019 in C.P. No. 89 of 2016 passed by the Additional Labour Court, Coimbatore (hereinafter referred to as the 'Labour Court' for short), they are taken up together and disposed by this Common Order.

(3.) The Petitioner, who claims to have been in the employment of the Respondents during the period from 09.07.2011 to 09.02.2016, has filed the application in C.P. No. 89 of 2016 under Section 33-C(2) of the Industrial Disputes Act, 1947 (hereinafter referred to as the 'Act' for short), before the Labour Court, claiming arrears of salary at the rate of Rs. 15,000/- per month for that period. After two witnesses were examined by the Petitioner and another two witnesses were examined by the Respondents, the matter had been posted for argument before the Labour Court. At that stage, the Petitioner had filed the following applications:-