PANCHANATHAN FISHNET Vs. K. RAVI

JUDGEMENT

(1.) Heard.

(2.) The present three writ petitions have been filed by the Petitioner Management challenging three separate awards passed by the First Additional Labour Court, Chennai, in I.D. Nos. 52/2018, 53/2018, and 54/2018, dtd. 9/12/2019. By these awards, the Labour Court directed the Petitioner Management, impleaded as the 2ndrespondent in all the industrial disputes, to pay compensation as follows: Rs.1,20,000.00 to K. Ravi, the 1st respondent in W.P. No. 7945 of 2020; Rs.30,000.00 to G. Murthy, the 1st respondent in W.P. No. 7948 of 2020; and Rs.30,000.00 to D. Ramamoorthy, the 1st respondent in W.P. No. 7949 of 2020. The awards further stipulated that if the compensation amounts were not paid within 30 days, they would carry an interest of 8% per annum.

(3.) All three writ petitions were admitted on 15/6/2020. Pending adjudication, this Court, by orders passed in the respective W.M.Ps., directed the Petitioner Management to deposit the following amounts with the Labour Court to the credit of each industrial dispute: Rs.50,000.00 in I.D. No. 52/2018, Rs.20,000.00 in I.D. No. 53/2018, and Rs.20,000.00 in I.D. No. 54/2018. The Petitioners filed a compliance memo dtd. 11/7/2020, confirming that the specified amounts had been deposited with the Labour Court, enclosing photocopies of the cheques as proof. While all the workmen, upon service of notice, entered an appearance through their respective counsel, the 2nd respondent, despite being duly served, chose not to be represented.