FLEXTRONICS POWER INDIA PVT. LTD, Vs. L.RAJI,

JUDGEMENT

(1.) Heard.

(2.) All five writ petitions have been filed by the Management challenging a common award passed by the Labour Court, Kanchipuram, in I.D. Nos. 261 to 265 of 2018 dtd. 31/12/2019. By the said award, the Labour Court held that the dismissal orders passed against the five respondent workmen were unjustified and, consequently, they are eligible to be reinstated with continuity of service and full back wages. The first two writ petitions, namely W.P. Nos. 5729 and 5731 of 2020, were admitted on 9/3/2020, and interim stay orders were granted in W.M.P. Nos. 6691 and 6693 of 2020. Subsequently, W.P. Nos. 6173, 6175, and 6177 of 2020 were admitted on 10/3/2020, and interim stay orders were granted in W.M.P. Nos. 7249, 7251, and 7253 of 2020 for a period of four weeks.

(3.) Upon receipt of notice from this Court, each of the respondents in the respective writ petitions entered appearance and filed applications under Sec. 17B of the Industrial Disputes Act, seeking payment of last drawn wages. The applications were filed as follows: W.M.P. No. 12836 of 2020 in W.P. No. 5729 of 2020, W.M.P. No. 12837 of 2020 in W.P. No. 5731 of 2020, W.M.P. No. 12838 of 2020 in W.P. No. 6173 of 2020, W.M.P. No. 12841 of 2020 in W.P. No. 6175 of 2020, and W.M.P. No. 12844 of 2020 in W.P. No. 6177 of 2020.