P.B.BAJANTHRI J. - (1.) By this common judgment, all the aforementioned writ petitions shall be decided together as controversy is identical in all these cases. For the sake of convenience, the facts are taken from CWP No.20066 of 2015. In the instant writ petition, the petitioner has sought for modification of the award dated 19.8.2014 (Annexure P-4) insofar as granting compensation of Rs.20,000/- per year for each completed year of service. Undisputedly, the petitioner's services were terminated in the year 1988. The petitioner slept over his rights to pursue the matter before the appropriate forum. The petitioner has opened his eyes only as and when in identical matters certain reliefs have been granted to others who were agitating their rights before the Court. Thereafter, the petitioner has approached this Court in the year 2007. There is inordinate delay and laches on the part of the petitioner to seek similar relief to that of others. Therefore, what has been granted by the Industrial Tribunal is suffice having regard to the fact that there is a delay and laches on the part of the petitioner. Therefore, no interference is called for in respect of the award passed by the Industrial Tribunal dated 19.8.2014. The petition is, accordingly, dismissed.;