ASHOK KUMAR GAUR,J. - (1.) The employer-petitioner in all these writ petitions have challenged the order passed by the Industrial Tribunal-Labour Court, Ajmer, whereby application filed by the respondentemployee under Section 33 C (2) of the Industrial Disputes Act, 1947 has been allowed. The respondent-employees have been held entitled for grant of gratuity, leave encashment, arrears of 5th/6th Pay Commission and in some cases payment of Gazetted Holidays. The Labour Court has also awarded the interest on these amounts @ 9% per annum, if the amount is not paid within the stipulated time.
(2.) This Court had issued notices in Writ Petition Nos. 11934/2014, 15482/2018, 15492/2018, 15631/2018 and 15634/2018.
(3.) S.B. Civil Writ Petition Nos. 7442/2017 and 4760/2018 are fresh matters but the order impugned is the same order passed by the Industrial Tribunal-cum-Labour Court, Ajmer.;