RONGON MUKHOPADHYAY,J. - (1.) C.A.V. on 05/03/2019 Pronounced on 18/05/2019 Heard Mr. R.S. Mazumdar, learned senior counsel for the petitioners in all the cases, Mr. Mahesh Tewari, learned counsel for the respondent nos. 3 and 4 and Mr. Basav Chatterjee, learned counsel for the respondent no. 2-NTPC.
(2.) Since common questions of law and fact are involved in all these writ applications the same are being disposed of by this common order.
(3.) In W.P.(L) No. 5039 of 2010 the petitioner is aggrieved by the order dated 16/17.08.2010 passed by the Regional Labour Commissioner, Patna in Case No. MW Claim 47/10, by which the application preferred on behalf of the workmen under Section 20(3) of the Minimum Wages Act has been allowed exparte and the petitioner has been directed to deposit the claimed amount of Rs. 1,40,505.66 and an equivalent amount as one time compensation totaling an amount of Rs. 2,81,011.32.;