(1.) BY consent, the main writ petitions themselves are taken up for final hearing.
(2.) AS the issues involved in all the writ petitions are one and the same, they have been taken up together and disposed of by way of a common order.
(3.) THE learned counsel appearing for the petitioner submitted that a perusal of the awards would show that no reasons have been assigned. Even assuming that the petitioner was absent, a duty is imposed upon the Labour Court to consider the materials available on record. As the petitioner has challenged the awards passed as well as the rejection of the applications seeking condonation of delay, the writ petitions filed will have to be allowed and liberty may be given to put forth their case. There is no contra material to disallow the petitions seeking condonation of delay.