MAHIPAL SINGH Vs. NATIONAL SEEDS CORPORATION

JUDGEMENT

(1.) The question that arises for determination in this writ petition is whether on the facts and circumstances, the termination of the services of the petitioner is retrenchment in terms of Section 2(oo) of the Industrial Disputes Act, 1947(hereinafter referred to as ID Act). Further question that arises for consideration in this connection is whether Section 2(oo)(bb) of the ID Act has any application in the case?

(2.) The factual matrix of the case relevant for considering the questions raised may be stated thus:-

(3.) Petitioner filed his statement of claim and prayed for reinstatement with all service benefits such as regular pay scale, seniority back wages with interest etc. from initial date of appointment.