PARAMJIT SINGH Vs. LABOUR COURT

JUDGEMENT

(1.) This order will dispose of two writ petitions bearing CWP Nos. 18350 of 2010 and 2524 of 2011, as common questions of law and facts are involved therein.

(2.) The petitioner joined the service as Beldar with the respondent/management on 15.6.2000 on daily wages. He worked continuously upto 25.6.2001. His services were terminated on 26.6.2001.

(3.) The petitioner raised an industrial dispute by issuing demand notice dated 4.9.2001. The matter was referred for adjudication to the Labour Court, Patiala. Vide its award dated 08.01.2009, the Labour Court rejected the plea raised by the management that it was a case of non-renewal of contract and that termination falls within the exception as contained in Section 2 (oo) (bb) of the Industrial Disputes Act, 1947 (for short "the Act"). The learned Labour Court granted the relief of compensation of Rs. 10,000/- in lieu of the reinstatement in service.