GURU NANAK DEV UNIVERSITY Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Civil Misc. No.17993 of 2013 With the consent of the counsel for the parties, the main case is taken up for hearing. Therefore, no separate order is required to be passed on the application under Section 17-B. Civil Writ Petition No.6385 of 1999

(2.) Counsel for the petitioner has vehemently submitted that case is covered under the provisions of Section 2(oo) (bb) of the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act") and retrenchment would not include termination of the services of the workman where it is result of non renewal of the employment. Accordingly, he placed reliance upon the judgment of this Court in Kuldip Singh Mazdoor Sangh Vs. Presiding Officer, Labour Court, Gurdaspur and others,2009 3 RSJ 1 and a Division Bench judgment of this Court in Director, Central Sheep Breeding Farm, Hisar Vs. President, District Agriculture Workers Union, Hisar and another, 2008 3 RSJ 552.

(3.) On the contrary counsel appearing on behalf of the workman has relied upon the judgment of Hon'ble Apex Court in Devinder Singh Vs. Municipal Council, Sanaur, 2011 6 SCC 584and Anoop Sharma Vs. Executive Engineer Public Health Division No.1, Panipat (Haryana), 2010 5 SCC 497 to contend that the Labour Court has not to see the source of employment and method of recruitment is not to be taken into account.