SITA RAM Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) VIDE endorsement No. 10 SAGH/151-A-88/ 591158-62 dated September 3, 1989, the Labour Commissioner, Punjab, Chandigarh referred the following dispute for adjudication to the Labour Court under Section 10 (1) of the Industrial Disputes Act, 1947 (for short the 'act' ).

(2.) WHILE deciding Issue No. 2, the Labour Court held that as the workman had absented from duty w. e. f. January 28, 1988, the management was justified in terminating his services on March 25, 1988 vide letter Ex. M. 7. The Labour Court concluded that the case of the workman was abandonment of service and not of retrenchment.

(3.) 'retrenchment' has been defined in Section 2 (oo) of the Act to mean :