Introduction Section 2(oo), deals with the definition of the term retrenchment. Retrenchment means the termination by the employer of the service of the workman, for any reason whatsoever, otherwise than as a punishment inflicted by way of disciplinary action, but does not include: Termination by the way of punishment inflicted pursuant to disciplinary action. Voluntary Retirement of the workman. (bb). Termination of the service of the workman as a result of the non-removal of the contract of employment between the employer and the workman concerned on its expiry or of such contract being terminated under a stipulation in that behalf contained therein; Retrenchment of the workman by reaching the age of superannuation if the contract of employment between the employer and the workman contains stipulation in that ....