AIR 2002 SUPREME COURT 2495 ::2002 AIR SCW 2804 ::2002 LAB. I. C. 2624 ::2002 Lab LR 865 ::2002 (2) UJ (SC) 1144 ::2002 (2) CurLR 1009 ::(2002) 94 FacLR 618 ::2002 SCC (L&S) 801 ::2002 (5) SCC 654 ::(2002) 2 LabLJ 1153 ::(2002) 5 Scale 16 ::2002 (3) ESC 80 ::2002 (3) LabLN 746 ::(2002) 3 JLJR 73 ::2002 (3) PatLJR 253 ::2002 (4) RajLW 511 ::2002 (3) SCT 789 ::2002 (5) ServLR 277 ::2002 (3) LRI 268 ::2002 (4) SLT 227 ::2002 (4) Supreme 485 ::2002 (101) FJR 197 ::2002 (7) SRJ 381 ::(2002) 5 JT 106 (SC) ::2002 (5) JT 106

Supreme Court Of India

(From : (2001) 2 DMC 1169 (Punj and Har))

Hon'ble Judge(s): D. P. Mohapatra, K. G. Balakrishnan , JJ

Industrial Disputes Act (14 of 1947) , S.2(oo), S.2(bb), S.25F— Retrenchment - Watchman appointed to guard stock of grain stored in open area of Mandi - Employer order sanctioning his engagement stating that engagement was for specific purpose and for particular period - Disengagement/termination of service of watchman after purpose and period of engagement was over - Does not amount to retrenchment - Question of complying with S. 25F does not arise. (2001) 2 DMC 1169 (Punj and Har), Reversed.Uptron India Ltd. v. Shammi Bhan, 1998 AIR SCW 1447 : AIR 1998 SC 1681 : 1998 Lab IC 1545 : 1998 All LJ 1099 and Harmohinder Singh v. Kharga Canteen, Ambala Cantt., 2001 AIR SCW 2520 : AIR 2001 SC 2681 : 2001 Lab IC 2391, Rel. on. (Para 15) .....