S.C.Verma, J. - (1.) Assailing the award of the Labour Court dated August 28, 1981, the petitioner have alleged that the appointment of the workmen was time bound and after expiry of the tenure of appointment, temporary services automatically came to an end. The respondents workmen cannot claim the benefit of Section 6-N of the U.P. Industrial Disputes Act, the provision of retrenchment as such does not apply in those cases where the appointment itself was time bound. It has also been alleged that during the pendency of the proceedings before the Tribunal, it was not necessary to have taken the approval or sanction of the Labour Court as required under Section 6-N of the U.P. Industrial Disputes Act for termination of the services of respondents workmen.
(2.) Reliance has been placed on the judgment of Punjab Beverages Pvt. Ltd. Chandigarh v. Suresh Chandand Anr., (1978-II-LLJ-1)(SC).
(3.) I have heard learned counsel for the petitioner and the learned Standing Counsel.;