S.S.SUDHALKAR, J. - (1.) This writ petition is filed by the employer challenging the award of the Labour Court dated December 5,2000 (copy Annexure P -12) vide which respondent No. 2 was ordered to be reinstated in service with continuity of service, however, without back wages.
(2.) Respondent No. 2 had contended that he was appointed by the petitioner as Beldar on July 9,1992 oh the pay of Rs. 1600/ - per month and that his service was terminated on April 3,1993 against the provisions of the Industrial Disputes Act (hereinafter referred to as "the Act"),
(3.) The case of the petitioner is that the service of respondent No. 2 was for a specific period and because of non -renewal of the same, he can not claim that he was retrenched and seek remedy under the Act.;