(b) the employer in relation to the body corporate, the co- operative society or the undertaking where the workman transferred or re- employed is, by agreement or otherwise, legally liable to pay to the workman, in the event of his retrenchment, compensati n under section 25F, 25FF or 25FFF of the Industrial Disputes Act, 1947 (14 of 1947 ) on the basis that his service has been continuous and has not been interrupted by the transfer or re- employment.