Sangeeta Chandra - (1.) Heard the learned counsel for the petitioner.
(2.) The petitioner challenges the Award dated 24.8.2006 passed by the opposite party no. 2 in Adjudication Case No. 92 of 2000 arising out of Reference dated 11.9.2000.
(3.) It has been submitted by the learned counsel for the petitioner that the petitioner was initially engaged as a muster roll employee w.e.f. 1.4.1995 and he continued to work continuously with artificial breaks upto 1.12.1997 on which date his services were dispensed with without paying his retrenchment compensation as per Section 6(N) of the U.P. Industrial Disputes Act.;