Section 6(2) in The U.P. Homoeopathic Medical Colleges (Acquisition and Miscellaneous Provisions) Act, 1981
(2)The transfer or termination of the services of any teacher, or other employee under sub-section (1) shall not entitle him to any compensation under the U. P. Industrial Disputes Act, 1947, or any other law for the time being in force, and no such claim shall be entertained by any court, tribunal or other authority.
