Section 3 in Andhra Pradesh Private Aided Educational Staff (Regulation of Pay) Act, 2000
3. Abatement of Claims.
(1)Notwithstanding anything contained in any rule, order, decree or any judgment of any Court, Tribunal or other authority, no employee of a private Aided Educational institution shall claim to count the service rendered, or as the case may be. the increments drawn in the respective post prior to the date of approval of his appointment in the post duly admitted to the grant-in-aid for the purpose of Automatic Advancement Scheme, career Advancement Scheme and Pension.(2)No suit or any other proceedings shall be maintained or continued in any court against the Government or any person or authority whatsoever for extending the benefit of Automatic Advancement Scheme. Career Advancement Scheme and Pension by reckoning the service rendered by any employee of Private Aided Educational Institutions prior to the date of approval of appointment in a post duly admitted to grant-in-aid.(3)No Court shall enforce any decree or order directing to count the service rendered in any unaided or aided post prior to the date of approval of his appointment in a post duly admitted to grant-in-aid for the purpose of the extending the Automatic Advancement Scheme. Career Advancement Scheme and Pension.
