Section 6(3) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(3)All appeals pending before the High court on the date immediately preceding the appointed date arising out of such suits shall continue to be heard and disposed of by that court as heretofore as if this Act had not come into force:Provided that if the High Court considers it necessary to remand or refer back the case under rule 23 or rule 25 of order 41 of the First Schedule to the Code of Civil Procedure, 1908 the order of remand or reference shall be directed [to the Tribunal] [Substituted by section 10 of U.P. Act no 07 of 1992.] instead of to the subordinate court concerned and the Tribunal shall thereupon decide the case or issue, subject to the directions of the High court, in the same manner as if it were a claim referred to it under section 4.
