Section 3(2) in Andhra Pradesh Private Aided Educational Staff (Regulation of Pay) Act, 2000
(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.
