Section 15 in The Administrative Tribunals Act, 1985
15. Jurisdiction, powers and authority of State Administrative Tribunals. - (1) Save as otherwise expressly provided in this Act, the Administrative Tribunal for a State shall exercise, on and from the appointed day, all the jurisdiction, powers and authority exercisable immediately before that day by all Courts (except the Supreme Court [* * *] in relation to-
(a)recruitment, and matters concerning recruitment, to any civil service of the State or to any civil post under the State;(b)all service matters concerning a person not being a person referred to in clause (c) of this sub-section or a member, person or civilian referred to in clause (b) of sub-section (1) of section 14 appointed to any civil service of the State or any civil post under the State and pertaining to the service of such person in connection with the affairs of the State or of any local or other authority under the control of the State Government or of any corporation [or society] [Inserted by Act 19 of 1986, Section 12 (w.r.e.f. 22.1.1986).] owned or controlled by the State Government;(c)all service matters pertaining to service in connection with the affairs of the State concerning a person appointed to any service or post referred to in clause (b), being a person whose services have been placed by any such local or other authority or corporation [or society] [Inserted by Act 19 of 1986, Section 12 (w.r.e.f. 22.1.1986).] or other body as is controlled or owned by the State Government, at the disposal of the State Government for such appointment.(2)The State Government may, by notification, apply with effect from such date as may be specified in the notification the provisions of sub-section (3) to local or other authorities and corporations or societies controlled or owned by the State Government:Provided that if the State Government considers it expedient so to do for the purpose of facilitating transition to the scheme as envisaged by this Act, different dates may be so specified under this sub-section in respect of different classes of, or different categories under any class of, local or other authorities or corporations [or societies] [Inserted by Act 19 of 1986, Section 12 (w.r.e.f. 22.1.1986). ].(3)Save as otherwise expressly provided in this Act, the Administrative Tribunal for a State shall also exercise, on and from the date with effect from which the provisions of this sub-section apply to any local or other authority or corporation [or society] [Inserted by Act 19 of 1986, Section 12 (w.r.e.f. 22.1.1986).], all the jurisdiction, powers and authority exercisable immediately before that date by all Courts (except the Supreme Court [* * *] [The words " under article 136 of the Constitution" omitted by Act 19 of 1986, Section 12 (w.r.e.f. 22.1.1986).]) in relation to-(a)recruitment, and matters concerning recruitment, to any service or post in connection with the affairs of such local or other authority or corporation [or society] [Inserted by Act 19 of 1986, Section 12 (w.r.e.f. 22.1.1986). ]; and(b)all service matters concerning a person other than a person referred to in clause (b) of sub-section (1) of this section or a member, person or civilian referred to in clause (b) of sub-section (1) of section 14 appointed to any service or post in connection with the affairs of such local or other authority or corporation [or society] [Inserted by Act 19 of 1986, Section 12 (w.r.e.f. 22.1.1986).] and pertaining to the service of such person in connection with such affairs.(4)For the removal of doubts, it is hereby declared that the jurisdiction, powers and authority of the Administrative Tribunal for a State shall not extend to, or be exercisable in relation to, any matter in relation to which the jurisdiction, powers and authority of the Central Administrative Tribunal extends or is exercisable.
