Section 28 in The Administrative Tribunals Act, 1985
28. Exclusion of jurisdiction of Courts except the Supreme Court under article 136 of the Constitution. - On and from the date from which any jurisdiction, powers and authority becomes exercisable under this Act by a Tribunal in relation to recruitment and matters concerning recruitment to any Service or post or service matters concerning members of any Service or persons appointed to any Service or post, [no Court except-
(a)the Supreme Court; or(b)any Industrial Tribunal, Labour Court or other authority constituted under the Industrial Disputes Act, 1947(14 of 1947) or any other corresponding law for the time being in force, shall have], or be entitled to exercise any jurisdiction, powers or authority in relation to such recruitment or matters concerning such recruitment or such service matters.
