Section 3(d) in Telangana Educational Service Untrained Teachers (Regulation of Services and Fixation of Pay) Act, 1991
(d)no suit or other proceedings shall be maintained or continued in any Court, Tribunal or other authority against the Government or any person or other authority whatsoever for creation of supernumerary posts for the teachers referred to in clause (b) and also such pending proceedings shall abate forthwith; and
