Section 4 in Andhra Pradesh Private Aided Educational Institutions Employees (Regulation of Pay) Act, 2005
4. Abatment of claims.
- Notwithstanding anything contained in any order of the Government or any judgment of any court or Tribunal, the claims of employees of the Private Aided Educational institutions for counting the service rendered, or as the case may be, the increments drawn, in the post prior to the date of approval of their appointment in a post to grant-in-aid, for the purposes of fixation of pay in the Aided Post, reckoning for Automatic Advancement Scheme, Career Advancement Scheme and Pension shall stand extinguished from the date of commencement of this Act and accordingly,-(1)The orders issued by the Government directing to take into account the increments earned by an employee of Private Aided Educational Institution prior to the date of admission of post to grant-in-aid for the purpose of fixation of pay in the aided post shall stand cancelled:Provided that any amount paid as per the orders now cancelled shall not be recovered.(2)No suit or other proceedings shall be maintained or continued in any court against the Government or any person or an authority whatsoever by any employee of Private Aided Educational Institution claiming for extending the benefit of unaided service rendered in a post for the purposes of fixation of pay in the Aided Post, reckoning for Automatic Advancement Scheme, Career Advancement Scheme or pension,(3)No Court shall enforce any decree or order directing to count the service rendered by any employee of Private Aided Educational Institutions in any post prior to the date of admission to grant-in-aid for the purpose of fixation of pay in the aided post, reckoning for Automatic Advancement Scheme, Career Advancement Scheme and Pension.
