Section 147(6) in Tamil Nadu Educational Inspection Code
(6)When the petition is an appeal from a judicial decision unless such petition -(a)is an appeal from a judicial decision in a case of which the Government have reserved any discretion interference;(b)is an appeal from a judicial decision in a suit to which the Government were a party; or(c)is a prayer for the suspension or remission of a sentence under Chapter XXIX of the Code of Criminal Procedure, 1898 [(Central Act V of 1898)] [Now, Code of Criminal Procedure, 1973 (Central Act 20 of 1974).].
