(3)Neither the Supreme Court nor any other court shall have jurisdiction in--(a)any dispute arising out of any provision of, or any endorsement on, any covenant, agreement or other similar instrument which was entered into or executed by any person referred to in clause (1), or arising out of any letter issued to such person, in relation to his appointment to any civil service of the Crown in India or his continuance in service under the Government of the Dominion of India or a Province thereof;(b)any dispute in respect of any right, liability or obligation under article 314 as originally enacted.
