Section 3 in Telangana Educational Service Untrained Teachers (Regulation of Services and Fixation of Pay) Act, 1991
3. Abatement of claims.
- Notwithstanding any Government order, judgement, decree or order of any Court, Tribunal or other authority, the supernumerary posts created in the B.Ed., scale of Rs.130- 250 in accordance with the orders issued by the Government in Memo. No. 1630/H-1/81-3, dated the 12th January, 1982 and also on the 20th February, 1984 in place of the Secondary Grade Posts of teachers in the time scale of Rs.80-150 shall and shall be deemed always to have been Secondary Grade Posts in the time scale of Rs.80-150 with subsequent increases due to revision of pay scales from time to time and accordingly,-(a)the excess amount already sanctioned and paid to the incumbents by creating supernumerary posts as aforesaid shall be recovered in such manner and in such number of instalments as the Director of School Education may, by order, direct;(b)the teachers working in such supernumerary posts shall not be entitled for counting their service in the B.Ed., scale for the automatic advancement scheme formulated in G.O.Ms.No.164, Finance, dated the 1st June, 1982;(c)any benefit given to the teachers referred to in clause (b) in accordance with the said Government Order shall stand cancelled from the date of extending such benefit and any amount drawn in pursuance of such benefit shall be recoverable in the manner specified in clause (a);(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(e)no court shall enforce any decree or order directing the pay fixation on par with the posts of teachers created for the subjects of Mathematics and Science in accordance with G.O.Ms.No.257, Education Department, dated the 10th February, 1967.
