Section 9(3) in The Assam Administrative and Pension Tribunal Act, 1977
(3)Notwithstanding anything contained in any law, all suits or other proceedings with respect of any matter relating to any condition of service of any civil servant and which are pending before any civil Court or other authority on the date of coming into force of this Act, shall stand transferred to the Tribunal and the civil Court or other authority before whom such a suit or proceeding in pending shall transfer all relevant and connected papers and records to the Tribunal and thereupon the Tribunal shall decide the suit and proceedings in the same manner as if they were appeals referred under the provisions of this Act.
