Section 4(3) in Andhra Pradesh Private Aided Educational Institutions Employees (Regulation of Pay) Act, 2005
(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.
