Section 7 in The Gujarat Higher Secondary Schools Services Tribunal Act, 1983
7. Jurisdiction of Tribunal.
(1)The Tribunal shall have jurisdiction to entertain and decide disputes referred to in section 8, all suits and proceedings referred to in subsection (2) of section 13 and appeals made under sub-section (6) of section 14.(2)Where any order of dismissal, removal or reduction in rank or otherwise termination of service, of an employee is decided by the Tribunal to be wrong, unlawful or otherwise unjustified, the Tribunal may pass an order directing that the employee shall be reinstated in service or, as the case may be, restored to the rank, which he held immediately before his dismissal, removal, reduction in rank or otherwise termination of service, by the manager of the higher secondary school and the manager of the higher secondary school shall forthwith comply with such direction.(3)Notwithstanding anything contained in any other law for the time being in force, where the Tribunal has jurisdiction to entertain and decide a dispute as aforesaid, no other person, officer or authority shall have jurisdiction to entertain and decide such dispute and any such dispute pending before any person, officer or authority on the appointed day shall, as soon as may be, transferred to the Tribunal for its decision.
