Section 2 in The Administrative Tribunals Act, 1985
2. Act not to apply to certain persons. - The provisions of this Act shall not apply to-
(a)any member of the naval, military or air forces or of any other armed forces of the Union;[* * *](c)any officer or servant of the Supreme Court or of any High Court [or Courts subordinate thereto] [Inserted by Act 51 of 1987, Section 2 (w.e.f. 22.12.1987)];(d)any person appointed to the secretarial staff of either House of Parliament or to the secretarial staff of any State Legislature or a House thereof or, in the case of a Union Territory having a Legislature, of that Legislature.
