Section 69B(1) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(1)Notwithstanding anything contained in any law or contract for time being in force, any employee (whether a teacher or other employee), in any university, affiliated college or recognized institution who is dismissed or removed or whose services are otherwise terminated or who is reduced in rank by the University or the management and who is aggrieved, shall have a right of filing an appeal against any such order to the concerned Tribunal:Provided that, no such appeal shall lie to the Tribunal in any case where the matter has already been decided by a court or Tribunal of competent jurisdiction or is pending before such court or Tribunal on the date of coming into force of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Act, 2003, or where the order of dismissal, removal or termination of service in other manner or reduction in rank was passed by the management at any time before the date of coming into force of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Act, 2003, and in which case the period for filing of an appeal has already expired.
