Section 21 in The Gujarat Civil Services Tribunal Act, 1972
21. Bar of jurisdiction Government and transfer of pending proceedings to Tribunal.
- [(1)] [Section 21 was renumbered as sub-section (1) of that section, by Gujarat 22 of 1980, Section 10.] Notwithstanding anything contained in the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962), or any other law for the time being in force, neither the State Government nor any officer or authority empowered to exercise the powers of the State Government shall, with effect on and from the date on which the Tribunal is constituted under section 3, be competent to entertain or hear appeals or applications against, or to revise, orders or decisions of any officer or authority in relation to specified civil servants with respect to any of the matters specified in the Schedule, in cases where an appeal lies to the Tribunal against such orders or decision under section 11; and all such appeals or applications and other proceedings in such cases pending on the said date before the State Government or any Officer or authority as aforesaid shall stand transferred to the Tribunal for disposal in accordance with the provisions of this Act.(2)[ All such appeals, applications or other proceedings in such cases filed by or relating to specified Civil servants to whom right to appeal under sub-section (1) of Section 11 may have accrued as a result of the amendments made in this Act by the Amending Act, which may be pending on the date of the commencement of the Amending Act before the State Government or any officer authority as aforesaid shall stand transferred to the Tribunal for disposal in accordance with the provisions of this Act.] [Sub-section (2) was inserted, by Gujarat 22 of 1980, Section 10.]The Schedule(See Sections 11, 12, 19 and 21)(1)Dismissal or removal from service or reduction in rank.(2)Reduction of pay or to a lower time-scale of pay.(3)Non-confirmation in service.(4)Non-promotion to a higher post.(5)Reversion to a lower post.(6)Discharge from Service.(7)[ Compulsory retirement.] [Entry (7) was added vide G.N., G.A.D. No. GS/77/60/CST-1177-II-G, dated the 22nd April, 1977.](8)[ Reduction to a lower stage in the time scale of pay for a specified period. [Entries (8) to (13) were added vide G.N., G.A.D. No. GS/78/2/CST-1177-II-G, dated the 3rd January, 1978.](9)Censure.(10)Reduction in or withholding the pension or denial of the maximum pension admissible under the rules.(11)Withholding of increments.(12)Stoppage at Efficiency Bar in time-scale of pay.(13)Recovery from pay of the whole or part of any pecuniary Government by negligence or breach of orders.]
