Section 4(2) in Andhra Pradesh Private Aided Educational Institutions Employees (Regulation of Pay) Act, 2005
(2)No suit or other proceedings shall be maintained or continued in any court against the Government or any person or an authority whatsoever by any employee of Private Aided Educational Institution claiming for extending the benefit of unaided service rendered in a post for the purposes of fixation of pay in the Aided Post, reckoning for Automatic Advancement Scheme, Career Advancement Scheme or pension,
