Section 16(1) in The Gujarat Civil Services Tribunal Act, 1972
(1)No Civil Court shall have jurisdiction to deal with or decide any question which by or under this Act is required to be or can be dealt with or decided by the Tribunal under the provisions of this Act:Provided that any proceeding in relation to any such question which may be pending in any Civil Court immediately before the date of the commencement of the Amending Act shall be continued in, and disposed off by, such Court as if the said Act had not been passed.
