Section 147(14) in Tamil Nadu Educational Inspection Code
(14)When the petition is a representation by a Government servant against an order -(a)from which he has exercised, or Possesses a right of appeal under -(i)rules or orders regulating his conditions of service; or(ii)the terms of his contract of service;(b)passed by any authority in the exercise of appellate or revisional powers conferred by any rule, order or contract such as is referred to in sub-clause (a); or(c)from which, not being an order of punishment, passed by the Government an appeal is expressly barred by a rule or order or contract such as is referred to in sub-clause (a).
