(1) Subject to the other provisions of this Act, a person aggrieved by any order pertaining to any matter within the jurisdiction of a Tribunal may make an application to the Tribunal for the redressal of his grievance. Explanation.—For the purposes of this sub-section, “order” means an order made—

(2) Every application under sub-section

(1) shall be in such form and be accompanied by such documents or other evidence and by such fee (if any, not exceeding one hundred rupees) 4[in respect of the filing of such application and by such other fees for the service or execution of processes, as may be prescribed by the Central Government]. 5 [

(3) On receipt of an application under sub-section

(1), the Tribunal shall, if satisfied after such inquiry as it may deem necessary, that the application is a fit case for adjudication or trial by it, admit 1. Subs. by Act 19 of 1986, s. 13, for “any additional Bench or Benches of a Tribunal is or are constituted” (w.e.f. 22-1-1986). 2. The words “principal Bench and the additional Bench or additional” omitted by s. 13, ibid. (w.e.f. 22-1-1986). 3. Ins. by s. 14, ibid. (w.e.f. 22-1-1986). 4. Subs. by s. 14, ibid., for “as may be prescribed by the Central Government” (w.e.f. 22-1-1986). 5. Subs. by s. 14, ibid., for sub-section

(3) (w.e.f. 22-1-1986). 12 such application; but where the Tribunal is not so satisfied, it may summarily reject the application after recording its reasons.]

(4) Where an application has been admitted by a Tribunal under sub-section

(3), every proceeding under the relevant service rules as to redressal of grievances in relation to the subject-matter of such application pending immediately before such admission shall abate and save as otherwise directed by the Tribunal, no appeal or representation in relation to such matter shall thereafter be entertained under such rules.