20. Applications not to be admitted unless other remedies exhausted.—
(1) A Tribunal shall not
ordinarily admit an application unless it is satisfied that the applicant had availed of all the remedies
available to him under the relevant service rules as to redressal of grievances.
(2) For the purposes of sub-section
(1), a person shall be deemed to have availed of all the remedies
available to him under the relevant service rules as to redressal of grievances,—
(a) if a final order has been made by the Government or other authority or officer or other person
competent to pass such order under such rules, rejecting any appeal preferred or representation made
by such person in connection with the grievance; or
(b) where no final order has been made by the Government or other authority or officer or other
person competent to pass such order with regard to the appeal preferred or representation made by
such person, if a period of six months from the date on which such appeal was preferred or
representation was made has expired.
(3) For the purposes of sub-sections
(1) and
(2), any remedy available to an applicant by way of
submission of a memorial to the President or to the Governor of a State or to any other functionary shall
not be deemed to be of one of the remedies which are available unless the applicant had elected to submit
such memorial.
