28. Exclusion of jurisdiction of courts except the Supreme Court under article 136 of the
Constitution.—On and from the date from which any jurisdiction, powers and authority becomes
exercisable under this Act by a Tribunal in relation to recruitment and matters concerning recruitment to
any Service or post or service matters concerning members of any Service or persons appointed to any
Service or post, 3[no court except—
(a) the Supreme Court; or
(b) any Industrial Tribunal, Labour Court or other authority constituted under the Industrial
Disputes Act, 1947 (14 of 1947) or any other corresponding law for the time being in force,
shall have], or be entitled to exercise any jurisdiction, powers or authority in relation to such recruitment
or matters concerning such recruitment or such service matters.
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