KULDEEP CHAND Vs. DISTRICT AND SESSIONS JUDGE

JUDGEMENT

(1.) Challenge in the present appeal is to an order passed by the learned Single Judge of this Court on 27.2.2012, whereby the writ petition filed by the appellant challenging the action of respondent declining promotion remained unsuccessful. It is argued that the Chandigarh Administration has not framed separate rules for appointment or promotion, therefore, the Rules of Punjab are applicable for the purpose of promotion of employees in Chandigarh Administration. It has been found by the learned Single Bench that the appellant cannot be said to have knowledge of Punjabi, as he cannot write Punjabi. In terms of the Rules applicable for the purpose of promotion, the knowledge of Punjabi is a necessary condition. Therefore, the person who cannot write Punjabi cannot be deemed to be having knowledge of Punjabi.