K.S. BATTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment of the learned Single Judge dismissing the writ petition filed by the petitioner for quashing the promotion of respondent as Accounts Officer.

(2.) Vide notification dated December 23, 1966 the Governor of Punjab promulgated the Punjab State Accounts Service (State Service, Class-II) Rules, 1966 (hereinafter referred to as 'the Rules') for regulating recruitment on the post of Accounts Officer. Rule 7 of the Rules, as it stood prior to the amendment made vide notification September 30, 1976 and as it stands after the issuance of the notification as well as Rule 17 on which reliance has been placed by respondent No. 2 and the learned Single Judge, read as under :-

(3.) After hearing the parties, the learned Single Judge dismissed the writ petition and upheld the plea set up by the respondent No. 1 that the government could exercise the power of relaxing the Rules.