N LOKANANANDHAM Vs. CHIRMAN TELE COM

JUDGEMENT

(1.) LEAVE granted.

(2.) APPELLANT was at all material times a Junior accounts Officer. He had passed Junior accounts Officer Part-l examination held in 1998. For further promotion, he was required to appear in Junior Accounts Officer Part-ll examination. It was held in December, 2000. The syllabus for the said examination consisted of nine papers. Paper IX thereof was a theory paper with the following syllabus:

(3.) APPELLANT filed an original application before the Central administrative Tribunal questioning the right of the respondents to prescribe questions in paper IX of JAO - Part II examination 2000 out of the syllabus. A direction was sought for against the respondents to award minimum qualifying marks in that paper.