NIVEDITA Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) BSNL was to conduct a Limited Internal Competitive Examination for promotion to the post of Assistant from amongst Upper Division Clerks who had rendered 5 years service in the grade.

(2.) AS per Office Memorandum dated August 18, 2005, while notifying the scheme for the written test it was indicated to the candidates that their knowledge would be tested with reference to two papers. With respect to the two papers titled as Paper-I and Paper-II it was indicated as under:-

(3.) AND we highlight that the applicability of the Fundamental Rules and Service Rules i.e. FR&SR was limited to FR-22, FR-24, FR-26 and FR- 27. We further highlight that the syllabus otherwise encompass the BSNL Service Rules.