LOKANANANDHAM Vs. CHAIRMAN TELE COM COMMISSION
LAWS(SC)-2008-4-2
SUPREME COURT OF INDIA
Decided on April 22,2008

N.LOKANANANDHAM Appellant
VERSUS
CHAIRMAN, TELE-COM.COMMISSION Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Appellant was at all material times a Junior Accounts Officer. He had passed Junior Accounts Officer Part-I examination held in 1998. For further promotion, he was required to appear in Junior Accounts Officer Part-II 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: " 1. P. & T FHB Volume I (General Principles and cash) 2. P. & T FHB Volume III (Parts I, II and III) 3. P. & T FHB Volume IV 4. P. & T Manual Vol-X 5. P. & T Manual Vol-XIV 6. Telecom Accounts Manual (Chapters 1 to 7 and 11) 7. Books of Accounts Officer Forms, Vol. I 8. Book of P & T Accounts Forms"
(3.) Allegedly, questions in respect of 65 out of 100 marks were framed out of the prescribed syllabus. It is stated that question No. 1(b), 2(a), 2(b), 3 and 5 of paper IX were covered in F.B.H. Vol-1 under different chapters which were not prescribed in the syllabus. Our attention in this behalf has been drawn to the following chart : JUDGEMENT_1430_KERLTSUPP3_2008_1.html;


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