- (1.) HEARD the parties.
(2.) PETITIONER prays for a declaration that certain questions of Law, Part I and Part II are out of syllabus of J.P.S.C. 1st Combined Civil Services Mains Examination, 2003 held on 25.6.2005 and, therefore, the respondents be directed to hold re -examination in respect of the said optional papers of Law (Papers I and II). In my opinion, the syllabus is a broad outline; a brief indication; an abstract; of the subjects. Moreover, the petitioner/examinee had option/choice to select the questions for answers.
(3.) FURTHER , Mr. Mehta, learned counsel for the petitioner could not satisfy this Court that the questions were out of syllabus.;