JUDGEMENT
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(1.) Leave granted
" .the rules of the game . the criteria for selection cannot be altered by the authorities concerned in the middle or after the process of selection has commenced", Maharashtra State Road Transport Corporation and Others v. Rajendra Bhimrao Mandve and Others, 2001 10 SCC 51, Para 5
" changing the rules of the game after the game was played is clearly impermissible", K. Manjusree v. State of Andhra Pradesh and Another, 2008 3 SCC 512, Para 27
(2.) The above, and statements to the similar effect have petrified into a rule of law in the context of employment under the State or its instrumentalities. Whether such principle of law is immutable, what are those 'rules of the game' which cannot be changed after the game is either commenced or played, in our opinion requires an authoritative pronouncement by a larger Bench of this Court.
(3.) Such a question arises in the case in hand in the background of the following facts:-;
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