Kurian Joseph, J. - (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The basis of challenge in both these appeals is an amendment introduced by the State of Madhya Pradesh in M.P. Education Service (School Branch) Recruitment and Promotion Rules, 1982. The validity of the amendment has been upheld by the High Court as per the impugned order(s). During the pendency of these appeals before this Court, it is brought to our notice that the State has introduced two more amendments, one in the year 2016 and the other in the year 2018. We are also informed that the challenge to the 2016 Amendment is pending before the High Court. Therefore, the emerging position is that even if these appeals are allowed, the appellants are not going to get any benefit since the subsequent amendments will still stand in their way. However, the learned counsel submit that they will not be in a position to successfully challenge the amendments, unless the basis of the impugned order(s) is also permitted to be attacked in the new challenge that they propose to make in 2016-2018 Rules.;