Debangsu Basak, J. - (1.) A selection process for the purpose of appointment of Assistant Managers in different streams undertaken by Durgapur Projects Limited is under challenge in the present writ petition.
(2.) Learned Advocate for the petitioner submits that, rules of the selection process were changed after the commencement of the selection process. He submits that, the selection process does not prescribe the requirement of a candidate securing 60% marks at the interview for qualification. The Regulation dated September 26, 2006 governing the selection process is arbitrary, if it is found to be applicable. Such regulation is not attracted in the selection process.
(3.) He relies upon (Ashok Kumar Yadav & Ors. v. State of Haryana & Ors., 1985 4 SCC 417) and submits that, a candidate should not be allowed to be knocked out at the interview stage.;