YOGESH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) Counsel for the parties were heard at length on the issue involved in these cases. We now proceed to decide the same by this order.

(3.) Matter pertains to appointment to the post of Deputy Director (Law) in the Other Backward Class (OBC Category). Appointments to the vacancies in the aforesaid post were to be made in the office of Competition Commission of India (CCI). The three appellants in these three appeals were also the candidates who appeared in the written test. After qualifying the written test, they also faced the interview. However, their names did not appear in the list of candidates finally selected. According to the appellants, their non- selection was the result of altering the prescribed mode of selection -mid-way i.e. after the initiation of recruitment process which was impermissible. This contention has not found favour with either the learned Single Judge in the Writ Petitions filed by them or the Division Bench of the High Court in the appeals filed by them challenging the order of the learned Single Judge. Bone of contention, before us also, remains the same. Therefore, the issue which needs to be decided is as to whether there was any change in the mode of selection after the process of selection had started.