ABHAY KUMAR PATEL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) Assailing the final judgment and order dtd. 5/7/2023 passed in CWJC No. 18302 of 2022 by the High Court of Judicature at Patna (hereinafter referred to as "High Court"), dismissing the writ petition filed by the appellants, the present appeal has been preferred.

(3.) The dispute in the present case is with respect to the retrospective application of an amendment to the Bihar Engineering Services Class - II Recruitment Rules, 2019 (hereinafter referred to as "2019 Rules"), specifically the introduction of Rule 8(5), whereby weightage for prior contractual work experience was introduced after the selection process comprising the written examination had initiated and the provisional merit list had already been published.