REGENT COMPUTRONICS PVT. LTD.

Chinni Babu Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

NITESH KUMAR PANDEY V. STATE OF MADHYA PRADESH [REFERRED TO]
DR. (MAJOR) MEETA SAHAI V.S UNION OF INDIA [REFERRED TO]
A A CALTON VS. DIRECTOR OF EDUCATION [REFERRED TO]
N T DEVIN KATTI VS. KARNATAKA PUBLIC SERVICE COMMISSION [REFERRED TO]
B L GUPTA VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
K MANJUSREE VS. STATE OF A P [REFERRED TO]
UNION OF INDIA VS. DINESH PRASAD [REFERRED TO]
TEJ PRAKASH PATHAK VS. RAJASTHAN HIGH COURT [REFERRED TO]
HC PRADEEP KUMAR RAI VS. DINESH KUMAR PANDEY [REFERRED TO]
ASHOK KUMAR VS. STATE OF BIHAR [REFERRED TO]
ANUPAL SINGH VS. STATE OF U P [REFERRED TO]
NITESH KUMAR PANDEY VS. STATE OF MADHYA PRADESH [REFERRED TO]
COMMISSIONER OF POLICE VS. RAJ KUMAR [REFERRED TO]

JUDGEMENT

(1.) 'Rules of the game cannot be changed once the game has begun'.

(2.) Petitioners cling to the ratio in the judgments of the Hon'ble Apex Court in the matter of K.Manjusree etc. v. State of Andhra Pradesh and another - AIR 2008 SC 1470 and in the matter of N.T.Bevin Katti, etc. v. Karnataka Public Service Commission and others - AIR 1990 Supreme Court 1233 to justify their stand.

(3.) Changes in the selection criteria are notified and you have consciously participated in the selection process without any demur or protest. You took a chance, waited for the result, and now cannot turn around to say that a change in criteria midway through the selection process is impermissible, is the response of the University of Agricultural Sciences, Raichur/appointing authority (for short' University').

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CHINNI BABU Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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