STATE OF MADHYA PRADESH Vs. RAMDEEN DHAKAD

JUDGEMENT

(1.) The aforesaid writ appeals being W.A. No.1821/2018, W.A. No.1611/2018 and W.A. No.1818/2018 arise out of common order of the learned Single Judge of Bench at Gwalior dtd. 2/5/2018 passed in W.P. No.8004/2018 (Ramdeen Dhakad and Ors. Vs. The State of M.P. and Ors.), W.P. No.7846/2018 (Raja Ram Singh Raghuvanshi and Ors. Vs The State of M.P. and Ors.) and W.P. No.5203/2018 (Rajkumar Dandotiya and Ors. Vs. The State of M.P. and Ors.) respectively granting relief to petitioners therein in terms of the order dtd. 30/7/2012 passed by the learned Single Judge, Bench at Gwalior in the case of Manmohan Mathur and Others Vs. State of M.P. in W.P. No.1102/2010 which was subsequently affirmed not only by the Division Bench by dismissing W.A. No.185/2013 on 6/5/2013 but also by the Apex Court by dismissing SLP of the State in limine.

(2.) Learned counsel for appellants/State is heard on the question of admission.

(3.) The order of the learned Single Judge impugned herein is passed on the settled principles of service jurisprudence that the rules of the game cannot be changed once the game has begun. It is trite that once the process of recruitment commences by issuance of advertisement, the procedure prescribed for holding the recruitment and the stipulations regarding qualification for selection even if changed would not apply to the ongoing selection. In the case at hand, the selection process commenced in the year 2008 in which the respondents participated.