STATE OF BIHAR Vs. NARENDRA DEO

JUDGEMENT

(1.) HEARD the parties. This appeal is directed against the judgment dated 2nd September, 1998, whereby the learned single Judge allowed the writ application filed by the respondents - writ application filed by the respondents - writ petitioners for commanding the respondent - appellant and its officers to consider the cases of the writ petitioners for appointment to the post of Village Level Worker/ Village Extension Worker in accordance with the provisions of Bihar Jan Sewak and Gramin Prasar Karyakarta (Bharti Avam Sewa Sharten) Niyamawali, 1987 (hereinafter referred to as the Rules).

(2.) LEARNED single Judge held that as the process of selection in the case of the writ petitionersrespondents had started according to the Rules prior to the Government decision dated 6.12.1995 providing a different procedure, the same has to be completed in accordance with the Rules. Law is well settled that when the process of selection has started in accordance with the Rules in force, then the selection has to be made on the basis of the said Rules and the amendment in the midst of the selection process will not deprive the candidates of consideration of their cases according to the Rules in force at the relevant time.