As per case facts, petitioners, after marrying permanent residents of Madhya Pradesh and acquiring domicile status, applied for Uchha Madhyamik Shikshak posts under reserved categories, using caste certificates from their ... original states. Their candidatures were cancelled during document verification, as the authorities demanded a caste certificate issued by Madhya Pradesh, leading to the filing of these writ petitions. The question arose whether candidates with domicile in Madhya Pradesh, whose caste is recognized as reserved in both their state of birth and Madhya Pradesh, are eligible for reservation benefits when the recruitment advertisement does not explicitly mandate a caste certificate from Madhya Pradesh. Finally, the High Court held that in the absence of an express condition in the recruitment rules or advertisement requiring a caste certificate only from Madhya Pradesh, and if the caste/community is recognized as reserved in both states, then petitioners cannot be deemed ineligible merely because their caste certificate was issued by another state. The court emphasized that recruitment rules cannot be changed midway through the selection process and that reservation provisions should receive a liberal and purposive interpretation. The respondents were directed to verify the caste recognition in both states and proceed with appointments and all consequential benefits if eligible.