As per case facts, an initial notification for Auxiliary Nurse Midwife / Village Health Nurse posts gave weightage to Diploma, HSC, and SSLC marks (50 is to 30 is to ... 20 ratio). A later corrigendum removed HSC weightage, fixing Diploma and SSLC at 60 is to 40. Petitioners, having completed HSC, challenged this modification as arbitrary and inequitable, arguing it negated higher qualification benefits. The question arose whether the Corrigendum-2, by removing HSC mark weightage, breeds inequality and prejudices petitioners. Finally, the High Court dismissed the petition, finding the corrigendum neither perverse nor arbitrary. It reasoned that the rule-making authority can set selection criteria, and removing HSC weightage creates a level playing field since SSLC is the base, and HSC marks from different streams are difficult to standardize, thus promoting equality.