As per case facts, petitioners, promoted to Leading Fireman, filed a Writ Petition seeking promotion to Sub Fire Officer posts under old rules due to vacancies existing prior to new ... rules. The High Court directed respondents to consider their case. Petitioners were promoted by the Commissioner, Municipal Corporation. Subsequently, respondents issued a show-cause notice, deeming promotions void ab initio citing lack of competent authority and no old-rule vacancies, leading to reversion. The question arose whether these promotions were valid considering the new rules and the Supreme Court's stance overturning the "old vacancy, old rule" principle. Finally, the High Court determined that no old-rule vacancies existed in Gurugram before the new rules. Promotions after the new rules came into force must follow the new rules and be issued by the new competent authority. Therefore, the Commissioner's promotion orders were void ab initio and correctly withdrawn. The petition was dismissed.