As per case facts, Petitioners (Post Graduate Teachers and a Teachers' Association from private aided schools) challenged the 2022 amendments to the Tripura Grant-in-Aid (Government Aided Schools) Rules, 2005. They ... contended that new promotion criteria for Assistant Headmasters (requiring a Master's degree with 50% marks and B.Ed) and the introduction of redeployment of PGTs (Rule 13) retroactively changed service conditions, curtailed promotional prospects, and were discriminatory. The question arose whether these amendments and the redeployment provision were valid and constitutional, especially their application to existing employees and the selective implementation of redeployment. Finally, the Court upheld the validity of both amended Rule 5 and Rule 13, affirming the employer's right to change service rules for quality education and staff rationalization. It stated employees have no vested right to unchanging rules. However, the Court quashed a selective stay order on the redeployment of three PGTs, directing their immediate transfer, and upheld an ad-hoc promotion in WP(C) No.503/2025.