The case involves individuals initially appointed on compassionate grounds, but later, their appointments were found to be non-compliant with amended rules in Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996, effective ... from 1.04.1999. The amended rules imposed a one-year time limit for minor dependents to apply for compassionate appointments. Authorities canceled the appointments, leading to appeals. Appellants argue the rules were procedural, not mandatory, and their cases should be considered under the unamended rules. Respondents assert the cancellations were justified under the amended rules. The court affirms the ineligibility under the amended rules, leading to the dismissal of the appeals.