As per case facts, the Petitioner applied for Haryana Superior Judicial Services based on an advertisement. Clause 15 of the advertisement required 50% aggregate marks in the written and viva ... voce for general category candidates. The Petitioner scored 467/1000, falling short of the 500-mark threshold, while Respondents 5 and 6 were selected. The Petitioner challenges the selection process and appointment order, arguing that Clause 15 is illegal, contravenes Article 309, and is arbitrary. Alternatively, he seeks grace marks due to a marginal shortfall, asserting that respondents 5 and 6 received undue relaxation. The question arose whether Clause 15, prescribing minimum qualifying marks, is statutorily valid and if the Petitioner, having failed to meet the criteria, has locus standi or can claim grace marks. Finally, the High Court held that Clause 15 is valid as the rules were silent, allowing the High Court to supplement them, and minimum marks ensure high-caliber candidates. The Court also rejected the Petitioner's challenge based on the doctrine of estoppel, as he participated willingly, and denied grace marks, stating that eligibility conditions cannot be diluted or relaxed without statutory sanction.