As per case facts, Head Constables were temporarily appointed as Sub-Inspectors (OSSI) without proper recruitment rules, predating the appellant's direct recruitment. The Government later retrospectively relaxed rules to regularize these ... promotees' services, affecting the appellant's seniority. The Tribunal limited the seniority benefit, but the High Court allowed retrospective rule relaxation and counting of uninterrupted officiating service for seniority. The question arose whether initially irregular but subsequently regularized temporary appointments, via retrospective rule relaxation, could count for seniority over direct recruits, and if prior notice to affected parties was required. Finally, the Supreme Court dismissed the appeal. It affirmed the State's power for retrospective rule relaxation and held that uninterrupted service from a regularized temporary appointment counts for seniority. The Court also ruled that no prior notice was necessary for such rule relaxation, especially since appointments were within the promotee quota.