As per the case facts, the High Court directed the State to consider promotions under rules existing when vacancies arose, not under subsequently amended rules, based on a prior Supreme ... Court decision. The appeals challenged these directions. The question arose whether appointments to public posts that became vacant before an amendment of rules should be governed by the old rules or the new rules, and whether there is a universal rule that vacancies must be filled by the law existing when the vacancy arose. Finally, the Supreme Court clarified that there is no universal rule that vacancies are invariably filled by the law existing when the vacancy arises. The Court stated that a candidate has the right to be considered under the rules in force on the date of consideration, confining the