Service Law - Judicial Service - Kera/a Higher Judicial Service - Selection of District & Sessions Judges -- As per notification dated 30-09-2015, the selection was to be conducted c by written examination and viva-voce - It was stipulated that those general and OBC candidates who secured 50 per cent in the written examination without any separate minimum and SC/ST who secured 40 per cent w~re qualified to participate in the viva-voce - However, in terms of the resolution of the Full Court dated 13-12-2012 there  should be no minimum cut-off marks for the interview and merit list of successful candidates to be prepared on the basis of total marks obtained in the written examination and viva-voce - Appointment of candidates as per merit list drawn by Administrative Committee on the basis of minimum marks in viva-voce - Challenge to. on ground that introduction of requirement of the minimum marks for E interview, after the entire selection process (consisting of written examination and interview) was completed, would amount to changing the rules of the game after the game was played which is clearly impermissible - Held: Matter referred to larger bench to be heard along with Tej Prakash case.