Recruitment notification issued after notification of new rules is governed by amended eligibility criteria, not identified vacancy date.

The Petitioners, candidates on the UPSC "Pratibha Setu" Civil Services Examination (CSE) 2024 disclosure list, challenged the Mera Yuva Bharat Recruitment Rules, 2026 and a recruitment notification dated May 12, 2026.

In 2025, the respondent (MY Bharat) conducted its first recruitment for Assistant Directors using the borrowed recruitment rules of the Nehru Yuva Kendra Sangathan (NYKS), which required a Post-Graduate degree.

The 2025 instructions noted that unfilled vacancies (from a pool of 358) would be filled from subsequent years' Pratibha Setu lists.

On May 6, 2026, the Respondent notified new rules (the 2026 Rules) which lowered the qualification to Graduation and raised the age limit.

The Petitioners contended that since recruitment steps (emails and a webinar) occurred in April 2026, the process had "commenced" before the new rules, and therefore the old Post-Graduate requirement should apply to the remaining 2025 vacancies.

Recruitment commences only when an employer sets the process in motion by inviting applications via a formal notification.

While the "rules of the game" cannot be changed midstream, the rules in force on the date of the recruitment notification govern the process (Tej Prakash Pathak v. Rajasthan High Court).

There is no universal rule requiring vacancies to be filled under the rules existing on the date they arose; rather, the right to be considered arises under the rules in force at the time of actual consideration (State of H.P. v. Raj Kumar).

The Court reasoned that the Pratibha Setu portal is merely a "source pool" and not a recruitment agency; thus, the availability of a list does not trigger a recruitment process.

The Court rejected the Petitioners' claim that recruitment began in April 2026, clarifying that informal emails and webinars were "anticipatory" and lacked the legal finality of a formal notification inviting applications, which only occurred on May 12, 2026.

Regarding the 2025 vacancy pool, the Court held that a statement to use future lists is a "source identification" and does not freeze eligibility criteria or fetter the government's rule-making power.

The Court observed that the 2026 Rules were prospective and actually "liberalized" the criteria (Graduation instead of Post-Graduation), which is a policy decision within the employer's domain.

The Court noted that since the Petitioners applied under the new notification, they could not easily challenge the process after it had significantly progressed.

The Court further held that candidates have no vested right to be governed by old rules for vacancies arising prior to an amendment, especially when the new rules are prospective and non-arbitrary; consequently, the writ petition and the challenge to the 2026 Rules and the May 12 notification were rejected.