NILESHKUMAR KANTIBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In all these petitions filed under Article 226 of the Constitution of India, the subject matter of challenge is non-selection of the petitioners on them having failed to qualify with regard to the parameters i.e. measurement of chest and height respectively in each of these petitions. The petitioners are aspirants to be selected for the post of Lok Rakshak.

(2.) An advertisement was issued on 15.08.2018 inviting aspirants for being appointed as Lok Rakshaks.

(3.) Amongst other things, an advertisement provided that the candidates, male and/or female should have a specific height and measurement of chest.