VIJAYSINH CHHOTUBHA GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this intra-court appeal under Clause 15 of the Letters Patent Appeal, the appellant - original petitioner has challenged the impugned common judgment and order dtd. 5/4/2022 passed by the learned Single Judge.

(2.) Following facts emerge from the record of the appeal.

(3.) The respondent no.2 - Corporation gave an advertisement for recruitment of the bus conductor and invited online application from 1/11/2019 to 30/11/2019. The appellant applied for the post of bus conductor pursuant to the said advertisement under application no.GSRTC/201920/32/74697. The appellant, thereafter, appeared in the written test and was called for verification of the height as well as documents. Record indicates that as per the prescribed limit, the minimum height of candidate for the said post was 160 cms for male and 152 cms for female. Record further indicates that the height of the appellant was measured twice by scale and it was found that the height of the appellant is lesser than the prescribe limit and, therefore, the appellant was not considered for the post of the recruitment of the bus conductor. The said action came to be challenged by the appellant by way of filing writ petition with the following prayers.