VIJAYSINH CHHOTUBHA GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties at length. Perused the record.

(2.) The petitioners who aspired for being selected for the post of Bus Conductor under the respondent - Gujarat State Road Transport Corporation have filed these petitions as they have been disqualified on account of not meeting the physical standards, inasmuch as, they were found shorter when their heights were measured for considering them qualified for the posts.

(3.) Mr. Gaurang K. Chauhan, learned counsel for the petitioners drawing the attention of the Court to the physical standards required, submitted that height required for a male candidate minimum was 160 cms and that for the female candidate was 152 cms. He would submit that the Clause in the advertisement required that the height be measured by an automatic machine and there was a clear stipulation that no other mode of measurement including certificates would be acceptable. He would submit that the petitioners had qualified in the Written Examinations. Thereafter, they were sent for measurement of their heights to the various district centers. Inviting the Court's attention to the table produced by the Corporation at page No.211 of the reply, Mr. Chauhan would submit that failure to adhere to the measurement standards through a digital machine made it apparent that each candidate had three measurements of heights when measured at three different times. This itself indicated that the petitioners required a second chance of having their height remeasured through a qualified medical professional or through the Sola Hospital, Ahmedabad or the respective Government Medical Hospitals at the districts.