A.PRABHU Vs. THE CHAIRMAN

JUDGEMENT

(1.) The petitioner applied for the post of Sub - Inspector of Police. He participated in the written examination, wherein, he was successful. However, he was not successful in the physical efficiency test.

(2.) The grievance of the petitioner is that initially, when his chest was measured it was 84 cms and on expansion, it was 88.7 cms. There shall be 5 cms expansion. That is, unless it expands upto 89 cms, he would not get qualified. Hence, he complained that there was 5 cms expansion. In these circumstances, chest measurement was done again. This time also, his chest measurement was 86.5 cms before expansion and after expansion, it was 89.02 cms. Hence, he was given disqualification slip on

(3.) 08.2015 recording the fact that he failed in the physical efficiency test. Challenging the same, the petitioner has filed this writ petition to quash the aforesaid disqualification slip dated 03.08.2015. 3. Heard the learned Counsel appearing for the petitioner as well as the learned Government Advocate appearing for the respondents.