M GOVINDAMMAL Vs. CHAIRMAN

JUDGEMENT

(1.) This appeal is against the judgment and order of the learned Single Bench dismissing the writ petition of the petitioner/appellant, which is directed against the rejection by the respondents of her candidature for appointment as Grade-II Police Constable on the ground that she did not have the requisite height for appointment.

(2.) The requisite height is 159 cms for women and 170 cms for men. According to the petitioner, her height is 160 cms. She produced a certificate to that effect.

(3.) Learned counsel appearing on behalf of the respondents has drawn our attention to paragraph 7 of the affidavit filed by the appellant/petitioner in support of the writ petition, where she stated that her height was 158 cms. However, in paragraph 5 of the same affidavit, it is stated ''I submit that during Physical Measurement test, the 2nd respondent measured my actual Height measurement as 159 cm. While the respondent has taken the measurement in my height, it was 158. So I was rejected for the further measurement.'' Possibly, because English is not the mother tongue, grammatical errors have crept into the affidavit which make the affidavit somewhat incomprehensible. What she possibly meant was that her height was found upon physical measurement to be 159 cms, but her height was recorded as 158 cms.