A.ANBALAGAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The common issue that has been raised in both these writ petitions pertains to the rejection of the candidature of both the petitioners, on the ground that they did not qualify the height requirement that was prescribed for the selection to the post of Police Constable Grade II, Grade II Jail Warders and Firemen.

(2.) The petitioner in WP No.33661 of 2019 had submitted his application for the post of Police Constable Grade II, Grade II Jail Warders and Firemen. The recruitment process consists of written examination, Physical Measurement Test, Endurance Test and Physical Efficiency Test. The minimum height that was prescribed for the candidate belonging to the General category was 170 cms and for the candidates belonging to SC/ST category, it was 167 cms. The petitioner had participated in the General category and he had also successfully passed out in the written examination. When he was called for Physical Measurement Test, his height was found to be 169 cms and therefore, his candidature was rejected, since he did not fulfill the minimum height requirement.

(3.) The petitioner in WP No.33787 of 2019, had submitted his application for the post of Police Constable Grade II, Grade II Jail Warders and Firemen. The recruitment process consists of written examination, Physical Measurement Test, Endurance Test and Physical Efficiency Test. The minimum height that was prescribed for the candidates belonging to the General category was 170 cms and for the candidates belonging to SC/ST category, it was 167 cms. The petitioner had participated in the SC/ST category and he had also successfully passed out in the written examination. When he was called for Physical Measurement Test, his height was found to be 166 cms and therefore, his candidature was rejected, since he did not fulfill the minimum height requirement.