ANKIT MALIK Vs. STAFF SELECTION COMMISSION

JUDGEMENT

(1.) By this writ petition, the petitioner is seeking a direction in the nature of mandamus to the respondent no. 1 to remeasure the height of the petitioner by electronic standards in any of the Central or State Government Hospital/Dispensary. He is also challenging the order dated 24.8.2012, by which his candidature has been rejected on account of being below the specified standard of height.

(2.) Briefly stated the facts are that the selection for the post of Sub-Inspector in the Central Armed Police Force and Assistant Police Inspector of CISF was advertised in 2012. In the physical standard test, the requisite minimum height for male candidates is prescribed as 170 Cms. According to the petitioner when he was measured by the manual measuring machine his height came to 169 Cms., and therefore, he was disqualified as being below the requisite standard of 170 Cms.

(3.) His case further is that he got himself measured by the electronic machine in General Medical Hospital, Bhiwani, Haryana, where his height came to 170.5 Cms. The contention of the petitioner, therefore, is that his height should be remeasured by the electronic machine to gauge his correct height.