KOUSHIK DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Matter is heard in presence of the learned advocates representing the petitioner and the Union of India.

(2.) Petitioner participated in the selection test for being appointed as Constable (G.D.) under Central Armed Police Forces (for short, 'CAPFs ').

(3.) Learned advocate representing the petitioner contends that in review Physical Standard Test (PST) chest of the petitioner in normal position was measured as 83.1 cm and in expanded position it was measured as 88.0 cm. According to the petitioner, as per norms, length of chest in normal position has to be 80 cm and above and in expanded position such length has to be 85 cm and above. Taking note of both the situations, it is submitted on behalf of the petitioner that chest of the petitioner was measured above requisite length as a result whereof petitioner ought to have been declared eligible for being considered for the post of Constable (G.D.) under CAPFs.