CHINMAY RABIDAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Affidavit of service filed on behalf of the petitioner is taken on record.

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

(3.) Petitioner is aggrieved by method of measuring his height for being appointed as Constable (GD) in Central Armed Police Forces (CAPFs). It is submitted on behalf of the petitioner that height measured by the authority in previous selection process does not tally with the height measured by the authority in the present selection process and it is argued that there is no reason to disbelieve height of the petitioner which was measured in previous selection process. It is contended that there is no rationale in difference of height of a candidate measured by the authority for being appointed as Constable (GD).