MANDEEP KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged her non selection to the post of Constable on the ground that she had wrongly been disqualified in the long jump event, whereas she had cleared the same.

(2.) In the written statement, the respondents have stated that the petitioner was rightly disqualified in the long jump and the whole physical test was video-graphed, which was shown to the father of the petitioner who, vide Annexure R-1, has accepted the fact that the petitioner had been rightly disqualified.

(3.) In this view of the matter, there is no illegality in the disqualification of the petitioner. Consequently, this writ petition is dismissed with no order as to costs.