RASHPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of Civil Writ Petition No.1058 of 2022 and Civil Writ Petition No.534 of 2022. The petitioner prays for issuance of a writ in the nature of mandamus to direct the official respondents to remeasure the petitioner's physical height and, thereafter, allow him to participate in the interview and offer him a letter of appointment. The petitioner applied for the post of Male Constable in the District Police Cadre and Armed Police Cadre, pursuant to the recruitment notice dtd. 31/5/2016. The present writ petition has been filed on 17/1/2022.

(2.) The learned counsel representing the petitioner contends that the various writ petitions were filed in the High Court and vide an interim order dtd. 25/4/2018, the Court passed an order. The operative part of the order is extracted as under:-

(3.) The learned counsel representing the petitioner further contends that the State of Punjab filed a review application, wherein it was stated that all the candidates and all those, who are aggrieved, can present themselves before the Committee headed by an IGP rank IPS Officer and get their height re-measured. The learned counsel submits that in the Letters Patent Appeal, the aforesaid interim order, passed by the learned Single Bench, was kept in abeyance while directing the learned Single Bench to decide the writ petition. He submits that on 5/7/221, the writ petition has been decided with the following observations:-