NAVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order of mine shall dispose of the afore-captioned writ petitions (CWP Nos.12502 of 2017 and 9996 of 2019) as the issue for consideration is common in both the writ petitions. However, the facts are being enumerated from CWP No.12502 of 2017.

(2.) The petitioner herein is challenging the result dtd. 22/5/2017 wherein he has been denied appointment to the post of Male Constable (General Duty) on the ground that he has not qualified the Physical Measurement Test (in short PMT).

(3.) In brief, the facts are that the petitioner had applied for the post of Male Constable (General Duty), pursuant to advertisement No.8 of 2015 published on 19/7/2015. 5000 posts of Male Constable (General Duty) were advertised for which the educational qualification prescribed was (i) 10+2; (ii) knowledge of Hindi /Sanskrit upto Matric standard and physical standard for the General Category i .e. 172 cm height with chest measurement of 83 cm (unexpanded) to 87 cm (expanded). The petitioner successfully cleared the written examination and physical screening test. He had a height of more than 186 cm for which he got 14 marks, however, did not find his name in the final result declared on 22/5/2017.