VIRENDER SANDHU Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The claim of the petitioner for appointment to the post of Forester has been declined by the respondents on account of the belief that the petitioner did not fulfil the prescribed physical standards i.e. the petitioner's height was less than the prescribed height. It is, in the aforesaid circumstances, that this Court by order dated 27.9.2004 required the Medical Superintendent of the General Hospital, Sector 16, Chandigarh to measure the height of the petitioner. The height of the petitioner has since been measured. The Medical Superintendent of the General Hospital has submitted the proceedings of the Medical Board assembled for measuring the height of the petitioner and on measuring the same has returned a finding that the petitioner is 168 cms. tall.

(2.) In view of the above, learned counsel for the respondents acknowledges that the petitioner satisfies the prescribed physical standards and that he will be allowed to participate in the remaining process of selection.

(3.) view of above, the instant writ petition is disposed of with the following observations :-