RITU Vs. HARYANA STAFF SELECTION COMMISSION

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of reports dtd. 3/1/2022 and 3/2/2022 (Annexures P-3 and P-6) whereby respondent rejected her candidature on the ground of height.

(2.) The petitioner pursuant to Advertisement No.04/2020 applied for the post of Constable (Female) in HAP Durga-1. She applied under General Category. She cleared different stages of recruitment process. She appeared in Physical Measurement Test on 3/1/2022. The respondent measured her height as 157.0 cm. She preferred CWP NO.324 OF 2022 before this Court which was dismissed as withdrawn vide order dtd. 23/3/2022. The respondent issued a notice for re-measurement of height on 3/2/2022. In the second round of measurement, her height was found 157.0 cm. The respondent rejected petitioner's candidature on the ground that her height is less than 158 cm.

(3.) Learned counsel representing the petitioner submits that respondent with MALA FIDE intention wrongly measured her height and rejected her candidature. The respondent did not use stadiometer. This Court may get her height measured from an independent agency.