LALITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking setting aside of order dtd. 20/2/2019 whereby her candidature for the post of Constable (General Duty) was rejected on the ground of height.

(2.) The petitioner, pursuant to Advertisement No.3 of 2018 dtd. 16/4/2018, applied for the post of Constable (Female). She cleared all the stages prescribed for the recruitment. She was called for Physical Measurement Test held on 20/2/2019. Her height was measured as 156.9 cm. The minimum height prescribed for female candidates in the advertisement was 158 cm. The petitioner was of the opinion that her height is more than 158 cm, thus, she preferred instant petition.

(3.) On 10/5/2019, this Court while issuing notice of motion passed the following order: -