SUNIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners through instant petition under Article 226 of the Constitution of India are seeking direction to respondents to remeasure their height and appoint them as Constables pursuant to Advertisement No.1/2025 dtd. 12/2/2025.

(2.) The petitioners are claiming that they participated in the selection process in December' 2024 or December'2023. Their height was rightly measured which is evident from pages 56 to 57 of the paper book. They, pursuant to advertisement dtd. 12/2/2025, applied for the post of Constable. Their height was measured twice, however, on both the occasions, intentionally it was wrongly measured. They were forced to sign measurement slip.

(3.) Learned counsel for the petitioners submits that respondent measured height of the petitioners twice and on both the occasions, different illegality on the part of authorities. In the measurement test which was conducted in 2023-24, the correct height was measured.