SONU SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Notice of motion.

(2.) Ms. Shruti Jain Goyal, AAG, Haryana accepts notice on behalf of the respondents and waives service on them.

(3.) The dispute hinges on the height of the petitioner who is an applicant for the post of Constable in the police department. The petitioner's height has been measured at 171.9 cm which makes him ineligible. The rule prescribes minimum height of 172 cm. The petitioner insists that he is 5'-8" in height and is eligible but his case has not been considered being short of requisite standard. He made a representation to the respondents for remeasuring his height. A man's height is a pure question of fact provided it has been measured scientifically by a stadiometer, which is a piece of medical equipment used for measuring human height with reliable results.