RAVINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking direction to respondent to accept his candidature for the post of Male Constable (General Duty) qua Advertisement No.08/2015.

(2.) The petitioner pursuant to Advertisement No.08/2015 dtd. 17/7/2015 applied for the post of Constable under Backward Class-A (BCA) Category. He was subjected to Written Test, Physical Screening Text and Scrutiny of Documents, however, his name did not figure in the final result.

(3.) Learned State counsel submits that petitioner scored 38.10 Marks. He was selected for Physical Measurement Test (PMT). As per Advertisement, he was required to have chest of 81 cm whereas it was found 80 cm, thus, he was not selected. He was again subjected to PMT in 2019 i.e. after three years from the date of last measurement. He was 23 years old at the time of measurement against Advertisement No.08/2015 whereas he was 26 years old at the time of PMT under Advertisement No.03/2018. There were all possibilities of change in chest in three years.