GAGANDEEP Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Mr. Arunjeet Singh Kakkar, Advocate appeared and filed his Power of Attorney on behalf of the petitioner with no objection from previous counsel. The same is taken on record. Registry is directed to tag the same at an appropriate place.

(2.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to reconduct his physical test regarding height and issue appointment letter for the post of Constable.

(3.) The petitioner pursuant to advertisement dtd. 31/5/2016 applied for the post Constable. He successfully passed physical measurement and physical screening test. He was called for height measurement. His height was determined as 5 feet 11 inches. He claims his height is more than 6 feet. He should be awarded 15 marks qua height instead of 14 marks. If he is awarded 15 marks for height, his total marks would be 28. There are many candidates who have scored 28 marks and have been selected.