LAWS(P&H)-2019-3-162

HARYANA STAFF SELECTION COMMISSION Vs. SATYENDER KUMAR

Decided On March 11, 2019
Haryana Staff Selection Commission Appellant
V/S
Satyender Kumar Respondents

JUDGEMENT

(1.) This intra-court appeal under Clause X of the Letters Patent has been filed by the Haryana Staff Selection Commission challenging the judgment and order dtd. 6/2/2019 passed by the learned Single Judge allowing the writ petition.

(2.) Facts in brief relevant for the adjudication of the controversy are as under:-

(3.) Learned counsel for the appellant-petitioner states that this petition survives only qua petitioner No.12 (contesting respondent herein). His result had been produced in the Court today. In the physical measurement test he had not qualified the measurement of height and chest. He has 173 normal chest and 89.5 cm expanded chest.