SUBHASH CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India, seeking following reliefs:-

(2.) Learned counsel for the petitioner has submitted that the petitioner had applied for the post of Fireman, in pursuance to the advertisement, issued by respondent No.2 on 8/9/2022. Petitioner was fully eligible for the post of Fireman but his candidature was rejected on the ground that his height was less than the prescribed criteria. In fact, the height of respondent No.3 is also less than the prescribed criteria, whereas, he had been offered the job.

(3.) Learned State counsel has opposed the petition and has submitted that the height of the petitioner is 163 centimeters, whereas the requirement, as per the Recruitment and Promotion Rules, for the post of Fireman was that the candidate should be having minimum height of 165 centimeters.