LAYAQAT ALI Vs. STATE TH. HOME DEPTT.

JUDGEMENT

(1.) 1. In this petition, petitioners have questioned Order No. 3906 of 2012 dtd. 13/12/2012 issued by respondent No.3 whereby selection of the petitioners as Constables made vide PHQ order No.1281 of 2012 dtd. 2/4/2012 has been cancelled ab initio.

(2.) The briefly stated the facts of the case are that:-

(3.) As per the respondents, the petitioners after their selection were again measured and during the course of physical measurement, the height of the petitioners was found as 5'.11 1/2 " and 5'.10 1/2 " respectively instead of 6'. 1/2 " and 6'.1" as had been recorded during recruitment process. Thereafter, Medical Board was constituted for conducting re-measurement of both the petitioners and they were again found 5'.11 1/2 " and 5'.10 1/2 " respectively and not 6'. 1/2 " and 6'.1". The petitioners were not found fit in respect of their height and educational qualification as they had secured less marks than the last cut off merit in the ST Category as well as in Open Merit Category. It is on this score only, the selection of both the petitioners under ST Category was cancelled by respondent No. 3 by issuing the aforesaid order.