INDERJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant writ petition has been filed by the petitioner with the following prayers:-

(2.) Brief facts of the case are that the petitioner participated in the selection process for appointment on the post of Constable (D) in pursuance to the advertisement dtd. 25/5/2018 and after having been declared successful in the written examination, the petitioner was called for physical efficiency test. However, the respondents denied the appointment on the ground that height of the petitioner is less than the required i.e. 168 cm and chest is less than the required i.e. Normal 81 cm and Expanded 86 cm. Being aggrieved by non-selection of his candidature on the post of Constable (D), the petitioner has filed the present writ petition.

(3.) This Court on 24/10/2018, passed the following order:-