AASHISH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the non-consideration of their candidature by the respondents pursuant to the Constable Recruitment-2019.

(2.) The respondents initiated the recruitment process by notification dtd. 4/12/2019 for the post of Constable General. The petitioners applied for the post of Constable General (TSP). After passing the written examination and undergoing physical efficiency test, the petitioners were expecting appointment, however, when they were not accorded appointment, petitioners sought information regarding the reason for their non-appointment.

(3.) The petitioners were informed that as their height was less than the minimum required height i.e. 168 Cms. and though they were passed in physical efficiency test by according relaxation to them, as candidates having the requisite height i.e. 168 cms. were available, they were accorded appointment, though the selected candidates were lower in merit than the petitioners.