BADRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed aggrieved of the non appointment of the petitioner on the post of Constable qua the recruitment process of the year 2018.

(2.) It is the case of the petitioner that in the selection process, he cleared the written examination and was called for the Physical Efficiency Test and after that for the interviews also. But after the interviews, he was not accorded appointment on the ground that he did not qualify in the Physical Efficiency Test as his height was 167 cms whereas according to the minimum qualification required, it ought to have been 168 cms.

(3.) Learned counsel for the petitioner submitted that soon after the physical examination when he was declared unsuccessful, he preferred an appeal in terms of the advertisement but no action whatsoever was taken by the department on that appeal. Ultimately, when he was not selected, he preferred the present writ petition. Learned counsel submitted that after being declared unsuccessful he approached the Government Hospital wherein measurement of his height was taken and according to the report of the Government Doctor, his height is 169 cms. Learned counsel therefore prayed that a fresh Medical Board be constituted by this Court and the measurements pertaining to his height be directed to be calculated de novo.