LAKHAN SINGH Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) WE have heard learned counsel appearing for the petitioner.

(2.) THE petitioner has been selected in the Assistant Conservator of Forests Examination, 2011 conducted by Rajasthan Public Service Commission, for which the eligibility, as well as the requirement of physical fitness, is provided under Rule 13 of the Rajasthan Forest Service Rules, 1962. He was required to undergo a medical examination, in which his height was found to 162.5 cms. by the Medical Board/Doctors, whereas the requirement of height under Rule 13 is 1.6256 metres, rounded off to 163 cms.

(3.) IT is submitted by learned counsel appearing for the petitioner that the Medical Jurist in Satellite Hospital, Jaipur had measured his height to 163 cms. For all other purposes, the Medical Board had found him fit.