STATE OF RAJASTHAN Vs. SANDEEP

JUDGEMENT

(1.) THIS appeal is directed against the judgment of the learned Single Judge dated 29. 5. 208 whereby the writ petition filed by the respondent was allowed.

(2.) THE respondent was denied appointment on the post of Sub- Inspector in the Telecommunication Wing of the Police Department; selection process for which was initiated pursuant to notification dated 9. 3. 2007 on the ground that he did not have the requisite measurement of deflated and inflated chest in terms of Rule 14 (2) of the Rajasthan Police Subordinate Service Rules, 1989. THE learned Single Judge of this Court vide order dated 21. 5. 2008 required the petitioner to appear before Superintendent, SMS Hospital, Jaipur who was directed to constitute a medical board; pursuant to which a medical board headed by Professor & Head of Department with two senior doctors drawn from Departments of Medico-Jurist Orthopedics and Physical Medicine & RRC examined him, and according to which the measure of deflated chest of the respondent was found to be 82 cms whereas inflated chest was found to be 86 cms.

(3.) WE, therefore, do not find any merit in this appeal, which is accordingly dismissed. .