STATE OF RAJASTHAN AND OTHERS Vs. KAMAL MEENA

JUDGEMENT

(1.) D.B. Civil Misc. Application No.866/2018: For the reasons mentioned in the application, delay in filing the appeal is condoned. The application is allowed. D.B. Special Appeal Writ No. 1112/2018: Heard learned counsel for the parties.

(2.) The writ petition filed by the respondent has been allowed by the learned Single Judge noting that referred to All India Institute of Medical Sciences at Jodhpur to measure the height and the chest of the writ petitioner, his height was measured at 169.1 cms. and deflated and inflated chest measures 87 cms. and 93 cms. This was above the norms prescribed.

(3.) Learned counsel for the appellant urges that the learned Single Judge could have directed the writ petitioner to present himself before the Medical Board at AIIMS Jodhpur for the reason the departmental instructions were to the effect that a candidate if aggrieved by the height and chest measurements should file a departmental appeal which the writ petitioner did do.