VIKAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner was selected in the recruitment for the post of Constable in District Jhunjhunu pursuant to the advertisement dtd. 14/7/2013. However in the select list despite his higher mark vis-a-vis others selected he was pushed down by resort to Rule 14(2) (iii) of the Rajasthan Police Subordinate Service Rules, 1989 (hereafter 'the Rules of 1989') on the ground that he did not have the requisite minimum height of 168 cms for male candidates as required under the Rules of 1989 but had passed the Physical Efficiency Test (PET) with relaxation interalia allowed to a SC candidate under Rule 14(2) (iii) of the Rules of 1989.

(2.) The petitioner approached this Court by way of this petition, filed on 1/9/2015. Vide order dtd. 13/12/2016, this Court directed that the petitioner be examined on his height parameter, as required under the Rules of 1989 for appointment on the post of Constable, by a medical board of three doctors to be constituted by the Superintendent, SMS Medical College, Jaipur.

(3.) The petitioner was then directed to appear before the Medical Board on 19/12/2016, and the report of his medical examination was to be furnished to this Court in sealed cover. On the petitioner appearing before the medical board constituted by the Superintendent, SMS Medical College and Hospital, Jaipur on 19/12/2016, the petitioner was found by the Board to have a height of 168.5 cms. That report was communicated to the Court.