RAM CHANDRA MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against order dated 15.2.18 passed by the learned Single Judge of this court, whereby the writ petition preferred by the appellant seeking directions to the respondents to give him appointment on the post of Constable (GT) from the date the candidate lower in merit to him was accorded appointment, has been dismissed.

(2.) The facts relevant are that the respondents issued an advertisement inviting applications for recruitment to the post of Constable (GD), Constable (Driver), Constable (Band) etc. under the provisions of Rajasthan Police Subordinate Service Rules, 1989 (for short "the Rules") in different districts of Rajasthan. The appellant applied for recruitment to the post of Constable (GD). On being declared successful in the written test, he was called for physical fitness test. According to the appellant he qualified the physical fitness test yet his name was not shown in the merit list. On information being sought under Right to Information Act, he was informed that at the time of physical fitness test, his deflated chest measurement was found 80.9 cm., which is less than the minimum measurement prescribed under sub-rule (2) & (3) of Rule 14 of the Rules.

(3.) Aggrieved by the action of the respondents in denying him appointment though he had secured more marks than the last person selected in the ST category, the appellant preferred writ petition before this court, which has been dismissed by the learned Single Judge by the order impugned. Hence, this appeal.