DINESH KUMAR TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is seeking employment in BSF. He appeared in combined examination. The petitioner appeared before the Board where his height was measured.

(2.) It is the case of the petitioner that he passed all tests. While his height was being measured, his height was found to be 169.6 cm, whereas the cut off was 170 cm. and on this ground, he was disqualified. It is also the case of the petitioner that he got his height measured by the Civil Assistant Surgeon Medniray Medical College Hospital, Medininagar, Palamau, wherein, his height was found to be 170 cm.

(3.) The petitioner approaches this Court praying therein that the recording of his height during combined examination is incorrect.