Pushpendra Yadav vs State Of U.P. & Others
2011 Latest Caselaw 4974 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 57673 of 2011
 

 
Petitioner :- Pushpendra Yadav
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Pushpendra Singh Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner submitted that the petitioner applied for the post of Constable in the year 2009 in which he was declared successful in physical test. For the physical test of Constable 168 Cm. height is prescribed. Now the petitioner appeared in the examination of Sub-Inspector. In the physical test, he has been declared unfit on the ground that his height is less than 168 Cm. According to the respondents, the height of the petitioner is 167.1 Cm.

The contention of the petitioner is that in the examination of Constable, he was physically found fit and his height was found 168 Cm. The determination of the height at 167.1 Cm. is not justified. He requested for re-physical test.

Learned Standing Counsel is directed to seek instruction in the matter.

Put up on 13.10.2011 as fresh.

Order Date :- 30.9.2011

OP