Govt. Of Nct Of Delhi & Ors. vs Sunil Kumar & Anr.
2022 Latest Caselaw 2125 Del

                          $~2
                          *IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                  Judgment delivered on: 12.07.2022
                          +     W.P.(C) 7355/2022 & CM APPL. 22505/2022

                                GOVT. OF NCT OF DELHI & ORS.                  ..... Petitioners

                                                    versus

                                SUNIL KUMAR & ANR.                            ..... Respondents


                          Advocates who appeared in this case:
                          For the Petitioners:      Mrs. Avnish Ahlawat, SC GNCTD
                                                    (Services) with Mr. Uday Singh Ahlawat,
                                                    Mr. N.K. Singh, Mrs. Tania Ahlawat, Mrs.
                                                    Palak Rohmetra and Mr. Siddhant Tyagi,
                                                    Advocates.
                          For the Respondents:      Mr. Sachin Chauhan, Mr. Vijay Joshi and
                                                    Mr. Rahul Maurya, Advocates for R-2.
                          CORAM:
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                 JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioners had impugned order dated 06.01.2022, whereby a direction was issued to the Petitioners to refer respondent to an independent Government Hospital to constitute a review medical board for the purposes of determining respondent's height only.

2. This Court by order dated 11.05.2022 directed the Medical

Signature Not Verified Digitally Signed By:VINOD KUMAR

Signing Date:15.07.2022 17:01:59 Superintendant of Dr. Ram Manohar Lohia Hospital to have the height of the respondent measured in presence of two doctors. Representative of DSSSB was permitted to be present at the time of the measurement.

3. The report dated 11.07.2022 has been produced in Court in a sealed cover. The sealed cover is opened. The report has been perused. The height measured of the respondent is 170.5 cm. The report is signed by the members of the Medical Board in the presence of the observer of DSSSB.

4. The requisite height for appointment is above 170 cm. Since the respondent's height has been measured as 170.5 cm. The respondent qualifies for the appointment.

5. Consequently, this petition is disposed of directing the petitioners to implement the order of the Tribunal dated 06.01.2022.

6. The petition is disposed of in the above terms. The pending application also stands disposed of.

SANJEEV SACHDEVA, J

TUSHAR RAO GEDELA, J

JULY 12, 2022 nd

Signature Not Verified Digitally Signed By:VINOD KUMAR

Signing Date:15.07.2022 17:01:59