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Gujarat High Court
Thakor Melaji Sartanji vs State Of Gujarat on 11 May, 2026
NEUTRAL CITATION
C/SCA/6598/2026 ORDER DATED: 11/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 6598 of 2026
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THAKOR MELAJI SARTANJI
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR. DIVYANG A RAMANI(7180) for the Petitioner(s) No. 1
MR. VISHWESH PUJARA, AGP for the Respondent(s) No. 1,2
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CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI
Date : 11/05/2026
ORAL ORDER
1. The Petitioner herein has preferred the instant Special Civil
Application with the following reliefs :-
A) Be pleased to admit and allow the present
application;
B) Be pleased to issue appropriate writ, order or
direction, quashing the Petitioner's
disqualification in the Physical Standard Test
(PST) based on erroneous height
measurement pursuant to advertisement No.
GPRB/202526/1 for the recruitment of Police
Force Scale - 3, Police Sub Inspector and
Lokrakshah Dal Cadre LRD (Annexure - A and
Annexure - B).
C) Be pleased to direct the Respondents to
reconsider the Petitioner's height
measurement by a neutral and independent
medical board and, if found qualified, allow
her to proceed to the next stage of
NEUTRAL CITATION
C/SCA/6598/2026 ORDER DATED: 11/05/2026
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recruitment in advertisement
No.GPRB/202526/1 for the recruitment of
Police Force Scale-3, Police Sub Inspector and
Lokrakshat Dal Cadre LRD; (Annexure A)
D) Be pleased to grant an interim relief allowing
the Petitioner to appear in the next stage of
examination/Written examination, pending
final adjudication of the matter.
E) Be pleased to pass such other and further
orders as deemed just, proper and necessary
in the interest of justice.
2. The Coordinate Bench of this Court, on 06.05.2026, had passed
the following order :-
1. Draft amendment, which has already
been produced on the record, is granted.
1.1 At the outset, learned Advocate, Mr.
Ramani, appearing for the petitioner, under the
instructions, submitted that the petitioner
confines this petition only qua the post of 'LRD
Constable', as the written examination for
recruitment to the post of PSI is already over.
1.2 Learned advocate for the petitioner
states that in pursuance to the advertisement
issued by the respondents for various posts, the
petitioner appeared in the Physical Efficiency
Test and his height was wrongly measured which
was found not to be in accordance with the
prescribed limit. It was also submitted by learned
advocate for the petitioner that in the last
recruitment, the height of the petitioner was
found in accordance with the prescribed limit
and was declared qualified for further
examination.
NEUTRAL CITATION
C/SCA/6598/2026 ORDER DATED: 11/05/2026
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2. In view of the above, the petitioner
seeks re-examination of measurement of height.
Learned advocate for the petitioner states that
the petitioner is ready and willing to deposit a
sum of Rs.10,000/- with the Registry of this Court
towards the cost of this petition, which may be
refunded only in case, if, the petitioner succeeds
in this petition.
3. In that view of the matter, issue Notice,
returnable on 11.05.2026, on condition that the
petitioner shall deposit a sum of Rs.10,000/- with
the Registry of this Court on, or before,
08.05.2026. Learned Assistant Government
Pleader waives service of notice on behalf of the
respondents.
4. The petitioner is directed to remain
present before the Medical Officer, GMERS Civil
Hospital, Sola, Ahmedabad on 09.05.2026 at
11.00 a.m., with the receipt of the amount of
Rs.10,000/- deposited by him and only upon
showing the receipt of the deposit of the said
amount, the respondents are directed to make
necessary arrangement for re-measurement of
the height of the petitioner by the concerned
Medical Officer and the entire exercise be
videographed and a Report be produced before
the Court on the returnable date, i.e. on
11.05.2026.
5. In case, if, the petitioner fails to produce
the receipt on the date fixed for re-measurement
of height, the respondents shall be in no way
under an obligation to re-measure the height of
the petitioner.
3. Pursuant to the above order, learned AGP has placed the medical
report dated 09.05.2026 issued by GMERS Medical College & Hospital
Sola, Ahmedabad along with the letter dated 09.05.2026 issued by
NEUTRAL CITATION
C/SCA/6598/2026 ORDER DATED: 11/05/2026
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Deputy Inspector General of Police & Member, Gujarat Police
Recruitment Board on record. The same are taken on record. The said
report as well as the letter certifies that upon re-measurement, the
Petitioner's height was found to be 163.5cm. It has been informed by
the Deputy Inspector General of Police & Member, Gujarat Police
Recruitment Board that the Petitioner is not qualified to participate in
the recruitment process.
4. Thus, in view of the medical report filed by GMERS Medical
College & Hospital Sola, Ahmedabad and subsequent letter dated
09.05.2026 issued by Deputy Inspector General of Police & Member,
Gujarat Police Recruitment Board, the Petitioner is not qualified to
participate in the next round of recruitment. Hence, the he instant
Special Civil Application stands dismissed.
(MOOL CHAND TYAGI, J)
ARUN
