Ravi Nath Tilhari,J. - (1.) Heard Sri Adarsh Singh, learned counsel for the petitioners and Sri Dinesh Kumar Singh, learned Standing Counsel for the State-respondents.
(2.) With the consent of the learned counsel for the petitioners and learned Standing Counsel, the present writ petition is being disposed of at the admission stage.
(3.) The present writ petition has been filed stating that the petitioners appeared in the Physical Standard Verification Test and were disqualified on the ground that the height of the petitioners was below the prescribed minimum height of 168 cm. The petitioners preferred their objections in terms of Rule 15(3) (gha) of Uttar Pradesh Constable and Head Constable Service Rules, 2017(hereinafter referred to as "the Rules 2017") but no orders were passed on their representation.;