S.S. Nijjar,J. - (1.) This appeal has been filed against the judgment of the Learned Single Judge dated December 2, 2005 whereby the writ petition filed by the writ Petitioner, Appellant herein, challenging the Order of termination dated February 7, 2000 has been dismissed.
(2.) Briefly stated the case of the writ Petitioner is that he applied for recruitment on the post of Assistant Sub -Inspector (Clerk) [hereinafter referred to as "the ASI (Clerk)"] in the Central Industrial Security Forces (hereinafter referred to as "the CISF").
(3.) According to the Notifications for recruitment issued by the Director General of Police of CISF, the candidates were required to possess chest measuring 81 centimeters (unexpanded) and 86 centimeters (expanded). The Appellant claims that he possessed the required chest measurements.;