SANAM KUMAR AND ORS. Vs. STATE OF PUNJAB AND ORS.
LAWS(P&H)-2014-5-903
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 28,2014

Sanam Kumar And Ors. Appellant
VERSUS
State of Punjab and Ors. Respondents

JUDGEMENT

- (1.) The Department of Local Bodies, Punjab issued an advertisement dated 19.01.2014 inviting applications for filling up different categories of posts in the Municipal Corporations, Municipal Councils/ Nagar Panchayats, which included four posts of Assistant Divisional Fire Officers and 18 posts of Fire Station Officers. The qualification prescribed for the posts of Assistant Divisional Fire Officer and Fire Station Officer was as under: JUDGEMENT_903_LAWS(P&H)5_2014_1.html
(2.) The advertisement specified that for the purpose of selection there would be an objective test of two hours duration consisting of 100 objective type questions with multiple choice answers. The criteria prescribed for the written test was as under: JUDGEMENT_903_LAWS(P&H)5_2014_2.html
(3.) Before the result of the written examination was declared, respondent No.3 (Selection Committee) issued public notice dated 10.05.2014 (Annexure P-8). As per this notice, the successful candidates would be additionally required to conform to the physique and physical fitness standards fixed for the posts as under: "Physique for all posts for direct recruitment. a) Height 5'5" minimum b) Chest 33.5" unexpanded with 1.5" expansion c) Eye sight 6/6 both eyes without glasses Physical Fitness standard a. Running a distance of 100 yards with a weight of 60 kg stones in one minute. b. Lifting the hook ladder to a vertical position from 3rd and 6th round. c. Climbing a rope or a vertical pile to a height of 8-10 feet from the ground.";


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