PANKAJ BHANDARI,J. - (1.) The measurement was taken on record by the court vide order dated 15.04.2019. Hence, with the consent of the parties the matter is taken up for final disposal.
(2.) Petitioner has preferred this writ petition seeking following prayer:- "(i) By way of issue of an appropriate writ, order or direction thereby respondents may kindly be directed to consider the case of the petitioner for appointment treating the height of the petitioner above the minimum prescribed height for the post of Constable(G.D.) for non TSP area; and (ii) By way of issue of an appropriate writ, order or direction thereby if the petitioner is found suitable the respondents further be directed to give the appointment to the petitioner against the post of Constable as per the advertisement dated 26.05.2018 with all consequential benefits which includes the monthly salary, increments, seniority, promotion, dearness allowance and other fringe benefits with arrears of pay 18% p.a. OR in alternative the entire selection process initiated in furtherance of advertisement dated 25.05.2018 for recruitment for the post of Constable in respect of the appointment of Constable in District Karauli may kindly be quashed and set aside in it entirity; and Any other order/direction which this Hon'ble Court deems just and proper in the facts and circumstances of the case may also be passed in favour of the petitioner.
(3.) It is contended by counsel for the petitioner that candidature of the petitioner was rejected on the ground that he was not having the requisite height. His height was measured as 167.5 cm whereas in the earlier recruitment of the year 2013 his height was measured as 168.6 cm. It is contended that minimum requisite height which is required for appointment to the post of constable is 168 cm. As per directions of the court, petitioner appeared before the Medical Board and as per the report of the Medical Board, height of the petitioner was 169 cm.;