- (1.) Heard learned counsel for the petitioner/appellant.
(2.) Petitioner has preferred this intra-court appeal challenging the impugned order of learned Single Judge dated 18.10.2011, whereby S.B. Civil Writ Petition No.4274/2003 filed by petitioner, has been dismissed.
(3.) Petitioner preferred a writ petition before Single Bench challenging the impugned order dated 7th April, 2003, whereby his candidature for appointment to the post of Motor Vehicle Sub Inspector, despite being selected by RPSC, was rejected, since on his medical examination, his height was found to be less than the prescribed under the Rajasthan Transport Subordinate Service Rules, 1963.;