SURAJ VEER S/O SHRI JABAR SINGH Vs. GOVT OF NCT OF DELHI THROUGH CHIEF SECRETARY THE COMMISSIONER OF POLICE AND JOINT COMMISSIONER OF POLICE HEADQUARTER

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) The controversy involved in this case is about non-selection of the applicant and non-participation in the recruitment process for the post of Constable (Executive) on the ground that he has been found below the requisite height i.e. 170 cm. Applicant in this OA has annexed the copy of the certificate issued by the Safdarjung Hospital, where his height has been measured and adjudged as 170 cm, which has been disputed by the learned counsel of the respondents vehemently.

(3.) IN the interest of justice, as the selection of 2002 has been over with the appointment of the selected candidates, we direct the respondents to get the applicant examined in any Hospital for measurement of his height and in the event, his height is found 170 cm. or above, his claim shall be considered on age relaxation in the next Recruitment for appearing in the written examination as well as in the interview and in that event, in the matter of appointment, law shall take its own course.