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Ravinder Singh vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · Decided on 10 February 2026 · Citation: (2026) 02 P&H CK 1775

HON’BLE JUDGES
Jagmohan Bansal, J
ACTS & SECTIONS REFERRED
Constitution Of India, 1950 — Article 226
RESULT
Dismissed
CASE NUMBER
Civil Writ Petition No. 9667 Of 2022 (O&M)
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Judgment

9 paragraphs · 326 words

Jagmohan Bansal, J

1.

The petitioner through instant petition under Article 226 of the Constitution of India is seeking direction to respondent to accept his candidature for the post of Male Constable (General Duty) qua Advertisement No.08/2015.

2.

The petitioner pursuant to Advertisement No.08/2015 dated 17.07.2015 applied for the post of Constable under Backward Class-A (BCA) Category. He was subjected to Written Test, Physical Screening Text and Scrutiny of Documents, however, his name did not figure in the final result.

3.

Learned State counsel submits that petitioner scored 38.10 Marks. He was selected for Physical Measurement Test (PMT). As per Advertisement, he was required to have chest of 81 cm whereas it was found 80 cm, thus, he was not selected. He was again subjected to PMT in 2019 i.e. after three years from the date of last measurement. He was 23 years old at the time of measurement against Advertisement No.08/2015 whereas he was 26 years old at the time of PMT under Advertisement No.03/2018. There were all possibilities of change in chest in three years.

4.

Faced with this, learned counsel for the petitioner submits that there was wrong measurement of height. The petitioner’s chest should be remeasured. If measurement is reconducted, it would reveal the truth.

5.

Heard the arguments and perused the record.

6.

The petitioner claims that his chest should be re-measured. There is meagre difference in chest required and measured. There could be mistake on the part of respondent. This Court in many cases has directed authorities to re-examine height/chest, however, in the instant case, at this belated stage, it is difficult to direct the Medical College or respondent to re-measure petitioner’s chest. A period of 11 years from the date of advertisement has passed away and selection process stands completed.

7.

In view of the above discussion and findings, the instant petition deserves to be dismissed and accordingly dismissed.

8.

Pending application(s), if any, shall also stand disposed of.