Sunil Kumar And Others vs State Of Punjab And Others

Jagmohan Bansal, J

The petitioners through instant petition under Article 226 of the Constitution of India are seeking direction to respondents to remeasure their height and appoint them as Constables pursuant to Advertisement No.1/2025 dated 12.02.2025.

The petitioners are claiming that they participated in the selection process in December’ 2024 or December’2023. Their height was rightly measured which is evident from pages 56 to 57 of the paper book. They, pursuant to advertisement dated 12.02.2025, applied for the post of Constable. Their height was measured twice, however, on both the occasions, intentionally it was wrongly measured. They were forced to sign measurement slip.

Learned counsel for the petitioners submits that respondent measured height of the petitioners twice and on both the occasions, different illegality on the part of authorities. In the measurement test which was conducted in 2023-24, the correct height was measured.

PER CONTRA, learned State counsel submits that petitioners were subjected to height measurement manually as well as electronically. Stadiometer was used to measure height which is most reliable electronic instrument. The height measurement process was video-graphed. The Court may look at the videography and thereafter form an opinion.

The videography of event of height measurement was produced in Court in pen drive which was played on the desktop of Court Master and thereafter returned to State counsel. Watching of footage makes it clear that petitioners were given full opportunity. The Authorities did not misuse their power and endeavour was to measure the height as accurate as possible. The petitioners were granted two opportunities at the same moment besides their measurement on the earlier occasion.

There seems no infirmity or misuse of power or abuse of process on the part of Authorities. On the basis of measurement on an earlier occasion, it cannot be held that respondent has wrongly or incorrectly measured height of the petitioners.

In the backdrop, this Court is of the considered opinion that present petition being bereft of merit deserves to be dismissed and accordingly dismissed.