MAHENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The writ petitioner-appellant being aggrieved by the order dated 8.4.2009 passed by a learned Single Judge of this Court in C.W.J.C. 4333 of 2009, has preferred this Letters Patent Appeal.

(2.) The writ petitioner-appellant filed C.W.J.C. No. 4333 of 2009 for quashing the order as contained in Memo No. 1433 dated 2nd of April, 2008 (Annexure- 10 to the writ petition) issued by the Deputy Inspector General of Police(Incharge Personnel), Bihar, Patna, whereby the request of the petitioner for re- measurement of his height had been rejected. In addition thereof, the petitioner also sought a relief that as per the recent measurement of his height done by the Superintendent of Police, Begusarai, the concerned authorities may be directed to issue letter of appointment in favour of the petitioner on the post of Constable.

(3.) Bereft of unnecessary details, the factual matrix necessary for consideration of this case is as under: