KAILASH PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Letters Patent Appeal has been filed against the order of 11 July, 2002 in C.W.J.C. No. 7352 of 2002; Kailash Paswan V/s. The State of Bihar and Ors., 2002 3 PLJR 391.

(2.) This Court is not going into any aspect on merits of the case. Suffice it to say that the Petitioner cannot resist the proposition that his height should hot be measured and what was recorded should be taken as the final reading of his measured height. The condition of appointment as given to him by the letter dated 3 September, 2001, for verification of qualification, annexure 1 to the memoranda of appeal, made it absolutely clear to the Petitioner that upon his entering service there will be a recheck of his height and if there be any contradiction of any statement given earlier the responsibility would be of the applicant seeking recruitment.

(3.) Before the learned Judge in another matter a direction for re-measurement was given by an order of 9 July, 2002 in C.W.J.C. No. 7242 of 2002 : Amod Kumar Singh V/s. The State of Bihar and Ors,2002 3 PLJR 520