LOVELY KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner was not selected in the recruitment process under the Advertisement No. 1 of 2017 for selection of Sub-Inspectors, as she was found to be short of the requisite minimum height criteria by few millimeters. She appealed against the measurement assailing the correctness of the same. Accordingly, she was given an opportunity for re-measurement which as per procedure was done in presence of the Chairman of the Bihar Police Subordinate Service Commission (hereinafter referred to as "Commission"). During re-measurement also the petitioner was found to be short of the requisite minimum height criteria.

(3.) Based on her height measurement done elsewhere, petitioner claims her height to be fulfilling the minimum requisite height criteria; and approached the writ court for a direction upon the respondents to carry out a second re-measurement of her height. The same has been rejected by the writ court by the order, which is before us by way of intra-court appeal.