JAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Amaresh Kumar, learned counsel for the appellant and Mr. Sanjay Kumar Gosharve for the State.

(2.) The appellant had applied for being appointed as a Constable in the Bihar Military Police against Advertisement No.1 of 1995 but on ground of not having the requisite height, he was not selected.

(3.) The appellant thereafter approached the High Court vide CWJC No. 8976 of 2000 and submitted that he had the requisite height of 177 centimeters but, was wrongly excluded from consideration on that ground alone. He further submitted that several of the respondents in the writ petition who had lesser height than the appellant were selected.