YUGESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties. The petitioner seeks direction upon the respondents to appoint him on the post of police constable pursuant to advertisement No. 1 of 1998.

(2.) It is submitted by learned counsel for the petitioner that the petitioner was successful candidate in the physical test, but his height was found to be less than the requisite height. However, the petitioner was remeasured where his height was determined to be 173.5 c.m. and the persons of Scheduled Caste Category, to which the petitioner belongs, having height of 173.5 c.m. have been appointed.

(3.) It is not the case of the petitioner that the persons having lesser height of the category of the petitioner have been appointed.