NARESH RAVIDAS SON OF BALESHWAR RAVIDAS Vs. THE STATE OF BIHAR THROUGH THE DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Writ has been filed by the petitioner when he failed to get appointment on the post of a constable after having qualified in all other parameters, conducted by the Central Selection Board of Constables, Government of Bihar. What has come in the way of the petitioner is physical attribute in matters of measurement of his chest, unexpanded and expanded.

(2.) Respondents have filed a detailed counter affidavit. They have annexed the parameters as well as the methodology for measurement of height and chest of the candidates, the manner in which the Board is constituted as well as that every candidate on the outcome of such an exercise has also to put his signature as a proof thereof.

(3.) In the present case, respondents have annexed Annexure-D, which is the chart indicating the outcome of the measurement of the chest of the petitioner, unexpanded and expanded. The record indicates the unexpanded chest measurement to be 77.0 and expanded to be 82.0. The result column indicates "fail" and petitioner has signed in both the columns as a proof thereof.