MITHLESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this group of ten writ applications under Article 226 of the Constitution of India, the prayer is for issuance of a direction for appointment of the writ petitioners as Constables in the Police Department of the State of Bihar in pursuance of advertisement no. 1/1998 after taking remeasurement of their height. Since questions involved in all these writ applications are same and similar, they are being taken up simultaneously for disposal and thus, they are being disposed of by this common order.

(2.) APPOINTMENT to the post of constable in the Government of Bihar is competent under the provisions of the Bihar Police Manual. However, the Government issued Police Order No. 202 of 1988 prescribing the details with regard to the appointment to the post of constable and prescribed minimum height for general candidates and reserved category candidates for direct recruitment, as well as, persons appointed from other sources to the post of constable.

(3.) ON behalf of the State it is submitted that in similar cases, this Court has decided several cases by one common order, dated 15.7. 2005 in CWJC No. 8304 of 1999 and analogous cases by which the Division Bench of this Court dismissed those writ applications, there being no merit in the averments and pleas raised on behalf of the petitioners of those cases.