JAY KUMAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this group of applications, under Art. 226 of the Constitution of India petitioners have sought a direction to the respondents to appoint the petitioners on the post of constable in different ranges in the State of Bihar by taking re -measurement of their heights and filling up the current vacancies by the panel prepared pursuant to the Advertisement no. 1 of 1998, in view of the order of the Director General of Police, as also to grant them consequential benefits.

(2.) IT is jointly submitted that in these group of petitions, the petitioners have already preferred a representation to different authorities such as, Deputy Inspector General of Police, Zonal Inspector General of Police, as also the Director General of Police but no decision has yet been taken upon those representations. However, it is contended that they will file a fresh representation within four weeks from today.

(3.) IN view of the aforesaid consensual submissions, learned counsels for the parties have requested to dispose of this group of cases.