STATE OF BIHAR Vs. PARWEZ AHMAD

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) The respondent -petitioner had filed the writ petition raising grievances that in pursuance of the advertisement no. 1 of 1993 the petitioner had participated in the selection for appointment of constable against the vacancies advertised. The petitioner had applied in pursuance of the said advertisement against the vacancies at Patna. The petitioner having not been selected, came to know that another per son, who had lesser height than the petitioner, had been appointed in Supaul District of the Bihar.

(3.) THE minimum required height eligible for the appointment of the constable is 165 CM. The petitioner 'sheight is 183.5 CM. At Patna the height of the person appointed at the bottom was 184.5 CM. whereas the candidate appointed at Supaul had height below 183 CM. On this premise the petitioner has raised grievances that by applying a different yardstick in the matter of height of the selected candidates in the State of Bihar he has been subjected to hostile and irrational discrimination, he has been deprived of his right to be considered and appointed in violation of Articles 14 and 16 of the Constitution.