ASLAM Vs. STATE OF J.&K. AND ORS.

JUDGEMENT

(1.) THIS writ petition is filed praying for writ of mandamus commanding the respondents to consider the claim of the petitioner as class IV employee in J&K Police being son of retired police personnel Mohd Akbar Head Constable in light of letter No. DGP -D -.351/2000/12253 -322 dated 16.03.2001

(2.) THE case of the petitioner is that respondent No. 4 issued order for appointment of wards of serving/retired personnel with reference to U.O No. DGP/351/2000/45458 -68 -60 dated 26.12.2000.

(3.) IN response to the prayer made in the writ petition, reply has been filed stating that the petitioner as per the bio -data the petitioner has shown his height as 5 -4" and middle pass and while processing his case, it was found that he do not confirm to the physical standard as he is short by 2", therefore, he is ineligible and the circular do not prescribe for his absorption against the post of follower/class IV.