BIRENDRA GOPE Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) FOR the purpose of disposing of this application finally, the order dated 28.6.2010 needs to be taken notice of which reads as follows:

(2.) THE learned Advocate General submits that there has been no doubt that vacancies are still there in different districts and therefore, direction can be given to the authorities for making appointment of the petitioner on the post of constable but before that certain formalities need to be fulfilled whereby the petitioner is required to go for his measurement in presence of Superintendent of Police, Ranchi and to furnish required document for its verification. If the height of the petitioner is found to be 174.4 cm. as has been found by the Civil Surgeon and the documents are found in order the appointment letter would be issued thereafter within a week.

(3.) BE that as it may, since the formalities need to be gone into before the appointment letter is issued, the petitioner is directed to appear before the Superintendent of Police, Ranchi on 14.7.2010 so that measurement of his height be again taken and if the measurement is found to be 174.4 cm. and the required documents furnished by the petitioner are found in order, then appointment letter be issued to the petitioner within a week thereafter.