VIKASH KUMAR Vs. STATE OF JHARKHAND & ORS.

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that the present petition had applied for appointment to the post of a Constable. Few marks have been allotted towards the height of the candidate. The petitioner has secured 18 marks and the candidates, so selected, are having 19 marks. The petitioner's height is 182.50 Cm. whereas what is measured by the respondents is 181.00 Cm. and, therefore, let the height of the petitioner be remeasured by the Civil Surgeon, Hazaribagh.

(2.) Learned counsel for the petitioner further submitted that as per the certificate issued by the Orthopedics doctor, Patna Medical College & Hospital, Patna (Bihar), which is annexed as Annexure 8 to the rejoinder affidavit, filed by the petitioner, height of the petitioner is 182.5 Cm. and if this height is accepted by the respondent authorities, the petitioner will get at least one mark more than what has already been obtained by the petitioner and, thereafter, the petitioner will be in the select list for the post of Constable.

(3.) Learned counsel for the petitioner has submitted that the petitioner is ready and willing to deposit a cost of Rs. 1,000/ - before this Court and if the height of the petitioner is found incorrect, then as stated by the petitioner, this amount may be allowed to be withdrawn, as a cost, by the respondents and if the petitioner's submission is found to be correct, the amount may be returned to the petitioner.