SUSMITA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr.Rajendra Krishna, the learned counsel for the petitioner and Ms. Anshu Bansal, the learned counsel for the respondent State.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) This writ petition has been preferred for direction upon the respondents to allow the petitioner for sending on training alongwith other selected constables. Pursuant to the Advertisement No.4/2015 for appointment on the post of constable in the State of Jharkhand, the petitioner has submitted on-line application for Jharkhand Constable Competitive Examination, 2015. The said examination was conducted by Jharkhand Staff Selection Commission. The petitioner was issued Admit Card for appearing in the preliminary test as well as the main examination. The petitioner belongs to EBC-I category. The petitioner was found successful in the main examination which was based on the written examination. The petitioner got Admit Card for appearing in the physical and medical test conducted by the Jharkhand Staff Selection Commission. The date of her physical test and measurement was fixed on 30/11/2016 at Ranchi. The petitioner appeared in the physical as well as medical test and thereafter, the Jharkhand Staff Selection Commission has circulated the list of those candidates who have finally been found successful in the written and medical test. The petitioner was directed to appear on 30/12/2016 for verification of the documents relating to the educational qualification as well as caste certificate. The petitioner was declared successful candidate on 15/6/2017. The petitioner was directed to join in the office of the Commandant, Jharkhand Police Force- VII at Hazaribagh along with all the relevant certificates. The petitioner was also issued appointment letter dtd. 13/6/2017. The petitioner submitted her joining in the office of the Commandant, Jharkhand Armed Force at Hazaribagh. The entire documents were verified. The petitioner was re-measured wherein she was found 3 cm less than the required height as disclosed in the Police Manual and advertisement. By the order dtd. 13/6/2018, this Court directed for constitution of Medical Board comprising of Chief Medical Officer and four other Medical Officers in presence of a Judicial Officer, Ranchi Civil Court. Pursuant thereto, the medical board was constituted and the Judicial Officer of Ranchi Civil Court was present and the report of the said medical board is on the record wherein it is clearly stated that pursuant to direction of the Court, the medical board was constituted and in presence of the Judicial Officer of Ranchi Civil Court the measurement of height of the petitioner was taken wherein the height of the petitioner was found to be 145 cm, whereas the requirement of the height was 148 cm.