MD.AAIL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE writ petition was preferred by the petitioner for direction on the respondents to allow him to join the post of constable in the district of Dumka, he being successful and recommended for appointment to the post of constable in pursuance of Advertisement No. 1/98.

(2.) THE case of the petitioner is that in pursuance of advertisement 1/98, he applied and was found successful by the Selection Board for appointment to the post of constable,

(3.) IN their counter affidavit, the respondents have taken plea that the name of the petitioner was recommended showing his height as 175.5 cms., though his height is lessor. The petitioner actually accepted that his height is 171 cms. in fact, is 170 cms.The vacancies as were existing had been filled up from amongst persons who had height upto 171 cms. and for the said reason, the petitioner was not appointed. In case of non -joining of any candidate, the petitioner may have a chance, he having his height of 170 cms.