MANOJ KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) THE petitioner has prayed for quashing the order as contained in memo No. 814 dated 17.2.2001 issued by respondent No. 2. the Superintendent of Police, Ranchi whereby the appointment of the petitioner has been cancelled.

(3.) THE respondents, in the counter affidavit, have stated that the petitioner was temporarily appointed on the basis of the recommendations made by the Chairman, Constable Selection Committee subject to verification of documents submitted by them. It is stated that on the basis of observation made in the case filed by one Shivlal Yadav being CWJC No. 3053/2000R said Shivlal Yadav filed a representation before the D.I.G. Ranchi which was considered and measurement was taken of those candidates including the petitioner. In course of measurement the height of the petitioner was found to be 179.8 cms. whereas in Master Chart his height was mentioned as 183 cm. Accordingly a report was sent by the D.I.G. Ranchi to the Senior Superintendent of Police, Ranchi for taking suitable action and, as such, the petitioner was removed from service.