Riju Kumari vs The State Of Bihar
2021 Latest Caselaw 5836 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.15058 of 2021
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Riju Kumari Daughter of Harendra Prasad Singh, West of Shiv Mandir, Rehiya, Buxar, Sowan, Bihar 802111.

... ... Petitioner/s Versus

1. The State of Bihar through Home Secretary Government of Bihar.

2. Director General of Police, Bihar, Patna.

3. The Bihar Police Sub-Ordinate Service Commission, through its Chairman, Santosh Mansion, B- Block, Near RPS Law College, Raghunath Path, Danapur, Patna - 801503.

4. The Chairman, Bihar Police Sub-Ordinate Service Commission.

5. The Officer on Special Duty, The Bihar Police Sub-Ordinate Service Commission through its Secretary, Santosh Mansion B- Block, near R.P.S. Law College, Raghunath Path, Danapur, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Apurv Harsh, Advocate For the Respondent/s : Mr. Manish Kumar (Gp4) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 03-12-2021 This matter has been heard via video conferencing due

to circumstances prevailing on account of the COVID-19

Pandemic.

Heard learned counsels for respective parties.

In the instant petition, petitioner has prayed for the

following reliefs:-

"(I) For issuance of writ of mandamus and any other appropriate writ and writs, order/orders, command/commands and directions to the respondent-authority to make fresh measurement/re-measurement of the height of the petitioner in present of the Chief Medical Officer or a Judicial Patna High Court CWJC No.15058 of 2021 dt.03-12-2021

Magistrate for selection to the post of Police Sub Inspector as per Advertisement No. 01/2019.

(II) For issuance of writ of mandamus and any other appropriate writ and writs, orders, and/or directions to appoint her to the post of Sub Inspector as her marks are much above the cut off for the candidate of her category.

(iii) And any other appropriate relief/reliefs as your lordship may deem fit and proper in the large interest of justice."

Petitioner is candidature for recruitment to the post of

Sub-Inspector and other allied posts. Her candidature was rejected

on the score that she has not fulfilled the minimum height required

for female candidates, i.e., 160 CM. Therefore, the concerned

selecting authority is hereby directed to re-examine the height

measurement of the petitioner within a period of two weeks from

the date of receipt of this order after issuing due notice relating to

date of test.

With the aforesaid observations, the present writ petition

stands disposed off.

(P. B. Bajanthri, J) Vikash/-

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