Rekha Kumari vs The State Of Bihar
2021 Latest Caselaw 5672 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10651 of 2021
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Rekha Kumari D/o Shiv Prasad R/o Ward no. 44, Near Goalghar Chauraha, New Police Line MT Sakha, P.s.- Patna G.P.O., District- Patna, 800001 (Applied as Schedule Caste for this vacancy)

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna

2. The Principal Secretary, Department of Home (Police), Government of Bihar, Patna

3. The Chairman Bihar Police Sub ordinate Service Commission, Santosh Mension, B-Block, Near R.P.S. Law college, Raghunath Path, Danapur, OPatna-801503

4. The Member Secretary, Bihar Police Sub ordinate Service Commission, Santosh Mension, B-Block, Near R.P.S. Law college, Raghunath Path, Danapur, OPatna-801503

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

For the Petitioner/s : Mr.Rupesh Kumar For the Respondent/s : Mr. Sanjay Pandey Mr. Nishant Kumar Jha ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 30-11-2021

Heard the learned counsels for the parties.

2. In the instant petition, petitioner has prayed for

following reliefs:

"1. That the present writ application is being filed in the nature of mandamus commanding the respondents to re-measure the height of Petitioner who has been rejected from the selection of Advertisement No.-01/2019 issued by respondents, on the vary ground that she is having less height in measure, by 0.5 cm i.e. 154.5 cm. But she has measure the same as 155.2 CM for three places outside venue including government hospital."

Patna High Court CWJC No.10651 of 2021 dt.30-11-2021

3. The petitioner is a candidate for the recruitment

to the post of Police Sub-Inspector . She has been disqualified as

she has failed to fulfill the minimum height measurement of 155

cm. Further, initial height test was conducted in which her

height was measured as 154.5 cm. Once again she was subjected

to height measurement in appeal in which it was found that her

height measurement was 154.2. The petitioner has obtained

certificate from the doctor who has assigned the height of the

petitioner as 155.1 cm.

4. In the light of these facts and circumstances, the

concerned respondent is hereby directed to conduct height

measurement afresh. The same shall be conducted within a

period of two weeks from the date of receipt of this order. Such

height measurement shall be initiated immediately as and when

it is conducted to the petitioner.

5. With the above observations, the instant petition

stands disposed of.

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

AFR/NAFR
CAV DATE
Uploading Date          07.12.2021
Transmission Date