Surendra Kumar vs The Union Of India
2022 Latest Caselaw 2184 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1837 of 2021
     ======================================================

Surendra Kumar S/o Sri Sahdev Bhagat, Resident of Village - Andharwara, P.O.- Biddupur, P.S. - Rajapakar, District - Vaishali.

... ... Petitioner/s

Versus

1. The Union of India through Staff Selection Commission (Central Region) Government of India.

2. Staff Selection Commission (Central Region) Government of India, Road No. 12, C.G.O- Complex, Lodhi Road, New Delhi - 110003 through its Chairman.

3. Chairman, Staff Selection Commission (Central Region) Government of India, Road No. 12, C.G.O-Complex, Lodhi Road New Delhi.

4. Director General, CRPF (Recruitment Branch) East Block -07, Level- IV, Sector - 01, RK Puram, New Delhi - 110066, Ministry of Home Affairs.

5. D.I.G. Recruitment, CRPF, Muzaffarpur Group Centre, CRPF, Japha, Muzaffarpur, P.O. Uma Nagar, Bihar - 842004.

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

For the Petitioner/s : Mr. Prakritita Sharma, Advocate For the Respondent/s : Dr. K.N. Singh, ASG Ms. Prakritita Sharma, Advocate Mr. Radhika Raman, SSC Mr. Rabinder Kumar Sharma, CGC Mr. Awadhesh Kumar Pandey, Sr. Counsel ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 20-04-2022

Heard learned counsel for the parties.

2. In the instant petition, petitioner has prayed for the

following relief/reliefs:

"That this application is being filed for issuance of an appropriate writ/s, order/s or direction/s for setting aside the letter dt. 11th of September, 2019 issued by the Recruitment, Board (Respondent No. 2) Patna High Court CWJC No.1837 of 2021 dt.20-04-2022

by which the petitioner has been rejected due to height bar and for a direction to the respondents to take an appropriate steps for selection of the petitioner for the constable (GD) in Central Armed Police Force (CAPFS), pending final hearing of this case, the respondents may be directed to keep one post reserve for the petitioner in the selection process."

3. On 24.01.2022, the concerned respondent was

directed to re-examine the petitioner's height for the purpose of

selection and appointment to the post of Constable (GD) in Central

Armed Police Force. Petitioner was subjected to height

measurement in terms of the order dated 24.01.2022 and he was

found qualified.

4. Learned counsel for the respondents on instruction

submitted that petitioner has not passed the Physical Efficiency

Test in running event, therefore, the present petition do not survive

for consideration. Reserving liberty to the petitioner to question

the validity of further selection, if any, since fresh cause of action

accrues.

(P. B. Bajanthri, J) GAURAV S./-

AFR/NAFR
CAV DATE
Uploading Date          21.04.2022
Transmission Date