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Neha Kumari vs The State Of Bihar
2022 Latest Caselaw 1032 Patna

Citation : 2022 Latest Caselaw 1032 Patna
Judgement Date : 9 February, 2022

Patna High Court
Neha Kumari vs The State Of Bihar on 9 February, 2022
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.7011 of 2021
     ======================================================

Neha Kumari daughter of Vinod Singh, Resident of Village and Post - Sadhua, P.S. - Gopalpur, District - Bhagalpur.

... ... Petitioner/s Versus

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

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

3. The Director General of Police, Bihar, Patna.

4. The Inspector General of Police, Bihar, Patna.

5. The Central Selection Board (Constable Recruitment) Sardar Patel Bhawan, Block A/626, 6th Floor, Jawarlal Nehru Marg, Bihar, Patna Through its Secretary.

6. The Chairman, The Central Selection Board (Constable Recruitment), Sardar Patel Bhawan, Block A/626, 6th Floor, Jawarlal Nehru Marg, Bihar, Patna.

7. The Secretary, The Central Selection Board (Constable Recruitment), Sardar Patel Bhawan, Block A/626, 6th Floor, Jawarlal Nehru Marg, Bihar, Patna.

8. The Chairman, Constable Selection Board, through the Senior S.P. Patna, Bihar.

9. The Chairman, Constable Selection Board, through the S.P. Patna, Bihar.

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

For the Petitioner/s : Mr.Rajesh Kumar Pandey For the Respondent/s : Mr.Lalit Kishore (Ag) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 09-02-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

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

following relief/reliefs:

"That this application is being filed for issuance of direction commanding upon the respondents to give directions/order to take fresh measurement/re-measurement of the petitioner who has appeared in selection of Lady Police Patna High Court CWJC No.7011 of 2021 dt.09-02-2022

Constable on 15.01.2021 in Bihar Military Police/ Special Indian Reserve Police, Bihar State Industrial Security Guard Physical test in the light of Advertisement no. 02/2019. In the said physical verification her height has been shown low but she fulfill the require criteria."

3. Perusal of the petition, sufficient material has not

been placed on record so as to issue direction to the concerned

authority for undertaking fresh physical measurement for selection

and appointment to the post of Lady Police Constable which is

stated to have been held on 15.01.2021.

4. The Chairman for Constable Selection Board through

the S.P., Patna Bihar is hereby directed to furnish details of the

physical measurement/physical efficiency test report of the

petitioner and furnish within a period of one week from the date of

receipt of this order. He is also hereby directed to verify whether is

there any provision for fresh physical efficiency test could be

undertaken or not. In this regard also a communication be made to

the petitioner.

5. Accordingly, writ petition stands disposed off.

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

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