D.N. Patel
1. Counsel appearing for the petitioner submitted that the petitioner has applied for the post of Constable. He has appeared successfully, in all the tests, taken by the respondents. Now by inch and bottlenecks, the height of the petitioner initially measured by the faithful and high ranking officer of the respondents as 172.5 cms., whereas the actual height of the petitioner is 174 cms. Counsel for the petitioner further submitted that let the height of the petitioner be remeasured by the Civil Surgeon, Hazaribagh, from where the petitioner has applied for the post of a Constable. The petitioner is ready to bear the cost of remeasurement of his height by depositing token cost before this Court. Counsel for the respondents seeks time to get further instructions.
2. I hereby, direct the petitioner to deposit Rs. 1,000/- (Rupees one thousand only) before this Court. I also hereby, direct the Civil Surgeon, Hazaribagh to measure the height of the present petitioner and make a report to this Court on the next date of hearing. The petitioner is, hereby, also directed to remain present before the Civil Surgeon, Hazaribagh on 28th March, 2012 at 10.30 a.m. and, thereafter, the Civil Surgeon, Hazaribagh, may give his suitable time to the petitioner for measurement of his height and, thereafter, report will be given to this Court about the height of the petitioner. The petitioner will present before the Civil Surgeon, Hazaribagh with the photocopy of the application form, which reveals his photograph. Likewise, if the petitioner is having any other type of identity card with photograph, like Driving License, Election Voter Card, Passport etc., they will also be presented before the Civil Surgeon, Hazaribagh for avoiding mistaken identity. The petitioner will also go with his two recent photographs before the Civil Surgeon, Hazaribagh, one of which will be affixed on the report with certificate of that person whose height was examined by him and the report will be sent to this Court, on or before the next date of hearing of this matter.
3. This order will be conveyed by the counsel for the respondent-State to the Civil Surgeon, Hazaribagh. The matter is adjourned to be listed on 9th April, 2012.
