R.R. Prasad, J. - (1.) FOR the purpose of disposing of this application finally, the order dated 28.6.2010 needs to be taken notice of which reads as follows: Learned counsel appearing for the petitioner submits that at the time of physical test for the appointment of the petitioner on the post of a police constable, height was recorded during physical test as 168.5 c.m and accordingly, the petitioner was allotted total marks as 12 against his height and also against his academic qualification, but when it came to know to the petitioner that height has wrongly been recorded during physical test, the petitioner came to this Court, whereby this Court directed the Civil Surgeon, Ranchi to take the measurement of the petitioner and when the petitioner produced himself before the Civil Surgeon, Ranchi for measurement of his height, his height was found to be 181 c.m. by the Civil Surgeon, Ranchi, who submitted his report to that effect to this Court. Thus, if the height of the petitioner of 181 c.m., is taken into account, the petitioner would be getting 13 marks and that apart 5 marks has been given towards his academic qualification and, thereby he will be getting 18 marks in total whereas the persons securing only 14 marks have been given appointment and in that view of the matter the petitioner would certainly be entitled to be appointed on the post of the police constable particularly when the vacancies are still existing in the district of Ranchi. However, learned Counsel appearing for the State seeks time to seek instruction about the vacancy still existing. Put up this case on 05.07,2010 under the heading 'For Orders.
(2.) THE learned Advocate General submits that there has been no doubt that vacancies are still there in different districts and therefore, direction can be given to the authorities for making appointment of the petitioner on the post of constable but before that certain formalities need to be fulfilled whereby the petitioner is required to go for his measurement in presence of Superintendent of Police, Ranchi and to furnish required document for its verification. If the height of the petitioner is found to be 181 c.m. as has been found by the Civil Surgeon and the documents are found in order the appointment letter would be issued thereafter within a week. At this stage, learned Counsel appearing for the petitioner submits that there has been no reason to raise any doubt over measurement of the height taken by the Medical Board which was found to be 181 c.m.
(3.) BE that as it may, since the formalities need to be gone into before the appointment letter is issued, the petitioner is directed to appear before the Superintendent of Police, Ranchi on 14.7.2010 so that measurement of his height be again taken and if the measurement is found to be 181 cm. and the required documents furnished by the petitioner are found in order, then appointment letter be issued to the petitioner within a week thereafter.;