S.J.MUKHOPADHYA, J. - (1.) ALL these cases relate to appointment to the posts of Constable in pursuance of Advertisement No. 1/98 for different districts of the State of Bihar, as was existing prior to 15th November, 2000. They have been heard together and are being disposed of by common order at this stage.
(2.) PETITIONERS of CWJC Nos. 2451. 2452, 2453. 2466, 2477. 2584, 2611, 2615. 2617, 2641, 2710, 2763, 2804, 2844 and 2845 of 2000(R) claim to have appeared before the Selection Board, constituted under the Chairmanship of Superintendent of Police. West Singhbhum, Chaibasa, for their appointments in Singhbhum Range. Petitioners of CWJC Nos. 2614. 2619 and 2620 of 2000 (R) claim to have appeared before the Selection Board, constituted under the Chairmanship of Superintendent of Chatra for their appointments in the districts of Hazaribagh and Chatra. Petitioners of CWJC Nos. 124, 2288 and 2324 of 2000 (R) claim to have appeared before the Selection Board, constituted under the Chairmanship of Superintendent of Police, Lohardaga, for their appointments in the North Chhotanagpur Division. Petitioner of CWJC No. 2721 of 2000 (R) claims to have appeared before the Selection Board, constituted under the Chairmanship of Superintendent of Police. Nalanda (for the Coal Field Range. North Chhotanagpur Division) for his appointment in the District of Dhanbad. All the petitioners applied in pursuance of Advertisement No. 1/98, appeared in the: written/physical test and claim to have been selected for such appointments. Their grievance is that persons, having lesser height than the petitioners, belonging to their respective categories, have been appointed discriminating the petitioners.
(3.) SOME of the petitioners have also raised dispute relating to measurement of height, as was made by the authorities/Selection Board(s).;