- (1.) In this writ application, the petitioner has prayed for a direction upon the respondents to appoint the petitioner as a constable as he was successful in physical as well as in the written test but even then the petitioner was not provided with appointment by the respondents.
(2.) The petitioner had applied for appointment to the post of constable in terms of Advertisement No. 2/05. The petitioner had completed the requisite tests conducted by the respondents but in spite of the same, the petitioner was not selected.
(3.) Heard Mr. A.K. Trivedi, learned counsel for the petitioner and Mr. Abhay Kumar Mishra, learned counsel for the respondents. Mr. A.K. Trivedi, learned counsel for the petitioner, has submitted that in spite of the petitioner being successful in the written and physical test and although he was having height of 179.8 c.m. but several candidates, who had lesser height had been appointed from the sports category, although there was no mention of sports category in the advertisement. He has further submitted that one Sanjay Kumar, Sunil Kumar, Kundan Kumar Tiwari and Pankaj Kumar Choudhary have wrongly been appointed ignoring the case of the petitioner, wherein the height of the petitioner was more than the said persons. He has also submitted that the petitioner should have been selected in the post of constable, which the respondents have totally ignored.;