VIRENDER SINGH,C.J. - (1.) I.A. No. 5441 of 2015 For the reasons carved out in the application and there being no serious objection from the opposite side, delay in filing the accompanied appeal, is hereby condoned. I.A. No. 5441 of 2015 stands allowed. L.P.A. No. 560 of 2015 Aggrieved of order dated 05.08.2015 in W.P.(S) No. 1957 of 2009 whereby, the prayer seeking a direction upon the respondents to appoint the appellantwrit petitioner (hereinafter to be referred as "petitioner") was declined by the Writ Court, the present Letters Patent Appeal has been filed .
(2.) Heard the learned counsel for the parties and perused the documents on record.
(3.) Dr. S. N. Pathak, the learned Senior counsel for the petitioner referring to letters written by the Superintendent of Police and Inspector General of Police (Training) submits that the petitioner was found eligible still, he was not appointed on the post of Constable. It is contended that in view of miniscule difference in the height of the petitioner, the respondents should have exercised powers under Rule 663 (c) of the Police Manual which they erroneously refused to exercise and thus, denied the petitioner appointment on the post of Constable.;