RAVI SHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE grievance of the writ petitioners is that though they had requisite height and qualified in the physical test, they have not been selected for appointment on the posts of constable pursuant to advertisement no, 1 of 1998. It is further submitted by learned counsel for the petitioners that some of the persons below height have been appointed, whereas the petitioners have been denied, though they have the requisite height. It is also submitted that so far the discrepancy in height is concerned, the petitioners have already filed representations before the Deputy Inspector General of Police, Tirhut Range, Muzaffarpur, but the same have not yet been disposed of.

(3.) WITH the direction/observation aforesaid, this application is disposed of.