SHEETAL vs UNION OF INDIA

1
m No,154 (C-4)
Supplementary Item

OA No3184/20
026
C
CENTRAL ADMINISTRAT
TIVE TRIBUNAL
PRINCIPAL BENCH: N
NEW DELHI

OA No.3184/202
26

th
w Delhi this the 20 day of
New

HON’BLE M
HON’BLE D

Sheetal
Aged about 2
D/o Madan La
R/o Jawahra
Haryana-131
Group-C, Dep
Nature of Gri
Recruitment f
Female in De
respondents t
the PE&MT.

August, 2026
MR. MANISH GARG, MEM
DR. ANAND S KHATI, ME
MBER (J)
EMBER (A)
23 years,
al
(50), Sonipat
306
partment: Delhi Police
evance: Illegal disqualification
for the post of Constable (Exe
n of candidature in
ecutive) – Male and
lhi Police Examination, 2025 a
to consider the applicant’s req
and failure of the
quest for reappearance in
…Applicant

(By advocate

: Mr. Nitin KR)
Versus

1. Union o
Throug
Ministry
Pension
North B

2. Staff Se
Throug
th
8 Floo
Palace,
Kolkata

3. Staff Se
Throug
Block N
Lodhi R

4. Commi
Delhi Po
Jai Sing

of India
h its Secretary
y of Personnel, Public Grievanc
ns, Govt. of India,
Block, New Delhi-110001.
ces and
election Commission
h its Deputy Director
st
or, 1 MSO Building, Nizam
234/4, AJC Bose Road,
a-700020.
election Commission
h its Chairman
No.12, CGO (Complex)
Road, New Delhi-110003.
ssioner of Police
olice Headquarters,
gh Road, New Delhi-110001.
...Respondents
(By advocate
: Mr. Jalaj Aggarwal)
JUGAL KISHORE
JUGAL KISHORE
2026.09.03 16:14:25+05'30'

2
m No,154 (C-4)
Supplementary Item

OA No3184/20
026
:ORDER (ORA
AL):
HON’BLE M
MR. MANISH GARG, MEM
MBER (J):
In the
e instant OA, the applican
nt seeks the following
reliefs:-
“a. D
a
(P
p
o
a

b. D
A
(E
a
s

c. A

d. P
d


2. Highlig
Direct the Respondents to all
low the Applicant to re-
ppear in the Physical Enduran
PE&MT), particularly the 1600
proper and verified timing d
nce & Measurement Test
0 metres race, through a
device/system, so as to
bjectively determine the A
ccordance with the prescribed
Applicant’s eligibility in
d standards;
Direct the Respondents to de
Applicant and appoint her to
eclare the result of the
o the post of Constable
Executive) Female in Delhi Po
olice Examination, 2025,
erwise found eligible and
s per her merit, if she is othe
uccessful in the PE&MT;
Award costs in favour of the Ap
pplicant; and
Pass any other order(s) as th
his Hon’ble Tribunal may
eem fit and proper in the inte
rest of justice.”
ghting the facts of the c
case, counsel for the
applicant s
submits that the Respo
ondent No.2 issued
Examinatio
n Notification dated
22.09.2025 for
recruitment
t to the post of Constabl
e (Executive) Male &
Female in
Delhi Police Examination,
2025. The applicant
participated
d in the recruitment p
process and, having
qualified th
e Computer Based Exami
nation, was issued an
E-Admissio
n Certificate for the P
PE&MT scheduled on
19.08.2026
6 at Delhi Police Academy,
, Wazirabad, Delhi.

JUGAL KISHORE
JUGAL KISHORE
2026.09.03 16:14:25+05'30'

3
m No,154 (C-4)
Supplementary Item

3. It is s
OA No3184/20
026
submitted that the applic
cant appeared in the
1600 metr
res race and claims to
have completed the
same withi
n the prescribed time as
s per the watch worn
by her. How
wever, the chip-based tim
ming system recorded
her time as
s approximately 8 minutes
s 01 second, pursuant
to which s
he was declared unsucc
essful. The applicant
thereafter s
submitted a representatio
on dated 19.08.2026
seeking ver
rification of the relevant
timing records and a
fresh oppor
rtunity to appear in the 16
600 metres race.

4. Learne
ed counsel for the applic
cant submits that the
aforesaid re
epresentation has not yet
t been decided by the
respondent
ts.

5. Heard
learned counsel for the
applicant as well as
learned cou
unsel appearing for the res
spondents.

6. With t
the consent of learned co
unsel for the parties,
the present
t OA is taken up for dispo
osal at the admission
stage itself
.

7. In view
w of the submissions mad
de by learned counsel
for the par
rties, and without expres
ssing any opinion on
the merits
of the case, the present O
OA is disposed of with
a direction
to the respondents to con
nsider and decide the
JUGAL KISHORE
JUGAL KISHORE
2026.09.03 16:14:25+05'30'

4
m No,154 (C-4)
Supplementary Item

representat
OA No3184/20
026
tion dated 19.08.2026
submitted by the
applicant, i
n accordance with law, b
y passing a reasoned
and speaki
ng order within a period
of 30 days from the
date of rece
eipt of a certified copy of t
this order.

8. Pendin
ng MAs, if any, shall stan
nd disposed of. There
shall be no
order as to costs.


(Dr. Anand
Member


/jk/
d S Khati)
r (A)
(Manish Garg)
Member (J)
JUGAL KISHORE
JUGAL KISHORE
2026.09.03 16:14:25+05'30'