ChandanSingh MoolSingh Rathore vs STAFF SELECTION COMMISSION (SSC)

Item No. 12 (C-IV)

1
OA No. 4065/2026

CENTRAL ADMINISTRAT
IVE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH, N

O.A. No. 4065/2
th
This the 15 Day of Oct
Anand S Khati, Member (A)
ri Rajveer Singh Verma, Memb
2026
tober, 2026
Hon’ble Dr.
Hon’ble Shr


Chand
S/o Mo
Age 24
Room
Mumb


ber (J)
dan Singh Mool Singh Rathore
ool Singh Tej Singh Rathore
4
No. 3, Samarth Society, Kokan
bai 400060
Nagar, Jogeshwari East

…. Applicant
(By Advoca
ate: Mr. Amit Yadav, Dr. Monika
a Bhargava)

Versus

1. Staff S
Throu
Block
New D

2. Comm
Delhi
Jai Sin

3. Deput
Recru
New De


Selection Commission
ugh its Chairman
k No. 12, CGO Complex, Lodhi
Road
Delhi 110003
missioner of Police
Police, Police Headquartes
ngh Road, New Delhi 110001
ty Commissioner of Police
itment Cell, Delhi Police
elhi 110001
...Respondents
s

(By Advocat
















te: Mr. Anmol Pandita)
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Item No. 12 (C-IV)

2
OA No. 4065/2026


ORDER (ORAL)

In the present Original Applica
ation, filed under Section 19 of
f
th
he Administrative Act, 1985 th
he applicant has prayed for the
e
fo
ollowing relief:-
“A. Call for the records re
PE&MT held on 29.09.202
B. Direct the Respond
Applicant as having qu
height requirement and
participate in the furth
including the medical e
formalities for final select
C. Direct the Respondents
the Applicant's representa
emails dated 03.10.20
consideration the fact tha
was subsequently measu
Government Hospital, and
decision in accordance w
and the prescribed height
D. Pass any other or f
Hon'ble Tribunal may dee
facts and circumstances of
elating to the Applicant's
26.
dents to consider the
ualified the prescribed
d to permit him to
ther selection process,
examination and other
tion.
s to consider and decide
ations submitted through
026, by taking into
at the Applicant's height
ured as 166 cm at a
d to take an appropriate
with the applicable rules
requirement.
further order(s) as this
em fit and proper in the
f the case.”

e applicant, Mr. Chandan Singh
2. The
h Mool Singh Rathore, aged
about 2
24 years, participated in the rec
cruitment process for the post
of Con
nstable (Executive) male in Delh
hi Police Examination, 2025,
conduc
cted pursuant to the Examinatio
on Notice issued by the Staff
ion Commission (SSC). The ap
Selecti
pplicant successfully qualified
the com
mputer-based written examinatio
on and was shortlisted for the
subseq
quent stages, specifically the
e Physical Endurance and
Measu
urement Test (PE&MT). The
applicant appeared for the
PE&M
MT on 29.09.2026, at the Delhi Po
olice Academy, Wazirabad,
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Item No. 12 (C-IV)

3
OA No. 4065/2026

Delhi,
under Roll Number 7252400
021080 and PE&MT Ticket
Numbe
er 06946. During this test, his he
eight was initially recorded as
164.1
cm. Being aggrieved by the in
nitial recording, the applicant
immed
diately filed an appeal against th
he height measurement on the
same d
day. Pursuant to the appeal, a re-
-measurement was conducted,
which
recorded his height as 16
64.5 cm. Subsequently, on
01.10.2
2026, the applicant got his heigh
ht measured independently at
a Gov
vernment Community Centre /
Hospital (IHMS) in Indali,
Distric
ct Jhunjhunu, Rajasthan, wher
re his height was correctly
recorde
ed as 166 cm. Pointing out the c
clear discrepancy between the
departm
mental measurements and his ac
tual
height,
, the applicant submitted a form
mal representation via email to
the C
Commissioner of Police, Del
lhi Police, on 03.10.2026,
reques
ting a re-measurement by a
a competent authority and
correct
tion of the error.
3. In su
upport of his plea for relief, the
e applicant placed reliance on
an ord
der dated May 20, 2024, passed
by the Tribunal in O.A. No.
503/20
024 ( Mukul Choudhary vs. SSC
C & Ors. ), wherein a similar
height
measurement dispute was res
solved by directing a fresh
height
measurement via digital mode
e at a designated government
hospita
al. The learned counsel for the a
applicant further submits that
the app
plicant’s height be remeasured
by the competent authorities
throug
h both manual and digital meth
hods to ensure accuracy and
transpa
arency.

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Item No. 12 (C-IV)

4
OA No. 4065/2026

4. Issu
ue notice. Mr. Anmol Pandit
ta, learned counsel for the
respon
ndents who appears on advan
nce service accepts notice.
Learne
ed counsel for the respondents s
seeks four weeks’ time to file
reply.
5. We
e have heard learned counsels for
r the parties.
6. Ha
aving heard the parties and perus
sed the pleadings available on
record
d, we are of the view that the end
d of justice would meet if the
respon
ndents are directed to get the heig
ght of the applicant measured
fresh s
strictly according to the rules an
nd instructions governing the
subjec
t and also with the methodolog
gy adopted for measuring the
height
of other candidates for the selec
ction for the post of Constable
(Execu
utive) male Ordered accordingly
, the said measurement
would
be got done in an appropriate in
nstitution to be decided by the
respon
ndents as per Rules and instructi
ons on the subject. Subject to
the o
outcome of measurement, th
he necessary action as a
conseq
quence with respect to the
applicant’s participation or
otherw
wise in the Physical Endurance
and Measurement Test (PE
&MT)
) shall also be taken within one
week thereafter. In the event
the a
applicant participates in the
Physical Endurance and
Measu
urement Test (PE &MT) and is s
successful therein, he shall be
entitled
d to appointment subject to
his fulfilling all the other
requisi
ite eligibility conditions. These
directions shall be complied
with p
positively within three weeks fro
om the date of receipt of copy
of this
s order. However, is the applica
ant is found to have met the
criteria
a of height, the respondents shall
l be obliged to conduct the
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Item No. 12 (C-IV) 5 OA No. 4065/2026

Physical Endurance and Measurement Test (PE &MT) for the
applicant. The height shall be remeasured using both digital and
manual methods.
6. The OA stands disposed of against the background of these
directions. Pending MAs, if any, also stands disposed of
accordingly. There shall be no order as to costs.



(Rajveer Singh Verma) (Dr. Anand Khati)
Member (J) Member (A)



/an/

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