Krishan Kumar vs STAFF SELECTION COMMISSION (SSC)

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OA No.4256/2026
Item No. 04 (C-3)
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI

OA No. 4256/2026

th
This the 28 Day of October, 2026

Hon’ble Ms. Harvinder Kaur Oberoi, Member (J)
Hon’ble Dr. Sumeet Jerath, Member (A)

Krishan Kumar
S/o Sh. Partap Singh,
Age: 28 years,
VTC: Naurnangabass Rajputtan,
Post: Naurnangabass Jattan,
District: Charkhi Dadri, Haryana – 127310.
.…Applicant

(By Advocate : Mr. Amit Yadav, with Dr. Monika Bhargava with Mr.
Rehan)

VERSUS
1. Staff Selection Commission
Through its Chairman,
Block No. 12, CGO Complex,
Lodhi Road, New Delhi – 110003.
2. Commissioner of Police
Delhi Police,
Police Headquarters, Jai Singh Road,
New Delhi – 110001.
3. Deputy Commissioner of Police
Recruitment Cell, Delhi Police,
New Delhi – 110001.
.... RESPONDENTS

[By Advocate :Mr. Manish Kumar]

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OA No.4256/2026
Item No. 04 (C-3)
ORDER (ORAL)

Hon’ble Ms. Harvinder Kaur Oberoi, Member (J)
1. The applicant has filed the present Original Application seeking appropriate
directions to the respondents in connection with his candidature for the post of
Constable (Driver) Male, Delhi Police Examination, 2025, on the ground that his
height was incorrectly measured during the Physical Endurance and Measurement
Test (PE&MT).
2. Learned counsel for the applicant submits that the Staff Selection
Commission (SSC) issued the notification for recruitment to the post of Constable
(Driver) Male in Delhi Police Examination, 2025, pursuant to which the applicant
participated in the PE&MT. During the said test, his height was recorded as 168.6
cm. Being aggrieved by the aforesaid measurement, the applicant preferred an
appeal against the height measurement. Pursuant thereto, his height was re-
measured on 05.10.2026 and was recorded as 167.9 cm.
3. Learned counsel for the applicant further submits that, on 14.10.2026, the
applicant got his height measured independently at the District Civil Hospital,
Charkhi Dadri, Haryana, where his height was recorded as 170 cm. It is contended
that the discrepancy between the measurements recorded by the respondents and
the subsequent measurement at the Government hospital raises a genuine doubt
regarding the correctness of the height measurement conducted during the
PE&MT. Despite the applicant having raised a grievance before the competent
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OA No.4256/2026
Item No. 04 (C-3)
authorities and requested that the error be corrected, no corrective action has
allegedly been taken by the respondents.
4. The applicant, therefore, seeks appropriate directions for fresh and
independent measurement of his height and for consideration of his candidature for
the post of Constable (Driver) Male, Delhi Police Examination, 2025, including
permission to participate in the subsequent stages of the selection process, subject
to fulfilment of the prescribed eligibility conditions.
5. Per contra, learned counsel for the respondents opposes the relief sought by
the applicant and submits that the physical measurement was conducted in
accordance with the prescribed recruitment procedure. It is contended that the
applicant’s height was measured during the PE&MT and re-measured pursuant to
his appeal, and that a subsequent measurement obtained independently cannot, by
itself, invalidate the measurement recorded by the competent authorities. The
respondents accordingly oppose the request for further consideration of the
applicant’s candidature.
6. We have considered the submissions made by learned counsel for the parties
and perused the material placed on record.
7. The issue requiring consideration is whether, in view of the discrepancy
between the measurements recorded during the PE&MT and the subsequent
measurement recorded at the District Civil Hospital, Charkhi Dadri, Haryana, an
opportunity for fresh measurement by the prescribed method ought to be granted to
the applicant.
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OA No.4256/2026
Item No. 04 (C-3)
8. In this regard, we may refer to the order dated 20.05.2024 passed by this
Tribunal in O.A. No. 503/2024, Mukul Choudhary v. Staff Selection Commission
& Anr. In the said matter, the applicant had challenged the result of the physical
test on the ground that his height had been recorded as less than 170 cm and had
sought measurement by an independent Special Medical Board. Learned counsel
for the applicant therein relied upon the order passed by a Co-ordinate Bench in
O.A. No. 2813/2021, Abhishek Kumar v. Staff Selection Commission & Ors. , dated
28.03.2023, and sought similar directions. The respondents in that matter did not
dispute the same.
9. The Tribunal in O.A. No. 503/2024 reproduced the following directions
issued in Abhishek Kumar (supra):
“After hearing both the learned counsel, we find that there is discrepancy between
the results of PETs held for Delhi Police Examination-2016 and 2020 while
quoting the height of the applicant. The Standing Order No.212/2020 specifically
stipulates that the height of the applicant would be measured by digital mode
whereas it has been done by manual mode. In the interest of justice, the
respondents are directed to get the height of the applicant measured once again by
digital mode in a Govt. hospital run by the Delhi Government recommended by the
competent authority for the purpose. The said exercise be completed within a
period of four weeks from the date of receipt of certified copy of this order.”
10. Thereafter, in O.A. No. 503/2024, the Tribunal observed as follows:
“For parity of reasons, we dispose of the present OA in terms of the directions
given in the aforesaid OA.”
The Tribunal further reproduced the directions issued in Abhishek Kumar (supra)
and disposed of the Original Application in the light of those directions, with no
order as to costs.
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OA No.4256/2026
Item No. 04 (C-3)
11. Having regard to the aforesaid decision and the facts of the present case, we
are of the view that the discrepancy in the measurements relied upon by the
applicant warrants an opportunity for fresh measurement by digital mode. Such an
exercise would enable the respondents to ascertain the applicant’s height through
an objective procedure without expressing any opinion at this stage on his ultimate
eligibility or entitlement to appointment.
12. Accordingly, the present Original Application is disposed of with a direction
to the respondents to arrange for the applicant’s height to be measured afresh by
digital mode at a Government hospital identified by the competent authority. The
exercise shall be completed within a period of four weeks from the date of receipt
of a certified copy of this order.
13. Upon completion of the aforesaid exercise, the respondents shall consider
the result of the fresh measurement and the applicant’s candidature for the post of
Constable (Driver) Male, Delhi Police Examination, 2025, in accordance with the
applicable recruitment rules and eligibility conditions. It is clarified that the
direction for fresh measurement shall not, by itself, confer any automatic right to
appointment or further participation in the selection process.
14. There shall be no order as to costs.



(Dr. Sumeet Jerath) (Harvinder Kaur Oberoi)
Member (A) Member (J)

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