ASHISH vs HOME AFFAIRS

Item No. 09 (C-IV)

1
OA No. 4358/2026
CENTRAL ADMINISTRAT
IVE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH, N

O.A. No. 4358/2
2026

nd
This the 02 Day of Nov
vember, 2026

Hon’ble Mr
Hon’ble Dr.

. Manish Garg, Member (J)
Anand S Khati, Member (A)
Ashish (Rol
S/o Sh. Muk
District Bhi


ll No. 125260024889) aged arou
kesh R/o Village Dhanana, PO. D
iwani, Haryana-127031
und 21 years,
Dhanana

…. Applicant
(By Advoca
ate: Ms. Esha Mazumdar)

Versus

1. Union of
Ministry of

2. Delhi Pol
Delhi Police
Street Polic

3. Addl. Co
Police Head

4. Staff Sele
Block No-1
f India Through Secretary Home

w Delhi110001
Home Affairs North Block New
lice Through Commissioner of P
e Headquarters Behind Parliame
Police
ent
e Station, New Delhi 110001
mmissioner of Police, HQ-II Re
dquarters Jai Singh Road New D
cruitment,
elhi-110001
ection Commission, Through Ch
hairman
New Delhi 110003.
2, CGO Complex Lodhi Road N
...Respondents
(By Advoca
ate: Mr. Varun Vats)
















SUR
AJ
BISH
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SUR
AJ
BISH
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Item No. 09 (C-IV)

2
OA No. 4358/2026
ORDER (ORAL)

Hon’ble Dr. Anand S Khati, M
Member (A)

In
n the present Original Applicatio
on, filed under Section 19 of the
e
Admin
nistrative Act, 1985 the applican
nt has prayed for the following
g
relief:-
-
“A

B.
ex

C
(E
w

D

E.
de

2. H
A. Call for records of the case;
. Quash and set aside the impugne
xtent Applicant has been wrongly decl
ed decision dated 26.09.2026 to the
e
lared unfit on account of height;
C. Direct Respondents to appoint the
e Applicant to the post of Constable
e
Executive) Male with all consequentia
l benefits including pay, seniority etc.

ith interest at GPF rates;
D. Award costs of the proceedings,
. Pass any other order/ relief/ direct
eem fit and proper in the interests of ju
tion(s) as this Hon'ble Tribunal may
y
ustice in favour of the Applicant;”
Highlighting the facts of the
case, learned counsel for the
e
applica
ant submits that the applican
nt appeared in the Constable
e
(Execu
utive) Male in Delhi Police
Examination, 2025, but was
s
disqua
lified on the ground that he
did not meet the prescribed
d
minimu
um height requirement of 170
0 cm. His height was initially
y
recorde
ed as 169.70 cm, falling short o
of the prescribed requirement by
y
0.30 c
cm. The applicant thereafter p
preferred an appeal before the
e
respon
ndents seeking re-measuremen
nt of his height, which was
s
recorde
ed as 169.80 cm, i.e., 0.20 cm
m below the prescribed height.
.
Learne
ed counsel further submits tha
at the applicant got his height
t
measur
red at Civil Hospital, Bhiwani, w
where it was recorded as 170.40
0
cm. In
n support of his submission, h
he has placed reliance on the
e
Medica
al Certificate dated 19.10.2026,
annexed as Annexure A-6.
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Item No. 09 (C-IV)

3
OA No. 4358/2026
3. L
earned counsel for the applicant
t has also drawn our attention to
o
the or
rder dated 13.10.2026 passed
by this Tribunal in O.A. No.

3999/2
2026, titled Dheeraj Kumar vs
s. Union of India and Others,
,
wherei
in similar relief was granted.
4. M
Mr. Varun Vats, learned couns
sel, appears on behalf of the
e
respon
ndents. He seeks some time to
take appropriate instructions in
n
the pre
esent matter.
5. H
Having heard the parties and per
rused the pleadings available on
n
record,
, we are of the view that the end
ds of justice would be met if the
e
respon
ndents are directed to get the he
eight of the applicant measured
d
afresh,
, strictly in accordance with the r
rules and instructions governing
g
the sub
bject and by following the sam
me methodology as adopted for
r
measur
ring the height of other candidat
tes appearing for selection to the
e
post o
f Constable (Executive) Male.
Ordered accordingly. The said
d
measur
rement shall be conducted at a
an appropriate institution to be
e
decide
d by the respondents, as per th
he rules and instructions on the
e
subject
t. Depending upon the outcome
e of the fresh measurement, the
e
necess
ary consequential action wit
th respect to the applicant's
s
particip
pation or otherwise in the Physic
cal Endurance and Measurement
t
Test (P
PE&MT) shall also be taken wi
thin one week thereafter. In the
e
event
the applicant participates in t
the PE&MT and is successful
l
therein
n, he shall be entitled to appointm
ment, subject to fulfilment of all
l
other r
requisite eligibility conditions. T
The aforesaid directions shall be
e
compli
ied with positively within three
weeks from the date of receipt
t
of a co
opy of this order. However, if th
he applicant is found to meet the
e
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Item No. 09 (C-IV)

4
OA No. 4358/2026
prescri
ibed height criteria, the responde
ents shall proceed further in the
e
matter
in accordance with law.
6. T
he OA stands disposed of ag
gainst the background of these
e
directio
ons. Pending MAs, if any, also
stands disposed of accordingly.
.
There
shall be no order as to costs.

(Dr. A
Memb
Anand S Khati)
(Manish Garg)
ber (A)
Member (J)


/
/sb/
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