BIJENDRA KUMAR MEENA vs COMMISSIONER OF POLICE

Item No. 21 (C-IV) 1 OA No. 4164/2026

CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI

O.A. No. 4164/2026
O.A. No. 5353/2026

nd
This the 22 Day of October, 2026

Hon’ble Mr. Manish Garg, Member (J)
Hon’ble Dr. Anand S Khati, Member (A)

BIJENDRA KUMAR MEENA S/o Suresh Chand Meena R/o
Tundpura Weir, Bharatpur, Rajasthan-301001
... Applicant

(By Advocate: Mr. Sanjeet Paliwal and Mr. Love Chaudhary)

Versus

1. COMMISSIONER OF POLICE,
Delhi Police Headquarters, Jai Singh Road, New Delhi - 110001.
2. STAFF SELECTION COMMISSION Through its Chairman, Block
– 12, CGO Complex, Lodhi Road, New Delhi – 110003.
3. UNION OF INDIA THROUGH Through its Secretary Ministry of
Personnel, Public Grievances & Pensions Govt. of India, North
Block, New Delhi 01.
...Respondents

(By Advocate: Mr. RK Sharma)















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Item No. 21 (C-IV) 2 OA No. 4164/2026


ORDER (ORAL)

Hon’ble Dr. Anand S Khati, Member (A)

In the present Original Application, filed under Section 19
of the Administrative Act, 1985 the applicant has prayed for the
following relief:-
“8.1 Direct the Respondents to conduct an re-measurement of the
Applicant’s height in accordance with the applicable recruitment
rules.
8.2 Set aside and quash the action of Respondent No. 1 in
disqualifying the Applicant from the PE&MT conducted on
01.10.2026 for recruitment to the post of Head Constable (Assistant
Wireless Operator/Tele-Printer Operator) in Delhi Police
Examination, 2025, on the purported ground that his height was
recorded as 168 cm, without giving rejection slip.
8.3 Direct the Respondents, if the Applicant is found to satisfy the
prescribed minimum height requirement and all other applicable
eligibility conditions, to consider his candidature for the subsequent
stages of recruitment in accordance with law;
8.4 Pass such other or further order(s) as this Hon’ble Tribunal may
deem fit and proper in the facts and circumstances of the present
case and in the interests of justice.”

2. The applicant appeared in the Head Constable (Assistant
Wireless Operator/Tele-Printer Operator) Male & Female in
Delhi Police Examination, 2025 wherein the applicant was
disqualified on the ground of failing to meet the required
minimum height standard of 170 cm, having been recorded as
168 cm on initial measurement and he did not appeal any
further. Furthermore, the applicant got himself measured
before the Rajiv Gandhi General Hospital, Alwar, Rajasthan,
wherein his height was scientifically measured and recorded as
170 cm in the reports. A copy of the medical certificate dated
12.10.2026 is annexed as Annexure A5.
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Item No. 21 (C-IV) 3 OA No. 4164/2026

3. Learned counsel for the applicant drew our attention
towards the order dated 12.10.2026 passed by this Tribunal in
O.A. No. 3989/2026 titled Naresh Kumar vs. SSC and
Ors. , wherein the same relief was granted.
4. Having heard the parties and perused the pleadings
available on record, we are of the view that the end of justice
would meet if the respondents are directed to get the height of
the applicant measured fresh strictly according to the rules and
instructions governing the subject and also with the
methodology adopted for measuring the height of other
candidates for the selection for the post of Constable
(Executive) Male. Ordered accordingly, the said measurement
would be got done in an appropriate institution to be decided by
the respondents as per Rules and instructions on the subject.
Subject to the outcome of measurement, the necessary action as
a consequence with respect to the applicant’s participation or
otherwise in the Physical Endurance and Measurement Test (PE
&MT) shall also be taken within one week thereafter. In the
event the applicant participates in the Physical Endurance and
Measurement Test (PE &MT) and is successful therein, he shall
be entitled to appointment subject to his fulfilling all the other
requisite eligibility conditions. These directions shall be
complied with positively within three weeks from the date of
receipt of copy of this order. However, is the applicant is found
to have met the criteria of height, the respondents shall be
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Item No. 21 (C-IV) 4 OA No. 4164/2026

obliged to conduct the Physical Endurance and Measurement
Test (PE & MT) for the applicant.
5. 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.

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

/dd/





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