RAVI vs HOME AFFAIRS

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Item No.19/ C-IV O.A. No. 4161/2026

Central Administrative Tribunal
Principal Bench: New Delhi

O.A. No. 4161/2026

nd
This the 22 day of October, 2026

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

RAVI,
Age 22 Years
S/o Sh. Mahender,
R/o Village Neemli, District Charkhi Dadri,
Haryana.

…Applicant

(By Advocate: Mr. Sachin Chauhan)


Versus

1. Union of India Through its Secretary, Ministry of
Home Affairs, Government of India, Kartavya Bhawan-3,
New Delhi-110001.

2. The Commissioner of Police Delhi Police, Police
Headquarters, Jai Singh Road, New Delhi-110001.


3. The Deputy Commissioner of Police Recruitment
Cell, Delhi Police, New Police Lines, Kingsway Camp,
Delhi-110009.

4. The Chairman Staff Selection Commission,
Block No. 12, CGO Complex, Lodhi Road, New Delhi-
110003.
…Respondents

(None)

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Item No.19/ C-IV O.A. No. 4161/2026

ORDER (ORAL)

By Hon’ble Dr. Anand S Khat, Member (A)

In the present Original Application filed under
Section 19 of the Administrative Tribunals Act, 1985,
the applicant seeks the following reliefs:
“8.1 To quash and set aside the impugned action of the
Respondents dated 29.09.2026, whereby the Applicant
was declared/treated as "Not Qualified" in the Physical
Measurement Test conducted in connection with
recruitment to the post of Head Constable (Ministerial)
Male in Delhi Police Examination, 2025 and direct the
Respondents to refer the Applicant to an Independent
Government Hospital/Medical Board for fresh and final
measurement of his height and in the event the Applicant
is found to possess the prescribed minimum height of 165
cm or above, direct the Respondents to treat him as
qualified in the Physical Measurement Test and permit him
to participate in all further stages of the recruitment
process, including Document Verification, Typing Test,
Computer (Formatting) Test and other applicable stages
and direct the Respondents to consider and grant him
appointment to the post of Head Constable (Ministerial) in
Delhi Police, with all consequential benefits, including
seniority, promotion, pay and allowances.
Or/and
Any other relief which this Hon'ble court deems fit and
proper may also be awarded to the applicant.”
2. The applicant appeared in the Head Constable
(Ministerial) Male & Female Examination, 2025, Delhi
Police, wherein he was disqualified on the ground of
failing to meet the prescribed minimum height
standard of 165 cm, his height having been recorded
as 163.5 cm on initial measurement and 164.5 cm on
appeal on the same day. Furthermore, the applicant
got his height measured at Civil Hospital, Ch. Dadri,
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Item No.19/ C-IV O.A. No. 4161/2026

wherein it was scientifically measured and recorded
as 165.2 cm. A copy of the medical certificate is
annexed as Annexure A-3.
3. Learned counsel for the applicant drew our
attention to the order dated 12.10.2026 passed by
this Tribunal in O.A. No. 3989/2026, titled Naresh
Kumar v. SSC and Ors. , wherein similar relief was
granted.
4. Having heard the parties and perused the
pleadings available on record, we are of the view that
the ends of justice would be met if the respondents
are directed to get the height of the applicant
measured afresh, strictly in accordance with the rules
and instructions governing the subject and following
the methodology adopted for measuring the height of
other candidates appearing for selection to the post of
Head Constable (Ministerial) Male. Ordered
accordingly. The said measurement shall be
conducted at an appropriate institution to be decided
by the respondents, in accordance with the applicable
rules and instructions on the subject.
5. Subject to the outcome of the fresh
measurement, necessary consequential action with
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Item No.19/ C-IV O.A. No. 4161/2026

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 is permitted to
participate in the PE&MT and is successful therein,
he shall be entitled to appointment, subject to
fulfilment of all other requisite eligibility conditions.
These directions shall be complied with positively
within three weeks from the date of receipt of a copy
of this order. However, if the applicant is found to
have met the prescribed height criteria, the
respondents shall be obliged to conduct the PE&MT
for the applicant.
6. The O.A. stands disposed of in terms of the
aforesaid directions. Pending M.As., if any, also stand
disposed of accordingly. There shall be no order as to
costs.

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

/ sm /
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