DEEPAK KUMAR vs HOME AFFAIRS

Item No. 13 (C-IV)

1
OA No. 4071/2026
CENTRAL ADMINISTRAT
IVE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH, N

O.A. No. 4071/2
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

Dee
S/o
Dis
Hary



ber (J)
epak Kumar
o Sh. Om Prakash, R/o vill. Pond
dary
stt. Palwal, Teh. Hathin, PO Man
ndkola
yana 121103


…. Applicant
(By Advoca
ate: Mr. Anoop Kumar)

Versus

1. U
Mi

2. T
De
Jai

3. T
Re
Ne

4. T
Sta
CG
Ne



Union of India Through its Secre
inistry of Home Affairs, North B
etary,
Block, New Delhi 110001.
The Commissioner of Police,
elhi Police Headquarters,
Singh Road, New Delhi 110001
1.
The Deputy Commissioner of Po
olice (Recruitment)
cruitment Cell, Delhi Police,
ew Police Lines, Kingsway Camp
p, Delhi 110009.
The Chairman,
aff Selection Commission Block
GO Complex, Lodhi Road,
No. 12,
ew Delhi 110003.

...Respondents
s
(By Advocat




te: Ms. Deepa Rai)






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Item No. 13 (C-IV)

2
OA No. 4071/2026

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:-
“ Directing the resp
relevant records per
OA before their lor
adjudication in the m

(b) Quash and
impugned action
whereby the Appl
treated as "Not
Physical Measure
25.09.26 in con
recruitment to the
(Executive) Male
Examination, 2025,
disputed height me
cm and 169.5
measurement on the
proceed by two
whereas the applic
height from the tw
wherein the height
found as 170 cm
height as per advert
(c) Direct the resp
Applicant to an Ind
Hospital/Medical B
reassessment of th
properly calib
instrument/electron
the applicant is f
prescribed minimum
above, treat the app
the Physical Mea
permit him to part
stages of the recruit
(d) Grant all co
including Promotio
& Allowances.
spondents to place the
rtaining to the present
rdships for the proper
matter.
setting aside the
of the respondents
licant was declared/
Qualified" in the
ement Test heu on
nnection with the
e post of Constable
in Delhi Police
, on the basis of the
easurements of 169.7
cm during the
e same day and same
different instruments
cant got measured his
wo different hospitals
of the applicant was
which the required
tisement.
pondents to refer the
dependent Government
Board, for a final
he height through a
brated measuring
ic stadiometer and if
found fit as per the
m height of 170 cm or
plicant as qualified in
asurement Test and
ticipate in all further
tment process
onsequential benefits
n 8 Seniority and Pay
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Item No. 13 (C-IV)

3
OA No. 4071/2026
(e) Allowing the OA
costs.
(f) Any other fit an
also be granted.”
A of the applicant with
nd proper relief may
2. T
The applicant applied for the p
ost of Constable (Executive)
Male
in the Delhi Police Examinati
ion 2025 under Registration
Numbe
er 10006825826 following an o
nline recruitment notification
issued
by the Staff Selection C
Commission. The applicant
succes
sfully qualified the Computer
r-Based Examination (CBE)
after b
being issued Roll Number 225
5260440057. Following the
CBE,
the applicant participated in t
the Physical Endurance Test
(PET)
on 25.09.2026 under PE&M
MT No. 59599, successfully
qualify
ying in the running, long jump, a
and high jump events. During
the sub
bsequent Physical Measurement
t Test (PMT) on 25.09.2026,
the app
plicant's height was initially me
asured and recorded as 169.7
cm, fa
alling short of the required 170
0 cm threshold, and he was
verball
ly declared disqualified. The ap
pplicant immediately raised a
verbal
appeal on the same day, resulti
ing in a re-measurement by a
differe
ent official using a different ins
strument, which recorded his
height
as 169.5 cm, leading to hi
s formal exclusion without
receivi
ing a proper measurement o
or rejection sheet. Seeking
indepe
endent verification, the applican
nt had his height measured at
Civil H
Hospital, Palwal on 05.10.2026,
where it was recorded as 170
cm.
On 06.10.2026, the applicant
t underwent a digital height
measur
rement at Ayushman Hospital,
which similarly recorded his
height
at 170 cm, meeting the prescri
ibed minimum standard. The
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Item No. 13 (C-IV)

4
OA No. 4071/2026
applica
ant submitted a detailed repres
sentation on 06.10.2026 and
07.10.2
26 to the authorities seeking a
fresh and independent height
re-mea
asurement.
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.
4. Issu
ue notice. Ms. Deepa Rai, learne
ed counsel for the respondents
who ap
ppears on advance service accep
ts notice. Learned counsel for
the res
pondents seeks four weeks’ time
e to file reply.
5. We
e have heard learned counsels for
r the parties.
6. Hav
ving 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 accordin
ngly, the said measurement
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Item No. 13 (C-IV)

5
OA No. 4071/2026
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
Physic
cal Endurance and Measureme
ent Test (PE &MT) for the
applica
ant. The height shall be remea
asured using both digital and
manua
al methods.
7. The
e OA stands disposed of again
nst the background of these
directi
ons. Pending MAs, if any,
, also stands disposed of
accord
dingly. There shall be no order as
s to costs.



(Rajveer Singh V
Member (J)

Verma)

(Dr. Anand Khati)
Member (A)



/an/

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