SACHIN vs HOME AFFAIRS

Item No. 13 (C-IV)

1
OA No. 4364/2026
CENTRAL ADMINISTRAT
IVE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH, N

O.A. No. 4364/2
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)
Sachin , Ag
R/o VPO Pa


ge 22 years, S/o Sh. Satpal,
aju, Bhiwani, Haryana-127201.

…. Applicant
(By Advoca
ate: Mr. Abhimanyu Baliyan for M
Mr. Sachin Chauhan)

Versus

1. Union of
Ministry of

2. The Com
Delhi, Delh
New Delhi

3. The Depu
Delhi Police

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

w Delhi110001
Home Affairs North Block New
mmissioner of Police
hi Police Headquarters, Jai Singh
h Road,
110001
uty Commissioner of Police, Rec
cruitment Cell,
e, New Police Lines, Kingsway C
Camp, Delhi-110009.
ection Commission, Through its
Chairman
New Delhi 110003.
2, CGO Complex Lodhi Road N
...Respondents
(By Advoca
ate: Ms. Snehlata S Surana)

















SURAJ SURAJ
BISHT
BISHT

Item No. 13 (C-IV)

2
OA No. 4364/2026
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:-
-
“8
21
in
to
20
16
In
ev
17
Ph
of
Co
se

O

An
aw

2. H
8.1 To quash and set aside the impug
1.09.2026, whereby the Applicant was
n the Physical Measurement Test cond
o the post of Constable (Executive)
gned action of the Respondents dated
d
s declared/treated as "Not Qualified"
ducted in connection with recruitment
"
t
Male in Delhi Police Examination,
eight measurements of 168.2 cm and
pondents to refer the Applicant to an

d
n
025, on the basis of the disputed he
69.5 cm; and further direct the Resp
ndependent Government Hospital/Me
edical Board for a fresh and in the
e
vent the Applicant is found to posses
ss the prescribed minimum height of
dents to treat him as qualified in the
f
e
s
70 cm or above, direct the Respond
hysical Measurement Test, permit him
f the recruitment process and gran
Constable (Executive) Male with al
m to participate in all further stages
nt him appointment to the post of
ll consequential benefits, including
f
g
eniority, promotion and pay & allowan
nces.
Or/and
ny other relief which this Hon'ble cou
warded to the applicant.”
urt deems fit and proper may also be
e
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 168.20 cm, falling short o
of the prescribed requirement by
y
1.80 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 169.50 cm, i.e., 0.50 cm
m below the prescribed height.
.
Learne
ed counsel further submits tha
at the applicant got his height
t
SURAJ SURAJ
BISHT
BISHT

Item No. 13 (C-IV)

3
OA No. 4364/2026
measur
red at Govt. Hospital at Bhiw
wani, where it was recorded as
s
170.50
0 cm. In support of his submissio
on, he has placed reliance on the
e
Medica
al Certificate dated 29.09.2026,
annexed as Annexure A-2.
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
Ms. Snehlata S Surana, learned co
ounsel, 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
SURAJ SURAJ
BISHT
BISHT

Item No. 13 (C-IV)

4
OA No. 4364/2026
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
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/
SURAJ SURAJ
BISHT
BISHT