Pradeep Kumar vs HOME AFFAIRS

Item No. 18 (C-IV) 1 OA No. 4160/2026

CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI

O.A. No. 4160/2026

nd
This the 22 Day of October, 2026

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

Pradeep Kumar, Age 23 Years
S/o Sh. Sanjay Kumar,
R/o VPO Miran, Tehsil Tosham, District Bhiwani, Haryana.
…. Applicant

(By Advocate: Mr. Sachin Chauhan)

Versus

1. Union of India Through its Secretary
Ministry of Home Affairs, North Block, New Delhi 110001

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

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

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

(By Advocate: Ms. Mamta Rani)














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Item No. 18 (C-IV) 2 OA No. 4160/2026


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 To quash and set aside the impugned action of the Respondents
dated 21.09.2026, whereby the Applicant was declared/treated as
"Not Qualified" in the Physical Measurement Test in connection with
the recruitment to the post of Constable (Executive) Male in Delhi
Police Examination, 2025, on the basis of the disputed height
measurements of 167.7 cm and 168.5 cm and further direct the
Respondents to refer the Applicant to an Independent Government
Hospital/Medical Board for fresh measurement of his height and in
the event the Applicant is found to possess the prescribed minimum
height of 170 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 and grant
him appointment to the post with all consequential benefits
including seniority, promotion and pay & 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 Constable (Executive) 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 167.7 cm on initial measurement and 168.5 cm on
appeal on the same day. Furthermore, the applicant got himself
measured before the Civil Hospital, Bhiwani wherein his height
was scientifically measured and recorded as 170.2 cm in the
reports. A copy of the medical certificate dated 29.09.2026 is
annexed as Annexure A2.
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Item No. 18 (C-IV) 3 OA No. 4160/2026

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. 18 (C-IV) 4 OA No. 4160/2026

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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