Pannod Mor vs DELHI POLICE

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Item No.04/ C-IV O.A. No. 4042/2026

Central Administrative Tribunal
Principal Bench: New Delhi

O.A. No. 4042/2026

st
This the 21 day of October, 2026

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

Parmod Mor, Roll No. 125260063424
S/o Sh. Suresh Mor, VPO - Bass Badshahpur,
District- Hisar, Haryana- 125042

…Applicant

(By Advocate: Mr. Yashpal Rangi)

Versus

1. Commissioner of Police. Delhi,
Police Head Quarters, Jai Singh Road, Near Bangia
Sahib Gurudwara, New Delhi.

2. Deputy Commissioner of Police. Delhi Police
Recruitment Cell New Police Lines, Kingsway Camp,
Delhi-l 10009.

3. Staff Selection Commission, Through its Secretary,
Northern Region, Block No.12, CGO Complex, Lodhi
Road. New Delhi-3.
…Respondents

(By Advocates: Mr. B.L. Wanchoo)

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Item No.04/ C-IV O.A. No. 4042/2026

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:
“i) declare the action of respondents whereby height of
applicant measured as 168.6 cms in PE&MT as
incorrect and arbitrary; and
ii) dispose of the present OA with a direction to the
respondents to get the height of applicant measured
from Independent Medical Board and if the applicant
is found fit, he may be appointed if he is otherwise
eligible and may be granted consequential benefits of
seniority and pay fixation etc.; and
(iii) pass any other orders as this Hon’ble Tribunal
may deem fit and proper in the facts and
circumstances of the case.”
2. The applicant appeared in the Constable
(Executive) Male and Female, Delhi Police
Examination, 2025, wherein he was disqualified on
the ground of failing to meet the prescribed minimum
height standard of 170 cm, his height having been
recorded as 168.6 cm on initial measurement. The
applicant got his height measured at PGIMS, Rohtak,
where his height was recorded as 170.18 cm. A copy
of the said medical certificate is annexed as Annexure
A-1.
3. Learned counsel for the applicant drew our
attention to the order dated 12.10.2026 passed by
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Item No.04/ C-IV O.A. No. 4042/2026

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 Constable
(Executive) Male and Female, Delhi Police. 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
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,
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Item No.04/ C-IV O.A. No. 4042/2026

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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