After 167.7 And 168.5 Cm Readings, CAT Orders Fresh Height Measurement For Delhi Police Constable Aspirant

In brief

The question

1. Whether the applicant should be afforded a fresh measurement of height in view of the differing measurements recorded during recruitment and by Civil Hospital, Bhiwani.

The court held

The Tribunal disposed of the application by directing the respondents to arrange a fresh height measurement in an appropriate institution, in accordance with the applicable rules, instructions, and methodology, and to take consequential action regarding the applicant’s PE&MT participation within one week of the measurement.

It also directed

If the applicant met the height criterion, the respondents were required to conduct the PE&MT; if he participated and succeeded, he would be entitled to appointment subject to fulfilling all other eligibility conditions.

The directions were to be complied with within three weeks of receipt of the order; there was no order as to costs.

01Facts

The applicant challenged his disqualification in the recruitment process for Constable (Executive) Male, Delhi Police Examination, 2025, after his height was recorded as 167.7 cm at the initial measurement and 168.5 cm on appeal, below the prescribed minimum of 170 cm.

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He relied on a subsequent medical certificate from Civil Hospital, Bhiwani, recording his height as 170.2 cm.

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He sought a fresh measurement by an independent government hospital or medical board and, if found eligible, participation in the remaining recruitment stages.

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In support, he cited the Tribunal’s order in Naresh Kumar v. SSC & Ors., O.A. No. 3989/2026.

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02Issues

i.1. Whether the applicant should be afforded a fresh measurement of height in view of the differing measurements recorded during recruitment and by Civil Hospital, Bhiwani.

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ii.2. Whether, if found to meet the prescribed height standard, the applicant should be permitted to undertake the Physical Endurance and Measurement Test and proceed further in the recruitment process.

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03Law Applied

The Tribunal directed that the applicant’s height be remeasured strictly in accordance with the rules and instructions governing the subject and using the methodology adopted for other candidates in the same selection.

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It also directed that the applicant’s eligibility to participate in the Physical Endurance and Measurement Test (PE&MT) be determined on the basis of that measurement; if he met the height criterion, the respondents were required to conduct the PE&MT for him.

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The order refers to the Administrative Tribunals Act, 1985, under which the application was filed.

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The order notes the applicant’s reliance on Naresh Kumar v. SSC & Ors., O.A. No. 3989/2026, without setting out its reasoning.

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Provisions in the judgment · 1 · Linked ones open on LawLens

Administrative Tribunals Act, 1985 Section 19

04Reasoning

The Tribunal considered the conflicting height measurements and the applicant’s medical certificate, but did not itself determine which measurement was correct or find that the applicant met the minimum standard.

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Instead, it considered that justice required a fresh measurement under the applicable rules and by the methodology used for other candidates, leaving the choice of appropriate institution to the respondents.

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The result of that measurement would determine whether the applicant could proceed to the PE&MT.

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