Appellate authorities must remeasure candidates challenging height-based disqualification.

The applicant, a candidate for Constable (Executive) Female under the OBC category, cleared the computer-based examination and appeared for the Physical Endurance and Measurement Test and document verification.

On 18 September 2026, she was declared unfit because her recorded height was 156.60 cm, below the prescribed minimum of 157 cm.

She alleged that a medical report from a hospital in Alwar recorded her height as 157 cm and sought appointment or, alternatively, remeasurement by the Appellate Authority.

The respondents stated that any appeal seeking review of the measurement would be considered under the applicable law and advertisement.

Whether the applicant should be permitted to appeal the height measurement and obtain remeasurement by the Appellate Authority.

Whether the applicant was entitled, at this stage, to an order appointing her as Constable (Executive) Female.

Paragraph 12.21 of the Public Notice dated 22 September 2025 permitted candidates declared unqualified on physical standards, including height, to appeal to the designated Appellate Authority through the Presiding Officer; the Authority’s decision would be final, and no appeal was available in respect of the Physical Endurance Test.

The Tribunal also relied on Surendra v. Union of India & Ors., 2025 SCC OnLine Del 6100, in which the Delhi High Court directed remeasurement where the candidate had undergone only one height test and the same-day appeal requirement made the appeal opportunity effectively illusory.

The dispute concerned the applicant’s height, not her performance in the Physical Endurance Test.

Although the Public Notice prescribed a same-day appeal, the Tribunal considered the Delhi High Court’s approach in Surendra and the respondents’ undertaking to consider an appeal on its merits.

It therefore directed that the applicant be allowed to appeal and that the Appellate Authority remeasure her height against the 157 cm requirement, without deciding whether she in fact met that standard.

It directed the applicant to submit an appeal within seven days of receiving a certified copy of the order and directed the Appellate Authority to decide it, including by measuring her height against the 157 cm minimum, within two weeks of its filing.

The decision was to be communicated to the applicant forthwith.

No order as to costs was made.