CAT Orders Fresh Height Measurement For Delhi Police Constable Candidate Disqualified At 168.6 Cm Against 170-Cm Requirement

The applicant appeared for the Constable (Executive) Male and Female, Delhi Police Examination, 2025, but was disqualified after his height was measured at 168.6 cm, below the prescribed minimum of 170 cm.

He relied on a PGIMS, Rohtak, medical certificate recording his height as 170.18 cm and sought a fresh measurement by an independent medical board.

He also referred to the Tribunal’s order in Naresh Kumar v. SSC and Ors., O.A. No. 3989/2026, in which similar relief had been granted.

The application was brought under Section 19 of the Administrative Tribunals Act, 1985.

The Tribunal directed that any fresh measurement be conducted strictly in accordance with the rules and instructions governing the subject, using the methodology adopted for other candidates in the same recruitment process.

It also referred to its similar order in Naresh Kumar v. SSC and Ors., O.A. No. 3989/2026, as a comparable instance.

Given the difference between the recruitment measurement and the PGIMS certificate, the Tribunal considered a fresh measurement under the applicable rules and the methodology used for other candidates to be an appropriate means of resolving the dispute.

Rather than ordering measurement specifically by an independent medical board, it left the choice of an appropriate institution to the respondents.

It made further participation conditional on the fresh measurement and the applicant’s success in the PE&MT, while preserving the requirement that he satisfy all other eligibility conditions.

If he meets the height requirement, the respondents must conduct the PE&MT; if he passes it and fulfils all other eligibility conditions, he is entitled to appointment.

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