CAT Orders Manual And Digital Re-Measurement For Delhi Police Constable Applicant Recorded Below 170 Cm

The applicant applied for the post of Constable (Executive) Male in the Delhi Police Examination, 2025.

After qualifying the Computer-Based Examination and the events of the Physical Endurance Test, his height was recorded as 169.7 cm during the Physical Measurement Test on 25 September 2026, against the prescribed minimum of 170 cm.

On his verbal appeal, a second measurement by another official recorded 169.5 cm, and he was excluded.

The applicant later obtained measurements of 170 cm at two hospitals and made representations seeking a fresh measurement.

He relied on the Tribunal’s order in Mukul Choudhary v. SSC & Ors., O.A. No. 503/2024, dated 20 May 2024, concerning a fresh height measurement.

Whether the applicant should be granted a fresh assessment of his height after the two recruitment measurements recorded less than the prescribed minimum, while subsequent hospital measurements recorded 170 cm.

Whether, if the fresh measurement establishes that the applicant meets the height criterion, the respondents should permit him to proceed with the remaining selection requirements.

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

The Tribunal referred to the rules and instructions governing height measurement and directed that the applicant be measured using the methodology adopted for other candidates in the same selection.

It also relied on the approach in Mukul Choudhary v. SSC & Ors., where a fresh height measurement had been directed.

The Tribunal considered the competing measurements: the recruitment measurements of 169.7 cm and 169.5 cm, and the later hospital measurements of 170 cm.

In view of that discrepancy, it concluded that the matter should be resolved through a fresh measurement conducted by an institution selected by the respondents, in accordance with applicable rules and instructions and the methodology used for other candidates.

It directed measurement by both digital and manual methods.

The applicant’s further participation was made dependent on the result of that measurement and his compliance with the other eligibility requirements.

Within one week after the measurement, the respondents were to take consequential action regarding the applicant’s participation in the selection.

If he met the height criterion, the respondents were to conduct the required Physical Endurance and Measurement Test; if he then succeeded, he would be entitled to appointment subject to satisfying all other eligibility conditions.

There was no order as to costs.