Delhi CAT Orders Fresh Height Measurement For Head Constable Candidate Disqualified At 168cm; PE&MT Depends On Meeting Height Norm

The applicant appeared for the Physical Endurance and Measurement Test (PE&MT) for recruitment as Head Constable (Assistant Wireless Operator/Tele-Printer Operator) in Delhi Police Examination, 2025.

He was disqualified after his height was recorded as 168 cm, below the required minimum of 170 cm, and did not pursue a further appeal at the time.

He later obtained a measurement at Rajiv Gandhi General Hospital, Alwar, which recorded his height as 170 cm.

Relying on an order in Naresh Kumar v. SSC & Ors., O.A. No. 3989/2026, the applicant sought re-measurement and consequential consideration in the recruitment process.

The Tribunal proceeded under Section 19 of the Administrative Tribunals Act, 1985, under which the applicant invoked its jurisdiction.

The Tribunal proceeded under Section 19 of the Administrative Tribunals Act, 1985, under which the applicant invoked its jurisdiction.

It directed that height be measured strictly in accordance with the applicable recruitment rules and instructions, using the methodology adopted for measuring other candidates in the relevant selection process.

The Tribunal also considered its order in Naresh Kumar v. SSC & Ors., O.A. No. 3989/2026, in which similar relief had been granted.

The applicant’s initial measurement of 168 cm conflicted with the later hospital measurement of 170 cm.

In light of that discrepancy and the similar relief granted in Naresh Kumar, the Tribunal considered a fresh, rule-compliant measurement appropriate.

It directed the respondents to select an appropriate institution and use the prescribed methodology, rather than treating the outside medical certificate as determinative.

The outcome of that measurement would govern the applicant’s eligibility to proceed to the PE&MT.

The measurement was to be completed within three weeks of receipt of the order, with consequential action concerning participation in the PE&MT to be taken within one week thereafter.

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

There was no order as to costs, and any pending miscellaneous applications were also disposed of.